Section 4 in Jammu and Kashmir Medical and Dental Education (Appointment on Academic Arrangement Basis) Rules, 2019
4. Appointment under these rules.
(1)Notwithstanding anything to the contrary contained in any rule or order for the time being in force relating to the method of recruitment and conditions of service for recruitment in any service, or to any post under the Government, the appointing authority may appoint persons to the posts mentioned under rule 3 on academic arrangement basis initially for a period of one year extendable upto maximum of six years (one year at a time and subject to good performance and conduct) or till selection/promotion is made in accordance with the rules of recruitment governing the respective posts, whichever is earlier :Provided that extension upto 3 years shall be made on year to year basis by the Principal of the College concerned. For engagement beyond 03 years, the case will be considered by the Government and once approved, Principal concerned shall be authorized to grant further extensions for another three years :Provided further that in case of Professors and Associate Professors appointed in new Medical Colleges viz., Anantnag, Baramulla, Doda, Kathua and Rajouri, the appointing authority may appoint the persons on academic arrangement basis initially for a period of 3 years extendable upto maximum six years (one year at a time and subject to good performance and conduct) or till selection/promotion is made in accordance with the rules of recruitment governing the respective posts, whichever is earlier :Provided also that recruitment against the posts as may be made on academic arrangement basis in any of the Health and Medical Institutions, shall and shall always be on academic arrangement only without conferment of any preferential right on the engagees for regular appointment against these posts, which shall be made strictly in accordance with the relevant recruitment rules :Provided also that the appointment under these rules shall not entitle the appointee to any preferential claim for regular appointment under normal process of selection/appointment :Provided also that the appointment on academic arrangement basis shall by itself stand terminated on the attainment of 65 years of age by the appointee. However, in case of Professors/Associate Professors appointed in the new Medical Colleges viz. Government Medical College, Anantnag, Baramulla, Doda, Kathua and Rajouri, the appointment on academic arrangement shall stand terminated on attaining 70 years of age by the appointee.(2)The services of an appointee under these rules shall be terminable before the expiry of the tenure of appointment with one month's notice, from either side, or on payment of one month's salary in lieu of notice by the appointing authority.(3)The appointee under these rules shall have to execute an agreement with the Government on the prescribed form appended as Form "A" to these rules.(4)The appointment on academic arrangement basis against a post shall be made only when filling up of the post according to relevant recruitment rules is likely to be time consuming.
