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[Cites 0, Cited by 31] [Entire Act]

State of Bihar - Section

Section 57 in Patna University Act, 1976

57. [ [Deleted by Act No. 22 of 2007.]

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57. [fo'ofo|k; ds f'k{kdksa ,oa inkf/kdkfj;ksa dh fu;qfDr [Substituted by Act No. 67 of 1982.].&(1)bl vf/kfu;e vkSj blds v/khu cus ifjfu;eksa ds v/khu jgrs gq, fo'ofo|ky; ds f'k{kdksa ,oa inkf/kdkfj;ksa dh fu;qfDr[fcgkj jkT; fo'ofo|ky; vaxhHkwr egkfo|ky; lsok vk;ksxdh vuq'kalk dj dqyifr }kjk dh tk;sxhA(2)dkWystksa ,oa fo'ofo|ky;ksa ds f'k{kdksa ,oa inkf/kdkfj;ksa dh fu;qfDr ds fy;s flQkfj'k fuEufyf[kr ijUrqdksa ds v/;/khu dh tk;sxh fuEufyf[kr fo'ks"kK vk;ksx dks ijke'kZ nsaxs%&(d)fof'ofo|ky; izkpk;Z ;k fo'ofo|ky; izkpk;Z dh dksfV ds iz/kkukpk;Z dh fu;qfDr ds fy;s&(i)fo'ofo|ky; ikpk;Z ls vU;wu iafdR dk[lEcfu/kr fo"k; dk ojh;re f'k{kd tks fo'ofo|ky; vkpk;Z ls vU;wu dksfV dk ugha gksxk]ijUrq fo'ofo|ky; esa ,slk dksbZ f'k{kd ugha gks rks vU; fo'ofo|ky; ds ml fo"k; dk foHkkxk/;{k] tks fo'ofo|ky; izkpk;Z ls vU;wu dksfV dk gks];[ijUrq ;g vkSj fd fo'of|ky; vkpk;Z dksfV ds iz/kkukpkZ dh fu;qfDr ds fy, fo'ofo|ky; vkpk;Z dksfV ds iz/kkukpk;Z fo'ks"kK jgsaxsA [Substituted by Act No. 67 of 1982.]](ii)dqykf/kifr }kjk uke funsZf'kr fo'ofo|ky; ls ckgj dk fo'ofo|ky; izkpk;Z ls vU;wu iafDr ds lEcf/kr fo"k; ds rhu fof'k"V fo}ku@fo'ks"kK;[ijUrq ;g fd fo'ofo|ky; vkpk;Z ;wfuoflZVh izksQslj dh dksfV ds izk/kkukpk;Z dh fu;qfDr ds fy, mDr rhu fof'k"V fo}kuksa@fo'ks"kKksa esa ls ,d fo'ofo|ky; ls ckgj ds dqyifr@HkwriwoZ dqyifr jgsaxsA [Substituted by Act No. 67 of 1982.]](iii)mij 1 vkjs 2 esa vafdr fo'ks"kKksa esa de&ls de rhu fo'ks"kK lnL; vk;ksx dh cSBd esa vo'; mifLFkr jgsaxsA([k)izkpk;Z@mikpk;Z@mikpk;Z dksfV ds iz/kkukpk;Z@fo'ofo|ky; iqLrdk/;{k@izk/;kid dh fu;qFdr ds fy, &(i)fo'ofo|ky; izkpk;Z ls vU;wu iafDr dk[lacaf/kr fo"k; dk ojh;re f'k{kd tks fo'ofo|ky; vkpk;Z ls U;wu dksfV dk ugha gksxkA [Substituted by Act No. 67 of 1982.]]ijUrq ;fn fo'ofo|ky; esa dksbZ ,slk f'k{kd ugha gks rks vU; fo'ofo|ky; ls ml fo"k; dk foHkkxk/;{k tks fo'ofo|ky; izkpk;Z ls vU;wu iafDr dk gks][Provided further that in the case of appointment of lecturer if teacher in the concerned subject of the rank of professor (University Professor) of that University or any other University is not available, teacher of the concerned subject of that University or any other University not below the rank of Reader.] [Inserted by Act 7 of 1998.][ijUrq ;g vkSj fd mikpk;Z dksfV ds iz/kkukpk;Z dh fu;qfDr ds fy, fo'ofo|ky; vkpk;Z dksfV] ds iz/kkukpk;Z fo'ks"kK jgsaxsA] [Substituted by Act 18 of 1993.](ii)dqykf/kifr }kjk uke funsZf'kr fo'ofo|ky; ls ckgj ds fo'ofo|ky; ds vkpk;Z ls vU;wu iafDr ds lEcfU/kr fo"k; ds rhu fof'k"V fo}ku fo'ks"kK] mij 1 vkSj 2 esa vafdr fo'ks"kKksa esa ls de&ls&de nks fo'ks"kK vk;ksx dh cSBd esa vo'; mifLFkr jgsaxsaA(x)fo'ofo|ky; ds inkf/kdkfj;ksa dh fu;qfDr ds