Section 49 in First Statutes of the University of Udaipur
49. Manner of Appointment.
(1)All appointments of the teachers in University shall be made strictly on the basis of merit.(2)No person shall be appointed as a teacher in the University except on the recommendation of the Selection Committee herein constituted for the purpose.(3)The Selection Committee shall consist of:-(i)Vice-Chancellor, as Chairman;(ii)The Dean or the Associated Dean, as the case may be, or, in the case of teachers for the School of Basic Science and Humanities, its Director;(iii)The Heads of the Department; and(iv)Experts, not exceeding two nominated by the Vice-Chancellor from out of a panel of persons recommended by the Academic Council.(4)The Registrar shall act as the Secretary of the Selection Committee.(5)When a vacancy or vacancies is/are to be filled, the Dean/Associate Dean/Director concerned shall intimate the same to the Registrar.(6)The Registrar shall then proceed:-(i)To invite applications through advertisement;(ii)To procure suggestions from such members of the staff as deemed fit; and(iii)To contact other appropriate institution, agencies and outstanding experts for suggestions as for example Indian Council of Agricultural Research, the appropriate Departments of the State Government and other Colleges and Universities.(7)On receipt of the applications and suggestions mentioned in clause (6) above, the Registrar shall prepare a list of all names for scrutiny.(8)This list shall then be placed before a screening Committee appointed by the Vice-Chancellor.(9)When the list has been scrutinised by the Screening Committee, it will prepare a list of candidates to be called for interview or considered in absenting by the Selection Committee.(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.(11)The Deans/Directors/Associate Deans are authorised to invite applications through advertisement, and to make appointments to the posts of Junior Lectures (Including equivalent posts in Research and Extension) with the approval of the Vice-Chancellor on the recommendation of a Selection Committee consisting of:(i)The Dean/Director/Associate Dean concerned (Chairman);(ii)Head of the department concerned;(iii)Project Leader (if the post is under Project);(iv)One expert:for a period which the Dean/Director/Associate Dean may think proper.
