(2)(a)There shall be Selection Committees for making recommendations to the Executive Council for the appointment of all such Teachers of the University.(b)Every Selection Committee shall consist of -(i)the Vice-Chancellor - ex officio Chairman;(ii)one person nominated by the Chancellor;(iii)the Dean of the Faculty concerned;(iv)the Head of the University Department concerned, if he is a Professor; [* * *] [The word 'and' was deleted by Maharashtra 7 of 1983, section 8(a).](v)three persons nominated by the Executive Council, out of a panel of not less than six names of persons recommended by t he Academic Council, being persons not connected with the University, who have special knowledge of the subject for which the Teacher is to be [selected; and] [These words were substituted for the words 'selected', by Maharashtra 7 of 1983, section 8(b).](vi)[ one person belonging to Scheduled Castes [Scheduled Tribes or, as the case may be, Other Backward Classes] [Sub-clause (vi) was inserted, by Maharashtra 7 of 1983, section 8(c).] nominated by the Chancellor.]
