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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(1)(g) in The Haryana Medical Education Service Rules, 1988

(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 :