56. [ Appointment of teachers and officers. [Substituted by Act 18 of 1993.]
- [(1) Subject to the provisions of this Act and the statute made thereunder appointment to the post of teachers and officers (other than Vice Chancellor, Pro Vice Chancellor, Registrar and the Dean of Faculty) of the University shall be made by the University on the recommendation of the Selection Committee consisting of the following members: -(1)The Vice-Chancellor.(2)One member to be nominated by the Chancellor.(3)One member to be nominated by the Government.(4)Three experts not connected with the University to be nominated by the Vice-Chancellor from a panel of not less than seven names approved by the Academic Council for each post, out of which at least one member should belong to scheduled castes/scheduled tribes and two shall be from outside the State.(5)The head of the department of the discipline concerned.(ii)The selection committee shall prepare a merit list for appointment of teachers and officers from amongst the eligible candidates and make recommendation for their appointment according to merit in conformity with the reservation roster prepared by the university in accordance with law relating to reservation in appointment in force in the State.(iii)Quorum for meeting of the selection committee. - Quorum for meeting of the selection committee shall be five in which presence of at least two experts shall be necessary.][Provided that if there is no representation of Woman or extremely backward class (Schedule-1) or both in the selection committee then it may be open to the State Government to nominate additional members from amongst Woman or extremely backward class(Schedule-1) or both as the case may be.] [Added by Act 15 of 2008.](2)[ (a) The Bihar State Universities (Constituent Colleges) Service Commission shall hold every year a qualifying test for appointment of Lecturers in the University/ Constituent Colleges which shall be known as the Bihar Eligibility Test. For this purpose, it shall invite subject wise application from only such candidates who fulfil the prescribed qualifications as laid down in the Statute framed in this regard.However, such test shall be conducted having regard to any regulation framed or direction issued by the University Grants Commission in this regard;(b)For appointment of lecturers in the University and the Constituent Colleges the Commission shall invite applications from candidates who have passed the Bihar Eligibility Test and/or have cleared the Eligibility Test for lecturership/Junior Research Fellow conducted by the University Grants Commission/Council for Scientific and Industrial Research and/or have already been awarded Ph.D. degree in the relevant subject 'and/or have already submitted Ph.D. thesis up to 31st December, 1993 and/or have already been awarded M.Phil. degree by 31st December, 1992 and on the basis of interviews shall prepare subject wise merit list against the vacancies notified by the University/Constituent Colleges and such list shall remain valid for a period of one year from the date of its approval. The subject wise merit list shall consist of twice the number of vacancies, but the Commission shall send in order of merit only one name at a time to the University for appointment against a single vacancy:Provided that the Commission shall recommend names to the University from the merit list in conformity with the reservation roster prepared and sent by the University in accordance with the law relating to reservation in appointment in force in the State;(c)The vacancies including the likely vacancies in the next calender year along with the reservation roster shall be intimated to the Commission by the University by 31st of December every year.](3)In making recommendations for appointment to every post of teacher and officer, [***] [Deleted 'The Bihar State University (Constituent Colleges) Service Commission' by Bihar Act No. 22 of 2007.] shall comply with the conditions as provided in Section 57 of the Act.(4)[ Three expert not connected with the University to be nominated by the Vice-Chancellor from a panel of not less than ten names approved by the Academic Council for each post out of which, at least one member should belong to Scheduled Caste/Scheduled Tribes and two members shall be from out-side the State. The Academic Council shall send name of not less than two members belonging to Scheduled Caste/Scheduled Tribes category.] [Substituted by Act 15 of 2008.]] [Substituted by Act 13 of 1995.]
