Section 11 in U.P. Rural Institute of Medical Sciences and Research, Saifai Act, 2005
11. The Director.
(1)The Director shall be appointed by the President on the recommendations of a Committee consisting of the following members, namely:-(a)the Principal Secretary/Secretary, Medical Education Department;(b)one person to be nominated by the Prescribed;(c)the Director General, Medical Education and Training;(d)two medical experts to be nominated by the President, who shall be advisors.(2)Whenever a vacancy occurs or is likely to occur in the office of the Director, the committee constituted in accordance with the provisions of sub-section (1) shall prepare a panel of not more than three names who are in its opinion suitable to hold the said office.(3)The committee shall forward to the President, the panel of names prepared by it, together with a concise statement showing the academic qualifications and other distinctions of each of the persons included in such panel, but shall not indicate any order of preference.(4)The President shall appoint the Director out of the panel of names submitted to him under sub-section (3).(5)Notwithstanding anything in sub-sections (1) to (4), the first Director of the Institute shall be appointed by the State Government and he shall hold office for five years or till he attains the age of 65 years whichever is earlier.(6)Where a vacancy is the office of Director occurs and it cannot be conveniently and expeditiously filled in accordance with the provisions of sub-section (1) to (4) or there is any other emergency, the President may appoint any suitable person to be the Director and may, from time to time, extend the term of an appointment under this sub-section, so, however, that the total terms of such appointment, including the term fixed in the original order, does not exceed one year.(7)The conditions of service of the Director, including salary, allowances, leave, pensions and provident fund, admissible to him, shall be such as may be prescribed, and until so prescribed shall be determined by the State Government.
