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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(5) in Statutes of the National Institute of Technology, Andhra Pradesh, 2017

(5)Selection Committees for filling up of posts under the Institute (other than on contract basis) by advertisement or by promotion from amongst the members of staff of the Institute shall be constituted in the following manner, namely:-a. The qualification and other terms and conditions of appointment of Academic Staff (excluding Director), or promotion shall be as specified in Schedule `E` and the Selection Committee for making recommendations for appointment of Academic Staff (excluding Director) shall consist of following members, namely:-
(1) Director or Deputy Director - Chairman
(2) Visitor`s Nominee - Member
(3) Two nominees of the Board one being an expert,but other than a member of the Board - Member
(4) One expert nominee of Senate from outside theInstitute - Member
(5) Head of Department concerned - Member
  (for other than the post of Deputy Director andProfessor)    
b. The Selection Committee for Technical posts shall be as follows:
(1) Director or Deputy Director - Chairman
(2) One Expert from outside the Institute - Member
(3) Nominee of the Ministry of Human ResourceDevelopment - Member
(4) Concerned Head of Department - Member
(5) Registrar - Member
c. The Selection Committee for Administrative and Ministerial Staff shall be as under:
(1) Director or Deputy Director - Chairman
(2) One Expert from outside the Institute - Member
(3) Nominee of the Ministry of Human ResourceDevelopment - Member
(4) Registrar - Member
d. The Selection Committee for Senior Administrative and other comparable posts carrying pay scale of Assistant Professor and above shall be as under:-
(1) Director or Deputy Director - Chairman
(2) One Expert from outside the Institute - Member
(3) Nominee of the Ministry of Human ResourceDevelopment - Member
(4) Nominee of the Board - Member
(5) Registrar - Member