Section 61 in The Maharashtra University of Health Sciences Act, 1998
61. Selection committees for officers and employees of University and principals, teachers and other employees of affiliated colleges.
(1)(a)There shall be a selection committee for making recommendations of suitable candidates for appointment to the posts of-(i)Registrar;(ii)Controller of Examinations;(iii)Finance and Accounts Officer;(b)The selection committee shall consist of-(i)the Vice-Chancellor, or the Pro-Vice-Chancellor upon the direction of the Vice-Chancellor - Chairperson;(ii)two members, nominated by the Management Council, from amongsts its members.(iii)a Dean, not being a member of the Management Council, nominated by the Vice-Chancellor;(iv)two experts having special knowledge in the field related to the post to be filled, who are not connected with the University, and affiliated college or recognised institution, nominated by Vice-Chancellor;(v)one person belonging to Scheduled Castes or Scheduled Tribes or Other Backward Classes, nominated by the Vice-Chancellor;(vi)the Registrar shall act as the member-secretary of the selection committee except where the Registrar is also a candidate for the post. In case when Registrar is also a candidate, any person nominated by the Vice-Chancellor shall act as a member-secretary.(2)The selection committee and mode of appointment of other officers of the University shall be such as may be prescribed by Statutes.(3)The selection committee and mode of appointment for principals, teachers and other employees of affiliated colleges shall be such as may be prescribed.(4)The management of any affiliated college, shall before proceeding to fill in vacancies of teachers and other employees in accordance with the prescribed procedure shall ascertain from the University whether there is any suitable person available on the list of surplus persons maintained by the University for absorption in other colleges and in the event of such person being available, the management shall appoint that person.
