21. Appointment of Officers, teachers and other employees of the University.
(1)Unless otherwise specified in this Act, all officers of the University, shall be appointed by the Vice-Chancellor on the recommendation of a Selection Committee consisting of Director, the Registrar, one member selected by the Syndicate from among themselves and wherever necessary, to experts appointed by the Vice-Chancellor:Provided that in respect of the posts fully financed by the University Grants Commission under an approved scheme, the selection of person(s) for appointment to such posts shall be made in accordance with the specific guidelines, if any, issued by the said Commission(2)The teachers of a University shall appointed by the Syndicate of that University on the recommendation of a Selection Committee after scrutinizing all the papers concerning the selection.(3)[ the Selection Committee referred to in subsection (2) shall consist of:-(i)The Vice-Chancellor as the Chairperson of the Selection Committee;(ii)Three outside experts in the concern subject, to be invited on the basis of the list recommended by the Vice-Chancellor and approval by the Syndicate;(iii)Head of the concerned Faculty or the Director of Higher Education;(iv)An academician nominated by the Chancellor;(v)Head of the concerned Department and the Director of Higher Education both shall be the member in case of selection to the post of Professors and Readers.(4)(a)The quorum at a meeting of a Selection Committee shall be four including two outside subject expert.(b)The process of selection for the post of Reader and Professor shall be made after inviting the bio-data and the reprints of three major publications and after getting them assessed by the same three experts in the concerned subjects who are to be invited to the Selection Committee for selection of the candidates. In case of selection of Professor, out of the three major publications submitted by the candidate, one must be a book or research report. The assessment report must be placed before the Selection Committee.](5)Where the Selection Committee fails to make any specific recommendation or where the Syndicate differs from the recommendation made by the Committee the matter shall be referred to the Chancellor whose decision thereon shall be final.(6)Subject to the provisions, if any, In the Statutes the employees of a University, other than those specified in the proceeding sub-sections shall be appointed by the Vice-Chancellor.
