In exercise of its powers
conferred under sub-section (1) of Section 23 read with Section 10(i) and (v)
of the All India Council for Technical Education Act, 1987 (52 of 1987), the AH
India Council for Technical Education makes the following Regulations: 1.1 These Regulations may be
called the All India Council for Technical Education (Career Advancement Scheme
for the Teachers and Other Academic Staff in Technical Institutions) (Degree)
Regulations, 2012. 1.2 They shall apply to all
technical institutions approved by the AICTE and Universities including
Institution deemed to be Universities imparting technical education and such
other courses/Programs and areas as notified by the AICTE from time to time. 1.3 They shall come into force
with effect from the date of their publication in the Official Gazette. Provided that in the event, any
candidate becomes eligible for promotion under Career Advancement Scheme in
terms of these Regulations on or after 5th March, 2010, the promotion of such a
candidate shall be governed by the provisions of these Regulations. 2.1 A teacher who wishes to be
considered for promotion under CAS may submit in writing to the
University/College, within three months in advance of the due date, that he/she
fulfils all qualifications under CAS and submit to the University/College the
Performance Based Appraisal System (PBAS) in a proforma as evolved by the
concerned University/College duly supported by all credentials as per the
Academic Performance Indicator (API) guidelines (Appendix 1) set out in these
Regulations. 2.2 In order to avoid delays in
holding Selection Committee meetings in various positions under CAS, the
University/College should immediately initiate the process of
screening/selection, and shall complete the process within six months from the
date of application. Further, in order to avoid any hardships, candidates who
fulfill all other criteria mentioned in these Regulations, as on 05th March,
2010 and till the Date on which these Regulations is notified, can be
considered for promotion from the date, on or after 5th March, 2010, on which
they fulfill the eligibility conditions. 2.3 Candidates who do not fulfill
the minimum score requirement under the API Scoring System proposed in the
Regulations as per Tables II (A and B) of Appendix 1 or those who obtain less
than 50% in the expert assessment of the selection process will have to be
re-assessed only after a minimum period of one year. The date of promotion
shall be the date on which he/she is successfully reassessed. 2.4 The Selection Committee
specifications as delineated in Clause 4 are applicable to Career Advancement
promotions of Assistant Professor to Associate Professor and Associate
Professor to Professor. 2.5 CAS promotions from a lower
grade to a higher grade of Assistant Professor/Associate Professor shall be
conducted by a "Screening-cum-Evaluation Committee" adhering to the
criteria laid out as API score in Performance Based Appraisal System (PBAS) in
the Tables of Appendix 1. 2.6 The
"Screening-cum-Evaluation Committee" for CAS promotion of Assistant
Professors/Associate Professor from one AGP to the other higher AGP shall
consist of: (1) "Screening-cum-Evaluation
Committee" for University teachers ; (i) The Vice
Chancellor or Acting Vice Chancellor, as the Chairperson of the selection
committee; (ii) The Dean
of the concerned Faculty; (iii) The Head
of the Department/Chairperson of the School; and (iv) One
subject expert in the concerned subject nominated by the Vice Chancellor or
Acting Vice Chancellor from the University panel of experts. (2) "Screening-cum-Evaluation
Committee" for College teachers : (i) The
Principal/Director of the College; (ii) Head of
the concerned department from the College, where there is no HOD, Professor as
nominated by the Principal/Director from the same or any other Institution in
the jurisdiction of the concerned University; and (iii) Two
subject experts in the concerned subject nominated by the Vice Chancellor or
Acting Vice Chancellor from the University panel of experts. (3) For Government/Government
Aided/Government Autonomous Colleges: (i) As may be
prescribed by the respective State Governments/Board of Governors 2.7 The quorum for these
committees in both categories mentioned above shall be three including one
subject expert/University nominee need to be present. 2.8 The Screening-cum-Evaluation
Committee on verification/evaluation of API score secured by the candidate
through the 'PBAS' methodology designed by the respective
University/Directorate of Technical Education based on these Regulations and as
per the minimum requirement specified in Tables II and III of Appendix 1 for
each of the cadre of Assistant Professor, shall recommend to the
Syndicate/Executive Council/Board of Management of the University/College about
the suitability for the promotion of the candidate(s) under CAS for
