Section 36 in Kashmir and Jammu Universities Act, 1969
36. Selection Committees.
(1)Save as otherwise provided in this Act, there shall be Selection Committees in a University comprising the following members for selection of teachers and officers for appointment in the University concerned :-(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 :Provided further that the bio-data and reprints of three major publications of the applicant have been got assessed by the same three external experts who are to be invited to interview the candidates ; and(C)for Professor or equivalent Post.-The composition of the Selection Committee shall be the same as that for the post of a Reader under sub-clause (B) ; provided that the Head of the Department is not lower in status than that of a Professor :Provided further that the bio-data and reprints of the three major publications of the applicant of which one may be a book or research report have been got assessed by the same three external experts who are to be invited to interview the candidates and the assessment report shall be placed before the Selection Committee].(b)Committee for appointment of the officers of the status of the Joint Registrar, Deputy Librarian and above :-(i)Vice-Chancellor (Chairman) ;(ii)Pro-Vice-Chancellor, if any ;(iii)Financial Adviser ; and(iv)a member of the University Council concerned, nominated by the Chancellor.(c)Committee for appointment of officers below the status of the Joint Registrar and Deputy Librarian :-(i)Vice-Chancellor (Chairman) ;(ii)Pro-Vice-Chancellor, if any ;(iii)Financial Adviser ;(iv)A member of the Syndicate concerned, nominated by the Vice-Chancellor ;(v)The Registrar.(2)[ The quorum of the Selection Committee for appointment of teacher under clause (a) of sub-section (1) shall be four including atleast two external experts. In respect of the selection to the posts referred to in clauses (b) and (c) of said sub-section (1), the majority of members shall form the quorum.] [Sub-section (2) substituted by Act XV of 2000, s. 2, w.e.f. 5-9-2000.](3)The terms and conditions of the office of the members of the Selection Committee shall be such as may be prescribed by the Statutes in this behalf.
