Section 52 in Karnataka Janapada Vishwavidyalaya Act, 2011
52. Appointment of Teachers, Librarians.
(1)There shall be a Board of Appointment for selection of persons for appointment as teachers and librarians in the University.(2)Every such Board for selection,-(A)to the post of Professors, Associate Professor and Assistant Professors shall consist of,-(i)The Vice-Chancellor-ex-officio Chairman;(ii)The Chairman of the Departmental Council concerned, if he is a Professor and if he is not a Professor, a Professor from the same Department, and if there is no Professor, a Professor in the concerned Department from any other University in the State nominated by the Chancellor, on the recommendation of the Government:Provided that if no such Professor is available in any of the universities in the State, such Professor in the concerned Department from a Central Institute within the State or from a university in any other State shall be nominated.(iii)Four experts to be nominated by the Chancellor on the recommendation of the Government from among the persons serving in any University of the State or any other institutions recognised by the Government of whom one shall be a person belonging to Scheduled Castes or Scheduled Tribes and another to Other Backward Classes:Provided that if such persons are not available in any of the Universities in the State, such persons serving in any other University in India shall be nominated.(B)to the post of lecturer shall consist of,-(i)Vice-Chancellor-ex-officio Chairman;(ii)three experts to be nominated by the Chancellor from the panel of University Grant Commission of whom one shall be a person belonging to the Scheduled Castes or Scheduled Tribes and another to Other Backward Classes.(iii)the Chairman of the Departmental Council concerned, if he is a Professor and if he is not a Professor, a Professor in the same Department and in case there is no Professor in the Department, a Professor in any other university in the State in the same Department to be nominated by the Government and where no such Professor is available in any university in the State, such Professor in the concerned Department from a Central Institute within the State or from a University in any other State to be nominated by the Government.(C)to the post of Librarian shall consist of,-(i)The Vice-Chancellor-ex-officio Chairman;(ii)Three Library experts to be nominated by the Chancellor from the panel of the University Grant Commission of whom one shall be a person belonging to the Scheduled Castes or Scheduled Tribes and another to Other Backward Classes;(iii)One Librarian nominated by the Government among the Librarians of the Library in any other University in the State and where no such Librarian is available in any University in the State, a Librarian of the Central Institute within the State.(3)The Registrar shall be the Member-Secretary of the Board.(4)Every post of Professor, Associate Professor, Assistant Professor or Lecturer to be filled by selection shall be widely advertised together with the minimum and other qualifications, experience, the scale of pay, the number of posts, the last date for receipt of applications and classification of vacancies among the Scheduled Castes, the Scheduled Tribes and Other Backward Classes:Provided that such of the teachers who are already in the services of the University who possess minimum qualification and fulfill other requirements specified in the advertisement shall also be called for interview and their cases shall be considered on par with the other applicants.(5)The quorum for a meeting of the Board shall be four of whom in the case of selections to the post of Professors, Associate Professor, Assistant Professor and Librarian, atleast two shall be experts and in the case of selection to the other posts, atleast one shall be an expert;(6)The Board shall interview and adjudge the merit of each candidate in accordance with the qualifications advertised, possessed and the performance in the interview. The manner of interview shall be as prescribed by the statute.(7)The Board shall prepare a list of persons selected and arranged in the order of merit, the merit being determined on the basis of percentage of marks obtained in the qualifying examinations, weight age awarded for the higher qualification and the marks secured in the interview. The select list shall be forwarded to the Syndicate which shall consider and approve the same. Thereafter the Syndicate shall make appointments by operating the select list from among the candidates selected and arranged in the order of merit:Provided that in case of difference of opinion between the Syndicate and the Board of Appointment and , where it is of the opinion that the list does not satisfy the provisions of the Act or the Statutes or the guidelines issued from time to time by the University Grants Commission or similar statutory authorities, it shall refer the matter back to the Board for fresh interview and selection:(8)In preparing the list under sub-section (7), the Board of Appointment shall follow the orders issued by the Government from time to time in the matter of reservation of appointments and posts, for the persons belonging to the Scheduled Castes, the Scheduled Tribes and Other Backward Classes.(9)Whenever any new subject is introduced in the University or any new Department is established, the appointment of Professors, Associate Professors, Assistant Professors and Lecturers in such a subject or Department, as the case may be, shall be made under the provisions of this section.(10)Notwithstanding anything contained in the preceding sub-sections, the Syndicate shall be competent to invite on the recommendation of the Vice-Chancellor a person of high academic distinction and professional attainments in the field of folklore without technical qualification to accept the post of visiting Professor in the University on such terms and conditions as may be mutually agreed upon, which shall not be more than fourteen such visiting Professors at any given time.
