Section 88 in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990
88. Appointment of ministerial staff members under section 13(c) of the Act and in the Grades prescribed in Statute 81.
(1)The procedure for appointment of ministerial staff members when vacancies arise or when new posts are created shall be as under, namely(i)The Vice-Chancellor may invite suggestions, recommendations and if considered necessary by him, proposals for obtaining services on deputation for a period not exceeding three years, from the State Government, Government of India, Institutions or agencies, or any person as he may deem fit and/or he may have the posts advertised with the qualifications prescribed under Statute No. 85.(ii)All suggestions, recommendations proposals and applications referred to in sub-clause (i) above shall be received by the Registrar.(iii)The Registrar shall cause to be put up all applications received to the Chairman of the Selection Committee for his consideration. Suggestions recommendations and proposals for obtaining services on deputation shall be dealt with by the Vice-Chancellor in accordance with the provisions of clause (i) above.(iv)The Chairman shall arrange to scrutinise all applications received and prepare a list of eligible candidates who shall be called for interview by the Selection Committee.(v)After interviewing the candidates the Selection Committee shall recommend the names of selected candidates in order of merit to the Vice-Chancellor.(vi)The Vice-Chancellor shall then make the appointment of a person or persons only from amongst the persons recommended by the Selection Committee. If he wishes to deviate from the order of merit recommended by the Selection Committee, he shall record the reasons thereof and obtain the approval of the Executive Council before making appointment.(2)Notwithstanding anything contained in clause (1) above, the Vice-Chancellor, shall at his discretion determine, from time to time, the number of posts under each category to be filled in by promotion from the lower category :Provided that, the number of posts so determined shall not be less than fifty per cent of the total number of posts in the category to which promotions are to be made :Provided further that, such posts shall be filled in by promotion on the basis of merit and seniority in the class of the concerned service, minimum academic qualifications and experience if any may be relaxed and determined by the Vice-Chancellor from time to time, if he considers necessary in consultation with the Executive Council:Provided also that, the ministerial staff members of the University shall be eligible to apply for any post advertised by the University :Provided also that, in the case of posts of ministerial staff members, the University shall reserve such percentage as prescribed by Government, from time to time, in respect of Backward Classes and other reserved categories by filling up the posts by promotion or from- open market.(3)The Vice-Chancellor shall in conformity with provisions of clause (2) above, make rules governing promotions of ministerial staff members.
