Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Mizoram - Subsection

Section 3(1) in The Mizoram Aided College Employees Rules, 1990

(1)There shall be a Selection Board/Committee to consider the appointment of the Principal, Vice-Principal, Reader/Selection Grade, Senior Lecturer, Lecturer of the College consisting of the following members namely:
(a) Secretary, Education Mizoram Chairman.
(b) Director of Higher Education Member-Secretary.
(c) President, Governing Body of the concerned College Member.
(d) One Educationist nominated by the Government Member.
(e) Joint Director of Higher Education, Mizoram Member.
(f) Principal of the concerned College Co-opted Member.