Section 48 in The Maharaja Sayajirao University of Baroda Act, 1949
48. Committee of Selection for appointment of [professor or reader] [These words were substituted for the word 'teachers' by Bombay 52 of 1950, Section 32 (1).] of the University.
(1)No person shall be appointed as a [professor or reader] [These words were substituted for the word 'teachers' by Bombay 52 of 1950, Section 32 (1).] of the University except on the recommendations of a Committee for selection specially constituted for the purpose.(2)The members of the Committee shall be:-(i)The Vice-Chancellor, ex-officio Chairman,[[(ii) The Pro-Vice-Chancellor,] [Clauses (ii), (iii)and (iiia) were substituted by Bombay 30 of 1954, Section 29 (1) (a).](iii)The Dean of the Faculty,(iii-a) The Head of the department, in the subject, if appointed by the Syndicate.](iv)Four persons having special knowledge of the subject for which the [professor or reader] [These words were substituted for the word 'teacher' by Bombay 30 of 1954 Section 29 (1) (b).] is to be appointed, to be selected by the Syndicate:Provided that two of them shall not be members of the Senate, [or of any Faculty or teachers of the University] [These words were substituted for the words 'members of the Faculties, or teachers' by Bombay 52 of 1950, Section 32 (2) (b).].(3)The Committee shall investigate the merits of the various candidates and shall recommend to the Syndicate the names, if any, of persons who might be considered suitable for the post arranged in the order of merit.(4)If there are more than one applicant for any such post, the Committee of Selection shall recommend for each such post not less than two names arranged in the order of merit: provided that it shall be open to the Committee to recommend any one of such candidates as being in their opinion the best suited for the post.(5)[ Out of the persons so recommended, the Syndicate may make the final selection. If the person so selected is unable to take up the appointment within a reasonable time, the Syndicate may make another selection from the other persons recommended by the Committee of Selection in the order of merit. If none of the persons recommended by the committee of Selection is able to take up the post or found suitable by the Syndicate, the post may be filled in by the Syndicate at their discretion:Provided that when the Syndicate makes the appointment otherwise than in the order of merit arranged by the Committee, the Syndicate shall record its reasons for such or any such appointment.(6)[Nothing contained in sub-sections (1) to (5) shall apply to a temporary appointment of a person,(i)as a professor or reader for a period not exceeding one year, or(ii)as a professor or reader where his services are loaned for a period not exceeding two years]:Provided that no such temporary appointment made under this sub-section shall be renewed or continued for any further period without fulfilling the requirements of this section.] [Sub-sections (5) and (6) were substituted for the original sub-section (5), by Bombay 52 of 1950, Section 32 (3).]
