Section 69 in Dr. Babasaheb Ambedkar Technological University Act, 2014
69. Filling temporary vacancies of University teachers.
- Where an appointment is to be made to a temporary vacancy of a teacher of the University, the appointment shall be made, if the vacancy is for a period of one year or more, on the recommendation of the selection committee in accordance with the provisions of section 68 :Provided that, if the Vice-Chancellor is satisfied that in the interest of teaching, it is necessary to fill the vacancy immediately, he may make the appointment of a person duly qualified for the post for a period not exceeding one year on the recommendation of a local selection committee constituted as follows, and shall inform the Executive Council of such appointment :-(a)the Vice-Chancellor, ex officio Chairman ;(b)the Head of the school concerned;(c)the Head of the department concerned; and(d)one person nominated by the Vice-Chancellor, except that where the Head of the department is also the Head of the school, the Vice-Chancellor shall nominate two persons instead of one:Provided further that, before the expiry of six months, the Vice- Chancellor shall take steps to convene a meeting of the selection committee for appointment in accordance with the provisions of section 68.
