Section 44 in The Netaji Subhas Open University Act, 1997
44. Temporary posts of the University.
- For the purposes of clause (d) of sub-section (3) of section 43, the University shall have the following temporary posts, and the Vice-Chancellor shall appoint persons to such posts on the recommendation of the Selection Committee to be constituted with the approval of the State Government:-(a)as many posts of Director (to be filled up by academicians in the rank of Professors) as there are Schools of Studies:Provided that one Director may be appointed for more than one School of Studies, and(b)two posts of expert lesson-writer-one in the rank of Reader and the other in the rank of Lecturer-for each subject to be taught under the concerned faculty:Provided that the persons appointed to the posts mentioned in clauses (a) and (b) shall be in service on the basis of contract to be renewed from time to time:Provided further that the absorption of such persons in permanent posts to be created by the University with the concurrence of the State Government under the provisions of this Act shall be subject to their being selected by the Selection Committee to be constituted for the purpose by Statutes.
