Section 36(1)(a) in Kashmir and Jammu Universities Act, 1969

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State of Jammu-Kashmir - Subsection

Section 36(1)(a) in Kashmir and Jammu Universities Act, 1969

(a)[ Committees for appointment of teachers : [Clause (a) of sub-section (1) substituted by Act XV of 2000, s. 2, w.e.f. 5-9-2000.]

(A)for Lecturer or equivalent post :-

(i)Vice-Chancellor (Chairman) ;

(ii)Chairman, Public Service Commission or a member of the Public Service Commission nominated by him ;

(iii)three experts having special knowledge of the subject concerned in which the appointment is to be made, nominated by the ViceChancellor from the panel of experts recommended by the ViceChancellor and approved by the University Council ; provided the panel shall be reviewed after every two Years ;

(iv)Head of the Department concerned ; provided that he is not lower than the status of a Reader ; and

(v)an academician nominated by the Chancellor ;

(B)for Reader or equivalent post-

(i)Vice-Chancellor (Chairman) ;

(ii)Chairman, Public Service Commission or a member of the Public Service Commission nominated by him ;

(iii)an academician to be nominated by the Chancellor ;

(iv)three experts in the concerned subject/field, out of the panel recommended by the Vice-Chancellor and approved by the University Council ; provided the panel shall be reviewed after every two years ;

(v)Dean of the faculty concerned, if he is of the status of a University Professor ;and

(vi)Head of the Department concerned ; provided that he is not lower in status than that of a Reader and is not a candidate for the said post :

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State of Jammu-Kashmir - Subsection

Section 36(1)(a) in Kashmir and Jammu Universities Act, 1969