Section 7 in A.P.J. Abdul Kalam Technological University Act, 2015
7. Appointment of teaching and non-teaching staff. - (1) Subject to the provisions of this Act and the Statutes made thereunder, the appointments to the posts which are not to be made through the Kerala Public Service Commission shall be made by the University.
(2)In making appointments to the teaching and non-teaching posts, the University shall, mutatis mutandis, observe the provisions of clauses (a), (b) and (c) of rule 14 and the provisions of rules 15, 16, 17 and 17A of the Kerala State and Subordinate Services Rules, 1958, as amended from time to time, and communal rotation shall be followed category-wise treating all the departments as one unit.(3)The non-teaching staff of any of the Universities specified in the Schedule to this Act, who are affected by the establishment of the A.RJ. Abdul Kalam Technological University as per section 3, may give option for being appointed in this University and the University may appoint them subject to the terms and conditions as may be prescribed.(4)The teaching-non-teaching staff may be given appointment on deputation basis to the similar posts in the University in such manner as may be prescribed.(5)Notwithstanding anything contained in any law for the time being in force, the existing teaching and non-teaching staff under any University specified in the Schedule to this Act which comes under the jurisdiction of the University and may be affected by the establishment of the said University may be appointed in the University by option and the Government may, by notification in the Gazette, determine such appointment, transfer and the norms thereof.
