Section 16 in Service Statutes of the Establishment of the Tamil Nadu Dr. M.G.R. Medical University, Chennai
16. Scale of pay and allowances.
(1)Pay and revision of pay : The scales of pay admissible to various categories of posts in the University shall be fixed as given in Appendix II. The dearness allowance, house rent allowance and city compensatory allowance shall be as per the rules applicable to the employees of the Government of Tamil Nadu from time to time.(2)Sanction of advance increments : All appointments by direct recruitment shall ordinarily be made at the minimum of the scale of pay prescribed for the post, provided, however, that the Governing Council in special cases may authorize fixation of pay at a higher stage in the pay scale for reasons to be recorded in writing. Such higher fixation shall be subject to a maximum of five additional increments unless it is a question of protecting the previous emoluments of the selected candidates.(3)Applicability of F.R. : The Fundamental Rules of the Tamil Nadu Government shall apply in general regarding pay fixation, increments, joining time, foreign service, additional charge, wherever it is not inconsistent with any of the provisions under these statutes and the Act.(4)Creation and filling up of temporary posts: Whenever the University creates a temporary post for a specified period not exceeding two years at a time, the Governing Council may prescribe ad hoc statutes to govern the recruitment, qualifications, scale of pay, etc.
