Section 77 in The Maharashtra Universities Act, 1994
77. Filling temporary vacancies of university teachers.
- Where an appointment is to be made on a temporary vacancy of a teacher of the university the appointment shall be made, if the vacancy is for a period of more than one year, on the recommendation of the selection committee in accordance with the provisions of the [section 76. The quorum for the selection committee shall be three, one of them being the expert under clause (iv)]: [These words were substituted for the words 'the last preceding section' by Maharashtra 55 of 2000, section 45(a).]Provided that, if the Vice-Chancellor is satisfied that, in the interest of teaching, it is necessary to fill in the vacancy immediately, he may make the appointment of a person duly qualified, for a period not exceeding one year on the recommendation of a local selection committee constituted as follows, and shall inform the Management Council of such appointments:-(i)the Vice-Chancellor - Chairman;(ii)the Dean of the Faculty concerned;(iii)the head of the department concerned;[* *] [This word was deleted by Maharashtra 55 of 2000, section 45(b)(i).](iv)one expert nominated by the Vice-Chancellor, except that, where the head of the department is also Dean, the Vice-Chancellor shall nominate two persons instead of one;(v)[ one member belonging to Scheduled Castes or Scheduled Tribes of Denotified Tribes (Vimukta Jatis)/Nomadic Tribes or Other Backward Classes, nominated by the Vice-Chancellor; [These clauses were added by Maharashtra 55 of 2000, section 45(b)(ii).](vi)Director, Higher Education or his nominee not below the rank of Joint Director; and(vii)Director, Technical Education or his nominee not below the rank of Joint Director.]Provided further that, before the expiry of one year as aforesaid, the Vice-Chancellor shall take steps to fill up the post by appointment in accordance with provisions of the [section 76] [This word and figure was substituted for the words 'the last preceding statute' by Maharashtra 55 of 2000, section 45(c).].
