Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 5] [Entire Act]

State of Tamilnadu - Section

Section 44 in Manonmaniam Sundaranar University Act, 1990

44. Selection Committee.

(1)There shall be Selection Committee for making recommendations to the Syndicate for appointment to the posts of Professor, Assistant Professor, Reader, Lecturer and Librarian of Institutions maintained by the University.
(2)The Selection Committee for appointment to the posts specified in column (1) of the Table below shall consist of the Vice-Chancellor, a nominee of the Chancellor, a nominee of the Government and the persons specified in the corresponding entry in column (2) of the said Table and in the case of appointment of a Professor, Assistant Professor, Reader or Lecturer in a department, where there is no Head of the Department, shall also consist of a person nominated by the Standing Committee on Academic Affairs from among its members:-The Table
(1)   (2)
Professor, Assistant Professor or Reader (i) The Head of the Department concerned, if he is aProfessor,
  (ii) One Director or a Dean or a Professor to benominated by the Vice-Chancellor;
  (iii) Three persons not in the service of theUniversity, nominated by the Syndicate, from out of a panel ofnames recommended by the Standing Committee on Academic Affairsfor their special knowledge of, or interest in, the subject withwhich the Professor, Assistant Professor or Reader will beconcerned.
Lecturer (i) The Head of the Department concerned;
  (ii) One Professor to be nominated by theVice-Chancellor;
  (iii) Two persons not in the service of the 40University nominated by the Syndicate, from out of a panel ofnames recommended by the Standing Committee on Academic Affairsfor their Special knowledge of, or interest in, the subject withwhich the Lecturer will be concerned.
Librarian (i) Two persons not in the service of theUniversity, who have special knowledge of the subject of LibraryScience of Library Administration, to be nominated by theSyndicate.
  (ii) One person, not in the service of theUniversity, nominated by the Syndicate.
Explanation I. - Where the appointments are being made for an interdisciplinary project, the Head of the Project shall be deemed to be Head of the Department concerned.Explanation II.- The Professor to be nominated shall be the Professor concerned with the specialist for which the selection is being made and that the Vice-Chancellor shall consult the Head of the Department and the Dean of Faculty before nominating the Professor.Explanation III.- At least three out of four or two out of three members, as the case may be, concerned with the specialist.referred to under column
(2)shall be present at the Selection Committee meeting.
(3)The Vice-Chancellor shall preside at the meetings of a Selection Committee.
(4)The meetings of a Selection Committee shall be convened by the Vice-Chancellor.
(5)The procedure to be followed by a Selection Committee in making recommendations shall be laid down in the ordinances.
(6)If the Syndicate is unable to accept the recommendations made by a Selection Committee, it shall record its reasons and submit the case to the Chancellor for final orders.
(7)Appointments to temporary posts shall be made in the manner indicated below:-
(i)If the temporary vacancy is for a duration longer than one academic session, it shall be filled on the advice of the Selection Committee in accordance with the procedure indicated in the foregoing provisions:
Provided that if the Vice-Chancellor is satisfied that in the interest of work it is necessary to fill the vacancy, the appointment may be made on a temporary basis by a local Selection Committee referred to in sub-clause(ii) for a period not exceeding six months;
(ii)If the temporary vacancy is for a period less than a year, an appointment to such vacancy shall be made on the recommendation of a local Selection Committee consisting of the Dean on the Faculty concerned, the Head of the Department and a nominee of the Vice-Chancellor:
Provided that if the same person holds the offices of the Dean and the Head of the Department, the Selection Committee may consist of two nominees of the Vice-Chancellor;Provided further that in case of sudden casual vacancies in teaching posts caused by death or any other reason, the Dean may, in consultation with the Head of the Department concerned, make a temporary appointment for a month and report to the Vice-Chancellor and the Registrar about such appointment.
(iii)No teacher appointed temporarily shall, if he is not recommended by a regular Selection Committee for appointment under this Act, be continued in service on such temporary employment unless he is subsequently selected by a local Selection Committee or a regular Selection Committee, for a temporary or permanent appointment, as the case may be.