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State of Andhra Pradesh - Section

Section 23 in Statutes of the National Institute of Technology, Andhra Pradesh, 2017

23. Appointments.

(1)The posts at the Institute shall be filled by advertisement on all India basis :Provided that the ratio between the direct recruitment and promotion posts for posts other than that of the Director or the Deputy Director shall be as per the recruitment rules.
(2)The reservation of posts shall be in accordance with the rules and instructions of the Central Government.
(3)For the purposes of appointments in the Institute, the rules as approved by the Council or Central Government shall apply.
(4)The Selection Committees, for filling posts under the Institute (other than the posts on contract basis) by advertisement or by promotion from amongst the members of staff of the Institute, shall be constituted in such manner as laid down by the Ministry of Human Resource Development, Government of India or the Board from time to time by Ordinances.
(5)Selection Committees for filling up of posts under the Institute (other than on contract basis) by advertisement or by promotion from amongst the members of staff of the Institute shall be constituted in the following manner, namely:-a. The qualification and other terms and conditions of appointment of Academic Staff (excluding Director), or promotion shall be as specified in Schedule `E` and the Selection Committee for making recommendations for appointment of Academic Staff (excluding Director) shall consist of following members, namely:-
(1) Director or Deputy Director - Chairman
(2) Visitor`s Nominee - Member
(3) Two nominees of the Board one being an expert,but other than a member of the Board - Member
(4) One expert nominee of Senate from outside theInstitute - Member
(5) Head of Department concerned - Member
  (for other than the post of Deputy Director andProfessor)    
b. The Selection Committee for Technical posts shall be as follows:
(1) Director or Deputy Director - Chairman
(2) One Expert from outside the Institute - Member
(3) Nominee of the Ministry of Human ResourceDevelopment - Member
(4) Concerned Head of Department - Member
(5) Registrar - Member
c. The Selection Committee for Administrative and Ministerial Staff shall be as under:
(1) Director or Deputy Director - Chairman
(2) One Expert from outside the Institute - Member
(3) Nominee of the Ministry of Human ResourceDevelopment - Member
(4) Registrar - Member
d. The Selection Committee for Senior Administrative and other comparable posts carrying pay scale of Assistant Professor and above shall be as under:-
(1) Director or Deputy Director - Chairman
(2) One Expert from outside the Institute - Member
(3) Nominee of the Ministry of Human ResourceDevelopment - Member
(4) Nominee of the Board - Member
(5) Registrar - Member
(6)In case the Selection is made for the Registrar or the equivalent post, the Board shall nominate a person as member of the Selection Committee and the Registrar not sit as member thereon.
(7)Where a post is to be filled on contract basis or by invitation, the Board may, constitute such Ad-hoc Selection Committee, as circumstances of each case may require.
(8)Where a post is to be filled by promotion from amongst the members of the Institute or temporarily for a period not exceeding twelve months, the procedure for the same shall be as specified by Ordinances.
(9)Notwithstanding anything contained in these Statutes, the Board shall have the power to make appointments of persons having special skill or knowledge to suit the emergent need of the Departments or Centres:Provided that such appointments shall not be made for a period exceeding twelve months.
(10)If the post is to be filled by advertisement, the Registrar shall advertise the terms and conditions of the post and the Screening Committee for the purpose of short listing the eligible and most desirable candidates and the Screening Committee shall screen all applications received within the date specified in the advertisement.
(11)At the time of interview, the Selection Committee shall examine credentials of all candidates, who have been called for the interview, interview the eligible candidates and recommend the appointment of the most suitable candidate to the competent authority for approval.
(12)The recommendations of the Selection Committee shall remain valid for a period of one year from the date of interview and if for any reason the recommendations are not approved by the competent authority or appointment orders not issued after the approval of recommendations within the said period of one year, the recommendations shall lapse and fresh advertisement shall be issued.
(13)No act or proceedings of any Selection Committee shall be called in question on the ground merely of the absence of any member or members of the Selection Committee.
(14)Unless otherwise provided for under these Statutes, the Selection Committee constituted for the purpose of making recommendations for appointment to a post shall continue to exercise its functions in relation to that post till the appointment is made against that post.
(15)All appointments made at the Institute shall be reported to the Board at its next meeting.
(16)The applications of the employees eligible for promotion or up-gradation under Modified Assured Career Progression shall be considered by the Departmental Promotion Committee before any promotion or up-gradation is recommended.
(17)The Departmental Promotion Committee shall be as follows, namely:-
1. Director or Deputy Director - Chairman
2. Concerned Head of Department - Member
3. Head of Department from other Department - Member
4. Registrar - Member