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Union of India - Act

Jawaharlal Institute of Post-Graduate Medical Education and Research Puducherry, Regulations, 2008

UNION OF INDIA
India

Jawaharlal Institute of Post-Graduate Medical Education and Research Puducherry, Regulations, 2008

Rule JAWAHARLAL-INSTITUTE-OF-POST-GRADUATE-MEDICAL-EDUCATION-AND-RESEARCH-PUDUCHERRY-REGULATIONS-2008 of 2008

Published on 4 August 2008
Commenced on 4 August 2008
[This is the version of this document from 4 August 2008.]
[Note: The original publication document is not available and this content could not be verified.]

Jawaharlal Institute of Post-Graduate Medical Education and Research Puducherry, Regulations, 2008Published vide Notification No. G.S.R. 574(E), dated 4th August 2008Ministry of Health and Family Welfare(Department of Health and Family Welfare)G.S.R. 574(E). - In exercise of the powers conferred by sub-section (2) read with sub-section (1) of section 30 of the Jawaharlal Institute of Post-Graduate Medical Education and Research, Puducherry Act, 2008 (19 of 2008), the Central Government hereby makes the following regulations, namely:-

1. Short title and commencement.

(1)These regulations may be called the Jawaharlal Institute of Post-Graduate Medical Education and Research Puducherry, Regulations, 2008.

(2)They shall come into force on the date of their publication in the Official Gazette.

2. Definitions.

(1)In these regulations unless the context otherwise requires. -

(i)"Act" means the Jawaharlal Institute of Post-Graduate Medical Education and Research, Puducherry Act, 2008 (19 of 2008);

(ii)"Annexure" means the annexure to the Schedule to these regulations;

(iii)"Chairman" means the Chairman of the Governing Body of the Institute;

(iv)"Director" means the Director of the Institute;

(v)"President" means the President of the Institute;

(vi)"Rules" means the Jawaharlal Institute of Post-Graduate Medical Education and Research, Puducherry Rules, 2008;

(vii)"Schedule" means the schedule to these regulations;

(viii)"Section" means a section of the Act;

(ix)"Standing Committee and ad hoc committees" means respectively the standing and ad hoc committees constituted under sub-section 5 of section 10 of the Act.

(2)Words and phrases used in these regulations and not defined but defined in the Act shall have the meanings respectively assigned to them.

3. Powers and functions of the President.

- The President shall exercise such powers and discharge such function as are laid down in the Act, the rules and Schedule I to these regulations.

4. Time and place of meetings of Institute.

- The Institute shall meet at such times and places as the President may, from time to time determine;Provided that the Institute shall meet at least once in every year.

5. Power to call a meeting of Institute.

(1)The President may, at any time, fall a meeting of the Institute and also shall do so if a requisition for that purpose is presented to him in writing by not less than eleven members specifying the subject of meeting proposed to be called.

(2)The President may call for an extraordinary meeting of the Institute at not less than seven clear days notice in writing and also shall do so if the requisition for that purpose is presented to him in writing by not less than eleven members specifying the subject of the meeting to be called for.

6. Notice for the meetings of Institute.

(1)For an ordinary meeting of the Institute a notice specifying the place, date and time of the meeting as approved by the President, shall be given by the Secretary to the members at least two weeks prior to the date of such meeting and under a certificate of posting, if sent by post. The agenda, as approved by the President, shall also be sent along with the notice of the meeting and where it is not possible, the agenda shall be sent at least ten days before the meeting under a certificate of posting, if sent by post.

(2)For extraordinary meetings, notices specifying the place, date and time of the meeting, as approved by President shall be sent by the Secretary to the President and the members at least seven days before the date of the meeting, under a certificate of posting, if sent by post or by telegram. The agenda as approved by the President shall be sent under a certificate of posting, if sent by post, at least five days before the meeting.

(3)The President may include in the agenda at any time before or during a meeting.-

(i)Fresh items of business;

(ii)Item supplement to those included in the agenda;

and such items shall be taken up for consideration.

7. Moving of resolution by members of Institute.

- Any member of the Institute desirous of moving any resolution at a meeting of the Institute shall give notice thereof in writing to the Secretary so as to reach him not less than ten days before the date of the meeting and when such notice has been given, the proposed resolution shall be circulated immediately by the Secretary to the members and be included in the Agenda.

8. Quorum.

(1)No business shall be transacted at a meeting of the Institute unless eight members are present.

(2)If with half an hour from the time appointed for holding a meeting, the quorum is not present, the meeting shall stand adjourned and the members shall meet on a date, time and place fixed by the President and if at the adjourned meeting also the quorum is not complete with-in half an hour from the time appointed for holding the meeting, the meeting shall be held if at least one-third of the total number of members are present:Provided that at least seven clear days notice is given to the members present and to each member who is not present at the meeting on the same or the following day by post or telegram or special messenger as the case may require.

9. Presidency over meeting of Institute.

(1)The President shall preside over every meeting of the Institute.

(2)If the President is not present at any such meeting the members present shall choose one from among themselves to be President of the meeting.

10. Transaction of business.

(1)All decisions of the institute shall be taken on a majority vote. In case of equality of votes the President shall have a casting vote.

(2)A decision given by the President of the meeting on a point of order raised by a member shall be final.

(3)No subject disposed of by the institute at a meeting shall be brought up again for consideration until and after the expiry of one year except in a case where the President or Government certifies that the subject required further consideration in the interest of the Institute.

11. Transaction of business by circulation of papers.

(1)Any business which may be necessary for the Institute to transact may, if the President so directs be dealt with by circulation of papers under registered cover among all members for the time being in India at their usual addresses and any resolution so circulated shall be taken as passed if majority of member approve it, in writing, and shall be as effectual and binding as if the resolution has been passed at a meeting of the Institute.

(2)When any business is so referred to the members by circulation, a period of not less than three weeks shall be allowed for the receipt of replies from the members, such period to be counted from the date on which the notice of business is issued;Provided that if no reply is received by the stipulated date from any member, the resolution so circulated shall be deemed to have been approved by the member concerned.

(3)If a resolution is circulated, the results of circulation shall be communicated to all the members.

12. Record of Business.

(1)A record shall be maintained by the Secretary of all business transacted by the Institute.

(2)All business of the Institute shall, as far as possible, be recorded in the form of resolutions in the minutes book to be maintained by the Institute and shall be signed by the President of that meeting after the same is duly confirmed. An entry of such decision in the book of the proceedings of the Institute shall be conclusive evidence of the fact that such decisions were taken by the Institute.

(3)The proceedings of the meeting shall be circulated to the members of the Institute after the same is duly approved by the President.

13. Constitution of Governing Body.

- The Governing Body of the Institute shall consist of the following Members, namely: -

(1)The President of the Institute - ChairmanMembers Ex officio

(2)Secretary (Ministry of Health and Family Welfare)

(3)The Director-General of Health Services, Government of India

(4)The member of the Institute representing the Ministry of Finance

(5)The Director of the Institute

(6)The Chief Secretary to the Government of Puducherry.

(7)Dean of the Institute Other MembersOther Members

(8)One member elected by the members of the Institute from amongst the three Members of Parliament elected to the Institute.

(9)Three members to be elected by the members of the Institute from amongst themselves.

(10)Two professors of the Institute by rotation nominated annually by the Institute in the order of seniority.

(11)Any person for a period of three years who in the opinion of the Central Government will be contributing for the furtherance of the Institute subject to the proviso to sub-section (1) of section 10 of the Act.

14. Powers and functions of Chairman and Governing Body.

- The Chairman and the Governing Body shall exercise such powers and discharge such functions as are specified in the Schedule-I annexed to these regulations.

15. Time and place of meetings of Governing Body.

- The Governing Body shall meet at such times and places as the Chairman may, from time to time determine:Provided that the governing Body shall meet once at least in six months.

16. Powers to call meetings of Governing Body.

- The Chairman may at any time call a meeting of the purpose is presented to him in writing by not less than eight members specifying the subject of the meeting proposed to be called.

17. Notice for the meetings of Governing Body.

(1)For an ordinary meeting of the Governing Body a notice specifying the place, date and time of the meeting as approved by Chairman shall be given by the Secretary to the members at least two weeks prior to the date of such meeting and under a certificate of posting, if sent by post. The agenda as approved by Chairman shall also be sent along with the notice of the meeting and where it is not possible, the agenda shall be sent at least ten days before the meeting under a certificate of posting, if sent by post.

(2)For extraordinary meetings, notices specifying the place, date and time of the meeting, as approved by the Chairman, shall be sent by the Secretary to the Chairman and the members at least seven days before the date of the meeting, under a certificate of posting, if sent by post or by telegram. The agenda, as approved by the Chairman, shall be sent under a certificate of posting, if sent by post, at least five days before the meeting.

(3)The Chairman may include in the agenda at any time before or during a meeting -

(i)Fresh items of business;

(ii)Items supplementary to those include in the agenda;

and such items shall be taken up for consideration.

18. Quorum.

(1)No business shall be transacted at a meeting of the Governing Body unless at least seven members are present.

(2)If within half an hour from the time appointed for holding a meeting the quorum is not present, the meeting shall stand adjourned and the Governing Body shall meet again on a date, time and place fixed by the Chairman and if at the adjourned meeting also the quorum is not complete within half an hour appointed for holding the meeting, the meeting shall be held if at least one-third of the total number of members are present:Provided that at least seven clear days notice is given to the members present and to each member who is not present at the meeting on the same or following day by post or telegram or by special messenger as the case may require.

19. Presidency over meeting of Governing Body.

(1)The Chairman shall preside over every meeting of the Governing Body.

(2)If the Chairman is not present at any such meeting the members present shall choose one from among themselves to be Chairman of the meeting.

20. Transaction of business.

(1)All decisions of the Institute shall be taken on a majority vote. In case of equality of votes the Chairman shall have a casting vote.

(2)A decision given by the Chairman of the meeting on a point of order raised by a member shall be final.

(3)No subject disposed of by the Institute at a meeting shall be brought up again for consideration until and after the expiry of one year except in a case where the Chairman or Governing certifies that the subject required further consideration in the interest of the Institute.

21. Transaction of business by circulation of papers.

(1)Any business which may be necessary for the Governing Body to transact may, if the Chairman directs, be dealt with by circulation of papers under registered cover among all the members for the time being in India at their usual address, and any resolution so circulated and approved by all the members signing, shall be as effectual and binding as if the resolution had been passed at a meeting of the Governing Body.

(2)When any business is so referred to the members by circulation, a period of not less than ten clear days shall be allowed for the receipt of replies from the members, such period to be counted from the date on which the notice of business is issued:Provided that if no reply is received by the stipulated date from any member, the resolution so circulated shall be deemed to have been approved by the member concerned.

(3)If a resolution is circulated, the results of circulation shall be communicated to all the members.

22. Record of Business.

(1)A record shall be maintained by the Secretary of all business transacted by the Institute.

(2)All business of the Institute shall, as far as possible, be recorded in the form of resolutions in the minute's book to be maintained by the Institute and shall be signed by the Chairman of that meeting after the same is duly confirmed. An entry of such decision in the book of the proceedings of the Institute shall be conclusive evidence of the fact that such decisions were taken by the Institute.

(3)The proceedings of the meeting shall be circulated to the members of the Institute after the same is duly approved by the Chairman.

23. Terms of office of members of the Governing Body and filling of casual vacancies.

(1)The term of office of a member other than the ex officio member of the Governing Body and those nominated under clauses (10) and (11) of regulations shall be for five years subject to his continuance as a member of the Institute. An outgoing member shall be eligible for re-election or re-nomination.

(2)A casual vacancy in the membership of the Governing Body shall be filled up in accordance with the provisions of these regulations.

