Section 55 in The Karnataka State Universities Act, 2000
55. Appointment to part-time posts.
(1)There shall be a Board of Appointment for selecting persons for appointment as part-time Lecturers, Assistant Professors, Readers and Professor in the University.The Board shall consist of,-(i)the Vice-Chancellor- Ex-officio Chairman;(ii)two experts nominated by the Chancellor;(iii)the Head of the Department concerned;(iv)the Secretary to the Government of Karnataka in charge of Higher Education or his nominee not below the rank of a Deputy Secretary;(v)the Registrar- who shall be the Member Secretary:(vi)the Director of Social Welfare or his nominee not below the rank of a Deputy Director;(vii)The Director of Backward Classes and minorities, or his nominee not below the rank of a Deputy Director.(viii)The Director of Women and Child Development or her nominee not below the rank of a Deputy Director.Provided that for appointment to any post in the Law Colleges the two experts on the Board shall be the Advocate General in Karnataka and the Secretary to Government of Karnataka, Department of Parliamentary Affairs and Legislation.(2)Every part-time post shall be widely advertised with all necessary particulars and shall be filled by selection after interviewing the candidates.(3)The quorum for a meeting of the Board shall be three.(4)The Board shall prepare a list of persons selected and forward the list to the Syndicate which shall make the appointment.(5)No part time appointment shall be made for any period exceeding one year.
