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State of Karnataka - Section

Section 64 in The Karnataka State Rural Development and Panchayat Raj University Act, 2016

64. Appointments of Teachers, etc.

- The Vice chancellor shall constitute selection committee for making recommendations to the Executive Council for appointment to posts of professors, associate professors, assistant professors and other teachers, officers and non-teaching staff of the University as per the existing reservation policy of the State Government, UGC Regulations and as per the Regulations framed under the Act. However, the Selection Committee shall be as under,-
(1)There shall be a Selection Committee for selecting persons for appointment as Professors, Associate Professors, Librarian, Director Physical education in the University.
(2)Every Selection Committee shall consist of-
(a)For selection to the posts of Professors, Associate Professors, Librarian, Director, Physical education -
(i)The Vice Chancellor - ex-officio Chairperson;
(ii)Director of Training, Publication and Supervision of all schools or the Director, Centre for Research, Innovation and Evaluation;
(iii)Four subject experts nominated by the Chancellor, from amongst persons serving in any University or any other institution recognized by the State Government.
(b)for selections to the post of Assistant Professors, -
(i)The Vice Chancellor - ex-officio Chairman;
(ii)Two subject experts nominated by the Chancellor;
(iii)Director of Training, Publication and Supervision of all schools or the Director, Centre for Research, Innovation and Evaluation;
(iv)One Professor from any other University in the State nominated by the Vice-Chancellor.
(3)The Registrar shall act as the Secretary of the Selection Committee.
(4)Every post of Professor, Librarian, Associate or Assistant Professors to be filled by selection shall be duly and widely advertised together with the minimum and other qualification, if any, required, the emoluments and the number of the posts to be filled, and reasonable time shall be allowed within which the applicants may apply.
(5)The quorum for a meeting of the Selection Committee shall be four of whom in the case of selections to the posts of Professor, Associate Professors and Librarian at least two shall be the experts and in the case of selections to the other posts, at least one shall be the expert.
(6)The Selection Committee shall subject to the provisions of Regulations made in this behalf interview, adjudge the merit of each candidate in accordance with the qualifications advertised and prepare a list of persons selected, arranged in the order of merit. It shall forward the list to the Executive Council, which shall make appointments in accordance with the same. In the case of difference between the Selection Committee and the Executive Council, the matter shall be referred to the Chancellor whose decision shall be final.Explanation: - Nothing in this sub-section shall be construed as requiring the Executive Council to make appointments in accordance with the list where it is of the opinion that it does not satisfy the provisions of this Act or the Regulations relating to such appointments.