24. Standing and ad-hoc Committees.

(1)The Standing and ad hoc Committees shall consist of the Director of the Institute as ex officio member who shall act as Secretary and such number of other members as are considered necessary.

(2)The Chairman and members of the ad hoc Committees shall be nominated by the Institute;Provided that the Standing Finance Committee shall include only members of the Institute;Provided further that the number of persons who are not members of the Institute shall not exceed one-fourth of the total membership of each of the other standing or ad hoc committees.

(3)The Standing Academic Committee shall consider all matters relating to the administration of the academic affairs of the Institute.

(4)The Standing Estate Committee shall consider the proposals for the construction of new buildings, acquisition and disposal of land, additions or alterations and other question relating to the maintenance and use of buildings belonging to the Institute. It shall also consider proposals and projects for expansion of the Institute for meeting the objects of the Institute and monitor the implementation.

(5)The Standing Selection Committee shall consider the appointment to all the faculty posts filled either through direct recruitment or under assessment promotion scheme. The Director General of Health Services, Government of India shall be a member of the Standing Selection Committee.

(6)The Hospital Affairs Committee shall look into all policy matters relating to improvement of patient care services/creation of any specialised or new services, review and revision of charges to be levied for various services or any other policy matter relating to Hospital Management.

(7)The term of office of a member of a Standing Committee shall be five years from the date of its constitution and ad hoc Committee shall cease to function as soon as the specific functions, for which the said committee is appointed, are completed.

(8)A casual vacancy in the standing committee or an ad hoc committee may be filled by the Institute by nomination.

25. Travelling and daily allowances to be paid to the President and members of Institute, Governing Body, Standing and ad hoc Committee.

(1)The Chairman and members of the Governing Body and Chairman and members of the Standing Committee and ad hoc committee shall not receive any remuneration or other allowance except travelling and daily allowances for attending meetings of the Governing Body, a Standing Committee or an ad hoc committee, as the case may be.

(2)The President and every member of the Institute, the Chairman and members of the Governing Body, the standing and ad hoc committees, if they are whole time officers of government shall be entitled to such traveling and daily allowances for the performance of journeys for attending the meetings of the Institute, Governing Body, standing or ad hoc committees or for attending any other work of the Institute, as are admissible under the rules applicable to them for journeys performed on official duty.

(3)Where any travelling and daily allowances are paid to a member of the Institute, the Governing Body, Standing Committees or ad hoc committees, being an officer in the Government, the Institute shall make necessary arrangements for reimbursement of the amount so paid to the authority employing such officer.

(4)The President and members of the Institute and the Chairman and members of the Governing Body, standing and ad hoc committees who are not officers in the Government shall be entitled to travelling and daily allowance at the rates prescribed from time to time by the Central Government under Supplementary Rule 190 and the executive decisions and order thereunder.

26. Powers and duties of Director.

(1)The Director shall be the Chief Executive Officer of the Institute and shall exercise such powers and discharge such functions as are specified in the Schedule-I annexed to these regulations.

(2)The Director shall be in charge of the administration of the Institute and shall allocate duties to officers and employees of the Institute and exercise such supervision and executive control as are necessary.

(3)For the proper administration of the Institute the Director shall have powers to delegate any of his powers conferred on him under the Act, the rules and these regulations to any officer of the Institute subject to such limitations as may be imposed by the Governing Body.

27. Powers to award prizes, scholarships, etc.

- The Institute may award such prizes, souvenirs, stipends and scholarships as may be decided by it from time to time.

28. Admission to courses of studies.

(1)The Institute shall admit students to courses conducted by it. It shall provide in each course of study reservation to persons belonging to the Scheduled Castes, the Scheduled Tribes, Other Backward Classes or other categories of persons in accordance with the general orders issued by the Central Government from time to time.

(2)The courses and fee payable by the candidates selected for admission to the postgraduate and undergraduate courses of study at the Institute shall be as in the Schedule II.

29. Award of degrees and diplomas.

- The Institute may grant such degrees and diplomas as may be decided by the Institute from time to time.

30. Conduct of examinations.

- Such number of supervisors, invigilators and other staff as may be necessary for conducting entrance and professional examination of the Institute may be appointed by the Director and their remuneration shall be paid at the rate as indicated in Schedule III.

31. Hospital stoppages.

- The Institute shall charge for various services as per the rates specified in Schedule IV.

32. Employees to be whole time servants.

- Unless in any case if it be otherwise distinctly provided the whole time of any employee of the Institute shall be at the disposal of the Institute and he may be employed in any manner required by the proper authority of the Institute without claim for additional remuneration.

33. Permanent and temporary posts.

- The posts in the service of the Institute shall be (i) permanent posts, that is, posts carrying definite rate of pay sanctioned without any limit or time, or (ii) temporary posts, that is, posts carrying a definite rate of pay sanctioned for a limited time, or (iii) work charged or work charged (Regular) posts, carrying a definite rate of pay sanctioned for a limited time for completion of such work.

34. Scale of the posts.

- The various posts in the Institute and the scales of pay are attached that to shall be as specified in Schedule V.

35. Qualifications for appointment.

(1)The method of recruitment, age, educational qualification and experience for appointment to various posts including the faculty posts and their service conditions in the Institute shall be as specified in Schedule VI.

(2)The Director shall, in filling vacancies in post and services either by direct recruitment or by promotion under the Institute make such reservation in favour of candidates belonging to the Scheduled Castes, the Scheduled Tribes, Other Backward Classes or other categories of persons as may be made by the Central Government from time to time in filling vacancies in posts and services under the Central Government.

(3)The fee to be charged from the candidates applying for various posts in Jawaharlal institute of Post Graduate Medical Education and Research are as specified in the Schedule VII.

36. Period of probation.

- Unless otherwise decided by the appointing authority in any case, all employees shall be on probation for two years. The employee shall be required to put in satisfactory service failing which his services shall be liable to termination at any time without any notice or reason being assigned for the same. The appointing authority may, however, extend the period of probation.

37. Seniority.

- Seniority of employees of the Institute in each category shall be determined as per the instructions issued by the Central Government from time to time.

38. Leave.

- Temporary and permanent employees of the Institute shall be entitled to such leave and leave salary as are admissible to the corresponding categories of the Central Government servants under the Central Civil Services (Leave) Rules, 1972:Provided that for the purpose of the said Central Civil Services (Leave) Rules 1972, the following categories of teaching staff shall be treated as serving in the Vacation Department, namely: -

1. Professor;

2. Additional Professor;

3. Associate Professor;

4. Assistant Professor;

5. Medical Superintendent;

6. Principal, College of Nursing;

7. Vice Principal, College of Nursing;

8. Lecturers.

The regular vacation for the purpose shall be as may be decided by the Governing Body from time to time.Provided further that an incumbent on deputation to the Institute as on foreign service shall be governed by leave rules as may be stipulated in the conditions of their deputation.

39. Absence from duty.

- Unless otherwise decided by the President in exceptional circumstances, no permanent employee of the Institute shall be away from his post, otherwise than on foreign service or because of suspension for more than five years at a stretch including the period of leave which may have been sanctioned.

40. Superannuation.

(1)The age of superannuation of the employees of the institute other than teaching medical faculty shall be sixty years;Provided that the medical and scientific specialists may be granted extension in service, on a case to case basis, upto the ages of sixty-two years in the case of persons who are exceptionally talented for reasons to be recorded in writing and subject to physical fitness and continued efficiency of the person concerned.

(2)The age of superannuation of the members of the teaching medical faculty of the Institute shall be sixty-five years.

(3)Notwithstanding anything contained in sub-regulations (1) and (2), the appointing authority shall, if it is of the opinion that it is in the public interest so to do, have the absolute right to retire any employee of the Institute by giving him notice of not less than three months in writing or three months pay and allowances in lieu of such notice -

(i)if he is in Group A or Group B service or post and had entered the service of the institute before attaining the age of thirty-five years, after he has attained the age of fifty years; and

(ii)in any other case, after he has attained the age of fifty-five years;

(4)

(a)any institute employee may, by giving notice of not less than three months in writing to the appointing authority, retire from service after he has attained the age of fifty years, if he is in Group A or Group B service or post and had entered the service of the Institute before attaining the age of thirty-five year, and in all other cases after he has attained the age of fifty-five years;

(b)it shall be open to the appointing authority to withhold permission to an employee under suspension who seeks to retire under this sub-regulation.

41. Pension and Contributory Provident Fund.

(1)The employees of the Institute except those on deputation or on foreign service to the Institute who, before exercising their option to be an employee of the Institute were appointed to various posts under the Central Government prior to 1st January, 2004, and are entitled to pension and other pensionary benefits under the Central Civil Service (Pension) Rules, 1972 and the General Provident Fund (Central Services) Rules, 1960 shall continue to be governed by the said rules.

(2)The employees of the Institute except those on deputation or on foreign service, but including those who before exercising their option to be an employee of the institute were appointed on or after 1st January, 2004 under the Central Government, shall be governed by the scheme as may be formulated by the institute on the lines of those in the All India Institute of Medical Sciences, New Delhi and the Post-Graduate Institute of Medical Education and Research, Chandigarh and as per the instructions of the Central Government for employees appointed on or after the said 1st January, 2004 under the Central Government.

42. Conduct, Discipline and Penalties.

(1)The Central Civil Services (Conduct) Rules, 1964, shall apply to employees of the Institute.

(2)Part-IV (Suspension), Part V (Penalties and Disciplinary Authorities), Part VI (Procedure for Imposing Penalties), Part-VII (Appeals) and Part-VIII (Review), of the Central Civil Services (Classification, Control and Appeal) Rules, 1965, shall apply to employees of the Institute.Provided that for the purposes of this regulation:

(a)Group A, Group B, Group C and Group D posts in the Institute shall correspond to Central Civil Services Group A, Group B, Group C and Group D posts respectively.

(b)The Appointing Authority, the disciplinary Authority for the penalties that may be imposed and the Appellate Authority for the various posts in the Institute shall be as specified in Schedule-VIII.

(c)In respect of the Central or the State Government servants borrowed by the Institute, the provisions respectively of rules 20 and 21 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965 shall apply and the Institute shall exercise the functions of the Central or the State Government, as the case may be, for the purpose of the two rules aforesaid.

(d)No consultation with Union Public Service Commission shall be necessary in any case.

43. Other conditions of service.

- In respect of the matters not provided for in these regulations, the rules as applicable to the Central Government servants such as regarding the general conditions of service, pay, allowances including travelling and daily allowance, leave salary, joining time, foreign service terms, and orders and decisions issued in this regard by the Central Government from time to time shall apply to the employees of the Institute.

44. Pay of re-employed persons.

- The pay of any person who may be employed in the Institute after retirement from the service of the Institute or of a State or the Central Government or any statutory or local body administered by the Government shall be fixed in the prescribed scale of pay in accordance with the rules and orders of the Central Government as amended from time to time.

45. Adjustment of employees who opt not to be the employee of the Institute.

(1)The employees who opt not to be the employees of the institute within the stipulated period of one year under sub-section (1) of section 28 of the Act and rendered surplus shall be adjusted against the vacancy in any post located in any office under the control of the Ministry of Health and Family Welfare and carrying equivalent pay scale for appointment to which he is considered by the Appointing Authority to be suitable.

(2)Those employees who could not be adjusted against any vacancy in any post under the control of the Ministry of Health and Family Welfare shall be placed at the disposal of surplus of Department of Personnel and Training, Government of India to be redeployed as per the provisions of the Central Civil Services (Redeployment of surplus staff) Rules, 1990.

46. Building and land belonging to the Institute.

(1)The Institute shall use its lands and buildings for the purpose of the Institute and may, for such purposes, allot them for occupation by such persons or officers as the Governing Body may decide.

