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State of Mizoram - Section

Section 3 in The Mizoram Aided College Employees Rules, 1990

3. Method of recruitment.

(1)There shall be a Selection Board/Committee to consider the appointment of the Principal, Vice-Principal, Reader/Selection Grade, Senior Lecturer, Lecturer of the College consisting of the following members namely:
(a) Secretary, Education Mizoram Chairman.
(b) Director of Higher Education Member-Secretary.
(c) President, Governing Body of the concerned College Member.
(d) One Educationist nominated by the Government Member.
(e) Joint Director of Higher Education, Mizoram Member.
(f) Principal of the concerned College Co-opted Member.
(2)The Director shall ascertain from various institutions concerned well ahead of each academic year the probable vacancies that are likely to arise during the year for the post of Principal, and other teaching staff and advertise such vacancies in at least two local daily newspapers and also in the Mizoram Gazette.
(3)The Selection Board after Scrutiny of particulars and after interview, if necessary, shall prepare lists of candidates for Principals and other teaching staff separately and shall forward the lists so prepared to the Governing Body of the concerned college. The list of lecturers should be prepared subject-wise.Appointment of Principals already in service may be regularised in accordance with the conditions in Rule 4.Appointment of other teaching staff already in service will be entitled to regularisation of their services only when they fulfil the conditions as laid down in Clause (b) of Rule 4.
(4)The Governing Body shall appoint any one from the approved lists after proper verification of the character and antecedents of the proposed appointee and with the approval of the Director. If the Governing Body happened to be suspended/dissolved before completing its tenure of two years' term, the authority to issue appointment letter may be vested in the hands of the Selection Board/Committee duly constituted by Government for non-Government Colleges.
(5)Service in the College shall normally be counted for determining inter-se-seniority/seniority of employees, in the order of the panel list prepared by the Selection Board if all joined within the prescribed period and otherwise, on the basis of date of joining the service.
(6)In the case of making selection of candidates for more than one department at a time, the Selection Board shall prepare a common list of selected candidates inter-departmentally in order of merit.
(7)Other things being similar, inter se seniority and/or pay of the employees/officers in the grade shall be determined in order of merit.
(8)No employee shall claim his seniority and/or pay allowances from his/her previous service of any college unless the Governing Body of the concerned college allows him to do so.
(9)In the event of taking over the college be Government services, seniority rendered under the Government only will be counted from the date of provincialisation or taking over of the college by Government. However, his past service prior to the date of taking over of the College by Government, will be counted/treated as qualifying services towards pension, leave, loan and advance purposes etc. only.
(10)The Governing Body concerned may, after due advertisement, fill up any vacancy for a period not exceeding 3 (three) months in respect of the Principal, Reader, Senior Lecturer and Lecturer subject to prior approval of the Director :Provided that the service of such employees shall be terminated without any notice if they are not selected by the Selection Board.
(11)The Governing Body shall, after due advertisement in at least two local daily newspapers make the appointment of non-teaching staff subject to the approval of the Director.