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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Rajasthan - Subsection

Section 49(10) in First Statutes of the University of Udaipur

(10)The Selection Committee shall then interview the candidates and recommend for each type of vacancy a panel, if available, of suitable candidates in order of preference to be considered by the Board for appointment. The Selection Committee may recommend the grant of such advance increments [x x] [Deleted vide Resolution No. 9, dated 7-5-1973 and assented vide No. 4537. dated 11-6-1973 by the Chancellor.] above the minimum of the scale of the post as deemed proper in certain cases. The Board will strictly adhere to the order of preference. For any deviation from the order, the Board will have to record reasons in writing:Provided that in case appointment of [Assistant Professor] [Substituted vide Resolution No. 5, dated 5-5-1974 and approved by the Chancellor vide No. F. 1(68) Gnl./GSR 74/2985, dated 10-6-1974.] is not possible in the aforesaid manner and exigencies of work demand it, the senior most person in the next lower cadre in the department concerned may be temporarily by the Vice-Chancellor to a vacancy in the higher cadre on officiating basis till the vacancy is filled in the aforesaid manner, provided he possesses the prescribed minimum qualifications.The panels will remain value for not more than six months for appointment in a vacancy.