*Orissa Universities (Amendment) Act, 2002**
| [Orissa Act No. 14 of 2002] | [22nd November, 2002] |
An Act further to Amend the Orissa University Act, 1989.
Be it enacted by the Legislature of the State of Orissa in the Fifty-third Year of the Republic of India as follows:-
* For the Bill, see Orissa Gazette, Extraordinary, dated the 27th September, 2002 (No. 1675).
** [Received the assent of the Governor on the 22nd November, 2002, first published in an extraordinary issue of the Orissa Gazette, dated the 4th December, 2002 (No. 2237)]
1. Short title.- This Act may be called the Orissa Universities (Amendment) Act, 2002.
2. Amendment of section 21.- In the Orissa Universities Act, 1989 (Orissa Act 5 of 1989) in section 21, for sub-sections (3) and (4), the following sub-sections shall be substituted; namely:-
"(3) The Selection Committee referred to in sub-section (2) shall consist of-
(i) the Vice-Chancellor as the Chairperson of the Selection Committee;
(ii) three outside experts in the concerned subject, to be invited on the basis of the list recommended by the Vice-Chancellor and approved by the Syndicate;
(iii) head of the concerned Faculty or the Director of Higher Education;
(iv) an academician nominated by the Chancellor;
(v) head of the concerned Department and the Director of Higher Education both shall be the members in case of selection to the post of Professors and Readers.
(4)(a) The quorum at a meeting of the Selection Committee) shall be four including two outside subject experts.
(b) The process of selection for the post of Reader and Professor shall be made after inviting the bio-data and the reprints of three major publications and after getting them assessed by the same three experts in the concerned subject who are to be invited to the Selection Committee for selection of the candidates. In case of selection of professor, out of the three major publications submitted by the candidate, one must be placed before the Selection Committee.".