(2)Employees of the Institute shall be entitled to the allotment of residence as laid down in Schedule IX.

47. Medical facilities for employees.

- The employee of the Institute including deputationist and members of the families shall be entitled to medical aid as admissible under the Jawaharlal Institute of Post-Graduate Medical Education and Research Staff Health Scheme. They shall also pay such contribution as are required under that scheme. The details of the scheme is as in Schedule IV.

48. Proceedings by or against the Institute.

- Subject to the limitation, the Governing Body or the Director of the Institute shall be competent to file suits or application or commence other proceedings, civil or criminal, for and on behalf of the Institute and to prosecute the same and for such purpose to sign, execute or attest plaints, petitions, appeals or other documents that may be necessary therefor and to verify the same, to swear to affidavits and to compromise, refer to arbitration and to defend in suit or other proceeding that may be filed against the Institute and to prosecute the claim or defence in the court of appeal or origin or before any officer whether in Civil, criminal, revenue court or office or before income tax authorities and for such purpose to appoint any advocate, pleader, solicitor or agent from the panel as approved by the President.

I

Power of the Director, President and Governing Body in the Jawaharlal Institute of Post-Graduate Medical Education and Research, Puducherry(See regulations 12,22,25)

Sr.No.	Nature of Powers	Extent of Powers	Remarks
Director	President	Governing Body	Institute Body
(1)	(2)	(3)	(4)	(5)	(6)	(7)
1.	Powers of re-appropriation of fundsfrom sanctioned budget	Full powers	-	-	-	Report on any re-appropriationshall be placed before the Governing Body for approval at itssubsequent meting
2.	(a) Write off of loss ofirrecoverable value of stores of money due to fraud theft etc.	Upto Rs. 1 lacs in each case	Upto Rs. 2 lacs in each case	Full powers	-	-
(b) Loss of income bond money orirrecoverable advances	Upto Rs. 1 lacs in each case	Upto Rs. 2 lacs in each case	Full powers	-	-
(c) Deficiencies and depreciationin the value of stores	Upto Rs. 1 lacs in each case	upto Rs. 2 lacs in each case	Full powers	-	-
3.	To incur (i) contingentexpenditure, or (ii) expenditure for the purchase of storesstationery and printing of forms	Full powers within sanctionedbudget	Full powers	-	-	-
4.	Maintenance of Building and pettyworks:
(a) Original works and specialrepairs	Upto Rs. 50.00 lakhs in each casewithout any annual ceiling	Upto Rs. 1.00 crore in each case.	Full powers	-	-
(b) Ordinary Repairs	Full powers	-	Full power	-	-
(c) Annual Repairs	Full powers	-	-	-	-
5.	Power to sanction advances (i) forthe purchase of conveyance and (ii) for travelling allowance	Full powers in respect of allofficers and employees except himself	Full powers in case of Director	-	-	-
6.	Powers to sanction advances orfinal withdrawal out of the contributory or General ProvidentFund	Full powers in respect of allOfficers and employees except himself	Full powers in case of Director	-	-	-
7.	Destruction of official recordsconnected with accounts	Full powers subject to theconditions laid down in part II of the Appendix-13 to the GeneralFinancial Rules.	-	-	-	-
8.	Powers to direct the payment on thelast working day of a month the pay and allowances of theemployees of the Institute where the last days of the month arepublic holidays.	Full powers	-	-	-	-
9.	Powers to order the retention ofun-disbursed pay and allowances of staff for any period notexceeding three months	Full powers	-	-	-	-
10.	To allow mileage allowances by aroute other than the shortest or cheapest	Full powers provided selection theroute is on the interest of the Institute	-	-	-	-
11.	To decide whether a particularabsence is absence or duty within the country	Full powers for academic purposes,and for one month in other cases	Full powers beyond one month in allcases other than academic	-	-	-
12.	To countersign his own travellingallowances bills and those of other officers	Full power	-	-	-	-
13.	(i) Grant of casual leave	Full powers in respect of allofficers, except himself	Full powers for case leave of theDirector	-	-	-
(ii) Grant of leave	Full powers for Group B, C and Demployees, and not more than 90 days for Group A	Full powers for Group 'A' employeesfor more than ninety days, and full powers in case of Director	-	-	-
(iii) Special disability leave	Full powers	-	-	-	-
(iv) Maternity leave and HospitalLeave	Full powers except Director	Full powers in case of Director	-	-	-
(v) Study leave	Full powers for Group B, C and Demployees, not exceeding two years	Full powers for Group A, includingteaching posts	-	-	-
14.	To direct that an Officers on leaveshall be considered to be in occupation of a residence	Full powers for the period oforiginal deputation or the period of leave sanctioned	Full powers	-	-	-
15.	To declare an Institute employee tobe a ministerial employee	Full powers	-	-	-	-
16.	To suspend a lien	Full powers provided he isauthorized to make appointment to the posts on which the lien isheld.	-	-	-	-
17.	To transfer the lien of anInstitute employee from one post to another	Full powers provided he isauthorized to make appointments to both the posts concerned.	-	-	-	-
18.	To transfer an Institute employeefrom one post to another	Full powers in the cases of GroupB, C and D employees.	Full powers in cases of Group Aemployees	-	-	-
19.	Fixation of pay and allowances ofan Institute employee treater as on duty under Financial Rules(8)(b).	Full powers In case of Group B, Cand D employees	Full powers in case of Group Aemployees	-	-	-
20.	Counting extraordinary leave forincrements	Full powers in case of Group B, Cand D employees	Full powers in case of Group Aemployees	-	-	-
21.	Power to grant advance Incrementson the recommendations of Selection Committee	Full powers up to three advancesincrements	Full powers beyond three advanceincrements	-	-	-
22.	Powers to reduce the pay of an offdating Government servant below the minimum stage of time scale	Full power in the case of Group B,Cand D employees	Full powers in case of Group Aemployees	-	-	-
23.	To grant honorarium or to permitacceptance of honorarium	Full powers up to the maximum ofRs. 5000/- per annum in each case in accordance with theprovisions of rule 46(b) of Fundamental Rules and the Governmentof India's orders Issued thereunder from time to time for allcategory categories of employees. In case of recurring honoraria,this limit applies to the total of the recurring payments made toan Individual in a year. In case of Group A and Group Bemployees, the matter shall be reported to the Governing Body	-	-	-	-
24.	Power to appoint an employee tohold a post temporarily or to officiate on more than one post andto fix the pay on subsidiary posts and the amount of thecompensatory allowance to be drawn.	In accordance with rules applicableto similar classes of the Central Government employee	-	-	-	-
25.	Power to require a medicalcertificate of fitness before return from leave	Full powers except in case of theDirector	Full power in the case of Director	-	-	-
26.	Extension of leave to coveroverstay	Full powers provided that theemployee on leave will on return be under the administrativecontrol of the Institute	-	-	-	-
27.	To sanction transfer to foreignservice within India and to fix pay in foreign service	Full powers in respect of Group B,C and D employees subject to the conditions mentioned in column 5against Serial No. 30 In Appendix 4 compilation of theFundamental and Supplementary Rules, Volume-II.	Full powers in respect of Group Aemployee	-	-	-
28.	To decide the date of reversion ofInstitute employee who takes leave before reversion from foreignservice	Full powers	-	-	-	-
29.	Powers to dispense with a medicalcertificate of fitness before appointment to Institute service inindividual cases	Full powers in case of Group C andD employees	-	Full powers in respect of Group Aand B officers	-	-
30.	Power to sanction the undertakingof work for which a fee is offered and the acceptance of a feesubject to the provision of supplementary Rules	Full powers	-	-	-	-
31.	To declare the grade of fee paid tothe part time employees (for purpose of travelling allowances)	-	Full powers	-	-	-
32.	To decide the shortest or cheapestof two or more routes	Full powers	-	-	-	-
33.	To decline the point ofcommencement or end of the journey in a station	Full powers	-	-	-	-
34.	To declare in case of doubt orhardship the class of steamer accommodation to which Instituteemployee is entitled	Full powers	-	-	-	-
35.	Travel by air by officers drawing apay of less than Rs. 12300/-	Full powers in case of absoluteurgency and necessity	-	-	-	-
36.	Powers to grant exemptions fromrules limiting a halt on tour to ten days	Full powers upto ninety days, except Director	Full powers upto ninety days incase of Director and for others full powers beyond ninety days	-	-	-
37.	To declare who shall be controllingofficer and to make rules for his guidance	Full powers provided an Instituteemployee is not declare is not declared his own controlling	-	-	-	Subject to any Guide lines of theGoverning Body
38.	To grant leave when a Medical Boardhas reported that there is no reasonable prospect of employeesbeing fir to return to duty	Full powers	-	-	-	-
39.	To calculation of joining time by aroute other than that which travelers ordinarily use	Full powers	-	-	-	-
40.	To extend joining time withinmaximum of Thirty days	Full powers	-	-	-	-
41.	Power to after in the case ofclerical errors the date of birth recorded in the service rollsof Group C and D Institute employees	Full powers in the case of Group Cand D employees	Full powers in the case of Group Aand B employees	-	-	-
42.	Power to sanction investigationclaims for arrears of pay etc. which are not more than threeyears old	Full powers	-	-	-	-
43.	Power to sanction permanentadvances	Full powers except Director	Full powers in case of director	-	-	-
44.	Disposal of obsolete surplus andunserviceable stores	The Director shall exercise fullpowers on the advice of Condemnation Board	-	-	-	-
45.	Power to vary the terms ofrepayment of advances granted to an Institute employee inexceptional cases	Full powers in cases in which he iscompetent to sanction the grant of advances, provided that in thecase of interest bearing advances the period of repayment is notextended	-	-	-	-
46.	Power to authorise the sale ortransfer of motor vehicles purchased with advance from theInstitute	Full powers as mentioned inrule-256 of the General Financial Rules and Government of Indiadecisions.	-	Full powers	-	-
47.	Power to sanction advances for lawsuits to which Institute is a party	Full powers	-	-	-	Subject to any general guidelines of the Governing Body or Institute
48.	Power to prescribe the form ofsecurity to be executed by a subordinate authority entrusted withthe custody of cash, stores etc.	Full powers subject to the approvalof Finance Committee	-	-	-	-
49.	Power to incur expenditure oncontingencies and purchase of stores other than for works subjectto budget provisions	Full powers to the Director oncontingencies and purchase of stores other than works subject tothe availability of funds	-	-	-	-
50.	Power to allow exchange of dailyallowances for mileage allowance for the whole period of anabsence from Headquarters	Full powers except Director	Full powers in case of Director	-	-	-
51.	Power to fix amount of hire orcharges when an Institute employee is provided with means oflocomotion at the Institute but pays all the cost of its use orpropulsion	Full powers	-	-	-	-
52.	To grant travelling allowances tonon-officials attending commission of enquiry and to fix theirgrade	Full powers	-	-	-	-
53.	Power to sanction halt on duty athill station In excess of ten days	Full powers upto thirty days forall category of employees	Full powers	-	-	-
54.	Power to sanction for journey madeduring leave including leave including vacation	Full powers in respected of allexcept the Director	Full powers in respect of Director	-	-	-
55.	Power to decide the rate oftravelling allowances admissible to an employee of the Institutedeputed to undergo a course of training	Full powers if the period oftraining does not exceed ninety days	Full powers	-	-	-
56.	To allot residence	Full powers	-	-	-	-
57.	Powers to permit the officers ofthe Institute to go abroad for attending meetings conferences,seminars, workshops, any symposia etc. or for short assignments	Full powers except in the case ofDirector, on the basis of leave of kind due and admissible uptothe period of thirty days and that the faculty members concernedreceives a proper invitation from the sponsors of the meetingetc.	Full powers beyond thirty days inthe case of employees and full powers in respect of Director.	-	-	Subject to executive instructionsissued by the Central Government from time to time.
58.	Powers for treating the absence ason duty for participation in the Inter-national ScientificConference or symposia or seminar, etc., abroad by the members ofthe faculty.	Full powers upto a maximum ofthirty days, inclusive of travel	Full powers beyond thirty days.	-	-	Subject to directions issued by theCentral Government from time to time.
59.	Powers to retain lien of theInstitute employees when they are appointed elsewhere	Full powers for Group B, C, and D,maximum of two years, one year at a time	Full powers for Group A posts, uptoa maximum of two years	Full powers for Group 'A' postsexceeding two years	-	-
60.	Powers to permit the Officers ofthe Institute to gor abroad in connection with the work of theInstitute and treating the absence as on duty	Full power upto thirty daysprovided there are no financial implications other than theperiod spent in connection with the work of the Institute beingtreated as on duty	Full powers beyond thirty days	-	-	Subject to executive instructionsissued by the Central Government from time to time
61.	Powers to make appointment to posts(subject to Rule-7 of Post-Graduate Institute of MedicalEducation and Research Chandigarh Rules 1967)
I. Ad hoc or Temporary	Full powers for group B, C and Dposts Lecturers in Nursing and Medical technology and AssistantProfessor not exceeding a period of one year	Full powers for all Group 'A'posts, other than faculty posts, professors for a period notexceeding one year and Lecturer in Nursing and medical technologyand Assistant Professor for a period exceeding one year	-	-	-
II. Permanent	Group 'C' and 'D' posts	Group 'B' Posts	Full powers for Group 'A' posts	-	-
62.	To sanction the re-employment ofsuperannuated persons in temporary vacancies	Full powers in the case of Group'C' employees up to the age of sixty years, one year at a time	Full power in the case of Group BOfficers upto the age of sixty years one year at a time	-	-	-
63.	To waive provisions (a) tosupplementary Rule-209 and to authorize departures fromSupplementary Rule 211 regarding combination of Holidays withleave	Full powers	-	-	-	-
64.	power to confirm Group A and BOfficers, after successful completion of the period of probation	Full powers except in the case ofDirector	-	-	-	-
65.	Powers to accept resignation ofGroup B Employees of the Institute	Full powers	-	-	-	-
66.	Powers to accept resignation ofGroup 'A' employees	Full powers in respect of all Group'A' posts except In case of Professors and Additional Professor	Full powers in case of Director(Subject to ratification by the institute), professor andAdditional Professors	-	-	-
67.	Powers for fixation of pay ofInstitute employees under normal Rules	Full powers	-	-	-	-
68.	Powers to accept Research Grant ifthese are for durations not exceeding three years	Full powers subject to the generalpolicy of the Government of India	-	-	-	-
69.	Power to accept the terms andconditions, foreign service terms in respect of thedeputationists of Central or State Government where the terms areof usual nature	Full powers	-	-	-	-
70.	Power to grant extension of tenureof Senior Residents or Tutors	Full powers	-	-	-	-
71.	Power to grant advance incrementsunder Financial Rules 27 to employees of Research Schemes ontheir appointment to regular posts in t he Institute	Full power on the merit of eachcase	-	-	-	-
72.	Power to relax the provisions ofSupplementary Rules 12 where the subsistence allowance to bereceived in the nature of daily allowance and no honorarium isinvolved	Full powers	-	-	-	Subject to directions issued by theCentral Government from time to time.
73.	To declare that pay of an Instituteemployee includes compensation for all journey by road	Full powers in the case of Group B,C and D employees	Full powers in case of Group 'A'employees	-	-	-
74.	To decide in case of doubt whethera particular employees is serving in a vacation department	Full powers	-	-	-	-
75.	Authorising an employee to proceedon duty to any part of India.	Full powers in the case of Group-A,B, C, and D employees, except Professors	Full powers in the case ofProfessor	-	-	-
75.	Authorising an employee to proceedon duty to any part of India.	Full powers in the case of Group-A,B, C, and D employees, except Professors	Full powers in the case ofProfessor	-	-	-
76.	Power to sanction investigation ofclaims for arrears of pay etc. which are more than three yearsbut not more than six years old	Full powers	Full powers in other cases	-	-	-
77.	Power to issue instructions tosubordinate authorities in the matter of contingent expenditure	Full powers	-	-	-	-
78.	Power to sanction advance forpurchase of conveyance	Full powers in the case ofinstitute employees holding permanent posts subjects to thelimits and conditions laid down in Rules 199 to 218 of GeneralFinancial Rules.	-	-	-	-
79.	Power to extend upto a maximum oftwenty four the number of Installments in which an advancegranted for the purchase of a bicycle should be repaid to theInstitute	Full powers	-	-	-	-
80.	Power to sanction advances toInstitute employees on tour transfer etc.	Full powers in case of Instituteemployees holding permanent or temporary posts subject to thelimits and conditions laid down in Rule 231 to 234 of GeneralFinancial Rules	-	-	-	-
81	Power to sanction advances of payon the eve of important festivals	Full powers	-	-	-	-
82.	Power to authorize a departure formthe provisions of the Rule 109 (1) relating to custody ofinstitute money	Full powers	-	-	-	Subject to any guidelines laid downby the Governing body or Institute
83.	Fixation of Hospital Charges or feeand other charges to be charges from the students	-	-	Full powers, on the recommendationof the standing Finance Committee of the the Institute	-	-
84.	i. Powers to appoint Group-Aofficers on deputation basis	-	Full powers, on the recommendationsof the Director, subject to ratification by Governing Body	-	-	-
ii. Power to appoint Group-Bofficers deputation basis	Full powers on the recommendationsof the Selection Committee	-	-	-	Subject to any guidelines laid downby the Governing Body or institute

