Section 24 in National Law University of Uttarakhand Act, 2011
24. Selection Committee.
(1)The Executive Council shall constitute a Selection Committee for making recommendations to the Executive Council for appointment to the posts of teachers and other employees in the University.(2)The selection committee shall consist of the following members; namely:-(a)the Vice Chancellor who shall be Chairman of the Committee;(b)the Head of the Department concerned, if any who is not lower in rank than that of the post for which selection is to be made;(c)(i)where an appointment is to be made for any teaching post, three experts nominated by the Vice Chancellor from amongst a panel of names recommended by the Academic Council and approved by the Executive Council;(ii)where an appointment is to be made to any post other than concerned with teaching, three experts in the field of the Universitys administration to be nominated by the Vice Chancellor from amongst a panel of names recommended by the Executive Council.(3)Where an endowment from a donor is accepted by the University for establishing a Chair, the donor may be co-opted as member of the Selection Committee for the purpose of filling in that post.
