Section 31 in THE COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY ACT, 1986
31. Constitution of Selection Commiftees.-
(1)The Chancellor shall, in consultation with the Syndicate, constitute from time to time, separate selection committees for the purpose of selection of candidates for direct recruitment to the posts of-(i)Professor, Reader.(ii)Lectureres and other posts not being posts of non-teaching staff.(iii)Non-teaching staff.(2)The selection Committee shall consist of-(a)in the case of the Selection Committee for selection of Professors and Readers,-(i)the Vice-Chancellor,(ii)the Pro-Vice-chancellor,(iii)a member of the Syndicate, deputed by the Syndicate,(iv)two subject experts to be nominated by the Chancellor;(b)in the case of the Selection Committee for recruitment of Lectures and other teaching staff,-(i)Vice-chancellor(ii)the Pro-Vice-chancellor,(iii)amember of the Syndicate, deputed by the Syndicate(iv)head of the Department,(v)one expert to be nominated by the Syndicate;(c)in the case of the Selection Committee for recruitment of non-teaching staff,-(i)Vice-Chancellor,(ii)the Pro-Vice-Chancellor,(iii)a member of the Syndicate, deputed by the Syndicate,(iv)Registrar.(3)No person shall be directly recruited to the teaching or non-teaching staff of the University except on the recommendation of the concerned Selection Committee constituted under subsection (1)(4)The quorum for a meeting of a Selection Committee shall be three.(5)The precedure to be followed by each Selection Committee for selection of candidates shall be prescribed by the Statutes.(6)Where the oral test (interview) is proposed to be conducted by the Selection Committee, the Committee, shall invite the Head of the Department concerned to be present or to appoint a representative to be present and the Head of Department or his representative so present may take part in the deliberations of the Selection Committee but shall not be entitiled to award marks;Provided that the Selection Committee shall invite, where they consider it necessary, any person or person with expert knowledge in particular subjects to be present at the interview to assist the Selection Committee but such person or persons shall not be entitled to award marks.(7)It shall be the duty of the Heads of Departments or their representatives and persons with expert knowledge who are invited to be presentat the interview, to be present at the appointed time and Co-operate with the Selection Committee in the conduct of the selection.(8)Any person referred to in sub-section (7) being an employee of the Government or a University in the State who violates the provisions of that sub-section or misbehaves or acts in any manner so as to affect the fair conduct of a selection, shall be guilty of misconduct and shall be liable for disciplinary action.(9)The rank of lists prepared by the Selection Committees shall be published in the notice board of the University and also in the Gazette.(10)A rank list published under sub section (9) shall remain in force for a period of two years from the date of such publication and all vacancies arising during the period shall be filled up from the list so published.(11)Communal rotation shall be followed category-wise treating all the departments as one unit.(12)The Registrar shall maintain a register containing the list of appointments made indicating the vacancies filled up by open competition and by reservation to Scheduled Castes, Scheduled Tribes and other Backward Classes, vacancies remaining to be filled up for want of qualified hands from Scheduled Castes, Scheduled Tribes and Other Backward Classes, and vacancies carried forward for want of qualified hands under reservation quota for being filled up in future vacancies and such other details as may be specified in the Statutes.(13)Where the Syndicate 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 praposal or return it to the Syndicate for reconsideration.(14)After reconsideration in pursuance of sub-section(13), if the Syndicate 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.(15)The Chancellor shall have the power to give directions to the Vice-Chancellor to cancel appointments made not in accordance with the provisions of this section:Provided that before giving a direction under this sub-section the Chancellor shall give to the person so appoint, a resonable opportunity to show cause why such direction should not be given and shall consider his explanations and objections, if any.(16)If at any time it is disclosed that a person has secured appointment to any post under the University by making any false statement before the selection Committee or in any application submitted by him or by producing 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 an appointment under this subsection the Vice-Chancellor shall give to the person so appointed, a reasonable opportunity to show cause why the appointment should not be cancelled and shall consier his explanations and objections, if any.
