Section 17 in National Medical Commission (Manner of Appointment and Nomination of Members, their Salary, Allowances and Terms and Conditions of Service, and Declaration of Assets, Professional and Commercial Engagements) Rules, 2019
17. Compensation for the premature termination of employment of employees of Medical Council of India.
(1)The Commission shall decide on the premature termination compensation of the employees of the erstwhile Medical Council of India within a period of three months from the date of constitution of the Commission.(2)The employees of erstwhile Medical Council of India who are not taken for employment on contract basis by the Commission, shall be paid an advance amount of equivalent to three months' salary at the time of termination, which shall be deducted from the total compensation package.
