Section 31 in Sree Sankaracharya University of Sanskrit Act, 1994
31. Appointment of teachers, officers and staff.
(1)Subject to the provisions of this Act and the Statutes, the teachers, officers and other employees of the University shall be appointed by the Vice-Chancellor on the advice of appropriate Selection Committee constituted in the manner prescribed by the Statutes.(2)(a)Save as otherwise provided in this Act and the Statutes, every teacher, officer and other employee of the University shall be appointed under a written order.(b)The written order referred to in clause (a) shall be lodged with the Registrar and a copy thereof shall be furnished to the teacher, officer or employee concerned.(c)Every appointment shall be made consistent with the provisions of this Act and the Statutes for the time being in force in relation to conditions of service.(3)The retirement age of the teachers of the University, [***] [Omitted 'including the Principal Dean of Studies' by Act No. 1 of 2005.], shall be sixty years and that of the teaching and non-teaching officers and other employees of the University shall be fifty-five years:Provided that in respect of any person who is appointed temporarily on a shortterm contract for a period not exceeding three years, the age-limit mentioned shall not apply:Provided further that even such short term contract appointments shall be subject to the approval of the Selection Committee constituted in the manner prescribed in the Statutes.(4)The procedure for the recruitment, the qualification and conditions of service of the teaching and non-teaching employees of the University shall, unless otherwise provided for in this Act be such as may be prescribed by the Statutes.