II

Jawaharlal Institute ofPost-Graduate Institute of Medical Education and Research,Puducherry
FEE STRUCTURE FOR VARIOUS COURSESCONDUCTED BY THIS INSTITUTE
Sl.No.	Description	MBBS	B.Sc (Nursing)	B.Sc (MLT)	Bonus	PG Diploma	M.Ch/D.M.	M.Sc (MED. BLOCH)	Ph.D.
1.	Tution Fee (p.a.)	250.00	130.00	130.00	200.00	200.00	500.00	120.00	500.00
2.	J & A Fee (p.a)	800.00	500.00	500.00	-	-	-	-	-
3.	Amenity Fee (p.a)	1,000.00	500.00	500.00	1,000.00	1,000.00	1,000.00	500.00	1,000.00
4.	Cautior Deposit (Refundable)	1,000.00	1,000.00	1,000.00	1,000.00	1,000.00	1,000.00	1,000.00	1,000.00
5.	University Development (One time)	1,000.00	1,000.00	1,000.00	1,000.00	1,000.00	1,000.00	1,000.00	1,000.00
6.	University Sports Fee (p.a)	25.00	25.00	25.00	25.00	25.00	25.00	25.00	25.00
7.	University Registration Fee (at time ofadmission)	40.00	40.00	40.00	500.00	500.00	500.00	600.00	100.00
8.	University Library Fee (p.a)	10.00	10.00	10.00	...	...	50.00	10.00	...
9.	Matriculates Fee (at this time of admission)	18.00	18.00	18.00	18.00	18.00	18.00	18.00	50.00
10.	Recognition Fee (at the time of admission)	75/180/450	75/180/450	75/180/450	180.00	180.00	180.00	180.00	200.00
11.	Corpus Fund (5% of Tution Fee) (p.a)	13.00	7.00	7.00	10.00	10.00	25.00	6.00	...
12.	Hostel Caution Deposit (Refundable)	2,000.00	2,000.00	2,000.00	1,000.00	1,000.00	2,000.00	2,000.00	2,000.00
13.	Establishment Charges (p.a)	3,000.00	3,000.00	3,000.00	3,000.00	3,000.00	3,000.00	3,000.00	3,000.00
14.	Hostel Room Rent (p.a.)	2,316.00	2,316.00	2,316.00	...	...	...	2,316.00	2,316.00
15.	Electricity Charges (p.a)	72.00	72.00	72.00	...	...	...	72.00	72.00
16.	Mess Deposit (Refundable)	3,000.00	3,000.00	3,000.00	3,000.00	3,000.00	3,000.00	3,000.00	3,000.00
University Examination Fee
	First year	1,515.00	Rs. 125/- per paper	630.00	...	...	...	1,515.00	...
	Second Year	1,785.00		630.00	...	...	...	1,515.00	...
	Third Year	1,015.00		465.00	2,895.00	...	3,095.00	1,585.00	...
	Fourth Year	2,395.00		...	...	...	...	...
Note:* Mass Final (Part-I)
**MBBS Final (Part-II)

III

I. Remuneration for Conducting Various Examinations (Both under Graduate and Post Graduate Theory Examinations)

I.	Coordinator	Rs. 300.00 per day
II.	Head Supervisor/Superintendent CentreSupervisor/Superintendent	Rs. 150.00 per day
III.	Assistant Supervisor/superintendent	Rs. 140.00 per day
IV.	Invigllator	Rs. 100.00 per day
V.	Class IV	Rs. 65.00 per day(including preparation)

II. Remuneration for conducting various examinations for examinersA. Under Graduation Course :MBBSB.Sc(Nursing)Theory EvaluationRs. 40/- per paper per ExaminerPracticalRs. 30/- per examiner per candidate minimum Rs.300/- per day per examiner.Chairman cum Convener. (For Board meeting to pass results)Rs. 250/- per day and sitting fee Rs.100/- per memberB. Post Graduate Courses (Medical):

(i)Degree And Diploma :

Theory Evaluation:Rs.100/- per paper per examiner minimum remuneration Rs.500/- per dayPractical :Rs.85/- per candidate per Examiner minimum Rs.500/- per ExaminerThesis Correction (For MS/MD/MCH/DM and Diploma):Rs. 400/- per Examiner per thesis.

(ii)M.Sc (Bio-Chemistry):

Theory Evaluation :Rs.10/- per paper minimum Rs.150/- per ExaminerPractical Exam:Rs.25/- per candidate per Examiner and Rs.100/- per batch for prescriptionThesis Correction :Rs. 200/- per examiner per thesis

(iii)Ph.D Courses:

Rs.500/- for external examiner	For Public Viva
Rs.500/- for guide
Rs.250/- for co-guide

C. Remuneration for paper setting :Rs. 500/- per paper for MD/Diploma/DM/MCH/M.Sc (Bio-Chemistry)Rs. 400/- per paper for M.B.B.SRs.250/- per paper for B.Sc (M.L.T)Rs. 250/- per paper for B.Sc (Nursing)III. Remuneration to Skilled Personnel and oher Staff

Sl.No.	Category	No. of persons admissible	Rates
1.	Chief Supervisor	1	Rs. 120/- per day
2.	Skilled Assistant	1	Rs. 75/- per day
3.	Assistant Superintendent/Hall Superintendent	1	Rs. 75/- per day
4.	Nurse	1	Rs. 50/- per day
5.	Technician	1	Rs. 50/- per day
6.	Senior Attender	1	Rs. 35/- per day
7.	Junior Attender	1	Rs. 35/- per day
8.	Coolie	1	Rs. 35/- per day
9.*	Patient		Rs. 20/- per day
10.	Diet Charges	1	Rs. 25/- per day per patient
11.	Waterman	1	Rs. 25/- per day
12.	Sweeper	1	Rs. 25/- per day
13.	Gas Man (for Bio chemistry)	1	Rs. 35/- per day

* For M.B.B.S (Clinical)	- 2 Patients per candidate
For Diploma /MD/MS/DM/MCH	- 4 Patients per candidate

IV

Hospital StoppagesClassification of Beds and charge

	Room Rent	Diet Charge
'A' Wards single bed with attached bath and A/c facilities	Rs.150/-	Rs.30/-
'B' Wards single bed with attached bathRs.100/-	Rs.25/-
'C' wards double bed with common bath	Rs.50/-	Rs.20/-

1. Eligibility

Any person willing to pay charges for private/special ward can be admitted.

