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Bombay Presidency - Section

Section 58 in The Bombay University Act, 1974

58. Filling temporary vacancies of University Teachers.

(1)Where an appointment is to be made to a temporary vacancy of a Teacher of the University, the appointment shall be made, if the vacancy is for a period of one year or more, on the recommendation of the Selection Committee in accordance with the provisions of the last preceding section :Provided that, if the Vice-Chancellor is satisfied that, in the interest of teaching, it is necessary to fill the vacancy immediately, he may make the appointment of a person duly qualified, for a period not exceeding six months, on the recommendation of a Local Selection Committee constituted as follows, and shall inform the Executive Council of such appointment :-
(i)the Vice-Chancellor - ex officio Chairman:
(ii)the Dean of the Faculty concerned;
(iii)the Head of the Department concerned: and
(iv)one person nominated by the Vice-Chancellor, except that, where the Head of the Department is also the Dean, the Vice-Chancellor shall nominate two persons instead of one :
Provided further that, before the expiry of six months, the Vice-Chancellor shall take steps to convene a meeting of the Selection Committee for appointment in accordance with the provisions of the last preceding section.
(2)If the vacancy is for less than a year, the Vice-Chancellor may appoint a person duly qualified on the advice of a Local Selection Committee as provided in the first proviso to sub-section (1).