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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Maharashtra - Subsection

Section 50(2) in The Dr. Babasaheb Ambedkar Technological University Act, 1989

(2)
(a)There shall be selection committees for making recommendations to the Executive Council for the appointment of all such teachers of the University.
(b)Every selection committee shall consist of:-
(i)the Vice-Chancellor, ex-officio Chairman;
(ii)one person, nominated by the Chancellor;
(iii)two representatives, one each of the All India Council of Technical Education and Director of Technical Education;
(iv)the Head of the University department concerned, if he is a professor; and
(v)three persons, nominated by Executive Council out of a panel of not less than six names of persons recommended by the Academic Council being, persons not connected with the University, who have special knowledge of the subject for which the teacher is to be selected;
(vi)one person belonging to the Scheduled Castes [Scheduled or, as the case may be, Other Backward Classes] [These words were substituted for the words 'or Scheduled Tribes' by Maharashtra 7 of 1993, Section 20(a).] from amongst persons are experts in educational field, nominated by the Chancellor.