Section 49 in The Chhattisgarh Vishwavidyalaya Adhiniyam, 1973
49. Appointment to teaching posts.
(1)No person shall be appointed-(i)as a Professor, [Associate Professor] [Substituted 'Reader' by C.G. Act No. 10 of 2011, dated 3.5.2011.], [xxx] or [Assistant Professor] [Substituted 'Lecturer' by C.G. Act No. 10 of 2011, dated 3.5.2011.]; or(ii)to any other teaching post of the University paid by the University except on the recommendation of a committee of selection constituted in accordance with sub-section (2) :Provided that if appointment to any of the teaching posts aforesaid is not expected to continue for more than six months and cannot be delayed without detriment to the interest of the Departmental or institution maintained by the University, the Executive Council may make such appointment without obtaining the recommendation of the committee of selection constituted under sub-section (2) but the person so appointed shall not be retained on the same post for a period exceeding six months or appointed to another post in the service of the University except on the recommendation of the said committee of selection :Provided further that any such appointment purported to have been made under the preceding proviso prior to the 13th day of February, 1974 and continuing on such date shall continue till the 30th day of June, 1974 or the filling up of the post in accordance with sub-section (5), whichever is earlier.(2)[ The members of the committee of selection shall be:-(i)The Kulapati shall be Chairman of the Selection Committee;(ii)Three experts in the concerned subject nominated by the Kulapati out of the panel approved by the Academic Council of the University;(iii)Dean of the concerned faculty, wherever applicable;(iv)Head of the Department if he/she holds the post of Professor in the Department;(v)An academician nominated by the Kuladhipati;(vi)An academician representing Scheduled Castes/Scheduled Tribes/ Other Backward Classes/Minorities/Differently-abled categories to be nominated by the Kulapati or acting Kulapati, if any of the above members of the Selection Committee docs not belong to that category.](3)[Four members including two outside subject experts] [Substituted 'Three members' by C.G. Act No. 10 of 2011, dated 3.5.2011.] of the Selection Committee shall form a quorum.(4)The Committee shall investigate the merits of the various candidates, and shall recommend to the Executive Council the names, if any, of persons whom it considers suitable for the posts, arranged in order of merit :Provided that no recommendation shall be made unless at least two experts nominated under clauses (iii) and (iv) of sub-section (2) are present in the meeting in which such recommendation is to be decided upon.(5)Out of the names so recommended under sub-section (4), the Executive Council shall appoint persons in order of merit :Provided that where Executive Council proposes to make the appointment otherwise than in accordance with the order of merit arranged by the committee, the Executive Council shall record its reasons in writing and submit its proposal for sanction of the Kuladhipati.
