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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Uttar Pradesh - Subsection

Section 31(4) in Atal Bihari Vajpayee Medical University, Uttar Pradesh Act, 2018

(4)The Selection Committee for the appointment of a teacher in the University shall consist of-
(i)the Vice-Chancellor, who shall be the Chairperson thereof;
(ii)the Head of the Department concerned:
Provided that the Head of the Department shall not sit in the Selection Committee when he is himself a candidate for appointment or when the post concerned is of a higher rank than his sustentative post and in that event his office shall be filled by the senior most professor in the Department and if there is no Professor by the Dean of the Faculty;Provided further that where the Chancellor is satisfied that in the special circumstances of the case a Selection Committee cannot be constituted in accordance with the preceding proviso, he may direct the constitution of the Selection Committee in such manner as he thinks fit.
(iii)in the case of a Professor or an Associate Professor, three experts, and in any other case, two experts to be nominated by the Chancellor.