Section 47 in The SreeNarayanaGuru Open University Act, 2021
47. Posts in the University.—
(1)The Syndicate shall create various posts required for the headquarters of the University, Regional Centre, Study Centre, academic institution and School of Studies and to determine its qualification, method of appointment and conditions of service with the approval of the Government.(2)The distance education, continuing education and private registration which were under the jurisdiction of the Kerala University, the Calicut University, the Mahatma Gandhi University and the Kannur University established under the provisions of the Kerala University Act, 1974 (17 of 1974), the Calicut University Act, 1975 (5 of 1975), the Mahatma Gandhi University Act, 1985 (12 of 1985) and the Kannur University Act, 1996 (22 of 1996) respectively shall be separated and excluded from such Universities and be vested and brought under the jurisdictional limit of this University. The teachers, officers, employees, non teaching employees and other employees in regular service of the University who are likely to lose their post as a result of such vesting and jurisdictional limit and possess qualification specified for such posts shall have the right to permanently be appointed, by option, to similar posts in various categories to be created in the University, till such date as fixed by the Syndicate, by protecting the conditions of service they have been availing and enjoying in the parent Universities.(3)The Syndicate may appoint persons having qualification specified from the Kerala University, Calicut University, Mahatma Gandhi University or Kannur University on deputation basis until the completion of appointment procedures by option under sub-section (2) to fill the vacancies in various posts created in the University.(4)After the completion of appointment by option to posts created in the University, the Syndicate shall constitute a selection committee for the purpose of making appointment to the remaining vacant posts except the posts to which appointment to be made through the Kerala Public Service Commission:Provided that, the Syndicate may, on deputation appoint persons having specific qualification to any such posts where vacancy arise.(5)The constitution of the selection committee shall be as may be prescribed by Statutes.(6)The Syndicate shall make appointments based on the recommendation of the selection committee.(7)The qualifications, method of appointment, conditions of service of the posts created in the University shall be as may be prescribed by Statutes.
