Section 55 in Karnataka Janapada Vishwavidyalaya Act, 2011
55. Appointment of Administrative, Ministerial and other Staff.
(1)There shall be constituted a Board of Appointment to select the candidates for appointment to administrative, ministerial and other posts in the University.(2)The Board shall consist of,-(i)the Vice-Chancellor-ex-officio Chairman;(ii)a member nominated by the Academic Council;(iii)a member nominated by the Syndicate;(iv)three administrative experts;(v)an expert nominated by the Vice-Chancellor;(vi)the Registrar;(3)The Board shall prepare a list of candidates for appointment to the direct recruitment vacancies arranging the names in the order of merit being determined on the basis of the percentage of marks obtained by them in the qualifying examinations and the marks awarded in the interview.(4)While preparing the select list under sub-section (3), the Board shall follow the rules or orders issued by the Government from time to time in the matter of reservation of appointments or posts for persons belonging to the Scheduled Castes and the Scheduled Tribes and Other Backward Classes, under Article 16(4) of the Constitution.(5)All appointments shall be made by the Syndicate by operating the select list prepared by the Board in the order of merit in which the names have been arranged. If any difference arises between the Board and the Syndicate, the matter shall be referred to the Chancellor, through the Government in the Department of Education. The decision of the Chancellor upon such reference shall be final.(6)The quorum for the meeting shall be four.Chapter-IX Recognition to Certain Institutions
