Section 26(9) in Dr. Ram Manohar Lohia Institute of Medical Sciences Act, 2015
(9)Where the recommendations of the Selection Committee are not acceptable to the appointing authority, it shall refer the whole case to the President specifying the grounds of objection to such recommendations in precise terms, and the decision of the President thereon shall be final:Provided that it shall be lawful for the President to refer the case to the Selection Committee for reconsideration or to require another Selection Committee to be constituted for consideration of the case.Explanation. - For the purpose of this section, Group 'A' Officers and Group 'B' Officers shall be such class of officers as are specified or designated as such in the regulations.
