Section 29(1) in The Dibrugarh University Act, 1965
(1)(a)there shall be a Selection Committee for making recommendations to the Executive Council for appointment of Professors, Readers, Lecturers, Registrar, treasurer, Librarian and other officers of the University as may be provided by the Statutes consisting of the following members, namely:(i)the Vice-Chancellor as Chairman of the Selection Committee ;(ii)three persons not holding any office of profit under the University-one to be nominated by the Chancellor, one to be nominated by the State Government and other to be nominated by the Executive Council;(iii)The Registrar shall be the Member-Secretary of the Selection Committee except for the appointment of Registrar in which case the Vice-Chancellor shall nominate one person as Member-Secretary in consultation with the Executive Council.(b)In making recommendations for the appointment of Professors of the University the Selection Committee shall co-opt the Head of Department concerned, if he is a Professor, one Professor of the Department to be nominated by the Vice-Chancellor and three persons not in the service of the University to be nominated by the Executive Council out of a panel of not less than five names of persons recommended by the Academic Council, who have special knowledge of the subject for which the Professor is to be selected.(c)In making recommendations for the appointment of Readers or Lecturers and other teachers of the University the Selection Committee shall co-opt the Head of the Department concerned, one Professor of the Department to be nominated by the Vice-Chancellor and two persons of the Department to be nominated by the Vice-Chancellor and two persons to be nominated by the Executive Council out of a panel of not less than five names of persons recommended by the Academic Council, who have special knowledge or interest in the subject for which the Reader or lecturer is to be selected :Provided that, where the Executive Council proposes to make an appointment otherwise that in order of merit arranged by the Selection Committee in the posts of Professors, Readers or Lecturers, it shall record its reasons in writing and submit them to the Chancellor who may approve the proposal or return it to the Executive Council for reconsideration. After reconsideration, if the Executive Council desires to pursue its original proposal, it shall refer the matter again to the Chancellor for his decision which shall be final ;Provided further that, where a Selection Committee recommends to the Executive Council the name of one person only and that person is not acceptable to the Executive Council, the Executive Council shall record its reasons in writing for not accepting the recommendation and direct the Registrar to advertise the vacancy again and conveys a meeting of the Selection Committee for making fresh recommendation and in so doing, communicate to every member of the Selection Committee the reasons recorded as above.(d)Where an appointment is to be made to a temporary vacancy of teachers of the University, the appointment shall be made if the vacancy is for a period of one year or more, on he recommendation of the Selection Committee in accordance with the provisions of the preceding sub-sections and no ad-hoc appointment shall be made by the Executive Council.
