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[Cites 0, Cited by 3] [Entire Act]

State of Tamilnadu - Section

Section 34A in Tamil University Act, 1982

34A. Selection Committees.

(1)There shall be Selection Committees for making recommendations to the Syndicate for appointment to the posts of professor, Associate Professor, Reader, Lecturer, Researcher, Assistant Professor and Librarian of institutions maintained by the University.
(2)The Selection Committees for appointment to the posts specified in column(1) of the Table below shall consist of the Vice-Chancellor, a nominee of the Chancellor, a nominee of the Government and the persons specified in the corresponding entry in column(2) of the said Table and in the case of appointment of a Professor, Associate Professor, Reader, Lecturer, Researcher or Assistant Professor in a department, where there is no head of the Department, shall also consist of a person nominated by the Syndicate from among its members: -
(1)   (2)
Professor, Associate Professor or Reader (i) The Head of the Department concerned, if he isa Professor;
  (ii) A Dean or a Professor to be nominated by theVice-Chancellor;
  (iii) Three persons not in the service of theUniversity, nominated by the Syndicate, for their specialknowledge of, or interest in, the subject with which theProfessor, Associate Professor or Reader will be concerned.
Lecturer, Researcher or Assistant Professor (i) The Head of the Department concerned;
  (ii) One Professor to be nominated by theVice-Chancellor.
  (iii) Two persons not in the service of theUniversity nominated by the Syndicate for their special knowledgeof, .or interest in, the subject with which the Lecturer,Researcher or Assistant Professor will be concerned.
Librarian (i) Two persons not in the service of theUniversity who have special knowledge of the subject of LibraryScience or Library Administration to be nominated by theSyndicate.
  (ii) One person, not in the service of theUniversity, nominated by the Syndicate,
Explanation I. - Where the appointments are being made for an inter-disciplinary project, the Head of the Project shall be deemed to be Head of the Department concerned.Explanation II. - The Professor to he nominated shall be the Professor concerned with the speciality for which the selection is being made and the Vice-Chancellor shall consult the Head of the Department and the Dean of Faculty before nominating the Professor.Explanation III. - At least three out of four or two out of three members, as the case may be, concerned with the speciality referred to under column (2) shall be present at the Selection Committee meeting.
(3)The Vice-Chancellor shall preside at the meetings of a Selection Committee.
(4)The meetings of a Selection Committee shall be convene by the Vice-Chancellor.
(5)The Procedure to be followed by a Selection Committee in making recommendations shall- be such as may be prescribed.
(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 below:-
(i)If the temporary vacancy is for a duration, longer than one academic session, it shall be filled on the advice of the Selection Committee in accordance with the procedure indicated in the foregoing provisions:
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, an 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 consist of two nominees of the Vice- Chancellor:Provided further that in case of sudden casual vacancies in teaching posts caused by the 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 temporarily shall, if he is not recommended by a regular 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 regular Selection Committee, for a temporary or permanent appointment, as the case may be.