(1)Appointments to the posts eligible to receive salary from the Government shall be made only against posts sanctioned by the Government or by such officers as may be authorized by the Government.(1A)Appointments to the lowest grade of teacher in each department of a private college shall be made by the educational agency by direct recruitment on the basis of merit.(2)Appointments of principals shall be made by the educational agency by promotion from among the teachers of the college or of all the colleges, as the case may be, or by direct recruitment.(3). Where the appointment of principal is made by promotion, the educational agency shall make the appointment on the basis of seniority cum-fitness.(4). Appointments to the posts, other than those referred to in sub-sections (1 A) and (2), shall be made by the educational agency by promotion from among the teachers of the college or of all the colleges, as the case may be, on the basis of seniority-cum-fitness, or if none among them is fit for promotion, by direct recruitment.(5). For making appointment under this section by direct recruitment, the post shall be advertised in such manner as may be prescribed by the Statutes.(6). The educational agency shall not abolish a course of study in a private college without the prior approval of the University.(7). Every appointment under this section shall be made by a written order of the Manager in such form as may be prescribed by Statutes communicated to the person to be appointed, with copy to the University.(8). Every appointment under this section shall be reported to the University for approval.(9). Any person aggrieved by any appointment under this section may appeal to the appellate Tribunal.
