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 17(5)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(5)(h) in The First Statutes of Indian Institute of Technology Jammu, 2017

(h)In the case of other posts not covered by categories listed under (a), (b), (c), (d), (e) and (f) and for which the Director is the Appointing Authority, the Selection Committee shall consist of:
(i)Chairman - Director or his nominee.
(ii)Member - A nominee of the Board.
(iii)Member - Head of the Department concerned or the Registrar, as the case may be.
(iv)Member - An expert from the staff of the Institute nominated by the Director.