Section 24 in Biju Patnaik University of Technology Act, 2002
24. Constitution of Selection Committee.
(1)The Chancellor shall, in consultation with the Board, constitute from time to time, separate Selection Committees for the purpose of selection of candidates for recruitment to the posts of-(a)Professors and Readers;(b)Lecturers and other posts not being of non-teaching staff; and(c)Non-teaching staff.(2)The Selection Committee shall consist of such members as may be prescribed by Statutes.(3)No person shall be directly recruited to the teaching or non-teaching posts of the University, except on the recommendation of the concerned Selection Committee constituted under sub-section (1).(4)The quorum for a meeting of a Selection Committee shall be such as may prescribed by Statutes subject to the condition that the quorum shall include at least one subject expert and a nominee of Government.(5)The procedure to be followed by each Selection Committee for selection of candidates shall be such as may be prescribed by Statutes.(6)Where an oral test is proposed to be conducted by the Selection Committee, it may invite, where it is considered necessary, any person or persons with expert knowledge in particular subject to assist the Selection Committee at the interview but such person or persons shall not he entitled to award marks.(7)The selection lists prepared by the Selection Committee shall be published in the Notice Board of the University.(8)The selection list published under sub-section (7) shall remain in force for a period of one year from the date of such publication and all vacancies arising during the said period shall be filled up from the list so published.(9)Where the Board proposes to make an appointment otherwise than in accordance with the order of merit arranged by the Selection Committee, it shall record its reasons therefor in writing and submit them to the Chancellor who may approve the proposal or return it to the Board for reconsideration.(10)After reconsideration in pursuance of sub-section (9) if the Board desires to pursue its original proposal, it shall refer the matter again to the Chancellor for his decision and the decision of the Chancellor thereon shall be final.(11)The Chancellor shall have the power to give directions, to the Vice-Chancellor to cancel any appointment not made in accordance with the provisions of this sectionProvided that before giving a direction under this sub-section, the Chancellor shall give to the person so appointed a reasonable opportunity to show cause as to why such direction should not be given and shall consider his explanations and objections, if any.(12)If at any time it is disclosed that a person has, while applying for appointment to any post under the University, made any false statement or declaration before the Selection Committee or in any application submitted by him or has produced any false documents, his appointment shall, without prejudice to any other action that may be taken against him, be cancelled by the Vice-Chancellor:Provided that before cancelling any such appointment, the Vice-Chancellor shall give to the person, so appointed, a reasonable opportunity to show cause as to why the appointment should not be cancelled and shall consider his explanations and objections, if any.
