Section 14 in First Statutes of Team Lease Skills University
14. Selection Committee.
(a)For Teaching Staff(i)The selection committee for appointment to the posts of professors, associate professors, assistant professors, heads of institutions and other Teaching Staff shall consist of-(1)The Provost (Chairperson);(2)The Dean nominated by the Provost;(3)A nominee of the President;(ii)Provost is empowered to co-opt additional member(s) or subject expert(s) as may be required for smooth conduct of selection process;(iii)The selection committee will make the recommendations to the Board of Management for appointment to the posts of professors, associate professors, assistant professors, heads of institutions and other Teaching Staff maintained by the University;(iv)If the Board of Management is unable to accept the recommendations made by a selection committee, it shall record the reasons for such non-acceptance and submit the case to the President whose decision in the matter shall be final;(v)The procedures to be followed by the selection committee constituted under this statute shall, in making recommendation, be such as laid down in the Ordinances;(b)For Officers among Administrative Staff and Technical Staff(i)The selection committee for appointment to the posts of Officers among Administrative Staff and Technical Staff shall consist of-(1)The Provost (Chairperson);.(2)The Registrar;(3)A nominee of the President;(ii)Provost is empowered to co-opt additional member(s) or domain expert(s) as may be required for smooth conduct of selection process;(iii)The selection committee will make the recommendations to the Board of Management for appointment to the posts of Officers among the Administrative Staff and Technical Staff of the University;(iv)If the Board of Management is unable to accept the recommendations made by a selection committee, it shall record the reasons for such non-acceptance and submit the case to the President whose decision in the matter shall be final;(v)The procedures to be followed by the selection committee constituted under this statute shall, in making recommendations, be such as laid down in the Ordinances;
