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Union of India - Section

Section 17 in The First Statutes of the Rajiv Gandhi National Institute of Youth Development, 2013

17. [ Appointing authority. [Substituted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).]

(1)The following shall be the appointing authority with respect to the appointment made by the Institute, namely :-
(a)the Executive Council, if the appointment is made for a post where the maximum of the pay scale is the same or higher than that of an Assistant Professor; and
(b)the Director, in any other case.
(2)The Selection Committee for appointment to the posts specified in column (1) of the Table below shall consist of the persons specified in the corresponding entry in column (2) of the said Table.
(1) (2)
Professor or Associate Professor (1) Director shall be theChairperson of the selection Committee.(2) An academician who is thenominee of the Visitor.(3) Three experts in the relevantsubject or field nominated by the Director out of the panel ofnames approved by Executive Council.(4) Dean of the Faculty, whereverapplicable.(5) Head or Chairperson of theDepartment or School.(6) An academician representingScheduled Caste or Scheduled Tribes or Other Backward Class orMinority or Women or Differently-abled Categories, if any, of thecandidates representing these categories is the applicant, to benominated by the Director, if any of the above members of theselection committee do not belong to that category:Provided that at least four members including two outsidesubject experts, shall constitute the quorum.
Assistant Professor (1) Director to be the Chairpersonof the selection Committee.(2) An academician who is thenominee of the Visitor.(3) Three experts in the concernedsubject/ field nominated by the Director out of the panel ofnames approved by Executive Council.(4) Dean of the Faculty, whereverapplicable.(5) Head or Chairperson of theDepartment or School.(6) An academician representing theScheduled Caste or the Scheduled Tribe or Other Backward Class orMinority or Women or Differently-abled categories if any, of thecandidates representing these categories is the applicant, to benominated by the Director, if any of the above members of theselection committee do not belong to that category.Provided that at least four members including two outsidesubject experts shall constitute the quorum.
Registrar or Finance Officer and Controller of Examinations (1) Director to be the Chairpersonof the selection Committee(2) An academician who is thenominee of the Visitor.(3) Three experts in the concernedsubject or field out of the list recommended by the Director andapproved by Executive Council.(4) Dean of the Faculty.(5) Head or Chairperson of theDepartment(6) A representative of theScheduled Caste or Scheduled Tribe, Women and physicallyhandicapped should be in the selection committee whenever acandidate from any of these categories appears for the interview.Provided that atleast four members including two outsideexperts, must constitute the quorum.]
17. Appointing authority.- The following shall be appointing authority with respect to the appointments made with Institute, namely:-(a) the Director shall be the appointing authority for academic staff and Registrar;(b) the Registrar shall be the appointing authority for non-academic staff.