Section 37 in Indian Institute of Teacher Education, Gujarat Act, 2010
37. Standing Committee.
(1)There shall be a Standing Committee of the University for the purpose of selection for the posts of professors or such other post as may be prescribed.(2)The standing committee shall consist of the following members, namely: -(a)a retired Judge of the Supreme Court of India or a retired Chief Justice of the Gujarat High Court or an eminent leader of Industry or Commerce or Management, to be nominated by the Chancellor of the University;(b)a retired Chief Secretary, Government of Gujarat, to be nominated by the State Government;(d)a former Vice-Chancellor of a University in Gujarat, to be nominated by the State Government;The State Government shall nominate one of them as the Chairperson of the Committee.(3)For the selection for appointment to the posts of the Registrar and Professors, there shall be a search committee consisting of(a)the Vice-Chancellor, ex-officio Chairman; and(b)two members nominated by the Academic Council.(4)The search committee shall recommend to the standing committee, three names of suitable candidates along with their bio-data. After scrutinizing the bio-data and, if necessary, after interview of the concerned candidates, the standing committee may select one of them and recommend to the Executive Council for appointment on the concerned post.(5)The terms and conditions, the tenure of service and salary, allowances, perks and other facilities of the members of the committee shall be such as may be prescribed by or under this Act.
