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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Assam - Subsection

Section 29(1)(a) in The Bodoland University Act, 2009

(a)There shall be a Selection Committee for making recommendations, to the Executive Council for the appointment of Professors, Readers, Lecturers, Registrar, Treasurer, Librarian and other Officers of the University as may be provided by the Statutes consisting of the following members, namely:-
(i)the Vice-Chancellor as Chairman of the Selection Committee;
(ii)three persons, not holding any office of profit under the University - one to be nominated by the Chancellor, one to be nominated by the State Government and other to be nominated by the Executive Council;
(iii)the Registrar shall be the Member-Secretary of the Selection Committee, except for the Selection Committee for the appointment of Registrar in which case the Vice-Chancellor shall nominate one person as Member-Secretary in consultation with the Executive Council;