Section 48 in Tamil Nadu National Law School Act, 2012
48. Selection Committee.
(1)There shall be a Selection Committee for making recommendations to the General Council for appointment to the posts of Professor, Associate Professor, Assistant Professor and Librarian of the School.(2)The Selection Committee for appointment to the posts specified in sub-section (1) shall consist of the Vice-Chancellor, a nominee of the Chancellor, a nominee of the Government and such other persons as may be prescribed:Provided that the selection for such appointment by the Selection Committee shall be made in accordance with the guidelines that may be issued by the University Grants Commission or other agencies concerned in relation to such appointment.(3)The meetings of the Selection Committee shall be convened by the Vice- Chancellor.(4)The procedure to be followed by the Selection Committee in making recommendations shall be laid down in the regulations.(5)If the Executive Council is unable to accept the recommendations made by a Selection Committee, it shall record its reasons and submit the case to the Chancellor for final orders.(6)Appointments to temporary posts or vacancies shall be made in the manner indicated below : -(a)If the temporary vacancy is for a duration longer than one academic session, it shall be filled on the advice of the Selection Committee in accordance with the procedure indicated in the foregoing provisions:Provided that if the Vice-Chancellor is satisfied that in the interest of work it is necessary to fill the vacancy, the appointment may be made on a temporary basis by a local Selection Committee referred to in clause (b) for a period not exceeding six months;(b)If the temporary vacancy is for a period less than a year, appointment to such vacancy shall be made on the recommendation of a local Selection Committee consisting of the Dean of the Faculty concerned, the Head of the Department and a nominee of the Vice-Chancellor:Provided that if the same person holds the offices of the Dean of the faculty and Head of the Department, the Selection Committee may consist of two nominees of the Vice-Chancellor:Provided further that in case of sudden casual vacancies in teaching posts caused by death or any other reason, the Dean of the Faculty, in consultation with the Head of the Department concerned, may make a temporary appointment for a month and report to the Vice-Chancellor and the Registrar about such appointment;(c)No teacher appointed temporarily shall, if he is not recommended by a regular Selection Committee for appointment under this Act, be continued in service on such temporary employment unless he is subsequently selected by a local Selection Committee or a regular Selection Committee, for a temporary or a permanent appointment, as the case may be.