2. Eligibility for Government Servants

`C' Ward	-	Basic pay from Rs. 2550/- to Rs. 4599/-
`B' Ward	-	Basic pay from Rs. 5500/- to Rs. 7999/-
`C' Wards	-	basic pay from Rs. 8000/- and above

3. Out-patients

No charges will be levied for OPD service/treatment in respect of patients whose monthly income does not exceed Rs. 2,499/-Charge will be levied for all OPD services/treatment in respect of the patients whose monthly income is Rs.2,500/- and above.Dental charge will be levied for all the OPD patients irrespective of the income.All therapy for cancer will be free for all types of patients irrespective of their income, whether in-door or out-door patients.

4. Charges for levy of Fees for Radiological Examination, Laboratory Tests, Clinical Procedures and other investigations.

'A' and 'B' class special wards beds, full charges as per the Annexure-II, III and IV.

50.

% of charges for 'C' class special ward beds as per the Annexure II, III and IV.

5. Charges and Artificial Appliances

Charges for artificial appliances will be levied as per the rules framed for the purpose from time to time.

6. For Students, C.H.S. and Junior Residents

Students of JIPMER and Compulsory House Surgeons will be eligible for 'C' class accommodation and no charges (including diet)would be made.Junior Residents will be entitled to Free Treatment in 'C' class Except diet charges.

7. For Staff and Senior Residents

No charges will be made to the staff of JIPMER including Senior Residents and their families as per C.S. (M.A) Rules, 1944 as amended from time to time.Those covered under CGHS/Serving defence personnel including NCC shall be eligible for free treatment EXCEPT diet charges

8. For Retired Employees of JIPMER

JIPMER Employees/their spouse shall be entitled for the same facilities of medical care, after retirement, to which they were entitled to during their service.

9. For Freedom Fighters

Freedom fighters of central pensioner and their dependents are eligible for the same facilities as applicable to Group 'A' Officers.

10. Green Card Holders

Green Card holders under the Family Planning Programme are eligible for treatment in 'C' class beds.Note:Higher class of accommodation shall be provided if the entitled class of accommodation is not available and the admission is certified as URGENT by the Medical Superintendent/Deputy Medical Superintendent temporarily till entitled class of bed becomes available. In all other cases where the staff/student opt for higher type of accommodation that their entitlement, shall pay the difference of charges for operation, investigation , accommodation, etc., as admissible for that particular type of bed from the date of admission to higher class.Normally change of class of bed is not permissible. If change is desired from a lower to higher class, the patients shall have to pay all the charges admissible to higher class (except room rent for the period in lower class) from the date of admission.

11. Charges for Half-a-Day

Charges for half-a-day would be levied to the patients admitted after 12.00 Noon and discharge made before 12.00 Noon.

12. Others

If, due to any technical or procedural errors and unavoidable circumstances the same kind of tests or diagnosis and surgical procedures are to be repeated, in order to arrive at a correct diagnosis, that particular examination will not be charged from patient. The medical officers will specify these type of instances on the top of the requisition/paying-in-card.Medical Superintendent in consultation with concerned surgeons may make suitable modifications in the list of operation charges if any new surgical procedure is to be added or it is felt that the charges for any operation on the higher or lower side. The same shall apply to charges for investigations also.All medicines will be purchased by the Special Ward patients. However, the medicines may be given for the first 24 hours against payment during which period the patients will make arrangement to buy them. Only in exceptional circumstances and in case of emergency of non-availability of particular drugs in the open market, the medicines may be continuously given against payment with the permission of medical Superintendent.Cost of medicines supplied by the hospital will be collected in full as and when administered. The charges will be fixed by the Pharmacy at the time of discharge of patients depending upon the prevailing market rate. All medicines will be purchased by the Special Ward patients. However, the medicines may be given for the first 24 hours against payment during which period the patients will make arrangement to buy them. Only in exceptional circumstances and in case of emergency of non-availability of particular drugs in the open market, the medicines may be continuously given against payment with the permission of medical Superintendent.For General Ward patients, all medicines will be supplied free, but if some medicines are not stocked in the hospital the patients will have to make their own arrangements for the same.The Medical Superintendent may, for special reasons (Academic, Research or other reasons), can reduce or waive all collections of any fees, investigations or otherwise otherwise provided the total amount thus waived does not exceed Rs.30,000/- in a financial year. A quarterly statement of such remissions shall be entered in a separate register and sent to the Ministry/Pay and Accounts Office, Pondicherry for information.

of Charges

S.No.	Investigation/Tests	Revised Rates of Central Govt. Hospitals (Rs.)
1.	Ultra Sound/NST	150.00
2.	I.V.P. (Test for Kidney, Ureter, etc.)	150.00
3.	Barium Meal (Gastro Intestinal)	150.00
4.	ECHO Cardiography (Heart Function)	250.00
5.	T.M.T. (Stress Test for Heart)	150.00
6.	Holter (Ambulatory/Mobile ECG)	250.00
7.	Urodynamics (Kidney functions)	500.00
8.	Endoscopy : Upper and LowerGI EndoscopyBronchoscopy(Respiratory Tract)Cystoscopy (Urinary Bladder)	100.00100.00100.00100.00
9.	Haedmodialysis (kidney)	500.00
10.	E.E.G. (For Brain)	200.00
11.	Lipid Profile (Blood test)	100.00
12.	Elisa Test (TB/AIDS)	25.00
13.	Intravenous Urography (Test: Kidney, ureter, etc.)	150.00
14.	Mioturating Cysto-Urethrogram (Test for kidney, Ureter, etc.)	150.00
15.	Retrograde Pyelography (lower urinary tract)	150.00
16.	Infusion Pyelography (lower Urinary tract)	150.00
17.	Hephrostogram (lowerr Urinary Tract)	150.00
18.	Barium Swallow (upper Gastro-Intestinal tract)	150.00
19.	Barium Meal (Upper Gastro-Intestinal tract)	150.00
20.	Barium Meal follow through (upper Gastrointestinal tract)	150.00
21.	Barium Enema (for Rectum, Colon, Intestine)	150.00
22.	Oral Cholescystography (Gall Bladder)	150.00
23.	Intravenous Cholagiography (Gall Bladder)	150.00
24.	Hysterography (Uterus)	150.00
25.	Hysterography (Spinal Cord)	150.00
26.	T.Tube Cholangiography (Gall Bladder/Bile Duct)	150.00
27.	Venography (Veins)	150.00
28.	Peripheral Arteriography (Blood Vessels)	150.00
29.	Sinogram (Sinus-nose)	25.00
30.	Sialography(Salivary glands)	50.00
31.	Dacryo-Cysto-Rhinography	150.00
32.	Nursing Home :Ordinary (New N.H.) 50.00 per dayDeluxe(Old N.H.) 125.00 per day	250.0050.00

Statement Showing the Revised Hospital Stoppage Rates

S.No	Particulars	Revised Rate (Rs.)
ACCOMMODATION CHARGES
1.	Ward A	150.00
2.	Ward B	100.00
3.	Ward C	50.00
DIET CHARGES
1	Type A	30.00
2	Type B	25.00
3	Type C	20.00

	Category-II	200.00	100.00
1.	Eversion (Sac)
2.	Piles (Hemorrodiectomy, Fistulectomy)
3.	Bladder stones
4.	Suprapubic cystostomy, bladder neck incision
5.	Feeding operation or drainage procedures (Colostomy,Tramotomy, Gastrostomy)
6.	Osteomyelitis of peripheral bones procedures for dralnage,Sequestrectomy and saucerisation (Curettage, exploration ofwound, bone ourettage)
7.	Bronchoscopy
8.	Esophagoscopy, cystoscopy, laryngoscopy, O'scopy andsigmoidoscopy, sclerotherapy
9.	Rib resection and drainage
10.	D and C, D and E (Fractional curettage)
11.	Explorations for deep abscenss (fibrosarcoma excision biopsy)
12.	Hernias-Inguinal, epigastric, Incisional (Kelleys repair, Keelrepair)
13.	Hydrocele (eversion of sac), Excision of testicular appendage
14.	Orchidectomy
15.	Fistula
16.	Partial amputation of penis, Amputation of toes and fingers
17.	Breast removal (total mastectomy), Fibroadenomabreastexcision, Kibulectomy
18.	Male sterilization (Vasectomy) reconstruction, M.T.P.
19.	Operations on skull
20.	Operations in the sinuses
21.	Nasal septal corrections (SMR)
22.	Lacrymal gland excision
23.	Enucleation of eye balls
24.	Tonsillectomy with or without Adenoidectomy (TAR)
25.	Cleft lip repair-reduction of labioplasty
26.	Deliveries-normal and abnormal, with or without eplsiotomy
27.	Hypospadias, Asopa II repair MAGPI repair
28.	Appendectomy (Cystoscopy)(Interval)
29.	Varicose veins (Robes procedure), TrendelenbergoperationExtraction of nail onlySuction Lipolysis withexcision of ulcerMammoplastyCoipostraphy with Kelly'sstitch

OPERATION CHARGES
		Revised Rates (Rs.)
	Category-I	A and B ward	C ward
		100.00	50.00
1.	Skin grafting (partial thickness) for small areas
2.	Release of Pedicle (SSG)
3.	Operation on small joints (Amputation of toe)
4.	Closed or small open tenotomy
5.	Polyp removal
6.	Tracheotomy
7.	Pharynogostomy
8.	Dacryocystectomy
9.	Operation for glaucoma (Sheie's operation) Trabeculectomy
10.	Closed reduction of fractures (Tiblal pin, Inter-dental,Inter-maxillary wiring) and manipulation
11.	Iridectomy (Corneal repair)/Squint surgery
12.	Adenoidectomy
13.	Operation of external genitalia,vulva and vagina, cervicalencirclage conization
14.	Plastic operation on eyelld
15.	Endometrial biopsy, excision biopsy
16.	Tubal insuffolation (TT)
17.	All abscess operation under General Anaesthesia
18.	Myringotomy
19.	Axillary Lymphnode biospy
20.	All suturing under G.A. Debridement
21.	Endoscopy and Procedure done under G.A. (Interal urethrotomy)
22.	The excision of small tumours (operations)
23.	A.V. Fistula (Urology)SphincterotomyStapleremovalTrabeculectomyPin traction (skeletal)

