Section 15 in The Delhi Pharmaceutical Sciences and Research University - Delhi Statutes, 2017
15. Selection Committees.
- All the regular/Contractual appointments shall be done through the Selection Committee:-a. Selection Committee for the Teaching Posts(1)Selection Committee shall be constituted for making recommendations to the Board of Governors for appointment to Professors, Additional Professor, Associate Professors, Assistant Professors, lecturers and other academic staff.(2)Each of the Selection Committees for appointment to the posts of Professors, Additional Professors, Associate Professors, Assistant Professors, Lecturer and other academic staff shall consist of the following members, namely-I. The Vice-Chancellor-ChairmanII. The Principal Secretary of DTTE or his/her nomineeIII. One nominee of the Chairman, Board of GovernorsIV. Concerned DeanV. Three experts of relevant field not connected with the University to be nominated by the Vice- Chancellor from a panel of not less than seven names approved by the Academic Council and ratified by the Board of Governors for each postVI. A representative of the Scheduled Caste or Scheduled Tribes of the rank of a Gazette Officer.(3)Four members of the Selection Committee (that shall include at least two experts) shall form a quorum for a meeting of the Selection Committee constituted under clause (2).(4)The procedures to be followed by the Selection Committees constituted under this statute shall, in making recommendations, be such as laid down in the Ordinances.(5)If the Board of Governors is unable to accept a recommendation by a Selection Committee, it shall record the reasons for not accepting the recommendations and submit the same to the chancellor whose decision in the matter shall be final and binding.b. Selection Committee for the Appointments of Deans of the Schools and Heads of the Departments(1)Selection Committee shall be constituted for the appointment of Deans and Heads.(2)Each of the Selection Committees for appointment of Deans and Heads shall consist of the following members, namely-I. The Vice-Chancellor-ChairmanII. Two experts of the field, not connected with the University to be nominated by the Vice-ChancellorIII. The Registrar - Non Member Secretary.(3)Two members of the Selection Committee (that shall include at least one expert) shall form a quorum for a meeting of the Selection Committee constituted under clause (2).(4)The procedures to be followed by the Selection Committees constituted under this statute shall, in making recommendations, be such as laid down in the Ordinances.c. Selection Committee for the Non-teaching Posts(1)Selection Committee shall be constituted for making recommendations to the Board of Governors, for appointment to non-academic staff not otherwise specified.(2)Each of the Selection Committees for appointment to the non-academic staff shall consist of the following members, namely-.a. The Vice-Chancellor-Chairmanb. The Director of DTTE or his/her nomineec. Two experts not connected with the University to be nominated by the Vice Chancellord. A representative of the scheduled caste or scheduled tribes of the rank of a Gazette Officere. The Registrar(3)Four members of the Selection Committee (that shall include at least two experts) shall form a quorum for a meeting of the Selection Committee constituted under clause (2).(4)The procedures to be followed by the Selection Committees constituted under this statute shall, in making recommendations, be such as laid down in the Ordinances.(5)If the Board of Governors is unable to accept a recommendation by a Selection Committee, it shall record the reasons for not accepting the recommendations and submit the same to the chancellor whose decision in the matter shall be final and binding.
