Section 49(6) in Rajiv Gandhi University of Health Sciences Act, 1994
(6)The Board shall interview, adjudge the merit of each candidate in accordance with the qualifications advertised and prepare a list of persons selected, arranged in the order of merit. It shall forward the list to the Syndicate which shall make appointments in accordance with the same. In the case of difference between the Board and the Syndicate, the matter shall be referred to the Chancellor whose decision shall be final.Explanation. - Nothing in this sub-section shall be construed as requiring the Syndicate to make appointments in accordance with the list where if he is of the opinion that it does not satisfy the provisions of this Act or the Statutes relating to such appointments.
