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State of Karnataka - Section

Section 42 in The Karnataka Rajya Dr. Gangubai Hangal Sangeetha Mattu Pradarshaka Kalegala Vishwavidyalaya Act, 2009

42. Selection Committees.

(1)There shall be Selection Committee for making recommendation to the Syndicate, for appointment to the posts of Professors, Associate-Professors, Assistant Professors and Librarians of Institute maintained by the University.
(2)The Selection Committee for appointment to the post specified in column (1) of the table below shall consist of the Vice-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, 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 amongst its members.
Professor, Associate Professor The Head of the Department concerned if he is a Professor. A Dean or a Professor to be nominated by the Vice-Chancellor. Three persons not in the service of the University nominated by the Syndicate for their Special knowledge of, or interest in the subject with which the Professor; Associate-Professor will be concerned.
Assistant Professor The Head of the Department concerned. One, Professor to be nominated by the Vice Chancellor. Two persons not in the service of the University nominated by the Syndicate for their special knowledge of or interest in the subject with which the Assistant Professor will be concerned.
Librarian Two persons not in the service of the University who have the special knowledge of the subject of the Library Science or Library Administration to be nominated by the Syndicate. One person not in the service of the University nominated by the Syndicate.
Explanation-I:Where the appointment are being made for an inter-disciplinary project the Head of the project shall be deemed to be the Head of the Department concerned.Explanation-II:The Professor to be nominated shall be the Professor concerned with the specialty for which selection is being made and that the Vice-Chancellor shall consult the Head of the Department and the Dean of Faculty before nominating the Professor.Explanation-III:
(1)At least three out of four or two out of three members as the case may be concerned with the specialty referred to under column (2) shall be present at the Selection Committee meeting.
(2)The Vice-Chancellor shall preside at the meeting of a Selection Committee.
(3)The meeting of a Selection Committee shall be convened by the Vice-Chancellor.
(4)The procedure to be followed by a Selection Committee in making recommendations shall be such as may be prescribed.
(5)If the Syndicate, is unable to accept recommendations made by a Selection Committee, it shall record its reasons and submit the case to the Chancellor for final orders.
(6)Appointments to temporary posts shall be made in the manner indicated below:
(i)If the temporary vacancy is for 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 in for period of 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 office 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 death or any other reason, the Dean may in consultation with the Head of the Deportment 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 these Statutes 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.