	Category-III	500.00	250.00
1.	Excision of large turnours or deep tumours,Fibroids-Myornectomy (ward Mayo's)
2.	Excision of bones (Patellectomy)
3.	Block dissection of Lymphnodes
4.	Perineal excision of rectum
5.	Plastic operations of urethra
6.	Prostatectomy
7.	Biadder turnour removal by any route Removal of stones fromkidney, ureter, etc. (Pylollthotomy), Pyloplasty, Ureatherotomy,Basketting attempted , TURP.
8.	Removal of kidney, urete, bladder (Nephro-ureterectomy)
9.	Partial nephrectomy or plastic repair(Scrotoplasty-reconstruction of penls)
10.	Total amputation of penis Removal of retroperitonealstructures (Transversa coloastomy)
11.	All laparatomies (Abd. hysteactomy), Removal of ovaries(Oophorectomy), TAH with BSO, Okabayashi
12.	Extensive skin grafting
13.	Plastic reconstruction of skin, Debridement and skin grafting,Cross pedicle graft
14.	Breast removal-complete breast removal-Radical, Patey'sMastectomy Operations of spine (Posterior spinal fusion)
15.	Operations on hip, shoulder (Prothesis)
16.	Operations on knee, elbow (Synovectomy) (X-Ray ThompsonFemoral head replacement)(Piorthesis), Modified Tones
17.	Operation on ankte PMSR, soultere release younts
18.	Bone grafting and use of pin, nail, plate, etc. (Extraction ofnail ourattage), screw fixation, removal of plate and bone block
19.	Replacement of bone
20.	Transplantation of tendors (Wrist Fucian)(T.A. lengthening)Steindlers
21.	Open reductions with or without internal fixation (Prostheticreplacement), Girdle stones
22.	Surgery of nerver (G.J. Vagotony)
23.	All amputations or disarticulation except fingers of toes
24.	Major resections of larynx, pharynx, etc.
25.	Operations on middle ear (Stapedectomy)
26.	Craninal explorations
27.	Nasopharyngeal tumour removal
28.	All thoracic operations-Lobectomy
29.	All vascular operation for disobiteration or reconstruction
30.	Cataract (Intracapsular extraction)(Lens extraction)
31.	Grafting or cornesa
32.	Opreations for detachment of retina
33.	Vaginal hysterectomy or cervicectomy
34.	Vaginal operations for prolapse to reconstruct the pelvicfloor Manchester repair
35.	Perforating injury of the eyes
36.	Tympanoplasty, Tympanostomy
37.	Caesarean section (LSCS)
38.	Thyroidectomy (Hemlthyroidectomy)
39.	Excision of Mandible
40.	Excision of salivary glands, Parotidectomy
41.	Radical neck dissection
42.	Cervical sympatheactomy
43.	Repair of Palate
44.	Myringoplasty
45.	Maxillectomy Ethoidectomy (Extra Nasal) Frontal sinusoperation Lateral Rhinotomy Transpalatel operationLaryngo-fissure
46.	Lateral pharyngotomy
47.	Mastoidectomy and Mastold exploration
48.	Facial nerve decompression
49.	Facial nerve grafting
50.	Excision of temporal bone
51.	Laryngectomy
52.	Laryngopharyngectomy
53.	All gall bladder operations-Cholecystectomy and CBDexploration
54.	Rhinoplasty
55.	Lamnectomy and disectomy
56.	Abdominal perineal resection of rectum
57.	Tuboplasty
58.	Ureter implanation
59.	Vitrectomy
60.	Campbell's procedure
61.	Repair of cystocele and rectocele
62.	Rectopexy
63.	hemicolectomy
64.	Excision of neurofibroma
65.	Spleenectomy
66.	Reimplanation of foot

	Category-IV	Revised Rate(Rs.)
		A and B	C
1	Haemodialysis	500.00	250.00
2	Peritoneal dialysis	200.00	100.00
3	EEG (When available, ordinary)	75.00	38.00
4	EEG (Special)	200.00	100.00
5	ECT modified	40.00	20.00
6	Embalming	500.00	250.00
7	Mortuary storage charges	300.00	300.00
8	Open heart surgery	1000.00	500.00
9	laser treatment	400.00	200.00
10	Pulmonary function test	200.00	100.00
11	Nebulisation therapy	75.00	38.00
12	ECG	30.00	15.00
13	Phonocardiography/STI	100.00	50.00
14	DC cardioversion	100.00	50.00
15	Termporary cardiac pacing	300.00	150.00
16	Permanent cardiac pacing	500.00	250.00
17	Electrophysiological evaluation	400.00	200.00
18	Right heart Catheterisation	400.00	200.00
19	Left heart catheterisation and angiogaphy +aortography , PTCA	600.00	300.00
20	Angioplasty/Vulvalplasty	1000.00	500.00
21	BVP1000.00	500.00
22	Non-stress test	150.00	75.00

Laboratory Investigations

S.No	Investigation	Revised Rate(Rs)
		A and B	C

Pathology

1	Blood grouping (ABO and Rh)	15.00	7.50
2	Blood cross matching	15.00	7.50
3	Blood grouping and matching	20.00	10.00
4	Supply of 1 unit of blood/packed cells/frozenplasma/cryoprecipitate	100.00	50.00
5	Charges where Donor is provided	75.00	37.50
6	Platelet concentrate	150.00	75.00
7	Rh-antibody titre	25.00	12.50
8	Coomb's test	25.00	12.50
9	Cold aggluting	20.00	10.00
10	L.E/Cell/PCU	25.00	12.50
11	Bone-Marrow examination	30.00	15.00
12	Coagulation Studies Thromboplastin generation test ProthombinTime (PT)	100.00	50.00
13	Fibrinogen degradation product	100.00	50.00
14	Firbrinogen estimation	100.00	50.00
15	Platelet factor	100.00	50.00
16	Thrombin time	100.00	50.00
17	Glot retraction	100.00	50.00
18	Anti-nuclear antibody test	100.00	50.00
19	Platelet antibodies	50.00	25.00
20	Alkali denaturation test	20.00	10.00
21	Sickling test	15.00	7.50
22	Biopsies for Histopathology	50.00	25.00
23	Cytology	25.00	12.50
24	F.N.A.C	50.00	25.00
25	Nak	15.00	7.50
26	MP and MF	15.00	7.50

Microbiology

1	All Cultures for AFB Fungi, Amoeba and other organisms except	20.00	10.00
2	Additional charges for sensitivity of above	10.00	5.00
3	Brucella agglutination test	15.00	7.50
4	Nail Felix reation	15.00	7.50
5	ASLO Test	15.00	7.50
6	C-reactive protens	15.00	7.50
7	Paul Bunnel Test	15.00	7.50
8	Cold Agglutination test	15.00	7.50
9	Indirect hemagglutination test-Amoebasis/Toxoplasmosis/Filariasis	15.00	7.50
10	Casoni's Test	10.00	5.00
11	Serological test for Virus, Widal, HBS Ag	20.00	10.00
12	Virus Culture and isolation	35.00	17.50
13	Smear examination for Begribody	20.00	10.00
14	Mouse inoculation for Rabies	40.00	20.00
15	Animal inoculation for Toxoplasmosis	30.00	15.00
16	Culture	30.00	15.00
17	Sterility testing (water)	25.00	12.50
18	Water analysis, Rose wala	20.00	10.00
19	Any work involving animal inoculation	25.00	12.50

Pharmacology

1	Urinary Catecholamines	40.00	20.00
2	V.M.A	60.00	30.00

Physiology

1	Pregnancy diagnostic test	40.00	20.00
2	Pumonary function test	20.00	10.00
3	Skin Thermometry	15.00	7.50
4	Nerve Conduction	20.00	101.00
5	Basal metabolic rate	15.00	7.50
6	Electromygraphy	30.00	15.00
7	Tonociliography	30.00	15.00

Biochemistry

1	Blood Glucose (Randon/Fasting/Post prandial)	15.00	7.50
2	Blood Urea	15.00	7.50
3	Serum Electrolytes (Na,K,Cl)/Serum Lithium	30.00	15.00
4	Serum Bilirubin(Total Direct)	30.00	15.00
5	Serum Protein (Total and Albumin)	20.00	10.00
6	Serum Enzymes : AlkalinephosphataseAlanineaminotransferase (SGPT)Asparateaminotransferase (SGPT)Laclate dehydrogenase (Total LDH)	15.0015.00151.0015.00	7.507.507.507.50
7	Complete Haemogram	40.00	20.00
8	Ac:Phospatase Total	15.00	7.50
9	Acid Phosphatase Test-Prate Liabile	15.00	7.50
10	Creatine Phosphokinase (CK)	25.00	12.50
11	Anylase	25.00	12.50
12	Gamma Glutamy Transferase (GT)	15.00	7.50
13	Creatinine (Serume /Urine)	15.00	7.50
14	Creatinine clearance test	25.00	12.50
15	Urea Clearance test	25.00	12.50
16	Glucose tolerance test (GTT)(3 samples)	50.00	25.00
17	Serum Cholesterol	15.00	7.50
18	Serum Triglycerides	25.00	12.50
19	Serum HDL-cholesterol	25.00	12.50
20	Serum Calcium (Total)	15.00	7.50
21	Serum inorganic phosponis	15.00	7.50
22	Uric Acid (Serum)	15.00	7.50
23	Serum Copper/Ceruluplasmin	25.00	12.50
24	Biofuids synovial, etc	20.00	10.00
25	Carbo spinal fluid analysis	50.00	25.00
26	Blood Ammonia	25.00	12.50
27	Blood Gas Alalysis (Ph,PCo2, PO2)	150.00	75.00
28	Electrophoresis-Plasma/SerumHemoglobinLipoproteins	35.0035.0035.00	17.5017.5017.50
S.No	Investigation	A and B	C
29	Screening tests : Bencess JoneProteinsGlucose6 phospatase deficiencyMucopolysacchariedes5HIAA (5 Hydroxy indile acitic acid)Amino Acides in Urine(Chronatography)	10.0015.0020.0015.0025.00	5.007.5010.007.5012.50
30	Fecal fat studies	30.00	15.00
31	VMA (Vanilyl Mandelic Acid ) in Urine	15.00	7.50
32	Urinary 17 Ketosteroide	30.00	15.00
33	Homonal Assays:Radio active Iodine uptake 1311T3T4TSHInsulinLH/FSH/PRADACHIR/C peptide/Testosterone, etc	150.00150.00150.00150.00150.00200.00	75.0075.0075.0075.0075.00100.00
34	Calculi analysis 20.00 10.00
35	Miscellaneous : Hollander's testTotal and Free Acidity in gastric juice	25.0015.00	12.507.50

Dental Appliances

1	Dental crown one	15.00	7.50
2	Dental crown subsequent ones	10.00	5.00
3	Maxillogacial dental prostheses	30.00	15.00
4	Orthodontic appliances (Bite plate, retention plate,retention plate, oral serene)	25.00	12.50
5	Orthodontic fixed :onejaw	90.00	45.00
6	Partial denture : One tooth plateSubsequent addition of each tooth	15.00	7.50
5.00	2.50
7	Full Denture one jaw	60.00	30.00
8	Full Denture both jaws	120.00	60.00

Radiological Investigations

1	Barium Enema	75.00	37.50
2	Pyelography intervenous and retrograde	100.00	50.00
3	Cholacystography	75.00	37.50
4	Salphinography	50.00	25.00
5	Myelography	75.00	37.50
6	Bronchography inculding surgical procedure	125.00	62.50
7	Tomography	75.00	37.50
8	Cerebral Angiography	100.00	50.00
9	Pneumophalography	125.00	62.50
10	Pneumophalography-Procedures	125.00	62.50
11	Barium Swallo	50.00	25.00
12	Spelnoportovanogram	50.00	25.00
13	I.V.Choloenogiogram	50.00	25.00
14	T.Tube Cholangiogram	50.00	25.00
15	Percutaneous Cholgiogram	75.00	37.50
16	Sailogram	25.00	12.50
17	Cystogram	25.00	12.50
18	Cystourethrogram	35.00	17.50
S.No.	Investigation	A and B	C
19	Retroperitoneal air insufflation	50.00	25.00
20	Pneumoperitoneum	25.00	12.50
21	Cyneagram	25.00	12.50
22	Sinogram	25.00	12.50
23	Fistulogram	25.00	12.50
24	Vanogram(peripheral)	50.00	25.00
25	Inferior Venagacogram	100.00	500.00
26	Thyroid Scan	75.00	37.50
27	Liver Scan	100.00	50.00
28	CAT Scan	1000.00	500.00
29	Utra Sound (NST)	150.00	75.00
30	CT Scan (brain)	1000.00	1000.00
31	CT Scan (each other part)	1500.00	1500.00
32	MRI Scan	3000.00	3000.00
*Extra charges will be levied for Dye wherever it is needed