implementation. 2.9 All the selection procedures
outlined above, shall be completed on the day of the selection committee
meeting, wherein the minutes are recorded along with PBAS scoring proforma and
recommendation made on the basis of merit and duly signed by all members of the
selection committee in the minutes. 2.10 CAS promotion, being a
personal promotion to the incumbent teacher holding a substantive sanctioned
post, on superannuation of the individual incumbent, the said post shall revert
to its original cadre. 2.11 The incumbent teacher must
be on the roll and active service of the Universities/Colleges on the date of
consideration by the Selection Committee for Selection/CAS Promotion. '2.12 Candidates shall offer
themselves for assessment for promotion, if they fulfil the minimum API scores
indicated in the appropriate API system tables by submitting an application and
the required PBAS proforma. They can do so three months before the due date of
the promotion if they consider themselves eligible. In any event, the
University/College concerned shall send a general circular twice a year calling
for applications for CAS promotions from eligible candidates. 2.13 In the final assessment, if
the candidates do not either fulfill the minimum API scores in the criteria as
per PBAS proforma or obtain less than 50% in expert assessment, wherever
applicable, such candidates will be reassessed only after a minimum period of
one year. 2.14 If a candidate applies for
promotion immediately on completion of the minimum eligibility period and is
successful, the Date of promotion will be made applicable from the date of
completion of minimum period of eligibility. 2.15 If, however, the candidate
finds that he/she fulfils the eligibility conditions at a later date and
applies on that date and is successful, his/her promotion will be effected from
the date of application. 2.16 If the candidate does not
succeed in the first assessment, but succeeds in the subsequent assessment,
his/her promotion will be deemed to be from the later date of successful
assessment. 3.1 Entry level Assistant
Professors (Stage 1) would be eligible for promotion under the Career
Advancement Scheme (CAS) through two successive stages (stage 2 and Stage 3),
provided they are assessed to fulfill the eligibility and performance criteria
as laid down in next clause. 3.2 In order to remedy the
difficulties of collecting retrospective information and to facilitate the
implementation of these Regulations from 5th March, 2010 in the CAS Promotion,
the API based PBAS will be progressively and prospectively rolled out.
Accordingly, the PBAS based on the API scores of categories I and II as
mentioned in the tables of Appendix 1 is to be implemented for one year,
initially based on the existing systems in Universities/Colleges for one year
only with the minimum annual scores as depicted in Table II (a) and II (b) for
University and College teachers. This annualized API scores can then be
compounded progressively as and when the teacher becomes eligible for CAS
promotion to the next cadre. Thus, if a teacher is considered for CAS promotion
in 2013, one year API scores for 2012-13 alone will be required for assessment.
In case of a teacher being considered for CAS promotion in 2014, two years
average of API scores for these categories will be required for assessment and
so on leading progressively for the complete assessment period. 3.3 Assistant Professor,
possessing Ph.D Degree in the relevant discipline shall be eligible, for moving
to the next higher grade of Rs. 7000 (stage 2) after completion of four years
service as Assistant Professor. 3.4 Assistant Professor
possessing M. Phil Degree or a Post-Graduate Degree in professional courses,
approved by the relevant statutory body, shall be eligible for the next higher
grade of Rs. 7000 (stage 2) after completion of five years service as Assistant
Professor. 3.5 Assistant Professor who does
not have Ph.D. or M.Phil or a Master's Degree in the relevant professional
course, shall be eligible for the next higher grade of Rs. 7000 (stage 2) only
after completion of six years service as Assistant Professor. 3.6 The upward movement from the
entry level grade (stage 1) to the next higher grade of Rs. 7000 (stage 2) for
all Assistant Professors shall be subject to their satisfying the API based
PBAS conditions laid down by the AICTE in this Regulation. 3.7 Assistant Professor who has
completed five years of service in the grade of Rs. 7000 (stage 2) shall be
eligible, subject to meeting the API based PBAS requirements laid down by these
Regulations, to move up to next higher grade of Rs. 8000 (stage 3). 3.8 Assistant Professor
completing three years of teaching in the grade of Rs. 8000 (stage 3) shall be
eligible, subject to the qualifying conditions and the API based PBAS
requirements prescribed by these Regulations, to move to the Pay Band of Rs.