fy, &(i)dqykf/kifr }kjk uke&funsZf'kr vius fo'ks"k Kku ,oa vfHk:fp ds fy, iz[;kr ,d O;fDr tks fo'ofo|ky; lsok esa u gksA(ii)dqykf/kifr }kjk uke&funsZf'kr nks fo'ks"kKA(iii)mij 1 vkSj 2 esa O;fDr fo'ks"kKksa esa ls de&ls&de nks fo'ks"kK vk;ksx dh cSBd esa vo'; mifLFkr jgsaxsA[Deleted by Act 18 of 1993 and (M) made (?k)](3) [ If the Vice-Chancellor does not accept the recommendation made by the Commission, he shall record his reasons in writing and forward the case for order to the Chancellor and order of the Chancellor shall be final and binding.] [Substituted by Act 18 of 1993.](4) [ Except as otherwise provided in this Act appointment to the post of teachers and officers shall be made on the recommendations of the Commission.] [Substituted by Act 18 of 1993.](5)vf/kfu;e esa fdlh ckr ds gksrs gq, Hkh[Vice-Chancellor] [Substituted by Act 18 of 1993.]fo'ofo|ky; izkpk;Z ;k fo'ofo|ky; izkpk;Z dh dksfV ds iz/kkukpk;Z ds in ij lEcfU/kr fo"k; esa fdlh [;kfr izkIr fof'k"V fo}ku~ dh fu;qfDr okrkZ ds tfj;s vkSj dqykf/kifr dk iwoZ vuqeksnu izkIr djds] dj ldsxhA(6)dqyifr[***] [Deleted by Act 18 of 1993.]ds fy, fo'ofo|ky; ds f'k{kdksa ,oa inkf/kdkfj;ksa dh inP;wfr] vilkj.k ,oa inkoufr ds vfrfjDr muds lEcU/k esa vU; dksbZ dkjZokZ djus ds fy;s vk;ksx ls ijke'kZ djuk vko';d ugha gksxkA(7)fo'ofo|ky; ds f'k{kdksa ,oa inkf/kdkfj;ksa dh vU; lsok 'krsZa] vuq'kklfud dkjZokbZ lfgr] ifjfu;eksa }kjk vo/kkfjr dh tk;sxhA(8)o'ofo|ky; ds f'k{kdksa ,oa inkf/kdkfj;ksa dh fu;qfDr esa vk;ksx dh lgk;rk djus gsrq dqyifr }kjk uke funsZf'kr O;fDr;ksa dk p;u vUrj fo'ofo|ky; cksM+Z }kjk izLrqr ukfedk ls gh fd;k tk;sxkA](9) [ (a) Notwithstanding anything contained in the Act, a purely temporary appointment on a post of lecturer, duly sanctioned by the State Government may be made for a maximum period of six months or till the end of the Session (whichever is earlier) by the following Selection Committee constituted under the Chairmanship of Vice-Chancellor: -{|
Members of the Selection Committee
  (i) Vice-Chancellor ...................... Chairman
  (ii) Seniormost teacher of the rank of UniversityProfessor/Head of the Department of the subject concerned. Member
  (iii) An expert of the rank of University Professor tobe nominated by the Chancellor. Member
  (iv) A member of the Scheduled Castes/ScheduledTribes/Other Backward Classes having academic interest, to benominated by the State Government. Member
(b)In any case the lecturer appointed on temporary basis as aforesaid shall neither continue in service nor be re-appointed on the expiry of the said period of six months.
(10)Notwithstanding anything to the contrary contained in this Act or Statutes, Rules or Regulations made thereunder promotion given on temporary basis to the post of Reader or Professor or Officer of the University shall not be vailed for a period exceeding six months unless recommended by[***] [Inserted by Act 18 of 1993.].]|}Enrolment and degrees