Section 18 in Uka Tarsadia University First Statutes, 2012
18. Selection Committees: Constitution and Powers.
- (18.1) There shall be constituted selection committees for making recommendation to the Board of Management for appointment to the posts of Head/Principal/Director, professors, associate professors/readers, assistant professors/ lecturers, instructors, demonstrators, Tutors and other academic and non-academic staff and heads of institutions maintained by the University.(18.2) The constitution of the selection Committee for the post of Principal/Director/ Head, Professors, Associate Professors and equivalent shall be as under:I. President UTU or its nominee/ Chairman);II. Provost, UTU or its nominee;III. Dean of the Faculty concerned;IV. Head of the Department concerned;(Normally, Dean and Head of the Department both will remain present. But in extra ordinary circumstance, at least one must remain present)V. Two experts to be appointed by the Provost (UTU) from the concerned field. At least one must remain present;VI. One representative of BPKM, to be nominated by the President, BPKM.(18.3) The constitution of the Selection Committee for the post of Assistant Professor, Lecturer, Tutor and equivalent shall be as under:I. Provost or its nominee Chairman)II. Dean of the Faculty concerned;III. Head of the Department concerned;IV. Two Experts to be appointed by the Provost (UTU) from the concerned field (At least one must remain present.);V. One representative of BPKM, to be nominated by the President, BPKM.(18.4) The procedures to be followed by the selection committees constituted under this statute shall, in making recommendations, be such as laid down in the Ordinances.(18.5) If the Board of Management is unable to accept a recommendation made by a selection committee, it shall record the reasons for such non- acceptance and submit the case to the President whose decision in the matter shall be final.
