Preamble
*Orissa Universities (Amendment) Act, 1993**
| [Orissa Act No. 13 of 1993] | [7th August, 1993] |
An Act to Amend the Orissa Universities Act, 1939
Be enacted by the Legislature of the State of Orissa in the Forty-fourth Year of the Republic of India as follows:-
Section 1. Short title
1. Short title.- This Act may be called the Orissa Universities (Amendment) Act, 1993.
Section 2. Amendment of section 4
2. Amendment of section 4.- In the Orissa Universities Act, 1989 (Orissa Act 5 of 1989) (hereinafter referred to as the principal Act) for sub-section (1) of section 4, the following sub-section shall be substituted, namely:-
"(i) The following shall be officers of the University, namely:-
(i) the Vice-Chancellor;
(ii) the Registrar;
(iii) the Comptroller of Finance;
(iv) the Controller of Examinations; and
(v) such other officers as may be prescribed"
Section 3. Amendment of section 21
3. Amendment of section 21.- In the principal Act, for section 21, the following Section shall be substituted, namely:-
21. "Appointment of officers, teachers and other employees of the University.- (1) Unless otherwise specified in this Act, all officers of the University, shall be appointed by the Vice-Chancellor on the recommendation of a Selection Committee consisting of Director, the Registrar, one member selected by the Syndicate from among themselves and, wherever necessary, two experts appointed by the Vice-Chancellor:
Provided that in respect of the posts fully financed by the University Grants Commission under an approved scheme, the selection of persents for appointment to such posts shall be made in accordance with the specific guidelines, if any, issued by the said Commission.
(2) The teachers of a University shall be appointed by the Syndicate of that University on the recommendation of a Selection Committee after ??? all the papers concerning the selection.
(3) The Selection Committee referred to in sub-section (2) shall consist of-
(i) the Vice-Chancellor;
(ii) Director;
(iii) three experts selected by the Vice-Chancellor from out of appeal prepared by the Syndicate of the University; and
(iv) an expert nominated by Chancellor in case of appointed to the post of Professor.
(4) The quorum at a meeting of the Selection Committee shall be four of whom at least two shall be expects including the expert nominated by the Chancellor, if any.
(5) Where the Selection Committee fails to make any specific recommendation or where the Syndicate differs from the recommendation made by the Committee the matter shall be referred to the Chancellor whose decision thereon shall be final.
(6) Subject to the provisions, if any, in the Statures, the employees of a University, other than those specified in the preceding sub-sections, shall be appointed by the Vice-Chancellor."
Section 4. Amendment of section 24
4. Amendment of section 24.- In the principal Act, after sub-section (7) of section 24, the following sub-section shall be inserted, namely:-
"(8)(i) Notwithstanding anything contained in sub-sections (4), (5), (6) and (7), the State Government may, from time to time, propose addition of new Statute, or amendment or repeal of an existing statute,
(ii) Every such proposal shall be made to the Chancellor.".