Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 14 in The M.P. Ashaskiya Shikshan Sanstha (Adhyapakon Tatha Anya Karmachariyon Ki Bharti) Niyam, 1979

14.

(1)For every Non-Government Educational Institution for Higher education there shall be a selection Committee consisting of-
(i) in the case of teaching post-  
  (a) Kulpati or his nominee Chairman
  (b) One nominee of the Management from amongst its members who arenot teachers Member
  (c) One expert in the subject concerned nominated by the Kulpatior his nominee Member
  (d) One expert in the subject concerned nominated by the MadhyaPradesh Uchcha Shiksha Anudan Ayog Member
  (e) Principal of the Institution Member Secretary
(ii) in the case of Principal-  
  (a) Kulpati or his nominee Chairman
  (b) One nominee of the Management Member
  (c) Co-ordinator/Dean/Director, College Development Council Member
  (d) One nominee of the Madhya Pradesh Uchcha Shiksha Anudan Ayog Member
(iii) in the case of non-teaching post-  
  (a) A nominee of the Kulpati Chairman
  (b) One nominee of the Management Member
  (c) One nominee of the Madhya Pradesh Uchcha Shiksha Anudan Ayog Member
  (d) Principal of the Institution Member Secretary
(2)In the case of a Committee constituted under clause (i) of sub-rule (1) no business shall be transacted at a meeting of such committee unless the Chairman, one expert and two other members be present thereat and in the case of the Committee constituted under clause (ii) or (iii) of that sub-rule no business shall be transacted of a meeting of the Committee unless the Chairman and three members be present thereat.