Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Telangana - Section

Section 43A in Telangana Universities Act, 1991

43A. [ Constitution of Selection Committee for Career Advancement Scheme. [Inserted with marginal heading by Act No.18 of 2001.]

(1)There shall be constituted a Selection Committee for the selection of Assistant Professors, Associate professors and Professors of University colleges under the Career Advancement Scheme which shall consist of the following, namely;-
(i) the Vice Chancellor   Chairman;
(ii) the Head of the concerned Department   Member;
(iii) two experts on the subject from outside theUniversity to be nominated by the Vice-Chancellor   Members;
(iv) the Principal of the concerned University College   Member;
(v) the Commissioner of Collegiate Education or hisnominee   Member;
  and    
(vi) the Registrar   Secretary:
Provided that no person shall participate in the meetings of the Selection Committee if he or his near relative is a candidate for selection under the Career Advancement Scheme: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 quorum shall be five members including the Chairman and two experts on the subject and the Commissioner of Collegiate Education or his nominee.
(3)Provisions 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.]