Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

Bombay Presidency - Subsection

Section 57(2)(b) in The Bombay University Act, 1974

(b)Every Selection Committee shall consist of -
(i)the Vice-Chancellor - ex officio Chairman;
(ii)one person nominated by the Chancellor;
(iii)the Dean of the Faculty concerned;
(iv)the Head of the University Department concerned, if he is a Professor; [* * *] [The word 'and' was deleted by Maharashtra 7 of 1983, section 8(a).]
(v)three persons nominated by the Executive Council, out of a panel of not less than six names of persons recommended by t he Academic Council, being persons not connected with the University, who have special knowledge of the subject for which the Teacher is to be [selected; and] [These words were substituted for the words 'selected', by Maharashtra 7 of 1983, section 8(b).]
(vi)[ one person belonging to Scheduled Castes [Scheduled Tribes or, as the case may be, Other Backward Classes] [Sub-clause (vi) was inserted, by Maharashtra 7 of 1983, section 8(c).] nominated by the Chancellor.]