Section 51 in Birsa Munda Tribal University Act, 2017
51. Appointment of teachers and other employees.
(1)Subject to the provisions of this Act. the teachers, officers and other employees of the University shall be appointed in such manner and with such designations and grades as may be specified in the relevant Statutes, the Ordinances and the regulations.(2)The teachers, officers, and other employees of the University appointed under this Act shall be entitled to such salary and allowances and shall be governed by such conditions of service and code of conduct as may be specified in the relevant Statutes, the Ordinances and the regulations.(3)No person shall be appointed as a teacher of the University or a college or an institution unless he fulfills the prescribed qualifications and only after following due selection procedure laid down for such post by the University Grant Commission, State Government, University and other statutory regulatory bodies, as specified in the relevant Statutes, the Ordinances and the regulations.(4)Till the first Statutes, Ordinances, regulations and rules under clause (b) of sub-section (2) of section 62 are framed, relevant Government rules and the norms as laid down by the different executive orders of the State Government as in force including the Gujarat Civil Services (Conduct) Rules, 1971 and the Gujarat Civil Services (Disciplinary and Appeal) Rules, 1971 shall be applicable for managing the affairs of the University.
