29. Committee of Selection for appointment of teachers of University.
(1)No person shall be appointed as a professor or reader of the University except on the recommendation of a Committee of Selection constituted for the purpose.(2)The members of the Committee shall be-(i)the Vice-Chancellor-ex-officio Chairman;(ii)the Dean of the Faculty in the subject;(iii)the Head of the [University Department] [These words were substituted for the word 'Department' by Gujarat 8 of 1966, Section 17.] concerned;(iv)four persons having special knowledge of the subject for which the professor or reader is to be appointed to be selected by the Syndicate:Provided that two of them shall be persons who are not Fellows or members of any Faculty or teachers of the University;(3)The committee shall investigate the merits of the various candidates and such other persons, if any, as the Committee may recommend as duly qualified for the vacant post but who have not applied for it and shall report to the Syndicate the names, arranged in order of merit, of persons, if any, whom it considers to be suitable for the vacant post.(4)The Syndicate shall make the final selection out of the persons, if any, so recommended:Provided that where the Syndicate makes the appointment otherwise than in accordance with the order of merit arranged by the Committee, the Syndicate shall record its reasons for doing so:Provided further that if the Committee reports to the Syndicate the name of one person only and if the person so reported is not acceptable to the Syndicate, the Syndicate shall record its reasons for not accepting the name and communicate them to the Committee and ma advertise the vacancy again and direct the Committee to report to the Syndicate in the manner provided in sub-section (3).(5)Nothing in sub-sections (1) to (4) shall apply to a temporary appointment of a personal as a professor or reader for a period not exceeding one year, or(ii)as a professor or reader where his services are obtained on loan for a period not exceeding two years;Provided that no such temporary appointment shall be renewed or continued for any further period without fulfilling the requirements of this section.
