Section 51 in Rajiv Gandhi University of Health Sciences Act, 1994
51. Appointment of other non-teaching and ministerial staff.
(1)There shall be constituted a Board of Appointment to select candidates for appointment to the non-teaching posts and Ministerial posts in the University.(2)The Board shall consists of ,-(i)The Vice-Chancellor - ex-officio Chairman;(ii)The Registrar;(iii)One person supervising the work of the section for which recruitment is made nominated by the Vice-Chancellor and where there is no such person the Chairman of the departmental council of the concerned section;(iv)Three persons nominated by the Chancellor in consultation with the State Government, one of whom shall be a person belonging to the Scheduled Castes or the Scheduled Tribes and the another shall be a person belonging to other Backward Classes declared as such by the State Government or any religious or linguistic minority. The term of such members shall be three years.(3)The quorum for a meeting of the Board shall be four.(4)Such of the posts as according to the Statutes are to be filled by direct recruitment shall be filled from among persons selected by the Board in the order in which their names are arranged in the list prepared by the Board. Appointment to posts by promotion, deputation or transfer or on contract as may be prescribed in the Statute in respect of any category of posts shall be made after consulting the Board.(5)While preparing the list of candidates selected for appointment to the direct recruitment vacancies, the Board shall comply with the orders issued by the Government from time to time for reservation of posts for the Scheduled Castes, the Scheduled Tribes and other Backward Classes.(6)All appointments shall be made by the Syndicate in the case of difference between the Board and the Syndicate, the matter shall be referred to the Chancellor, whose decision shall be final: Provided that appointments to post the maximum of the scale of pay of which does not exceed rupees two thousand and twenty four shall be made by the Vice-Chancellor.(7)Notwithstanding anything in the preceding sub-sections appointments to posts in the University equivalent to Group 'C' and 'D' posts in the State Civil Services shall be made by the Vice-Chancellor in accordance with the Statutes to be framed for this purpose, and in accordance with the order issued by the State Government from time to time for reservation of posts for Scheduled castes, Scheduled Tribes and Other Backward Classes.
