Section 33 in First Statutes of the University of Udaipur
33. Manner of Appointment of these Officers.
- The following procedure shall be adopted in making the appointment of these Officers.(1)When a vacancy is to be filled, the Vice-Chancellor shall appoint a Selection Committee of 5 persons at least three of whom shall be from amongst the officers of the University, and that one of such persons shall be an Educationist, a Financial expert, an expert Civil Engineer or a person possessing special knowledge of the subject concerned in the case of appointment of the Registrar, Comptroller, Estate Officer, Dean of Student Welfare and the Librarian of the University, respectively. The Vice- Chancellor shall appoint the Chairman of this Committee and the Registrar shall be the Secretary of the Committee except when he himself is a candidate. In that case, the Vice-Chancellor shall appoint another officer of the University to act as the Secretary' of this Committee.(2)The Secretary shall proceed:-(i)to advertise the vacancies in the manner prescribed;(ii)to procure suggestions from such members of the staff of the University as may be deemed appropriate; and(iii)to contact other appropriate institutions and agencies for suggestions;(3)After the applications and suggestions mentioned in clause (2) above have been received, the Secretary shall prepare a list of all names for scrutiny.(4)The list shall then be placed before the Selection Committee for scrutiny.(5)The list shall then be screened by the Selection Committee which shall recommend at least 3 names from the list in order of preference to the Vice-Chancellor, unless the number of eligible candidates is less than 3.(6)The Selection Committee shall then confer with the Vice-Chancellor and discuss with him its recommendations.(7)The Vice-Chancellor may ask the Selection Committee to consider additional prospects of the candidates recommended or engage in further deliberations.(8)When a list has been finally accepted by the Vice-Chancellor, he may arrange for informal interviews with one or more of the prospective appointees, as he may deem fit.(9)The Vice-Chancellor shall submit a single recommendation for the approval of the Board.(10)The Board shall either approve the recommendation or in case the Board refuses to approve the recommendation the Vice- Chancellor shall in due course present another recommendation:Provided that where it is not possible to recruit a person in the aforesaid manner the Vice-Chancellor may appoint an officer temporarily by promotion or selection through advertisement till a candidate duly recommended by the Selection Committee is appointed.Appointment of Deans and Associate Deans of Colleges and Campuses and Directors of Schools
