Section 9 in The Haryana Medical Education Service Rules, 1988
9. Method of recruitment.
(1)Recruitment to any post in the Service shall be made as under :-(a)in the case of Director and Medical Superintendent :-(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or the Government of India or any institution;(b)in the case of Dean (Medical), by promotion from amongst Professors (Medical);(c)in the case of Dean (Dental), by promotion from amongst Professors (Dental);(d)in the case of Deputy Dean (Medical) by promotion from amongst Associate Professors (Medical);(e)in the case of Head of Pharmacy Department, by direct recruitment, and if no suitable person is available then by transfer or deputation from any State Government or the Government of India or any institution;(f)in the case of Professors (Medical/Non-Medical) and Professors (Dental):-(i)50 per cent by promotion from amongst the teachers, and(ii)50 per cent by direct recruitment, or by transfer or deputation of any officer/official already in the service of any State Government or the Government of India :Provided that the first post or vacancy of a Professor in each Department shall be filled in by direct recruitment and the second by promotion and so on.[Provided further that if the last appointment in the Service relating to the post of Professor in any speciality immediately before the commencement of these rules was made by direct recruitment, the first vacancy or post of Professor in that speciality after the commencement of these rules shall be filled in by promotion and second by direct recruitment and so on.] [Added by Haryana Gazette No. GSR9/HA21/86/Section 3/91 dated 13.2.1991 page 132.](g)in the case of Teachers (Medical/Non-Medical) and Teachers (Dental) :-(i)appointment shall be made on the post of Lecturer only by direct recruitment, and if no suitable person is available for appointment as Lecturer then by transfer or deputation from any State Government or Government of India or any institution;(ii)a Lecturer shall be re-designated as Reader if he has been allowed to cross 1st efficiency bar and fulfils the qualifications and experience for the post of Reader as laid down in column 5 of Appendix B;(iii)a Reader shall be re-designated as associate Professor if he has been allowed to cross the 2nd efficiency bar and fulfils the qualifications and experience for the post of Associate Professor as laid down in column 5 of Appendix B :Provided that the persons holding the posts of Lecturer or Reader on the commencement of these rules shall be redesignated as Reader or Associate Professor as the case may be if he fulfils the qualifications and experience as laid down in column 5 of Appendix B and is otherwise suitable for re-designation on the basis of record irrespective of the fact whether he has crossed the 1st and 2nd efficiency bar, as the case may be;(h)in the case of Lecturer (Pharmacy), by direct recruitment and if no suitable person is available, then by transfer or deputation from any State Government or Government of India or any Institution;(3)Appointment by promotion shall be made on the basis of seniority-cum-merit and seniority alone shall not confer any right to such promotion.
