Section 49 in The M.P. Vishwavidyalaya Adhiniyam, 1973
49. Appointment to teaching posts.
(1)No person shall be appointed-(i)as a Professor, Reader, [x x x] [Omitted by M.P. Act No. 10 of 1978.] or Lecturer; or(ii)to any other teaching post of the University paid by the University except on the recommendation of a committee of selection constituted in accordance with sub-section (2) :Provided that if appointment to any of the teaching posts aforesaid is not expected to continue for more than [six months] [Substituted by M.P. Act No. 17 of 1974.] and cannot be delayed without detriment to the interest of the Departmental or institution maintained by the University, the Executive Council may make such appointment without obtaining the recommendation of the committee of selection constituted under sub-section (2) but the person so appointed shall not be retained on the same post for a period exceeding [six months] [Substituted by M.P. Act No. 17 of 1974.] or appointed to another post in the service of the University except on the recommendation of the said committee of selection :[Provided further that any such appointment purported to have been made under the preceding proviso prior to the 13th day of February, 1974 and continuing on such date shall continue till the 30th day of June, 1974 or the filling up of the post in accordance with sub-section (5), whichever is earlier.] [Inserted by M.P. Act No. 17 of 1974.](2)The members of the committee of selection shall be :-(i)the Kulpati Chairman;[(i-a) x x x] [Omitted by M P. Act No. 23 of 1991.](ii)[ xxx] [Omitted by M.P. Act No. 23 of 1991.](iii)[ one expert to be nominated by Kuladhipati from a panel, submitted by the Academic Council of three experts in the subject not connected with the University in any manner whatsoever; [Substituted by M.P Act No. 19 of 1994.](iv)Three subject experts, not connected with the University in any manner whatsoever to be nominated by the Kuladhipati] :[Provided that atleast one of the three experts shall be nominated from category of Scheduled Castes, Scheduled Tribes or Other Backward Classes. In case of non-availability of an expert from these categories, one Administrative Officer not below the rank of Commissioner, who belongs to reserved categories, shall be nominated.] [Inserted by M P. Act No. 31 of 2001.](v)[ xxx] [Omitted by M.P. Act No. 19 of 1994.](3)[ Three members of the Selection Committee shall form a quorum.] [Inserted by M.P. Act No. 19 of 1994.](4)[ The Committee shall investigate the merits of the various candidates, and shall recommend to the Executive Council the names, if any, of persons whom it considers suitable for the posts, arranged in order of merit :] [Substituted by M.P Act No. 23 of 1991.][Provided that no recommendation shall be made unless at least two experts nominated under clauses (iii) and (iv) of sub-section (2) are present in the meeting in which such recommendation is to be decided upon.] [Substituted by M.P, Act No. 19 of 1994.](5)[ Out of the names so recommended under sub-section (4), the Executive Council shall appoint persons in order of merit] [Substituted by M.P Act No. 23 of 1991.] :Provided that where Executive Council proposes to make the appointment otherwise than in accordance with the order of merit arranged by the committee, the Executive Council shall record its reasons in writing and submit its proposal for sanction of the Kuladhipati.
