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State of Telangana - Section

Section 43 in Telangana Universities Act, 1991

43. Constitution of Selection Committee.

(1)There shall be constituted a Selection Committee in regard to the appointment of Professors, [Associate Professors] [Substituted by Telangana Act No.18 of 2001.] and [Assistant Professors] [Substituted by Telangana Act No.18 of 2001.] which shall consist of the following namely,-
(i)the Vice-Chancellor;
(ii)three experts from outside the University to be nominated by the Vice-Chancellor from out of a panel prepared every year by the Board of Studies and approved by the [Executive Council] [Throughout the Act for the words 'Board of Management' the words 'Executive Council' substituted by Act No.13 of 1995.] of whom atleast two shall be present in the Selection Committee;
(iii)Chairman of the Board of Studies concerned;
(iv)Head of the Department:
Provided that no person shall participate in the meetings of the Selection Committee for any appointment if he or his near relative is a candidate for that appointment:Provided further that no teacher holding a post lower in rank than one to which appointment is to be made, shall be a member of Selection Committee.
(2)The Registrar shall be the Secretary of the Selection Committee.
(3)Provisions shall be made in the Statutes in respect of such matters as may be considered necessary and not provided for in sub-sections (1) and (2) in order to ensure fair selections.