Uttarakhand act 010 of 2005 : Uttaranchal (The Uttar Pradesh State Universities Act, 1973) (Adaptation and Modification Order, 2001) (Second Amendment) Act, 2005

Section 1. Short title, Commencement and Extent

1. Short title, Commencement and Extent.- (1) This Act may be called the Uttaranchal (The Uttar Pradesh State Universities Act, 1973) (Adaptation and Modification Order, 2001) (Second Amendment) Act, 2005.

(2) It shall come into force at once.

(3) It extends to the whole State of Uttaranchal.

Section 2. Substitution of Clause ??? Sub-section (4) of Section 31 of the Principal Act

2. Substitution of Clause ??? Sub-section (4) of Section 31 of the Principal Act.- Clause (e) of sub-section (4) of section 31 of the Uttaranchal (The Uttar Pradesh State Universities Act, 1973) (Adaptation and Modification Order, 2001) Act, 2003) (hereinafter referred to as Principal Act) shall be substituted as follows:-

"e(i) Selection Committee for the appointment of Lecturers in affiliated or associated College (other than a college maintained exclusively by the State Government or by a Local Authority) shall consist of-

(1) Chairperson of the Governing Body of the College or his/her nominee shall be the Chairperson of the Selection Committee;

(2) The Principal of the concerned College;

(3) One senior teacher/Head of the Department (of the subject concerned) having at least ten years experience as lecturer;

(4) Two nominees of the Vice-Chancellor of the affiliating University of whom one should be subject expert;

(5) Two members one of whom is subject expert not of the college to be nominated by the Chairperson of the governing body of the college concerned out of a panel of names approved by the Vice-Chancellor, provided that for the meeting of the Selection Committee presence of five members shall be deemed quorum and the presence of at least two members out of the three subject experts shall be compulsory".

"e(ii) Selection Committee for the appointment of Principal in affiliated or associated College (other than a college maintained exclusively by the State Government or by a Local Authority) shall consist of-

(1) Chairperson of the Governing Board as chairperson;

(2) One member of the Governing Board shall be nominated by the Chairperson;

(3) Two Vice-Chancellor's nominees, out of whom one should be an expert;

(4) Three experts nominated by the Governing Body of the college out of the panel approved by the Vice-Chancellor which is principal of the college, a professor of the university and renowned educationist not below the rank of a professor.

Provided that at least four members, including two subject experts, shall constitute the quorum".