Section 37 in Uttaranchal School Education Act, 2006
37. Constitution of Selection Committees.
(1)For the selection of candidates for appointment as Head of an Institution, there shall be a Selection Committee consisting of-(i)the President or any member of the Committee Of Management nominated by the Committee by resolution in that behalf, who shall be the Chairman;(ii)a member to the CoMmittee of Management other than the one referred to in Clause 0, nominated by it in this behalf;(iii)three experts nominated .by the Regional AdditionarDirtdbei5f Education from persons not belonging to the district in which the, institution is situated; slut of the panel of napes prepared under this section.(2)For the selection of candidates for appointment as teacher in an institution, there Shall be a Selection Committee consisting of-(i)the President or any member of the Committee of Management nominated by the Committee by resolution in that behalf,-who shall be the Chairman;(ii)the Head of such institution;(iii)three experts nominated by the District Education Officer from persons not belonging to the district in which the institution is situated, out of the panel of names prepared under this section.(3)For the selection of candidates for appointment as clerical (ministerial) staff in an institution, there shall be a Selection Committee consisting of-(i)the President or any member of the Committee of Management nominated by the Committee by resolution in that, behalf who shall be the Chairman;(ii)the Head of such institution;(iii)one officer nominated by the District Education Officer not below the rank of provincial education service cadre.(4)For the selection of candidates for appointment as group-D, employee in an institution, there shall be a Selection Committee consisting of-(i)the Head of such institution;(ii)two senior teachers of the institution.Provided that if there be no member of Scheduled Castes/Scheduled Tribes/Other Backward Classes in the selection committee so, constituted, a person from above mentioned categories, possessing appropriate qualifications shall be nominated by the Regional Additional Director of Education or the District Education Officer For the selection of group-D employee such a person shall be nominated by the Head of the institution.(5)In respect of any institution for which authorized Controller has been appointed under this Act, the authorized Controller shall, in relation 'to such institution be deemed substituted, for the person referred to in Clauses (i) and (ii) of sub-section (1) or Clause (i) of sub-section (2), or clause (1) of Sub-section (3), as the case may be of(6)A panel of experts for every region shall be drawn by-the Director is such manners as may be prescribed and shall be revised once-every three years.(7)The business of the Selection Committee shall be conducted in such manner as may be prescribed :Provided that the majority of the total membership of a Selection Committee shall form the quorum of such Committee :Provided further that no recommendation made by the Selection Committee,in respect of any candidate shall be valid, unless two of the experts referred to in Clause (iii) of sub-section (1.) or sub-section (2), as the ease may be, have agreed to it.(8)No proceeding of the Selection Committee shall be invalid by reason only of( a defect in its constitution or vacancy among its members.
