Section 31(4) in Uttar Pradesh State Universities Act, 1973
(4)(a)the Selection Committee for the appointment of a teacher of the University (other than the Director of an Institute and the Principal of a constituent college), shall consist of -(i)the Vice-Chancellor who shall be the Chairman thereof,(ii)the Head of the Department concerned :Provided that the Head of the Department shall not sit in the Selection Committee, when he is himself a candidate for appointment or when the post concerned is of a higher rank than his substantive post and in that event his office shall be filled by the Professor in the Department and if there is no Professor by the Dean of the Faculty :[Provided further that where the Chancellor is satisfied that in the special circumstances of the case, a Selection Committee cannot be constituted in accordance with the preceding proviso, he may direct the constitution of the Selection Committee in such manner as he thinks fit.] [Inserted by Uttar Pradesh Act No. 5 of 1977.](iii)in the case of a Professor or Reader, three experts, and in any other case, two experts be nominated by the Chancellor;(iv)in the case of appointment of teachers in a department of a constituent medical college upgraded under any scheme sanctioned by the Central Government, one nominee each of the Central Government and the State Government;(v)in the case of appointment of teachers of an Institute or constituent college, the Director of the Institute or the Principal of the constituent college, as the case may be.(b)The Selection Committee for the appointment of the Director of an Institute or the Principal of a constituent college shall consist of -(i)the Vice-Chancellor, who shall be the Chairman thereof;(ii)two experts to be nominated by the Chancellor.(c)The Selection Committee for the appointment of the Principal of an affiliated or an associated college (other than a college maintained exclusively by the State Government [* * *] [The words 'or by a local authority' omitted by Uttar Pradesh Act No. 12 of 1978.] shall consist of -(i)the Head of the Management, or a member of the Management nominated by him who shall be the Chairman;(ii)[ one of the Deans or Professors of those Faculties which comprise subjects taught in the college, to be nominated by the Vice-Chancellor;] [Inserted by Uttar Pradesh Act No. 12 of 1978.](iii)one member of the Management nominated by the Management; and(iv)two experts to be nominated by the Vice-Chancellor.Provided that in the case of appointment of the Principal of an affiliated college, the Dean of Faculty shall not sit in the Selection Committee, if he is himself a teacher of that college ;Provided further that in the case of colleges established and administered by a minority referred to in clause (1) of Article 30 of the Constitution of India, the experts shall be nominated by the Management from out of a panel of five experts by the Management suggested and approved by the Vice-Chancellor.[Provided also that in the case of colleges referred to in the preceding proviso, the Dean or Professor who shall be the member of the Selection Committee under sub-clause (ii) shall also be nominated by the Management from out of a panel of five Deans or Professors suggested by the Management and approved by the Vice-Chancellor, and if the requisite number of such Deans or Professors is not so available, the panel may include the names of Principals of affiliated or associated colleges.] [Inserted by Uttar Pradesh Act No. 5 of 1977.](d)The Selection Committee for the appointment of other teachers of an affiliated or associated college (other than a college maintained exclusively by the State Government [* * *] [The words 'or by a local authority' omitted by Uttar Pradesh Act No. 12 of 1978.] shall consist of -(i)The Head of the Management or a member of the Management nominated by him who shall be the Chairman.(ii)the Principal of the college and another teacher of the college nominated by the Principal;(iii)two experts to be nominated by the Vice-Chancellor ;[Provided that in the case of a college where there is no Principal or other teacher available for being a member of the Selection Committee under sub-clause (ii), the remaining members referred to in this clause shall constitute such Selection Committee :] [Inserted by Uttar Pradesh Act No. 29 of 1974 and shall be deemed always to have been inserted.]Provided further that in the case of colleges established and administered by a minority referred to in clause (1) of Article 30 of the Constitution of India, the experts shall be nominated by the Management from out of a panel of five experts suggested by the Management and approved by the Vice-Chancellor.
