(1)Posts of principals of private colleges shall be selection posts.(2)Appointment to the post of principal in a private college shall be made by the governing body or managing council,as the case may be, from among teachers of the college or of all the colleges, as the case may be, or, if there is no suitable person in such college or colleges, from other persons.(3)An appointment under sub-section (2) shall be made having regard to seniority and merit and shall be subject to the approval of the Syndicate.(4)Appointments to the lowest grade of teacher in each department of a private college shall be made by the governing body or managing council, as the case may be, by direct recruitment on the basis of merit.(5)All appointments under sub-section (4) shall be reported to the University for recognition.(6)Before making any appointment under sub-section (4), the post shall be advertised in such manner as may be prescribed by the Statutes.(7)Appointments to the posts other than those referred to in sub-sections (1) and (4) shall be made by the governing body or managing council, as the case may be, 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 there is no person possessing the qualifications prescribed for the post, by direct recruitment.(8)Notwithstanding anything contained in sub-sections (4) and (/), a teacher discharged from a private college due to abolition of a course of study in the private college shall be given preference in the matter of appointment if the course is re-started in that private college within a period of three years :Provided that a course of study shall not be abolished without the prior approval of the University.(9)Any teacher aggrieved by an appointment under sub-section (7) may, within sixty days from the date of the appointment, appeal to the Syndicate, and the decision of the Syndicate thereon shall be final(10)Every appointment under this section shall be made by a written order of the manager m such form as may be prescribed by the Statutes, communicated to the person to be appointed with copy to the University.
