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 Haryana - Section

Section 7 in The Haryana Medical Education Service Rules, 1988

7. Qualification.

- No person shall be appointed to any post in the Service unless he is in possession of the qualification and experience specified in column 3 of Appendix B to these rules in the case of direct recruitment or appointment by transfer or deputation and those specified in column 4 in the case of appointment by promotion. The qualification and experience in the case of Reader/Associate Professor for their redesignation as such shall be as specified in column 5 of the said Appendix B.