V

Pay Scales of Group 'A' and 'B' (Gazetted and Non Gazetted)
Sl.No	Name of the Post	Pay Scales
1	Director	Rs.26000 Plus NPA
2	Dean	Rs.18400-500-22400/- Plus NPA
3	Medical Superintendent	Rs.18400-500-22400/- Plus NPA
4	Additional Medical Superintendent	Rs.18400-500-22400/- Plus NPA
5	Assistant Professor (Medical)	Rs.11625-325-15200 Plus NPA
6	Assistant Professor (Non-Medical)	Rs.10000-325-15200/-
7	Associate Professor (Medical)	Rs.14300-450-18300/- Plus NPA
8	Associate Professor (Non Medical) Biometrics	Rs.12000-375-16500/-
9	Biochemist	Rs.8000-375-13500/-
10	chief Medical Officer	Rs.12000-375-16500/- Plus NPA
11	Chief Nursing Officer	Rs.10000-325-15200/-
12	Child Psychologist	Rs.8000-275-13500/-
13	Clinical and Social Psychologist -cum tutor	Rs.8000-275-13500/-
14	Dental Surgeon	Rs.8000-275-13500/-
15	Deputy Director	Rs.10000-325-15200/-
16	Dy.Medical Superintendent	Rs.12000-375-16500/- Plus NPA
17	Joint Director	Rs.12000-375-16500
18	Jr. Clinical Biochemist	Rs.8000-275-13500/-
19	Lecturer	Rs.8000-275-13500/-
20	Medical Officer	Rs.8000-275-13500/- Plus NPA
21	Additional professor (Medical)	Rs.16400-450-20900/- Plus NPA
22	Nursing Superintendent	Rs.8000-275-13500/-
23	Professor (Medical)	Rs. 18400-500-22400 Plus NPA
24	Professor (Non-Medical)	Rs.14300-400-18300/-
25	Registrar	Rs.8000-275-13500/-
26	Senior Medical Officer	Rs.10000-325-15200/- Plus NPA
27	Social Scientist	Rs.8000-275-13500
28	Welfare Officer	Rs.8000-275-13500/-
29	Sr. Occupational Therapist	Rs.8000-275-13500/-
30	Sr. Physiotherapist	Rs.8000-275-13500/-
31	Senior Dietician	Rs.8000-275-13500/-
32	Principal (College of Nursing)	Rs.12000-375-16500/-
33	Vice Principal (College of Nursing)	Rs.10000-325-15200/-
34	Lecturer(college of Nursing)	Rs.8000-275-13500/-
35	Accounts Officer	Rs.7450-225-11500/-
36	Administrative Officer	Rs.7500-250-12000/-
37	Asst. Accounts Officer	Rs.5500-175-9000/-
38	Asst. Administrative Officer	Rs.6500-200-10500/-
39	Asst. Biochemist	Rs.6500-200-10500/-
40	Asst. Lib and information officer	Rs.6500-200-10500/-
41	Asst. Registrar	Rs.6500-200-10500/-
42	Dy. Nursing Superintendent	Rs.6500-200-10500/-
43	Hindi Officer	Rs.6500-200-10500/-
44	Law Officer	Rs.6500-200-10500/-
45	Manager (Press)	Rs.6500-200-10500/-
46	Manager (Workshop)	Rs.6500-200-10500/-
47	Medical Records Officer Cum-Tutor	Rs.6500-200-10500/-
48	Private Secretary	Rs.6500-200-10500/-
49	Scientific Officer cum Tutor	Rs.6500-200-10500/-
50	Sr. Research Officer	Rs.6500-200-10500/-
51	Social Service Officer	Rs.6500-200-10500/-
52	Store Officer	Rs.6500-200-10500/-
53	Superintendent (CSSD)	Rs.6500-200-10500/-
54	Supervisor (MID)	Rs.6500-200-10500/-
55	Tech. Supervisor	Rs.6500-200-10500/-
56	Tech. Supervisor (NTTC)	Rs.6500-200-10500/-
57	Tutor in Speech Path and Audiology	Rs.6500-200-10500/-
58	Asst. Clinical Pathologist	Rs.6500-200-10500/-
59	Asst. Nursing Superintendent	Rs.6500-200-10500/-
60	Chemist	Rs.5500-175-9000/-
61	Dietician	Rs.6500-200-10500/-
62	Estate Manager	Rs.6500-200-10500/-
63	Family Planning Extn. Educator	Rs.5500-175-9000/-
64	Head Pharmacist	Rs.5500-175-9000/-
65	Jr. Dietician	Rs.5500-175-9000/-
66	Jr. Occupational Therapist	Rs.5500-175-9000/-
67	Jr. Physiotherapist	Rs.5500-175-9000/-
68	Medical Social Worker	Rs.5500-175-9000/-
69	Medical Social Worker cum-Tutor	Rs.5500-175-9000/-
70	Nursing Sister	Rs.5500-175-9000/-
71	Officer Superintendent	Rs.5500-175-9000/-
72	Officer Superintendent (Stores)	Rs.5500-175-9000/-
73	Orthotist	Rs.5500-175-9000/-
74	Pharmacological Analyst	Rs.5500-175-9000/-
75	Psychiatric Nurse	Rs.5500-175-9000/-
76	Psychiatric Social Worker cum tutor	Rs.5500-175-9000/-
77	Public Health Nurse	Rs.5500-175-9000/-
78	Sanitary Superintendent	Rs.5500-175-9000/-
79	Sr. Hindi Translator	Rs.5500-175-9000/-
80	Sr. Medical social Worker	Rs.5500-175-9000/-
81	Sr. Photographer	Rs.5500-175-9000/-
82	Sr. Translator cum information Asst.	Rs.5500-175-9000/-
83	Sister Tutor	Rs.6500-200-10500/-
84	Statistician cum demonstrator	Rs.5500-175-9000/-
85	Steno Gr.1	Rs.5500-175-9000/-
86	Superintendent (Horticulture)	Rs.5500-175-9000/-
87	Superintendent cum Manager	Rs.5500-175-9000/-
88	Tech. Supervisor (Radiography)	Rs.5500-175-9000/-
89	Prosthetist	Rs.5500-175-9000/-

VI

The method of recruitment, age, educational qualification and experience, etc., for various posts in the Jawaharlal Institute of Post-Graduate Institute of Medical Education and Research (JIPMER)I. Director: The appointment to the post of Director (Rs.26000 fixed + NPA) shall be a tenure appointment for a period of five years from the date on which he enters upon his office or till he attains the age of sixty-five whichever is earlier. The educational qualification, the age etc., is as indicated as Annexure-I.II. Medical Faculty Post: The vacancies in Assistant Professor and the Professor shall be filled by direct recruitment. The direct recruitment can also be made at the level of Associate Professor and Additional Professor. The qualification or experience, etc., for the post are indicated in Annexure-II. The exact qualification shall be determined at the time of each selection depending on the discipline in which the institute shall be as per the Assessment Promotion Scheme in All India Institute of Medical Sciences, New Delhi and Post-Graduate Institute of Medical Education and Research, Chandigarh. The details are at Annexure III.III. Till the Institute formulates the regulations, the method of recruitment, age, educational qualification and experience for various posts belonging to General Central Service and General Duty Medical Officer shall be as contained in the recruitment rules notified by the Central Government for the respective posts. The Career Progression of officers belonging to General Duty Medical Officer sub-carder of Central Health Service who opt to become the employees of the institute shall continue to be governed by the Dynamic Assured Career Progression (DACP) Scheme as applicable to General Duty Medical Officer sub-carder of Ventral Health Service. The Non-Medical Scientists who opt to become the employees of JIPMER shall continue to be governed by the in-situ rules as applicable to Non-Medical Scientists working in various institutions under the Ministry of Health and Family Welfare.Annexure IThe age and educational qualification for the post Director, JIPMER

Name of the Post -	Director
Pay Scale -	Rs.26000/- fixed + NPA of 25% of Basic Pay(Pay+DPA+NPAdoes not exceed Rs. 44250/-)
Age -	Not exceeding sixty ears. Relaxable for Government servants orretired Government servants or serving or retired persons fromautonomous institutions or statutory institutions of State orCentral Government or exceptionally qualified candidates.

Qualification -	(a) A high post-graduated qualification in Medicine or Surgeryor Public Health and their branches.
	(b) Teaching and or research experience of not less than tenyears.
	(c) Twenty-five years standing in the professions.
	(d) Extensive practical and administrative experience in thefield of medical research, medical education or adequateexperience of running an important scientific educationalinstitution either as its Head or Head of a Department.
Tenure of service -	The appointment of Director shall be a tenure appointment of aperiod of five years from the date on which he enters upon hisoffice or till he attains the age of sixty-five years, whicheveris earlier.
Probation -	One year

The Director shall be entitled to a residential accommodation within the campus on payment of standard rate of licence fee under FR 45 or 10% of pay, whichever is less.Annexure - II

RECRUITMENT RULES AND QUALIFICATION FOR THE MEDICALFACULTY AT THE JIPMER, PUDUCHERRY

S. No	Name of the post	Qualification
1.	ProfessorPay scale: Rs.18400-500-22400 (Plus NPA for medicalcandidates only)	Essential for medical candidates :1. A medical qualification included in the I or IISchedule or Part II of the third Schedule to the Indian MedicalCouncil Act of 1956 (persons possessing qualifications includedin part II or third schedule should also fulfil the conditionsspecified in Section 13(3) of the Act.)2. A postgraduate qualification, e.g. MD or MS or arecognised qualification equivalent thereto in the respectivediscipline or subject.And/or3. M.Ch or surgical superspecialties and D.M forMedical Superspecialities (two years or three years or five yearsrecognised equivalent theretoExperience:Fourteen years teaching and, or research experiencein a recognised institution in the subject or speciality afterobtaining the qualifying degree of MD or MS or qualificationrecognise equivalent thereto.ORTwelve years teaching and, or research experiencein a recognised institution in the subject of speciality afterobtaining the qualifying degree of M.Ch or DM (two years or fiveyears course recognised after MBBS) in the respective disciplineor subject or a qualification recognised equivalent thereto.OREleven years teaching and, or research experiencein a recognised institution in the subject of speciality for thecandidates possessing three years recognised degree of DM or M.Chin the respective discipline or subject or a qualificationrecognised equivalent thereto.ESSENTIAL FOR NON-MEDICAL CANDIDATES ::1. Postgraduate qualification, e.g. Master degreein the discipline or allied subject.2. A doctorate degree of a recognised University.Experience:Fourteen years teaching and, or research experiencein the discipline or subject concerned after obtaining thedoctorate degree.
2.	Additional ProfessorPay Scale: Rs.16400-450-20900 (plus NPA candidatesonly)	Essential for medical candidates (for Generaldiscipline)Essential qualification are same as forProfessor (Medical)Experience:Ten years teaching and, of research experience in arecognised institution in the subject of speciality afterobtaining the qualifying degree of MD or MS or a qualificationrecognised equivalent thereto.Essential for Superspeciality disciplines:1. Same as Professor (Medical)2. DM in respective discipline or subject formedical superspecialities and M.Ch in respective discipline orsubject for surgical superspecialities (two years or three yearsor five years recognised course) of a qualification recognisedequivalent thereto.Experience:Eight years teaching and, or research experience ina recognised institution in the subject of speciality afterobtaining the qualifying degree of DM or M.Ch. (two years or fiveyears recognised course after MBBS) in the respective disciplineor subject or a qualification recognised equivalent thereto.ORSeven years teaching and, or research experience ina recognised institution in the subject of speciality for thecandidates possessing three years recognised degree of DM orM.Ch. in the respective discipline or subject or a qualificationrecognised equivalent thereto.Essential for Non-Medical candidates:Essential qualification are same as forProfessor (Non-Medical)Experience:Ten years teaching and, or research experience inthe discipline or subject concerned after obtaining the doctoratedegree.
3.	Associate Professor	Essential for medical candidates (for GeneralDisciplines)Essential Qualification are same as forProfessor (Medical)Experience:Six years teaching and, or research experience in arecognised institution in the subject of speciality afterobtaining the qualifying degree of MD or MS or a qualificationrecognised equivalent thereto.Essential for Super speciality disciplines:1. Same as Professor (Medical)2. DM in the respective discipline or subject formedical super specialities and M.Ch in the respective disciplineor subject for surgical super specialities (two years or threeyears or five years recognised course) or a qualificationrecognised equivalent thereto.Experience:Four years teaching and, or research experience ina recognised institution in the subject after obtaining thequalifying degree of DM or M.Ch. (two years or three yearsrecognised course after MBBS) in the respective discipline orsubject or a qualification recognised equivalent thereto.ORThree years teaching and, or research experience ina recognised institution in the subject of speciality for thecandidates possessing three years recognised degree of DM or M.Chin the respective discipline or subject or a qualificationrecognised equivalent thereto.Essential for Non-Medical Candidates:Essential qualifications are same as forProfessor (Non-Medical)Experience:Six years teaching and, or research experience inthe discipline or subject concerned after obtaining the doctoratedegree.
4.	Assistant ProfessorPay Scale: Rs.11625-325-15200 (plus NPA for medicalcandidates only)	Essential for Medical Candidates (for GeneralDisciplines):Essential qualification are same as forProfessor (Medical)Experience:Three years teaching and, or research experience ina recognised institution in the subject or speciality afterobtaining the qualifying degree of MD or MS or a qualificationrecognised equivalent thereto.Essential for Super speciality disciplines:1. Same as Professor (Medical)2. DM in the respective discipline or subject formedical super specialities and M.Ch. in the respective disciplineor subject for surgical super specialities (two years or threeyears or five years recognised course) or a qualificationrecognised equivalent thereto.Experience:One year teaching and, or research experience in arecognised institution in the subject of speciality afterobtaining the qualifying degree of DM or M.Ch. (two years or fiveyears recognised course after MBBS) or a qualifying recognisedequivalent thereto. However no experience is necessary for thecandidates possessing the three years recognised degree of DM orM.Ch. or qualification recognised equivalent thereto.Essential for Non-Medical Candidates:Essential qualifications are same as forProfessor (Non-Medical)Experience:Three years teaching and, or research experience inthe discipline or subject concerned after obtaining the doctoratedegree.

