Section 6 in Service Statutes of the Establishment of the Tamil Nadu Dr. M.G.R. Medical University, Chennai
6. Recruitment-Mode of recruitment.
(1)Recruitment to the various posts shall be made by any one or more of the following methods :(a)by direct recruitment;(b)by transfer;(c)by promotion;(d)on foreign service from Central or State Government or other Universities or from Public Sector Undertakings or from Local Bodies;The method of recruitment, appointing authority for each category, qualifications and experience shall be as detailed in the Appendix-LExplanation. - Direct recruitment shall be made only by obtaining list of qualified candidates from the Employment Exchange as per Government Orders in force in this regard. However, if eligible candidates are not available from the Employment Exchange, after obtaining a non-availability certificate from the Employment Exchange, the University shall recruit through advertisement in the Press or through any other mode of recruitment as specified in the Statutes.(2)The University may engage on contractual basis for a specific period any qualified person to any of the posts in the University.(3)Rule of Reservations : The rules of communal reservation and reservation for women as in force in the Tamil Nadu Government Service from time to time shall apply in the case of all direct recruitment.(4)Criteria of promotion : All promotions, except in respect of Group 'D' posts, shall be by selection based on merit and ability, seniority being considered only when merit and ability are approximately equal.(5)Selection Committee: Except in the case of appointments otherwise stated, all appointments of teaching staff and Librarian shall be made by the Governing Council from the panels recommended by Selection Committee, constituted for this purpose as provided in Section 64 of the Act. Except in the case of appointments, otherwise stated in the Act, all appointments of administrative and other non-teaching staff shall be made by the Governing Council or by the Vice-Chancellor (as the case may be), if the Governing Council has delegated its powers, from the panel recommended by the Selection Committee constituted. Such Selection Committee constituted shall consist of the members as shown below,-Groups "A" and "B"Vice-Chancellor.. ChairmanTwo Governing Council Members .. MembersOne Expert in the area concerned .. MemberThe Registrar.. MemberGroup "C"
