Section 49 in Rajiv Gandhi University of Health Sciences Act, 1994
49. Appointments of teachers, etc.
(1)There shall be a Board of Appointment for selecting persons for appointment as Professors, Librarian, Readers and Lecturers in the University.(2)Every such Board shall consist of ,-(a)for selection to the posts of Professors and Readers and the post of Librarian,-(i)the Vice-Chancellor - ex-officio Chairman;(ii)the Chairman of the Department concerned, if he is a Professor and if he is not a Professor, a Professor from any other university in the State, nominated by the Chancellor in consultation with the Government and where no such Professor is available in any University within the State, such Professor in the concerned department from a Central Institute within the State or from a University of any other State, nominated by the Chancellor;(iii)four experts nominated by the Chancellor in consultation with the Government, two of whom from a panel furnished by the University Grants Commission and the others from amongst persons serving in any University established by law in India or any other institution recognised by the Government.(b)for selections to the post of Lecturers,-(i)the Vice-Chancellor - ex-officio Chairman;(ii)two experts nominated by the Chancellor;(iii)the Chairman of the Department concerned, if he is a Professor and if he is not a Professor, a Professor in the concerned department of any other university in the State, nominated by the Chancellor in consultation with the Government and where no such Professor is available in any university within the State, such Professor in the concerned department from a Central Institute within the State or from a University of any other State, nominated by the Chancellor;(iv)one Professor from any other University in the State nominated by the Chancellor in consultation with the Government.(3)The Registrar shall act as the Secretary of the Board of Appointment;(4)Every post of Professor, Librarian, Reader or Lecturer 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 Board of Appointment shall be four of whom in the case of selections to the posts of Professors, Readers 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 Board shall 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 Syndicate which shall make appointments in accordance with the same. In the case of difference between the Board and the Syndicate, 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 Syndicate to make appointments in accordance with the list where if he is of the opinion that it does not satisfy the provisions of this Act or the Statutes relating to such appointments.(7)In preparing the list under sub-section (6) the Board shall follow the orders issued by the Government from time to time in the matter of reservation of posts for the Scheduled Castes, the Scheduled Tribes and other Backward Classes of citizens.(8)Notwithstanding anything in sub-section (7), preference shall be given to persons belonging to the Scheduled Castes and the Scheduled Tribes in any selection if in the opinion of the Board such persons possess the minimum qualification prescribed and are suitable.(9)Notwithstanding anything in the preceding sub-sections, appointments to the posts of Professors and Readers in undergraduate colleges maintained by the University shall be made by such authority as may be prescribed in the Statutes by promotions on the basis of senioritycum- merit from Readers and Lecturers respectively:Provided that whenever any new subject is introduced, appointment of Professors, Readers and Lecturers in such new subject shall be made in such manner as may be prescribed by Statutes.(10)Notwithstanding anything contained in the preceding subsection the Syndicate shall be competent to invite on the recommendation of the Vice-Chancellor, a person of high academic distinction and Professional attainments to accept the post of Visiting Professor in the University on such terms and conditions as may be mutually agreed upon:Provided that there shall not be more than four such visiting Professors in a University at any given time.
