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 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(1) in First Statutes of the Jai Narayan Vyas University Jodhpur

(1)
(a)Each Faculty shall consist of such Department of studies as may be assigned to it by Statutes;
(b)Each Department shall consist of the following members, namely:-
(i)teachers of the Department;
(ii)persons appointed to conduct research in the Department;
(iii)honorary Professors, if any, attached to the Department;
(iv)such other persons as may be members of the Department in accordance with provisions of the Statutes;
(c)Each Department shall have a Head who may be a Professor or, if there is no Professor, a Reader and whose duties and functions and terms and conditions of appointment shall be prescribed by the Ordinance;
Provided that if there are more Professors or Readers than one in any department, the Head of the Department shall be appointed by the Vice Chancellor according to such seniority as has been determined, and in the absence of such clearly determined seniority the Head of the Department shall be appointed by the Vice-Chancellor at his discretion till such seniority is determined or for a period not exceeding three years whichever is earlier:Provided further that if there is no Professor or Reader in the department, the Senior most teacher shall act as the Head of the Department.