Section 42 in Tamil Nadu Teachers Education University Act, 2008
42. Selection Committee.
(1)Three shall be a Selection Committee for making recommendations to the Syndicate for appointment to the posts of Professor, Assistant Professor, Reader, Lecturer and Librarian of the University.(2)The Selection Committee for appointment to the posts specified in sub-section(1) shall consist of the Vice-Chancellor, a nominee of the Chancellor, a nominee of the Government and such other persons as may be prescribed.Provided that the selection for such appointment by the Selection Committee shall be made in accordance with the guidelines that may be issued by the University Grants Commission or the Government in relation to such appointment.(3)The Vice-Chancellor shall preside at the meetings of a Selection Committee.(4)The meetings of a Selection Committee shall be convened by the Vice-Chancellor.(5)The procedure to the followed by a Selection Committee in making recommendations shall be laid down in the ordinances.(6)If the Syndicate is unable to accept the recommendations made by a Selection Committee, it shall record its reasons and submit the case to the Chancellor for final orders.(7)Appointments to temporary posts shall be made in the manner indicated bellow:-(i)If the temporary vacancy is for a duration longer than one academic session, it shall be filled on the advise of the Selection Committee.Provided that if the Vice Chancellor is satisfied that in the interest of work it is necessary to fill the vacancy, the appointment may be made on a temporary basis by a local Selection Committee referred to in sub-clause (ii) for a period not exceeding six months:(ii)If the temporary vacancy is for a period less than a year, appointment to such vacancy shall be made on the recommendation of a local Selection Committee consisting of the Dean of the Faculty concerned, the Head of the Department and a nominee of the Vice - Chancellor:Provided that if the same person holds the offices of the Dean and the Head of the Department, the Selection Committee may consists of two nominees of the Vice-Chancellor.Provided further that in case of sudden causal vacancies in teaching posts caused by death or any other reason, the Dean may, in consultation with the Head of the Department concerned, make a temporary appointment for a month and report to the Vice - Chancellor and the Registrar about such appointment:(iii)No teacher appointed temporary shall, if he is not recommended by a Selection Committee for appointment under this Act, be continued in service on such temporary employment unless he is subsequently selected by a local Selection Committee or a Selection Committee, for a temporary or a permanent appointment, as the case may be.
