Section 79 in The Maharashtra Universities Act, 1994
79. Selection committees for officers and employees of university and principals, teachers and other employees of affiliated colleges.
(1)(a)There shall be a selection committee for making recommendations of suitable candidates for appointment to the posts of-(i)Registrar;(ii)Controller of Examinations;(iii)Finance and Accounts Officer;(iv)Librarian;(b)The selection committee shall consist of -(i)the Vice-Chancellor, or the Pro-Vice-Chancellor upon the direction of the Vice-Chancellor, Chairman;(ii)two members, nominated by the Management Council, from amongst its members;(iii)a Dean, not being a member of the Management Council, nominated by the Vice-Chancellor;(iv)two experts having special knowledge in the field related to the post to be filled, who are not connected with the university, and affiliated college or recognised institution, nominated by the Vice-Chancellor;(v)one person belonging to Scheduled Castes or Scheduled Tribes, or other Backward Classes, nominated by the Vice-Chancellor;(vi)the Registrar shall act as Member-Secretary of the selection committee, except where he himself is a candidate for the post.(2)The selection committee and mode of appointment, of other officers of the university shall be such as may be prescribed.(3)The selection committee and mode of appointment for principals, teachers and other employees of affiliated colleges shall be such as may be prescribed.(4)The management of any affiliated college, shall before proceeding to fill in vacancies of teachers and other employees in accordance with the prescribed procedure shall ascertain from the university and the Director of Higher Education whether there is any suitable person available on the list of surplus persons maintained by the university for absorption in other colleges and in the event of such person being available the management shall appoint that person.
