Section 68(4) in Dr. Babasaheb Ambedkar Technological University Act, 2014
(4)(a)Every post of a teacher of the University, to be filled by selection, shall be duly and widely advertised according to a draft approved by the Executive Council together with particulars of the minimum and other additional qualification, if any, required, the emoluments and the number of posts to be filled, out of the post to be filled the number of posts, if any, which are reserved for the members of the Scheduled Castes or Scheduled Tribes, and reasonable time shall be allowed within which the applicants may, in response to the advertisements, submit their applications.(b)The date of the meeting of every selection committee shall be so fixed as to allow notice thereof being given of at least thirty days to each member and to the candidates, and the particulars of each candidate shall be so sent to each member as to reach him at least seven days before the date of the meeting.(c)The quorum at a meeting of every selection committee shall be four members, of whom at least two shall be persons nominated under sub-clause (v) of clause (b) of sub-section (2).(d)The selection committee shall interview, adjudge the merits of each candidate in accordance with the qualification advertised, and report to the Executive Council the names, arranged in order of merit of the person or persons if any whom it recommends for appointment to the general posts and the reserved posts if any as advertised :Provided that, for the posts of professor a selection committee may in preference to the candidates who have applied and appeared before it recommend for appointment the names of any other person who may not have applied or appeared before it but who is duly qualified and has to his credit exceptionally high academic achievements or proficiency in the specialization or has extra ordinary academic contribution, to be recorded in writing.(e)The Executive Council shall appoint from amongst the persons so recommended, the number of persons required to fill the general posts and reserved posts if any, as advertised :Provident that, where the Executive Council proposes to make an appointment otherwise than in accordance with the order of merit arranged by the selection committee, it shall record its reasons in writing and submit them to the Chancellor, who may approved the proposal or return it to the Executive Council for reconsideration. After reconsideration, if the Executive Council desires to pursue its original proposal, it shall refer the matter again to the Chancellor for his decision which shall be final :Provided further that, where a selection committee recommends to the Executive Council the name of one person only and that person is not acceptable to the Executive Council, the Executive Council shall record its reasons in writing for not accepting the recommendation, and direct the Registrar to advertise the vacancy again and convene a meeting of the selection committee for making fresh recommendations, and, in so doing, communicate to every member of the selection committee the reasons recorded as aforesaid.
