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Union of India - Section

Section 23 in Statute of the Indian Institute of Engineering Science and Technology, Shibpur Statute, 2017

23. Appointments.

(1)The posts at the Institute shall be filled by advertisement on all India basis:Provided that the ratio between the direct recruitment and promotion posts other than the post of Director or the Deputy Director shall be filled up as per the recruitment rules.
(2)The reservation of posts shall be in accordance with the rules and instructions of the Central Government.
(3)For the purposes of appointments, the rules as may be applicable to the Central Government employees shall apply.
(4)The Selection Committees, for filling posts of the Institute (other than the posts on contract basis) by direct recruitment or by promotion from amongst the members of staff of the Institute, shall be constituted in the manner as laid down by the Ministry of Human Resource Development, Department of Higher Education, Government of India or Board from time to time by Ordinances.
(5)[ The Selection Committees for filling up of posts under the Institute (other than on contract basis) by direct recruitment or by promotion from amongst the members of staff of the Institute shall be constituted in the following manner, namely :—
(a)The qualification and other terms and conditions of appointment of Academic Staff (excluding Director), or promotion shall be as specified in Schedule 'E' and the Selection Committee for making recommendations for appointment of Academic Staff (excluding Director) shall consist of the following members, namely:—
(i) Director or Deputy Director Chairman;
(ii) Visitor's Nominee Member;
(iii) Two nominee of the Board one being an expert, but other than amember of the Board Member;
(iv) One expert nominee of Senate from outside the Institute Member;
(v) Head of Department concerned (for other than the post ofDeputy Director and Professor) Member.
(b)The Selection Committee for recruitment of Technical posts shall be as under:
(i) Director or Deputy Director Chairman;
(ii) One expert from outside the Institute Member;
(iii) Nominee of Ministry of Human Resource Development Member;
(iv) Concerned Head of Department Member;
(v) Registrar Member.
(c)The Selection Committee for recruitment of Administrative and Ministerial Staff shall be as under:
(i) Director or Deputy Director Chairman;
(ii) One expert from outside the Institute Member;
(iii) Nominee of Ministry of Human Resource Development Member;
(iv) Registrar Member.
(d)The Selection Committee for Senior Administrative and other equivalent post carrying the pay scale of Assistant Professor and above shall be as under:
(i) Director or Deputy Director Chairman;
(ii) One expert from outside the Institute Member;
(iii) Nominee of Ministry of Human Resource Development Member;
(iv) Nominee of the Board Member;
(v) Registrar Member.]
[Substituted by Notification No. G.S.R. 948(E), dated 21.7.2017 (w.e.f. 24.3.2017).]
(6)In case the Selection is made for the Registrar or the equivalent post, the Board shall nominate a person as member of the Selection Committee and the Registrar shall not sit as member thereon.
(7)In the absence of the Deputy Director, the Director may nominate any member of the staff of the Institute to be the member of the Selection Committees in his place.
(8)Where a post is to be filled on contract basis or by invitation, the Board may, constitute such Adhoc Selection Committee, as may be necessary.
(9)Where a post is to be filled by promotion from amongst the members of the Institute or temporarily for a period not exceeding twelve months, the procedure for such appointment shall be as specified by Ordinances.
(10)Notwithstanding anything contained in these Statutes, the Board shall have the power to make appointments of persons having special skill or knowledge to suit the emergent need of a Department, School or Centre.
(11)If the post is to be filled by advertisement, the terms and conditions of the post shall be mentioned in the advertisement and the Screening Committee for the purpose of short listing the eligible and most desirable candidates shall screen all applications received within the date specified in the advertisement.
(12)Some of the posts may be exempted from the interview which may be decided by the Board. In case, where the interview is compulsory, the Selection Committee shall examine credentials of all candidates who have been called for the interview, interview the eligible candidates and recommend the appointment of the most suitable candidates to the competent authority for approval.
(13)The recommendations of the Selection Committee shall remain valid for a period of one year from the date of interview and if for any reason the recommendations are not approved by the competent authority or appointment orders not issued after the approval of recommendations within the said period of one year, the recommendations shall lapse and fresh advertisement shall be issued.
(14)No act or proceeding of any Selection Committee shall be called in question on the ground merely of the absence of any member or members of the Selection Committee.
(15)Unless otherwise provided for under these Statutes, the Selection Committee constituted for the purpose of making recommendations for appointment to a post shall continue to exercise its functions in relation to that post till the appointment is made against that post.
(16)All appointments made at the Institute shall be reported to the Board at its next meeting.
(17)The applications of the employees eligible for promotion under Assured Career Progression shall be considered by the Departmental Promotion Committees before any promotion or up-gradation is recommended.
(18)The Departmental Promotion Committee shall be as follows, namely:-
(i) Director or Deputy Director Chairman
(ii) Concerned Head of Department Member
(iii) Head of Department of other Department Member
(iv) Registrar Member