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State of Puducherry - Act

The Jawaharlal Institute of Post-Graduate Medical Education and Research, Puducherry Rules, 2008

PUDUCHERRY
India

The Jawaharlal Institute of Post-Graduate Medical Education and Research, Puducherry Rules, 2008

Rule THE-JAWAHARLAL-INSTITUTE-OF-POST-GRADUATE-MEDICAL-EDUCATION-AND-RESEARCH-PUDUCHERRY-RULES-2008 of 2008

  • Published on 4 August 2008
  • Commenced on 4 August 2008
  • [This is the version of this document from 4 August 2008.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Jawaharlal Institute of Post-Graduate Medical Education and Research, Puducherry Rules, 2008Published vide Notification No. G.S.R. 573(E), dated 4th August 2008Ministry of Health and Family Welfare(Department of Health and Family Welfare)G.S.R. 573 (E). - In exercise of the powers conferred by section 29 of the Jawaharlal Institute of Post-Graduate Medical Education and Research, Puducherry Act, 2008 (19 of 2008), the Central Government hereby makes the following rules, namely:-

1. Short title and commencement.

(1)These rules may be called the Jawaharlal Institute of Post-Graduate Medical Education and Research, Puducherry Rules, 2008.
(2)They shall come into force on the date of their publication in the Official Gazette.

2. Definitions.

- In these rules, unless the context otherwise requires -
(a)"Act" means the Jawaharlal Institute of Post-Graduate Medical Education and Research, Puducherry Act, 2008 (19 of 2008)
(b)"Annexure" means the annexure to the rules
(c)"Appendix" means the appendix to the rules
(d)"Director" means the Director of the Institute
(e)"President" means the President of the Institute
(f)"Section" means a section of the Act;

3. Nomination of representatives of non-medical scientists and medical faculties.

(1)For the purposes of nomination of members under clause (i) of sub-section (1) of section 5, the Central Government, in addition to one non-medical scientist representing Indian Science Congress Association, shall nominate any person to be the member of the Institute having due regard for the furtherance of the institute:Provided that at least three persons shall be from among medical scientist.
(2)For the purposes of nomination of members under clause (j) of sub-section (1) of section 5, the Central Government shall nominate any person from medical faculty of any of the Indian Universities or institutions to be member of the Institute having due regard to different disciplines.

4. Filling up of casual vacancies.

- Any casual vacancy in the office of a member, other than ex officio member, shall be filled by nomination or election, as the case may be, in accordance with the provisions of section 5.

5. Powers of the President.

- The powers of President shall be as specified in the Regulations.

6. Allowances of President and Members.

(1)The President or any members of the Institute shall not be entitled to any allowance or other remuneration. He may, however, draw the traveling and daily allowances, if any, to which he may be eligible under the regulations, framed under section 30.
(2)Nothing in sub-rule (1) shall apply to the Director who may draw the salary and allowances attached to the post of Director.

7. Standing Committees.

(1)There shall be constituted a Standing Finance Committee, which shall include the member representing the Ministry of Finance. The Institute may also constitute an Academic Committee, an Estate Committee, a Standing Selection Committee, Hospital Affairs Committee and any other standing or ad hoc committee in accordance with sub-section 5 of section 10.
(2)The following matters shall be referred to the Standing Finance Committee which shall consider them and make its recommendations thereon, namely.-
(a)annual accounts showing the receipts and expenditure of the Institute together with the audit report thereon;
(b)budget estimates showing the estimated receipts and expenditure of the Institute;
(c)all proposals for the creation of new post;
(d)all financial matters pertaining to the institute;
(e)all matters relating to the invitation and acceptance of tenders.

