Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 22 in Andhra Pradesh Government Medical and Dental Institutions (Conversion into Semi-Autonomous Institutions) Act, 2007

22. Recruitment policy.

(1)The Institute shall have the following categories in the teaching faculty, namely: -
(a)Professors;
(b)Associate Professors;
(c)Assistant Professors; and
(d)Tutors/Senior Residents/ Registrars.
(2)
(a)the posts of Professors and Associate Professors shall be filled by promotion from the lower cadres; or
(b)by deputation; or
(c)by direct recruitment at all India level.
(3)
(a)the posts of Assistant Professors, Tutors/Senior Residents/ Registrars, shall be filled by direct recruitment at all India level; or
(b)by deputation.
Note. - 1. Any Doctor in service under the State Government/A.P. Vaidya Vidhana Parishad either in the same Institute or other Government College or service may exercise an option to continue or come to, as the case may be, to the services of the Institute. The option once exercised is irrevocable and final.