Section 25 in Dr. Ram Manohar Lohia Institute of Medical Sciences Act, 2015
25. Staff of Institute.
(1)The Institute shall appoint such number of employees against the posts as may be sanctioned by the State Government from time to time. The terms and conditions of service of the employees of the Institute shall be such as may be provided in the regulations.(2)In the interest of the Institute, eligible Government servants may be appointed on deputation basis or by transfer of service as per Government norms and conditions.(3)The Board may, from time to time, create or abolish posts as it considers proper, subject to approval of the State Government. However, parity will be maintained with All India Institute of Medical Sciences, New Delhi.
