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Pandit Bhagwat Dayal Sharma Post-Graduate Institute of Medical Sciences, Rohtak (Conditions of Service of Teachers) Act, 1986
Haryana Act No. 21 of 1986
hl516
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LEGISLATIVE HISTORY 6 |
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Object & Reasons6 |
(a) "Government" means the State Government of Haryana;
(b) "Medical College" means the [Pandit Bhagwat Dayal Sharma Post-Graduate Institute of Medical Sciences,] Rohtak and includes all hostels attached to it, the Medical College Hospital and its attached Nursing Hostels, Nursing Schools of Medical College Hospital, School of Pharmacy, Primary Health Centres located at Dighal, Tehsil Jhajjar and Kathura, District Sonepat and sub-centres at present attached to the said Primary Health Centres, Civil Dispensary and Female Dispensary at Beri and Chittranjan Mobile Hospital and such other institutions as may be attached to the Medical College from time to time;
(c) "rule" means a rule made by the Government;
(d) "teacher" includes Registrar, Lecturer, Reader, Assistant Professor, Associate Professor and Professor;
(e) "University" means the Maharshi Dayanand University, Rohtak, established under the Maharashi Dayanand University Act, 1975 (Haryana Act 25 of 1975).
3. Regulation of Recruitment and Conditions of Service. - (1) Notwithstanding anything to the contrary contained in any judgment, decree or order of any Court or other authority or agreement, the State Government may, after consultation with the Haryana Public Service Commission and by notification in the Official Gazette, make rules for regulating the recruitment and the conditions of service of teachers appointed to the [Pandit Bhagwat Dayal Sharma Post-Graduate Institute of Medical Sciences,] Rohtak. (2) The power to make rules conferred by this section shall include the power to give retrospective effect from a date not earlier than the date of commencement of this Act, to the rules or any of them but no retrospective effect shall be given to any rule so as to prejudicially affect the interests of any person to whom such rule may be applicable. (3) Every rule made by the State Government under this section shall be laid, as soon as may be, after such rule is made, before the House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if before the expiry of the session immediately following the session or the successive sessions aforesaid, House agrees in making any modification in such rule or the House agrees that such rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
