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State of Tamilnadu - Section

Section 5 in Regulations of the Tamil Nadu Agricultural University

5. Qualification and method of recruitment.

(1)The qualification, method of selection and appointing authority in respect of various posts in the University shall be as specified in Appendix I. The qualification and procedures for recruitment prescribed in Appendix I shall apply to posts in the University after the date to be specified by the Government under section 42 of the Act.
(2)Applications to the various categories of posts in the University shall be made in the prescribed forms given in Appendix II for technical posts, and in Appendix III for non-technical posts. For all technical posts in the University, a fee of Rs.10 shall be collected along with each application, and for all non-technical posts, a fee of Rs. 5 shall be collected.
(3)On expiry of the last date for receipt of application, all the applications shall be compiled and placed before a Screening Committee constituted for the purpose by the Vice-Chancellor with the approval of the Board. The Screening Committee, after tabulating the applications and comparing the qualifications of the applicants, shall prepare a list of names of candidates to be called for interview and place it before the Vice-Chancellor for his approval. When necessary, the candidates from among the approved list shall be called for interview to appear before the Selection Committee, on a specified date, at their own expense.
(4)For certain higher categories of posts where competent men are not easily available, the University may contact persons either directly or indirectly and place the bio-data of such persons before the Selection Committee for its consideration. When such candidates are called for interview before the Selection Committee, the University shall defray the travelling expenses as per rates admissible to the Post.
(5)Where necessary, the Selection Committee may, with the approval of the Board, relax the minimum requirements/qualifications in favour of candidates who are otherwise considered as qualified for selection.
(6)The Selection Committee shall furnish a panel of not more than three names arranges in the order of merit in respect of each post. While recommending the panel of names for more than one post in the same category, the Selection Committee shall rank all the names in one panel. The Selection Committee may recommend, for specific reasons, a higher starting salary in the scale of pay for any of the candidates included in the panel, for consideration by the appointing authority.
(7)The period of validity of any panel prepared by a Selection Committee shall be one year from the date of approval.
(8)The appointment by the appointing authority shall be made strictly in the order of ranking from the approved panel.
(9)In the interest of the University work, any employee shall liable for transfer to any other post, within the jurisdiction of the University.
(10)For all recruitments to the post in the University, the University employees including those transferred to the University from the State Government shall be given preference.
(11)The administrative powers of the competent authorities in respect of effecting postings, transfers and deputation, acceptance of resignation, etc., are as given in Appendix XIII.