Section 17 in The First Statutes of Indian Institute of Technology Goa, 2017
17. Appointments and procedures for appointment.
(1)All posts at the Institute shall normally be filled by advertisement, but the Board shall have the power to decide, on the recommendations of the Director that a particular post be filled by invitation or by promotion from amongst the members of the staff of the Institute.(2)If the post is to be filled by advertisement, the terms and conditions of the post shall be advertised by the Registrar and all applications received within the date specified in the advertisement shall be considered for screening and short-listing by the Screening Committee and further process by the Selection Committee.(3)Notwithstanding anything containing in sub-statute (1), if the Board considers it appropriate, there shall be a running advertisement on the web site of the Institute for various posts and applications received from time to time may be considered by the appropriate Departmental Committees and their recommendations shall be sent to the Director for taking appropriate action in accordance with the procedure for selection laid down by the Board from time to time.(4)While making appointments, for various reserved categories, the Board shall follow the orders and instructions issued by the Central Government from time to time in this regard.(5)All the appointments to various posts shall be made by the Board on the recommendations of the Selection Committees constituted as follows, namely :-(a)Deputy Director(from amongst existing Professors)(i)Chairman Director(ii)Member - One expert nominated by the Visitor.(iii)Members Three from the Panel of Experts approved by the Board of Governors.(b)Professor:(i)Chairman Director(ii)Member - One expert nominated by the Visitor.(iii)Members Three from the Panel of Experts approved by the Board of Governors.(c)Associate Professor Assistant Professor, and equivalent positions:(i)Chairman Director(ii)Members - Three from the Panel of Experts approved by the Board.(iii)Member Head of the Department concerned if the post for which selection is being made is lower in status than that held by the Head of the Department.(d)Registrar:(i)Chairman - Director.(ii)Member - Deputy Director or One of the Deans or a Professor.(iii)Members - Two nominees of the Board, one being an expert but other than a Member of the Board.(e)In-charge, Knowledge Resources and Management:(i)Chairman - Director.(ii)Members - Three from the Panel of Experts approved by the Board of Governors.(f)Technical and Other Positions at levels higher than (g) categories:(i)Chairman Director.(ii)Member - Deputy Director or one of the Deans or a Professor nominated by the Director(iii)Members Two from the Panel of Experts approved by the Board of Governors.(iv)Member - Head of the Department concerned or the Registrar, as the case may be.(g)Deputy Registrar, Assistant Registrar, Accounts Officer, Internal Auditor, Stores Officer, Engineers, Medical Officers and all other Administrative and Technical posts of Group A category(i)Chairman - Director or his nominee.(ii)Member - Deputy Director or one of the Deans or Professor nominated by the Director.(iii)Members - Two nominees of the Board.(iv)Member Registrar.(h)In the case of other posts not covered by categories listed under (a), (b), (c), (d), (e) and (f) and for which the Director is the Appointing Authority, the Selection Committee shall consist of:(i)Chairman - Director or his nominee.(ii)Member - A nominee of the Board.(iii)Member - Head of the Department concerned or the Registrar, as the case may be.(iv)Member - An expert from the staff of the Institute nominated by the Director.(i)In the case of all other posts, the Director may, at his discretion, constitute such Selection Committees as may be considered appropriate by him or her.(6)All the Selection Committee for appointments to the posts reserved for Scheduled Caste or Scheduled Tribe or Other Backward Class candidates shall include one Scheduled Caste or Scheduled Tribe member or one Other Backward Class member from a panel approved by the Director.(7)The Chairman of the Selection Committee may invite an additional expert from approved panels to assist the Selection Committee who shall not participate in the final recommendation of the Committee.(8)The qualifications and the relevant terms and conditions of service for the various posts except those posts for which the Central Government lays down qualifications, service conditions, etc. shall be specified by the Board from time to time.(9)In the absence of the Director, the Deputy Director, or any member of the faculty of the Institute who is appointed to perform the current duties of the Director, shall be the Chairman of the Selection Committees.(10)Where a post is to be filled on contract basis or by invitation, the Chairman of the Board of Governors may, at his or her discretion, constitute such ad-hoc Selection Committees, as the circumstances of each case may require. The appointment thus made shall be approved by the Board.(11)Where a post is to be filled by promotion from amongst the members of staff of the Institute or when to be filled temporarily for a period not exceeding twelve months, the Board shall lay down the procedure to be followed.(12)When a post is to be filled by advertisement, the terms and conditions of the appointment shall be advertised by the Registrar and all applications received within the date specified in the advertisement shall be considered by the Selection Committee.(13)No act or proceeding of any Selection Committee shall be called in question on the ground of the absence of any member or members of the Selection Committee.(14)Candidates selected for interview for a post under the Institute may be paid such travelling allowances as may be determined by the Board from time to time in this behalf.(15)All appointments shall be reported to the Board at its next meeting.
