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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(5) in Statute of the Indian Institute of Engineering Science and Technology, Shibpur Statute, 2017

(5)[ The Selection Committees for filling up of posts under the Institute (other than on contract basis) by direct recruitment or by promotion from amongst the members of staff of the Institute shall be constituted in the following manner, namely :—
(a)The qualification and other terms and conditions of appointment of Academic Staff (excluding Director), or promotion shall be as specified in Schedule 'E' and the Selection Committee for making recommendations for appointment of Academic Staff (excluding Director) shall consist of the following members, namely:—
(i) Director or Deputy Director Chairman;
(ii) Visitor's Nominee Member;
(iii) Two nominee of the Board one being an expert, but other than amember of the Board Member;
(iv) One expert nominee of Senate from outside the Institute Member;
(v) Head of Department concerned (for other than the post ofDeputy Director and Professor) Member.
(b)The Selection Committee for recruitment of Technical posts shall be as under:
(i) Director or Deputy Director Chairman;
(ii) One expert from outside the Institute Member;
(iii) Nominee of Ministry of Human Resource Development Member;
(iv) Concerned Head of Department Member;
(v) Registrar Member.
(c)The Selection Committee for recruitment of Administrative and Ministerial Staff shall be as under:
(i) Director or Deputy Director Chairman;
(ii) One expert from outside the Institute Member;
(iii) Nominee of Ministry of Human Resource Development Member;
(iv) Registrar Member.
(d)The Selection Committee for Senior Administrative and other equivalent post carrying the pay scale of Assistant Professor and above shall be as under:
(i) Director or Deputy Director Chairman;
(ii) One expert from outside the Institute Member;
(iii) Nominee of Ministry of Human Resource Development Member;
(iv) Nominee of the Board Member;
(v) Registrar Member.]
[Substituted by Notification No. G.S.R. 948(E), dated 21.7.2017 (w.e.f. 24.3.2017).]