Section 26 in Dr. Ram Manohar Lohia Institute of Medical Sciences Act, 2015
26. Appointment and promotion of teachers and other staff.
(1)Subject to the provisions of this Act, such number of Professors, Associate Professors, Assistant Professors and Group 'A' Officers, as may be necessary, shall be appointed by the Chairperson, and such number of Group 'B' Officers and other employees, as may be necessary, shall be appointed by the Director.(2)Save as otherwise provided in sub-section (1) the officers, teachers and other employees of the Institute shall be appointed in such manner and with such designations and grades as may be prescribed.(3)The employees of the Institute appointed under this Act shall be entitled to such salary and allowances and shall be governed by such conditions of service as may be prescribed.(4)No person shall be appointed as a teacher of the Institute, unless he/she fulfils the qualifications prescribed by the Medical Council of India, the Indian Nursing Council or any other Central/State Regulatory Body and the regulations made under this Act, as the case may be and recommended by a Selection Committee constituted in this behalf under this Act.(5)(a)The Selection Committee for the appointment or promotion to a Professor and an Associate Professor of the Institute shall consist of,-(i)the Director who shall be the Chairperson of the Selection Committee;(ii)the Director General, Medical Education and Training, Uttar Pradesh;(iii)the Dean of the Institute;(iv)three experts to be nominated by the President;(v)such other persons as may be prescribed.(b)The Selection Committee for the appointment or promotion to an Assistant Professor and other teachers of the Institute shall consist of,-(i)the Director who shall be the Chairperson of the Selection Committee;(ii)the Director General, Medical Education and Training, Uttar Pradesh;(iii)the Dean of the Institute;(iv)Head of the Department concerned;(v)two experts nominated by the President;(vi)such other persons as may be prescribed.(6)The Selection Committee constituted under this section shall follow such procedures as may be prescribed.(7)No recommendations made by the Selection Committee shall be considered to be valid, unless it is supported by a majority of the members present:Provided that in the case of Selection Committee constituted under clause (a) of subsection (5), the presence of at least two experts, and in the case of a Selection Committee constituted under clause (b) of sub-section (5). the presence of at least one expert shall be necessary.(8)Where the Selection Committee fails to make recommendation in accordance with the provisions of sub-section (7), the minutes of the Selection Committee shall be submitted to the President who shall forward the same, along with his/her views thereon, to the President for decision and the decision of the President shall be final.(9)Where the recommendations of the Selection Committee are not acceptable to the appointing authority, it shall refer the whole case to the President specifying the grounds of objection to such recommendations in precise terms, and the decision of the President thereon shall be final:Provided that it shall be lawful for the President to refer the case to the Selection Committee for reconsideration or to require another Selection Committee to be constituted for consideration of the case.Explanation. - For the purpose of this section, Group 'A' Officers and Group 'B' Officers shall be such class of officers as are specified or designated as such in the regulations.
