Section 22 in U.P. Rural Institute of Medical Sciences and Research, Saifai Act, 2005
22.
(1)Subject to the provisions of this Act, such number of Principals, Professors, Associate Professors, Assistant Professors and Group 'A' officers, as may be necessary, shall be appointed by the President, and such number of Group 'B' officers, as may be necessary, shall be appointed by the Director.(2)Save as otherwise provided in sub-section (1) the officers, teachers and other employees of the institute shall be appointed in such manner and with such designations and grades as may be laid down in the regulations.(3)The officers, teachers and other employees of the Institute appointed under this Act shall be entitled to such salary and allowances and shall be governed by such conditions of service as may be laid down in the regulations.(4)No person shall be appointed as a teacher of the Institute, unless he fulfils the qualifications laid down in the regulations in this behalf, and except as provided in sub-section (9) no person shall be recommended for such appointment by a Selection Committee constituted in this behalf under this Act.(5)The Selection Committee for the appointment of a Principal or a Professor shall consist of:-(a)the Director;(b)the director of Medical Education, Uttar Pradesh.(c)three experts to be nominated by the President;(d)such other persons as may be prescribed;Provided that in the case of the appointment of a Professor, the Head of Department concerned shall also be a member of the Selection Committee;(6)The Selection Committee for the appointment of a teacher, other than a Principal or a Professor shall consist of:-(a)the Director,(b)the Director of Medical Education, Uttar Pradesh; (c) Heads of the Departments;(d)two experts nominated by the President;(e)such other persons as may be prescribed.(7)The Selection Committee constituted under this Act shall follow such procedure as may be prescribed or laid down in the regulations.(8)No recommendation made by the Selection Committee shall be considered to be valid unless it is supported by a majority of the members present;Provided that in the case of a Selection Committee constituted under sub-section (5), the presence of at least two experts, and in the case of Selection Committee constituted under sub-section (6), the presence of at least one expert shall be necessary.(9)Where the Selection Committee fails to make recommendation in accordance with the provisions of sub-section (7), the minutes of the Selection Committee shall be submitted to the President for his decision and the decision of the President shall be final.(10)Where the recommendations of the Selection Committee constituted under sub-section (6) are not acceptable to the appointing authority, it shall refer the 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:Provident 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 purposes of this section, Group 'A' officers and Group 'B' officers shall be such officers as are specified or designated as such in the regulations.
