[31st July 2023] In
exercise of the powers conferred under clause (e) and (g) of sub-section (1) of
section 26 read with section 14 of the University Grants Commission Act, 1956
(3 of 1956), the University Grants Commission hereby makes the following
amendment in the University Grants Commission (Minimum Qualifications for
Appointment of Teachers and other Academic Staff in Universities and Colleges
and other Measures for the Maintenance of Standards in Higher Education)
Regulations, 2018, namely:- (1)
These regulations
may be called the University Grants Commission (Minimum Qualifications for
Appointment of Teachers and other Academic Staff in Universities and Colleges
and other Measures for the Maintenance of Standards in Higher Education)
(3rdAmendment) Regulations, 2023. (2)
These shall come
into force on the date of their publication in the Official Gazette. The
following regulations in the University Grants Commission (Minimum
Qualifications for Appointment of Teachers and other Academic Staff in
Universities and Colleges and Other Measures for the Maintenance of Standards
in Higher Education) Regulations, 2018, shall stand amended and be read as
under:- Regulation Existing Provisions in Principal
Regulations on Minimum Qualifications for Appointment of Teachers and Other
Academic Staff in Universities and Colleges and Measures for the Maintenance
of Standards in Higher Education, 2018 Amended provisions in principal
Regulations on Minimum Qualifications for Appointment of Teachers and Other
Academic Staff in Universities and Colleges and Measures for the Maintenance
of Standards in Higher Education, 2018 3.12 No person
shall be appointed to the post of University and College teacher, Librarian
or Director of Physical Education and Sports, in any university or in any of
institutions including constituent or affiliated colleges recognized under
clause (f) of Section 2 of the University Grants Commission Act, 1956 or in
an institution deemed to be a University under Section 3 of the said Act if
such person does not fulfill the requirements as to the qualifications for
the appropriate post as provided in the Schedule 1 of these Regulations. No person
shall be appointed to the post of University and College teacher, Librarian,
or Director of Physical Education and Sports, in any university or in any of
the institutions including constituent or affiliated colleges recognized
under clause (f) of Section 2 of the University Grants Commission Act, 1956
or in an institution deemed to be a University under Section 3 of the said
Act if such person does not fulfill the requirements as to the qualifications
for the appropriate post as provided in these Regulations. 6.3 The criteria
for promotions under Career Advancement Scheme laid down under these
Regulations shall be effective from the date of notification of these
Regulations. However, to avoid hardship to those faculty members who have
already qualified or are likely to qualify shortly under the existing
regulations, a choice may be given to them, for being considered for
promotions under the existing Regulations. This option can be exercised only
within three years from the date of notification of these Regulations. The criteria
for promotions under Career Advancement Scheme laid down under these
Regulations shall be effective from the date of notification of these
Regulations. However, to avoid hardship to those faculty members who have
already qualified or are likely to qualify within six months (till 17th
January, 2019) as per the UGC Regulations on Minimum Qualifications for
Appointment of Teachers and other Academic staff in Universities and Colleges
and other Measures for the Maintenance of Standards in Higher Education,
2010, a choice may be given to them either, for being considered for
promotions under the 2010 or 2018 Regulations. This option can be exercised
only up to 31st December 2023 and the date of eligibility shall be retained
as the date of promotion. On the date of submission of the application, the
candidate should fulfil all eligibility criteria required for promotion. 6.3 VI (iii) The candidate
who does not succeed in the first assessment, he/she shall have to be
re-assessed only after one year. When such a candidate succeeds in the
eventual assessment, his/her promotion shall be deemed to be one year from
the date of rejection. The
candidate who does not succeed in the first assessment, he/she shall have to
be re-assessed only after one year. When such a candidate succeeds in the
eventual assessment, his/her promotion shall be effected either from 1st
January or 1st July depending on the date of eventual assessment, as detailed
below: If the
eventual assessment is between 1 st January and 30th June of a year, the
promotion shall be granted from 1st July of the year. If the
eventual assessment is between 1 st July and 31st December of a year, the
promotion shall be granted from 1 st January of next year. 6.3 VIII The
requirement for the Orientation Course and Refresher Course for promotions
due under the CAS shall not be mandatory up to 31st December 2018. Wherever the
requirement of the Orientation Course (OC)/Refresher Course (RC) has remained
incomplete, the promotions would not be held up, but these requirements
should be fulfilled by 31st December 2023 or as notified by the Commission
from time to time. S.No. 3 under
Table 3A M.Phil. M.Phil/ LLM /M.Tech/
M.Arch/ M.E./ M.V.Sc./M.D etc. S.No. D under
the category of Note below Table 3A The score
shall be valid for appointment in respective State SLET/ SET Universities/
Colleges/Institutions only. SLET/SET
score shall be valid for appointment in respective State
Universities/Colleges/Institutions only. S.No. 3 under
Table 3B M.Phil. M.Phil./ LLM
/ M.Tech / M.Arch / M.E / M.V.Sc. /M.D etc. University
Grants Commission (Minimum Qualifications For Appointment Of Teachers And Other
Academic Staff In Universities And Colleges And Other Measures For The
Maintenance Of Standards In Higher Education) (3Rdamendment) Regulations, 2023