37400-67000 with next higher grade of Rs. 9000 (stage 4) and to be designated
as Associate Professor. However those joining the Service after 5th March 2010
shall have also earned Ph.D in addition to above mentioned requirements to move
to the stage 4. 3.9 Associate Professor
completing three years of service in stage 4 and possessing a Ph.D. Degree in
the relevant discipline shall be eligible to be appointed and designated as
Professor and be placed in the next higher grade of Rs. 10000 (stage 5) subject
to following : (a) satisfying
the required credit points as per API based PBAS requirements as provided in
Tables of Appendix 1; and (b) an
assessment by a duly constituted selection committee as suggested for the
direct recruitment of Professor. Provided that no teacher other
than those with a Ph.D shall be promoted or appointed as Professor. The AICTE has evolved following
guidelines on : (a) Constitution
of Selection Committees for selection of Assistant Professor, Associate
Professor, Professor for direct recruitment and under CAS (b) Specified
selection procedures for direct recruitment and Career Advancement Scheme
Regulations for Teachers in Universities and Colleges. However, for other
academic staff in Universities/Colleges, UGC guidelines of 30.6.2009 and any
amendments/corrigendum/clarifications issued subsequently by UGC be followed. 5.1 Assistant Professor in the
University : The Selection Committee for the
post of Assistant Professor in the University shall have the following
composition : (a) The Vice
Chancellor or Acting Vice-Chancellor to be the Chairperson of the Selection
Committee. (b) Three
experts in the concerned subject nominated by the Vice-Chancellor or Acting
Vice-Chancellor out of the panel of names approved by the relevant statutory
body of the University concerned. (c) Dean of
the concerned Faculty, wherever applicable (d) Head/Chairperson
of the Department/School. (e) An
academician nominated by the Visitor/Chancellor, wherever applicable. (f) An
academician representing SC/ST/OBC/Minority/Women/Differently-abled categories
to be nominated by the Vice Chancellor or Acting Vice Chancellor, if any of the
candidates representing these categories is the applicant and if any of the
above members of the selection committee does not belong to that category. To constitute the quorum for the
meeting, five of which at least two must be from out of the three
subject-experts shall be present. 5.2 Associate Professor in the
University : The Selection Committe e for the
post of Associate Professor in the University shall have the following
composition : (1) Vice
Chancellor or Acting Vice Chancellor to be the Chairperson of the Selection
Committee. (2) An
academician who is the nominee of the Visitor/Chancellor, wherever applicable. (3) Three
experts in the concerned subject/field nominated by the Vice Chancellor out of
the panel of names approved by the relevant statutory body of the University
concerned. (4) Dean of
the faculty, wherever applicable. (5) Head/Chairperson
of the Department/School. (6) An
academician representing SC/ST/OBC/Minority/Women/Differently-abled categories,
if any of candidates representing these categories is the applicant, to be
nominated by the Vice Chancellor, if any of the above members of the selection
committee does not belong to that category. To constitute the quorum for the
meeting, five of which at least two must be from out of the three
subject-experts shall be present. 5.3 Professor in the University : The composition of the Selection
Committee for the post of Professor in the University shall be similar in
composition as that for the post of Associate Professor set out in above
clause. 5.4 Assistant Professor in
Colleges including Private Colleges : The Selection Committee for the
post of Assistant Professor in Colleges including Private Colleges shall have
the following composition: (a) Chairperson
of the Governing Body of the College or his/her nominee from among the members
of the Governing body to be the Chairperson of the Selection Committee. (b) The
Principal/Director of the College. (c) Head of
the Department of the concerned subject in the College. (d) Two
nominees of the Vice Chancellor or Acting Vice Chancellor of the affiliating
University of whom one should be a subject expert. In case of Colleges
notified/declared as minority educational institutions, two nominees of the
Chairperson of the College from out of a panel of five names, preferably from
minority communities, recommended by the Vice Chancellor or Acting Vice
Chancellor of the affiliating University from the list of experts suggested by
the relevant statutory body of the College, of whom one should be a subject
expert. (e) Two