Annexure-IIIAssessment Promotion Scheme for the Medical Faculty of Jawaharlal Institute of Post-Graduate Institute of Medical Education and Research (JIPMER)The salient features of the Assessment Promotion Scheme are as follows:

(i)100% of Assistant Professors with four years of service be considered for promotion as Associate Professors each year without linkage to the vacancies in the grade of Associate Professor.

(ii)75% of Associate Professor with four years of service be considered for promotion as Additional Professors each year without linkage to the vacancies in the grade of Additional Professor

(iii)50% of eligible Additional Professors with seven years of regular service in the grade of Additional Professor may be promoted as Professor each year without linkage to the vacancies in the grade on the following terms and conditions:-

(a)The presently sanctioned posts of Professors as well as newly created additional posts of Professors and posts forming part of the sanctioned strength failing vacant due to retirement, resignation, death or any other reasons will continue to be filled by open selection.

(b)The post of Professor vacated by a candidate promoted from the grade of Additional Professor to that of Professor under the Assessment Promotion Scheme will be filled only at the level of Assistant Professor.

(iv)A faculty member could avail of a total of three chances at each level in Assessment Promotion Scheme. The time interval between the first and second chance would be two years and between the second and third chance it would be three years.

(v)25% of the sanctioned posts of Professor shall be operated at the level of senior Professor and shall be filled from the grade of Professor by selection.

2. Application :

These guidelines will apply to promotions to the faculty posts in the grade of Associate Professor, Additional Professor and Professor.

3. Eligibility:

Assistant Professors or Associate Professors with four years and Additional Professors with seven years of regular service in the respective grades in JIPMER are eligible for promotion as Associate Professor, Additional Professor and Professor respectively. No other conditions, e.g higher qualifications as for direct recruits, need be fulfilled.

4. Limitations on Number of Persons to be Promoted:

While 100% of Assistant Professors (with the required eligibility service) can be promoted to the grade of Assistant Professor if they are found fit, the number of such Associate Professors who can be promoted is limited to 75% of the Associate Professors with four years of service and who are also be eligible to be considered for that year. However, 50% of Additional Professors with seven years of service can be promoted to the grade of Professor it they are found fit.

5. Periodicity and Crucial Date:

The Assessment Board will meet once a year and consider the fitness of all persons who have completed the eligibility service of four years and seven years respectively as on 30th June of that year. All promotions under the Scheme will be effective from 1st July.

6. Eligibility List:

As per the rules in force, there can be direct recruitment to all grades of the Faculty and the selection on each occasion could be for appointment to be made at the same time but in more than one discipline. The combined eligibility list of the institute shall be worked out as follows :-

(i)The seniority of employees of the Institute in each category shall be determined by the order of merit in which they were selected for appointment to the grade in question, those selected on an earlier occasion being ranked senior as a block to those selected later.

(ii)The preparation of seniority list of persons selected in the same selection committee would involve the following steps:-

Step-I:Draw up list of persons on the basis of their date of joining those joining on earlier date being placed above those joining on a later date.Step-II :In the list prepared as above, those who join on the same date may be arranged in order of age-those born earlier being placed above those born later.Step-IIIFor those joining on the same date and adjusted as in Step II above according to their age, further rearrangement may be carried out so that the original inter-se-seniority of the Institute employee in the lower post/grade maintained. This operation may be done by pulling down the junior in the previous combined seniority list immediately below his senior in that list now appearing in this list even though he may be elder in age.Step-IV :The above list may now be further modified to carry corrections of violation of departmental merit/seniority laid down by the selection committee. This will be down by pulling the junior down immediately below his senior in merit.Note: In cases where a junior in the combined seniority list is being considered for assessment, all persons senior to him in the seniority list will also be considered even though the seniors do not have the requisite years of service. The senior if found fit will be given notional promotion with effect from the date of promotion of his junior and for purposes of pay etc., it would be granted to him with effect from the date of actual promotion. i.e the date on which he completes four years services on the grade at the JIPMER , provided the following two conditions are fulfilled:-a) Probation shall have been completed successfully.b) The total period of extension granted to join the service should not have exceeded six months.

7. Assessment Process :

The Assessment Board shall take into consideration its recommendations of the Head of the Department or Unit, the performance of the faculty members with reference to annual confidential reports and his or her performance in the interview for deciding his fitness for promotion to the next higher grade. However, the Board may consider in absentia the candidature of such faculty members as are unable to present themselves for interview.

8. Number of Chance :

A faculty member could avail a total of three chances at each level for being considered for promotion under the scheme. The time interval between the first and second chance would be two years and between the second and third chance three years. In case a candidate is found fit, but not given promotion due to ceiling, then it would not be considered as a chance availed of and his/her case will be reviewed at the next assessment subject to nothing adverse having come up within the year.In other words, those candidates who have been assessed fit for promotion but not promoted due to the ceiling, need not be called for interview in the next assessment year. Their case will only be reviewed by the Board of the next year with reference to the confidential Report earned by them for the intervening year and their names included in the select list if nothing adverse is noticed.

9. Counting of Number of Chances for the Purpose of 75% and 80% Ceiling :

While considering the promotion from Associate Professor to Additional Professor, 75% ceiling may be determined on the number of candidates who are considered by the Standing Selection Committee in interview or in absentia [as approved by IB-6(e) on 15.01.1997] . As such from Additional Professor to Professor, 50% ceiling may be determined on the number of candidates who are considered by the Standing Selection Committee in interview or in absentia.

10. Pay Scales :

(i)	Associate Professor	Rs.14300-400-18300 (Plus NPA for Medical Persons only)
(ii)	Additional Professor	Rs.16400-450-20900 (plus NPA for Medical Persons only)
(iii)	Professor	Rs.18400-500-22400 (plus NPA for Medical Persons only)
(iv)	Senior Professor	Rs.22400-525-24500(Plus NPA for Medical Persons only)

VII

The fee to be charged from the candidates applying for various posts in the Jawaharlal institute of post Graduate medical education and research puducherry (JIPMER)The fee to be charged by the institute from the candidate applying for various posts advertised by the institute is as under :-

	Application fee
Category	General/OBC	SC/ST	Cost of Form
All Group 'A', 'B' posts and Senior Residents/ Demonstratorsand Senior Medical Officers	Rs.500/-	Rs.250/-	Rs.25/-
Group 'C' posts where selections are done by interview only	Rs.200/-	Rs.100/-	Rs.25/-
Group 'C' posts where selections are done by way of writtentest and interview	Rs.300/-	Rs.150/-	Rs.25/-
Group 'D' posts	Rs.150/-	Rs.75/-	Rs.10/-

VIII

The Appointing, Disciplinary and Appellate Authority for the Various Posts in the Jawaharlal Institute of Post-Graduate Medical Education and Research, Puducherry

Sl.No	Description of the post	Appointing Authority	Authority competent to impose penalties andAppellate penalties which it may impose with reference to Rule-11of the Central Civil Services (Classification, Control andAppeal) Rules, 1965	Appellate Authority
Disciplinary Authority	Penalties under Rule-11 of the Central CivilServices (Classification, Control and Appeal) Rules, 1965
(1)	(2)	(3)	(4)	(5)	(6)
1.	Director	Institute (Subject to Rule-7 of JIPMER, Puducherry Rules, 2008	Institute	All Subject to the condition that penalties (v) to (ix) shallnot be imposed without the prior approval of the CentralGovernment	Central Government
2	All group ‘A’ posts expect Director	Governing Body	a) Governing Body	All	Institute
			b) President	(i) to (iv)	Governing Body
3.	Group posts 'B' President	a) President	a) Presidentb) Director	All (i) to (iv)	Governing Body Presiden
4.	Group and posts	'C' Director'D'	Director	All	president

Note 1: Authorisation of Director, JIPMER - to issue the charge sheet and statement of imputation, penalties and suspension orders after obtaining the approval of the Governing Body or President, as the case may be. The notice, the charge sheet and the statement of allegation, etc., would be signed by the Director for and on behalf or Governing body or the president as the case may be and the documents also expressly state this fact. Phrases like by the order of the Governing Body or the President can be used on such documents.Note 2: Since the governing body meeting are at fixed intervals, the Chairman of the Governing Body is authorised to initiate disciplinary proceeding against the employees of Group A and Faculty Members. The final decision on the penalty will be taken in the Governing Body meeting.

IX

Entitlement for allotment of Staff Quarters at JIPMER Campus

Sl. No	Type of quarters	No. of quarters	Eligibility (basic pay)	Remarks
1.	Type C II	13	Rs.15,100/-	Allotment has been made as per Seniority
2.	Type VB	14	Rs.15,100/-	-do-
3.	Type VA	14	Rs.12,000/-	-do-
4.	Type D II	24	Rs.12,000/-	-do-
5.	Type IV	8	Rs.8,500/-	-do-
6.	Type E	44	Rs.8,500/-	-do-
7.	Type III	24	Rs.5,500/-	-do-
8.	Type F	32	Rs.5,500/-	-do-
9.	Type II	36	Rs.3,050/-	-do-
10.	Type G	100	Rs.3,050/-	-do-
11.	Type I	44	Rs.2,500/-	-do-
12.	Type H	92	Rs.2,500/-	-do-
13.	MSR Quarters (Married Senior Residents)	24	Rs.8,500/-	-do-

Total No. of quarters: 469There shall be a house earmarked for Director.

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