Section 53 in Karnataka Janapada Vishwavidyalaya Act, 2011
53. Appointment in accordance with the promotion schemes.
(1)Notwithstanding anything contained in section 52 but subject to the rules and orders of the Government issued from time to time for reservation of appointment and posts for the persons belonging to Scheduled Castes and Scheduled Tribes under Article 16(4) and 16(4A) of the Constitution, the appointment to the post of Professors, Associate Professors and Lecturer of the University and Principals, Assistant Professors and Lecturer in the constituent Colleges shall be made by the Syndicate in accordance with the scheme governing promotions as prescribed by the Statutes adopting the schemes evolved by the University Grants Commission.(2)The selection shall be as prescribed by the Statutes and supplemented by the norms and guidelines of the University Grants Commission.
