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State of Maharashtra - Section

Section 58 in Poona University Act, 1974

58. Filling Temporary Vacancies of University Teachers.

(1)Where an appointment is to be made to a temporary vacancy of a Teacher of the University, the appointment shall be made, if the vacancy is for a period of one year or, more on the recommendation of the Selection Committee in accordance with the provisions of the last preceding section:Provided that, if the Vice Chancellor is satisfied that, in the interest of teaching, it is necessary to fill the vacancy immediately, he may make the appointment of a person duly qualified for a period not exceeding six months, on the recommendations of a Local Selection Committee constituted as follows, and shall inform the Executive Council of such appointment
(i)the Vice-Chancellor ex-officio Chairman
(ii)the Dean of the Faculty concerned
(iii)the Head, of the Department concerned ; and
(iv)one person nominated by the Vice-Chancellor, except that, where the Head of the Department is So the Dean, the Vice-Chancellor shall nominate two persons instead of one:
Provided further that, before the expiry of six months the Vice-Chancellor shall take steps to convene a meeting of the Selection Committee for appointment in accordance with the provisions of the last preceding section.
(2)If the vacancy is for less than a year, the Vice- Chancellor may appoint a person duly qualified on the advice of a Local Selection Committee as provided in the first proviso to subsection (1).