Section 33 in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.
33. [ (1) A teacher in the rank of Professor or of Reader of the University shall be appointed by the Executive Council on the recommendation of a Selection Committee consisting of] [Section 33 substituted by W. B. Act 31 of 1981.] -
(i)the Vice-Chancellor as Chairman;(ii)the Dean of the Faculty concerned;(iii)three persons, not holding any office of profit under the University and having special knowledge of the subject which the Professor or the Reader will teach, of whom two shall be the nominees of the Chancellor and one shall be a nominee of the Executive Council.(2)A teacher of the University, other than a teacher in the rank of Professor or of Reader, shall be appointed by the Executive Council on the recommendation of a Selection Committee consisting of -(i)the Vice-Chancellor as Chairman;(ii)the Dean of the Faculty concerned;(iii)three persons, not holding any office of profit under the University and having special knowledge of the subject which the teacher will teach, of whom one shall be a nominee of the Chancellor and two shall be the nominees of the Executive Council.(3)Four members shall be a quorum for a meeting of the Selection Committee for posts in the rank of Professor and Reader of the University where at least two expert members shall be present; and three members, of whom one shall be an expert, shall be a quorum for a meeting of the Selection Committee for posts in the rank of Lecturer of the University.(4)If the Executive Council does net accept the recommendation of a Selection Committee, it shall refer the recommendation back to the Selection Committee with reasons for reconsideration and if the Executive Council does not accept the reconsidered views of the Selection Committee, the matter shall be referred to the Chancellor with reasons and the decision of the Chancellor shall be final.(5)The officers and other employees of the University shall be appointed by such authorities as may be prescribed.(6)The number of teachers, officers and other employees of the University and the method of selection of such teachers, officers and employees shall, unless otherwise provided in this Act, be such as may be prescribed.(7)Every teacher, every officer and every employee of the University shall, on appointment as such, be provided with a letter of appointment containing such terms and conditions of appointment as may be prescribed.
