Section 43 in Andhra Pradesh Universities Act, 1991
43. Constitution of Selection Committee.
(1)There shall be constituted a Selection Committee in regard to the appointment of professors, Associate Professors and Assistant Professors which shall consist of the following, namely,(i)the Vice-Chancellor;(ii)three experts from outside the University to be nominated by the Vice-Chancellor from out of panel prepared every year by the Board of Studies and approved by the Executive Council of whom at least two shall be present in the Selection Committee;(iii)Chairman of the Board of Studies concerned;(iv)Head of the Department;Provided that no person shall participate in the meetings of the selection committee for any appointment if he or his near relative is candidate for that appointment;Provided further that no teacher holding a post lower in rank than the one to which appointment is to be made, shall be a member of selection committee.(2)The Registrar shall be the Secretary of the Selection Committee.(3)Provision shall be made in the Statutes in respect of such matters as may be considered necessary and not provided for in sub-sections (1) and (2) in order to ensure fair selections.
