Section 51 in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998
51. Appointment to teaching posts.
(1)No person shall be appointed-(i)as a Professor, Reader, or Lecturer; or(ii)to any other teaching post of the Vishwavidyalaya paid by the Vishwavidyalaya except on the recommendation of a committee of selection constituted in accordance with sub-section (2) :Provided that if appointment to any of the teaching posts aforesaid is not expected to continue for more than six months and cannot be delayed without detriment to the interest of the department of institution maintained by the Vishwavidyalaya, the Executive Council may make such appointment without obtaining the recommendation of the committee of selection constituted under sub-section (2) but the person so appointed, shall not be retained on the same post for a period exceeding six months or appointed to another post in the service of the Vishwavidyalaya except on the recommendation of the said committee of selection.(2)The members of the committee of selection shall be,-(i)the Kulpati, Chairman;(ii)one expert to be nominated by the Kuladhipati from a Panel submitted by the Academic Council of three experts in the subject not connected with the Vishwavidyalaya in any manner whatsoever;(iii)three subject experts not connected with the Vishwavidyalaya in any manner whatsoever to be nominated by the Kuladhipati :[Provided that atleast one of the three experts shall be nominated from category of Scheduled Castes, Scheduled Tribes or Other Backward Classes. In case of non-availability of an expert from these categories, one Administrative Officer not below the rank of Commissioner, who belongs to reserved categories, shall be nominated.] [Inserted by M.P. Act No. 17 of 2003.](iv)Secretary in charge of the Manpower Planning Department, Government of Madhya Pradesh.(3)Three members of the selection committee shall form the quorum.(4)The committee shall investigate the merits of the various candidates and shall recommend to the Executive Council the names, if any, of persons whom it considers suitable for the posts, arranged in the order of merits :Provided that no recommendation shall be made, unless at least two experts nomination under clauses (iii) and (iv) of sub-section (2) are present in the meeting in which such recommendation is to be decided upon.(5)Out of the names so recommended under subjection (4) the Executive Council shall appoint persons in order of merit.