8. Creation of posts and appointments thereto.

(1)The Institute may create posts, subject to specific provision in the budget, and the instructions of the Central Government issued from time to time, on such scales of pay as are approved by the Central Government, classify them into grades and specify their designations:Provided that no post above the Associate Professor level shall be created except with the prior approval of the Central Government.
(2)The appointment to the post of Director shall be made by the Institute with the prior approval of the Central Government.
(3)In the event of the Director proceeding on leave or resigning or the post falling vacant in any other eventuality, till such time a new Director is appointed, the President may appoint the senior-most Professor to look after the functions of the Director for a period not exceeding six months.Provided that the Institute may appoint, for reasons to be recorded in writing, any person as Director for a period of not exceeding six months;Provided further that if the period of such appointment is likely to exceed six months, prior approval of the Central Government shall be taken before granting extension of such appointment beyond six months.
(4)The method of recruitment, the age limit, the educational qualifications and other matters relating to appointment to various posts and the conditions of service in the Institute shall be as specified in the regulations.
(5)The pay and allowances and other service conditions of the officers belonging to the Central Health Service and who opts to be an employee of the Institute are as provided in Appendix.

9. Budget Estimates.

- The annual Budget showing the estimated receipts and expenditure of the Institute shall be prepared in two parts specified below and they shall be in such form as may be laid down by the Central Government and shall be submitted to it in triplicate by the date stipulated by the Central Government, namely:

Part I – relating to Non-Plan expenditure, and

Part II – relating to Plan expenditure.

10. Deposits into and withdrawals from the Funds of Institute.

(1)All moneys credited to the Fund of the Institute shall be deposited in any branch of a nationalised bank, at Puducherry.
(2)The said Fund shall be operated by the Director, and withdrawals from the Fund shall be made by cheques signed by the Director or an officer of the Institute duly authorised by the Director in this behalf.
(3)All bills for payment shall be pre-checked by an accounts officer of the Institute.

11. Annual Statement of Accounts.

(1)The annual accounts including the balance sheet of the Institute shall be in such form as may be laid down by the Government.
(2)The statements pertaining to each year ending with 31st of March together with the audit report thereon shall be forwarded to the Central Government together with such number of spare copies thereof as may be required by the Central Government from time to time by such time as may be laid down by the Government.

12. Annual Reports.

(1)The annual report referred to in section 19 shall relate to the year ending on the 31st March and shall be submitted to the Central Government together with such number of copies as may be required by the Central Government by such time as may be laid down by the Government.

13. Return.

- The institute shall furnish to the Central Government returns and information in such form and manner as they be required by the Government.AppendixPay, Allowances and other terms and conditions of service of officers of Jawaharlal Institute of Post-Graduate Institute of Medical Education Research (JIPMER), Puducherry belonging to Central Health Service who opts to be the employees of the Institute.

1. The officers of the JIPMER belonging to the Central Health Service shall deemed to be on deputation without deputation allowance from the date of the commencement of the Act with the same pay and allowances and other terms and conditions of the service as he would have held such post, if the Act has not come into force till they exercise their option to be employee of the Institute.

2. The Assistant Professor, the Associate Professor and Professor who are members of the teaching sub-cadre of Central Health Service and who have exercised their option to be the employees of the Institute shall be placed from the date of such option in various faculty position as indicated in the Annexure. On such appointment to the Institute, the inter-seniority of the officers shall remain the same.

3. The officers belonging to General Duty Medical Officer sub-cadre of Central Health Service shall be placed in the corresponding scales as they are drawing on the date of their absorption into the institute.

AnnexurePlacement of Central Health Service Officers of teaching sub-cadre on their option to become the employee of the Institute.(see rule 5)
Sl. No. Existing designation and the pay scale Proposed designation and the pay scale Remarks
(1) (2) (3) (4)
1 Assistant Professor(Rs.10000-15200) Assistant Professor(Rs.11625-15200) -
2 Associate Professor(Rs.12000-16500) Associate Professor(Rs.14300-18300) -
3 Professor(Rs.14300-18300) Additional Professor(Rs.16400-20900) Professor with nine years of regular service shall be placedin. the grade of Professor(Rs.18400-22400)
4 Director-Professor(Rs.18400-22400) Professor(Rs.18400-22400)  
5 Additional Director General of Health Services(Rs.22400-24500) Senior Professor(Rs.22400-24500)