Section 57 in The Karnataka State Universities Act, 2000
57. Appointment of Non-teaching, Ministerial and other Staff.
(1)There shall be constituted a Board of Appointment to select the candidates for appointment to non-teaching, ministerial and other posts in the University.(2)The Board shall consist of:(i)The Vice-Chancellor-Ex-Offcio Chairman.(ii)The Secretary to Government incharge of Higher Education or his nominee not below the rank of a Deputy Secretary to Government;(iii)The Chairman of the Departmental Council;(iv)One expert nominated by the Vice-Chancellor.(v)The Registrar;(vi)The Director of Social Welfare or his nominee not below the rank of a Deputy Director;(vii)The Director of Backward Classes and minorities, or his nominee not below the rank of a Deputy Director.(viii)The Director of Women and Child Development or her nominee not below the rank of a Deputy Director.(3)The Board shall prepare a list of candidates for appointment to the direct recruitment vacancies arranging the names in the order of merit being determined on the basis of the percentage of marks obtained by them in the qualifying examination and the marks awarded in the interview.(4)While preparing the select list under sub-section(3), the Board shall follow the rules or orders issued by the State Government from time to time in the matter of reservation of appointments or posts for persons belonging to Scheduled Castes and Scheduled Tribes and Other Backward Classes, under Article 16(4) of the Constitution.(5)All appointments shall be made by the Syndicate by operating the select list prepared by the Board in the order of merit in which the names have been arranged. If any difference arises between the Board and the Syndicate, the matter shall be referred to the Chancellor, through the State Government in the Department of Education. The decision of the Chancellor upon such reference shall be final.(6)The quorum for the meeting shall be four.Chapter-IX Inter-University Transfer of Employees
