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Union of India - Section

Section 23 in The First Statutes of the National Institutes of Technology

23. Appointments.

(1)The posts at the Institute shall be filled by advertisement on all India basis:Provided that the ratio between the Direct Recruitment and Promotion posts for posts other than that of the Director or the Deputy Director shall be as per the recruitment rules.
(2)The reservation of posts shall be in accordance with the rules of the Central Government.
(3)[ For the purposes of appointments in the Institute, the rules as approved by the Council or Central Government shall apply.
(4)The Selection Committees, for filling posts under the Institute (other than the posts on contract basis) by advertisement or by promotion from amongst the members of staff of the Institute, shall be constituted in such manner as laid down by the Central Government or Board from time to time by ordinances.] [[Substituted 'For the purposes of appointments, the rules applicable to of the Central Government employees shall apply.The Selection Committees, for filling posts under the Institute (other than the posts on contract basis) by advertisement or by promotion from amongst the members of staff of the Institute shall be constituted in such manner as laid down by Ministry of Human Resource Development, Department of Higher and Secondary Education, Government of India or Board from time to time by ordinances.' by Notification No. S.O. 947(E), dated 21.7.2017 (w.e.f. 23.4.2009).]]
(5)Selection Committees for filling up of posts under the Institute (other than on contract basis) by advertisement or by promotion from amongst the members of staff of the Institute shall be constituted in the following manner, namely-
(a)[ The qualification and other terms and conditions of appointment of Academic Staff (excluding Director), or promotion shall be as specified in Schedule 'E' and the Selection Committee for making recommendations for appointment of Academic Staff (excluding Director) shall consist of the following members, namely:- [Substituted 'the Selection committee for recruitment of Academic Staff (excluding the Director and the Deputy Director), or for promotion shall be as under.' by Notification No. S.O. 947(E), dated 21.7.2017 (w.e.f. 23.4.2009).]
(1) Director or Deputy Director - Chairman
(2) Visitor's Nominee - Member
(3) two nominee of the Board one being an expert, but other thana member of the Board - Member
(4) one expert nominee of Senate from outside the institute - Member
(5) Head of Department concerned (for other than the post ofDeputy Director and Professor) - Member]
(b)The Selection Committee for Technical posts shall be as follows:
(1) Director or Deputy Director - Chairman
(2) one Expert from outside the Institute - Member
(3) Nominee of Ministry of Human Resource Development - Member
(4) Concerned Head of Department - Member
(5) Registrar - Member
(c)The Selection Committee for Administrative and Ministerial Staff shall be as under:
(1) Director or Deputy Director - Chairman
(2) One Expert from outside the Institute - Member
(3) Nominee of Ministry of Human Resource Development - Member
(4) Registrar - Member,
(d)[ The Selection Committee for Senior Administrative and other comparable posts carrying pay scale of Assistant Professor and above shall consist of the following members, namely:- [Substituted 'The Selection Committee for Senior Administrative and other comparable posts carrying pay scale of Lecturer and above shall be as under:-' by Notification No. S.O. 947(E), dated 21.7.2017 (w.e.f. 23.4.2009).]
(1) Director or Deputy Director - Chairman
(2) one Expert from outside the Institute - Member
(3) Nominee of Ministry of Human Resource Development - Member.
(4) Nominee of Board - Member
(5) Registrar - Member]
(6)The Registrar shall be substituted by another nominee of the Board in case the Selection is made for the Registrar or the equivalent post.
(7)In the absence of the Deputy Director, the Director may nominate any member of the staff of the Institute to be the member of the Selection Committees in his place.
(8)Where a post is to be filled on contract basis or by invitation, the Board may, constitute such Adhoc Selection Committee, as circumstances of each case may require.
(9)Where a post is to be filled by promotion from amongst the members of the Institute or temporarily for a period not exceeding twelve months, the procedure for the same shall be as specified by ordinances.
(10)[ Notwithstanding anything contained in these Statutes, the Board shall have the power to make appointments of persons having special skill or knowledge to suit the emergent need of the department or centre and in such emergent situations, the appointments shall be for a period of twelve months.] [Substituted 'Notwithstanding anything contained in these Statutes, the Board shall have the power to make appointments of persons having special skill or knowledge to suit the emergent need of the department(s) or centre(s).' by Notification No. S.O. 947(E), dated 21.7.2017 (w.e.f. 23.4.2009).]
(11)If the post is to be filled by advertisement, the Registrar shall advertise the terms and conditions of the post and the screening committee for the purpose of short listing the eligible and most desirable candidates and shall screen all applications received within the date specified in the advertisement.
(12)At the time of interview, the Selection Committee shall examine credentials of all candidates who have been called for the interview, interview the eligible candidates and recommend the appointment of the most suitable candidate to the competent authority for approval.
(13)The recommendations of the Selection Committee shall remain valid for a period of one year from the date of interview and if for any reason the recommendations are not approved by the competent authority or appointment orders not issued after the approval of recommendations within the said period of one year, the recommendations shall lapse and fresh advertisement shall be issued.
(14)No act or proceeding of any Selection Committee shall be called in question on the ground merely of the absence of any member or members of the Selection Committee.
(15)Unless otherwise provided for under these Statutes, the Selection Committee constituted for the purpose of making recommendations for appointment to a post shall continue to exercise its functions in relation to that post till the appointment is made against that post.
(16)All appointments made at the Institute shall be reported to the Board at its next meeting.
(17)The applications of the employees eligible for promotion under Assured Career Progression (ACP) shall be considered by the Departmental Promotion Committees before any promotion or up-gradation is recommended.
(18)The Departmental Promotion Committee shall be as follows:
1. Director or Deputy Director - Chairman
2. Concerned Head of Department - Member
3. Head of Department from other Department - Member
4. Registrar - Member