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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(3) in The first statutes of the Indian Institute of Technology (Indian School of Mines), Dhanbad, 2017

(3)The Selection Committees for filling up of 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 the manner laid down below, namely:-
(a)In the case of posts of Professors and equivalent posts in scientific, design and computer staff cadres, the Selection Committee shall consist of the following members, namely:-
(i) The Director : Chairman;
(ii) One nominee of the Visitor : Member;
(iii) Two nominees of the Board, one being anexpert, but other than a member of the Board. : Members;
(iv) One expert, other than a member of theSenate, nominated by the Senate. : Member.
(b)In the case of posts of Associate Professor, Assistant Professor, equivalent posts in scientific, design and computer staff cadres, and the posts of Librarian, Deputy Librarian and Assistant Librarian and such other academic posts as the Board may decide from time to time the Selection Committee shall consist of the following members, namely:-
(i) The Director : Chairman;
(ii) Two nominees of the Board one being anexpert, but other than a member of the Board : Members;
(iii) One expert, other than a Member of theSenate, nominated by the Senate, and : Member;
(iv) The Head of the Department/AcademicCentre/School concerned, if the post for which selection is madeis lower in status than that occupied by the Head of theDepartment/Academic Centre/School : Member;
(v) The Chairman, Library Advisory Committee ofthe Institute, for the posts of Librarian, Deputy Librarian andAssistant Librarian : Member.
(c)In the case of posts of Registrar, Deputy Registrar, Assistant Registrar, Institute Engineer, Sports Officer, Assistant Sports Officer, Chief Medical Officer and Medical Officer, the Selection Committee shall consist of the following members, namely:-
(i) The Director : Chairman;
(ii) The Deputy Director : Member;
(iii) Two nominees of the Board as Experts : Member;
(iv) The Registrar, except for the post ofRegistrar. : Member.
(d)In the case of other Group `A? posts not covered by clause (a), (b) or (c) above and carrying a scale of pay the maximum of which exceeds the amount specified by the Central Government from time to time, the Selection Committee shall consist of the following members, namely:-
(i) The Director or his nominee : Chairman;
(ii) A nominee of the Board : Member;
(iii) The Head of the Department/Centre/School concernedorRegistrar as the case may be : Member;
(iv) An expert from the staff of the Institute nominated bythe Director. : Member.
(e)In the case of other posts not covered by clause (a), (b), (c) or (d) above and carrying a scale of pay the maximum of which exceeds the amount specified by the Board from time to time, the Selection Committee shall consist of the following members, namely:-
(i) The Director or his nominee : Chairman;
(ii) A nominee of the Board : Member;
(iii) The Head of the Department/AcademicCentre concerned or theRegistrar as the case may be : Member;
(iv) An expert from the staff oftheInstitute nominated by the Director : Member.
(f)In the case of all other posts, the Director may at his discretion, constitute such Selection Committees as may be considered appropriate by him.
Note : 1. The Chairman of a Selection Committee may invite one or more additional experts from approved panels to assist the Selection Committee.