In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India and in supersession of all existing rules, orders and instruments made or issued in this behalf, the Governor of Maharashtra is hereby pleased to make the following rules regulating recruitment to the various post of Associate Professor, Group 'A', the Maharashtra Medical Education and Research Service, in the Directorate of Medical Education and Research under the Medical Education and Drugs Department of the Government of Maharashtra, namely:-- These rules may be called the Associate Professor in Maharashtra Medical Education and Research Service, Group 'A' (Recruitment) Rules, 2014. (a) "Associate Professor" means the Associate Professor in Medical Colleges under the Directorate of Medical Education and Research, Maharashtra State, in any of the subject mentioned in the Schedule; (b) "Central Act" means the Indian Medical Council Act, 1956 (CII of 1956); (c) "Commission" means the Maharashtra Public Service Commission; (d) "Degree" or "Doctorate" means "Degree" or "Doctorate" of a statutory University; (e) "Diplomate of National Board" means the Degree awarded by the National Board of Examination; (f) "Government" means the Government of Maharashtra; (g) " Schedule" means the Schedule appended to these rules. (a) By promotion of a suitable person on the basis of seniority subject to fitness from amongst the persons holding the post of Assistant Professor or Lecturer in respective subjects in Government Medical Colleges, possessing qualification mentioned in the Schedule and having minimum regular service as under:-- (i) In case of Doctor of Medicine (M.D.) or Master of Surgery (M.S.) in Board Specialities subjects mentioned in the Table-I of Schedule, qualified candidates shall have regular service of not less than four years; and for Diplomate of National Board, qualified candidates shall have regular service of not less than five years. (ii) In case of Doctor of Medicine or Master of Chirurgie in Super Specialities subjects mentioned in the Table-2 of Schedule, qualified candidates shall have regular service of not less than two years; and for Diplomate of National Board, qualified candidates shall have regular service of not less than three years. Explanation.--For the purpose of this clause the term "regular service" means continuous service in the cadre of Lecturer or Assistant Professor from the date of appointment on recommendation through the Commission or from the date of regularization by the Government on the post of Lecturer or Assistant Professor, or (b) by nomination from amongst the candidates who,-- (i) are not more than forty five years of age: Provided that, the upper age limit may be relaxed by ten years in case of candidates already serving in the Government; and (ii) possess the minimum educational qualifications mentioned against concerned post in the Schedule or qualifications recognized by the Indian Medical Council as equivalent thereto, and experience mentioned against the concerned post in the Schedule: Provided that, if candidates with requisite medical qualification are not available for appointment, either by promotion or by nomination, appointment of persons possessing non-medical Doctorate qualification, as mentioned in the schedule, to the post of Associate Professor in Anatomy, Physiology, Pharmacology, Micro-biology and Biochemistry shall be made by the Government on the nomination by the Commission to the extent that the total number of posts of Associate Professors in such a subject held by such persons shall not exceed thirty per cent. of the total number of existing post of Associate Professors in case of Anatomy, Physiology, Pharmacology and Micro-biology and fifty per cent. of the total number of existing posts of Associate Professors in case of Bio-chemistry. Explanation.-- (a) The qualifications mentioned in the Schedule shall be the qualifications mentioned in the Schedule to the Central Act. (b) A post-graduate qualification and experienced mentioned in the Schedule shall stand amended in accordance with the recognition or de-recognition, as the case may be, of such post-graduate qualification and experience by the Medical Council of India, from time to time. A person appointed to the post of the Associate Professor by nomination shall be on probation for a period of two years. Probation period may be extended maximum up to one year. A person appointed shall be required to complete the probation period successfully. If he does not complete the probation period successfully or is not found suitable for the post, he shall be liable for termination from the service. A person appointed to the post of the Associate Professor shall be required to pass examinations in Marathi and Hindi languages, according to the rules made in that behalf, unless he has already passed or has been exempted from passing those examinations. A person appointed to the post of the Associate Professor should possess a certificate in Computer Operation, prescribed by the Directorate of Information Technology, Government of Maharashtra, from time to time. A person appointed to the post of the Associate Professor shall be required to get registered his name in the registered maintained under the Maharashtra Medical Council Act, 1965 (Mah. XLVI of 1965) or in the register maintained under the Indian Medical Council Act, 1956 (Central II of 1956), before joining the appointment, unless he has already been so registered and his name is borne on the Indian Medical Register: Provided that, candidates possessing non-medical qualifications appointed under proviso of rule 3 need not be so registered. Appointment to the post of the Associate Professor by promotion and nomination shall be made in the ratio of 50:50 respectively: Provided that, if in the opinion of Government, exigencies of service so require, Government may, in consultation with the Commission, whenever necessary, make appointment to the post of Associate Professor in relaxation of the ratio prescribed for recruitment by promotion or nomination. If required by the Government of India, a person appointed to the post of the Associate Professor shall, be liable to serve in any Defence Service of India or in a post connected with the Defence of India, anywhere in India or abroad for a period of not less than four years, including the period spent on training, if any, on such conditions as may be determined by the Government of India: Provided that, such person shall not be required to serve as aforesaid, after the expiry of ten years from the date of his appointment, or on attaining the age of fifty five years whichever is earlier. A person appointed to a post of the Associate Professor shall be liable for transfer anywhere in the State of Maharashtra.ASSOCIATE PROFESSOR IN MAHARASHTRA MEDICAL EDUCATION AND RESEARCH SERVICE, GROUP 'A' (RECRUITMENT) RULES, 2014
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