subject-experts not connected with the College to be nominated by the
Chairperson of the governing body of the College out of a panel of five names
recommended by the Vice Chancellor or Acting Vice Chancellor from the list of
subject experts approved by the relevant statutory body of the University
concerned. (f) In case
of Colleges notified/declared as minority educational Institutions, two subject
experts not connected with the University to be nominated by the Chairperson of
the Governing Body of the College out of the panel of five names, preferably
from minority communities, recommended by the Vice Chancellor or Acting Vice
Chancellor from the list of subject experts approved by the relevant statutory
body of the College (g) An
academician representing SC/ST/OBC/Minority/Women/Differently-abled categories,
if any of candidates representing these categories is the applicant, to be
nominated by the Vice Chancellor or Acting Vice Chancellor, if any of the above
members of the selection committee does not belong to that category. To constitute the quorum for the
meeting, five of which at least two must be from out of the three
subject-experts shall be present. For all levels of teaching
positions in for Government/Government aided/Government autonomous Colleges,
the State Public Services, Commissions/Teacher Recruitment Boards must invite
three subject experts, for which the concerned University be involved in the
selection process by respective appointing authority. For all levels of teaching
positions in Constituent College(s) of a University, the selection committee norms
shall be similar to that of the posts of departments of the University. 5.5 Associate Professor in
Colleges including Private Colleges : The Selection Committee for the
post of Associate Professor in Colleges including Private Colleges shall have
the following composition : (i) The
Chairperson of the Governing Body or his or her nominee, from among the members
of the Governing body to be the Chairperson of the Selection Committee. (ii) The
Principal/Director of the College. (iii) The Head
of the Department of the concerned subject from the College. (iv) Two
University representatives nominated by the Vice Chancellor or Acting Vice
Chancellor, one of whom will be the Dean of College Development Council or
equivalent position in the University and the other must be expert in the
concerned subject. In case of Colleges notified/declared as minority
educational institutions, two nominees of the Chairperson of the College from
out of a panel of five names, preferably from minority communities, recommended
by the Vice-Chancellor of the affiliating University from the list of experts
suggested by the relevant statutory body of the College of whom one should be a
subject expert. (v) Two
subject-experts not connected with the College to be nominated by the
Chairperson of the governing body of the College out of a panel of five names
recommended by the Vice Chancellor from the list of subject experts approved by
the relevant statutory body of the University concerned. In case of Colleges
notified/declared as minority educational Institutions, two subject experts not
connected with the University to be nominated by the Chairperson of the
Governing Body of the College out of the panel of five names, preferably from
minority communities, recommended by the Vice Chancellor or Acting Vice Chancellor
from the list of subject experts approved by the relevant statutory body of the
College. (vi) An
academician representing SC/ST/OBC/Minority/Women/Differently-abled categories,
if any of candidates representing these categories is the applicant, to be
nominated by the Vice Chancellor, if any of the above members of the selection
committee does not belong to that category. The quorum for the meeting should
be five of which at least two must be from out of the three subject-experts. For all levels of teaching
positions in for Government/Government aided/Government autonomous Colleges,
the State Public Service, Commissions/Teacher Recruitment Boards must invite
three subject experts for which the concerned University, be involved in the
selection process by respective appointing authority. For all levels of teaching
positions in Constituent College(s) of a University, the selection committee
norms shall be similar to that of the posts of departments of the University. 5.6 Professor in the Colleges
including Private Colleges : The composition of the Selection
Committee for the post of Professor in the Colleges including private Colleges
shall be similar in composition as that for the post of Associate Professor set
out in the above clause. For all levels of teaching
positions in For Government/Government aided/Government autonomous Colleges,
