Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Universities (Amendment) Act, 2001 18 of 2001 CONTENTS 1. Short title and commencement 2. Substitution of words "Readers" and "Lecturers" with the words "Associate 3. Insertion of New section 43-A Andhra Pradesh Universities (Amendment) Act, 2001 18 of 2001 PREAMBLE AN ACT FURTHER TO AMEND THE ANDHRA PRADESH UNIVERSITIES ACT, 1991. Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the fifty-second year of the Republic of India as follows:- 1. Short title and commencement :- (1) This Act may be called the Andhra Pradesh Universities (Amendment) Act, 2001. (2) Section 2 shall be deemed to have come into force on and from the 5th may, 1998 and section 3 shall come into force on such date as the State Government may, by notification, appoint. 2. Substitution of words "Readers" and "Lecturers" with the words "Associate :- In the Andhra Pradesh Universities Act, 1991 (hereinafter referred to as Principal Act),- (i) Professors" and "Assistant Professors" Act 4 of 1991.-- for the word, "Readers", wherever it occurs, the words, "Associate Professors" shall, be substituted. (ii) for the word, "Lecturers", wherever it occurs, the words, "Assistant Professors", shall be substituted. 3. Insertion of New section 43-A :- After section 43 of the Principal Act, the following new section shall be inserted, namely:- 43-A. "Constitution of Selection Committee for Career Advancement Scheme.-- (1) There shall be constituted a selection committee for the selection of Assistant Professors, Associate Professors and Professors of university colleges under the Career Advancement Scheme which shall consist of the following, namely:- .style1 {font-family: Verdana} --> (i) the Vice Chancellor Chairman; (ii) the Head of the concerned Department Member; (iii) two experts on the subject from out side the University to be nominated by the Vice- chancellor Members; (iv) the Principal of the concerned University College Member; (v) the Commissioner of Collegiate Education or his nominee Member; (vi) and the Registrar Secretary Provided that no person shall participate in the meetings of the selection committee if he or his near relative is a Candidate for selection under the Career Advancement Scheme: Provided further that no teacher holding a post lower in rank than the one to which appointment is to be made, shall be a member of selection committee. (2) The quorum shall be five members including the Chairman and two experts on the subject and the Commissioner of Collegiate Education or his nominee. (3) Provisions shall be made in the Statutes in respect of such matters as may be considered necessary and not provided for in sub-sections (1) and (2) in order to ensure fair selections."