the State Public Services, Commissions/Teacher Recruitment Boards must invite
three subject experts for which the concerned University, be involved in the
selection process by respective appointing authority. For all levels of teaching
positions in Constituent College(s) of a University, the selection committee
norms shall be similar to that of the posts of departments of the University. 5.7 College Principal/Director : The Selection Committee for the
post of College Principal shall have the following composition: (i) Chairperson
of the Governing Body as Chairperson. (ii) Two
members of the Governing Body of the College to be nominated by the Chairperson
of whom one shall be an expert in academic administration. (iii) One
nominee of the Vice Chancellor who shall be a Higher Education expert. (iv) Three
experts consisting of the Principal/Director of a College, a Professor and an
accomplished educationist not below the rank of a Professor (to be nominated by
the Governing Body of the College) out of a panel of six experts approved by
the relevant statutory body of the University concerned. (v) An
academician representing SC/ST/OBC/Minority/Women/Differently-abled categories,
if any of candidates representing these categories is the applicant, to be
nominated by the Vice Chancellor, if any of the above members of the selection
committee does not belong to that category. To constitute the quorum for the
meeting, five of which at least two must be from out of the three
subject-experts shall be present. All the selection procedures of
the selection committee shall be completed on the day of the selection
committee meeting itself, wherein, minutes are recorded along with the scoring
proforma and recommendation made on the basis of merit with the list of
selected and waitlisted candidates/Panel of names in order of merit, duly
signed by all members of the selection committee. The term of appointment of the
College Principal/Director shall be FIVE years with eligibility for
reappointment for one more term only after a similar selection committee
process. 6.1 Previous regular service,
whether national or international, as Assistant Professor, Associate Professor
or Professor or equivalent in a University, College, National Laboratories or
other scientific/professional organizations such as the CSIR, ICAR, DRDO, UGC,
ICSSR, ICHR, ICMR, DBT, etc., should be counted for direct recruitment and
promotion under CAS of a teacher as Assistant Professor, Associate Professor,
Professor or any other nomenclature these posts are described as per Appendix
I--Table No. II provided that: (a) The
essential qualifications of the post held were not lower than the
qualifications prescribed by the AICTE for Assistant Professor, Associate
Professor and Professor as the case may be. (b) The post
is/was in an equivalent grade or of the pre-revised scale of pay as the post of
Assistant Professor (Lecturer), Associate Professor (Reader) and Professor. (c) The
candidate for direct recruitment has applied through proper channel only. (d) The
concerned Assistant Professor, Associate Professor and Professor should possess
the same minimum qualifications as prescribed by the AICTE for appointment to
the post of Assistant Professor, Associate Professor and Professor, as the case
may be. (e) The post
was filled in accordance with the prescribed selection procedure as laid down
in the Regulations of University/State Government/Central Government/concerned
institutions, for such appointments. (f) The
previous appointment was not as guest lecturer for any duration, or an ad-hoc
or in a leave vacancy of less than one year duration. Ad-hoc or temporary
service of more than one year duration can be counted provided that: (i) the
period of service was of more than one year duration; (ii) the
incumbent was appointed on the recommendation of duly constituted Selection
Committee; (iii) the
incumbent was selected to the permanent post in continuation to the ad-hoc or
temporary service; and (iv) Artificial
break in service shall not be used to the prejudice of employee, appointed on
permanent basis. The person appointed on permanent basis shall be given the
benefit of entire service rendered by him with effect from the date of initial
appointment (temporary/contract/ad-hoc) notwithstanding the artificial
break/breaks in service. (g) No
distinction should be made with reference to the nature of management of the
institution where "previous service was rendered (private/local
body/Government) was considered for counting past services under this clause.ALL INDIA COUNCIL FOR TECHNICAL EDUCATION
(CAREER ADVANCEMENT SCHEME FOR THE TEACHERS AND OTHER ACADEMIC STAFF IN
TECHNICAL INSTITUTIONS) (DEGREE) REGULATIONS, 2012
PREAMBLE