Professor, Group-A (Gazetted), Associate
Professor, Group-A (Gazetted) And Assistant Professor, Group-B (Gazetted) In A
Government Dental College And Hospital On The Establishment Of The Directorate
Of Medical Education And Research Under The Medical Education And Drugs
Department Of Government Of Maharashtra, (Recruitment) Rules, 2023
[06th June 2023]
In
exercise of the powers conferred by the proviso to article 309 of the
Constitution of India, and in supersession of all the existing rules, orders or
instruments made in this behalf, the Governor of Maharashtra is hereby pleased
to make the following rules regulating recruitment to the posts of Professor,
Group-A (Gazetted), Associate Professor, Group-A (Gazetted) and Assistant
Professor, Group-B (Gazetted) in a Government Dental College and Hospital on
the establishment of Directorate of Medical Education and Research under the
Medical Education and Drugs Department of Government of Maharashtra, namely :-
Rule - 1.
These rules may be called Professor, Group-A (Gazetted), Associate Professor,
Group-A (Gazetted) and Assistant Professor, Group-B (Gazetted) in a Government
Dental College and Hospital on the establishment of the Directorate of Medical
Education and Research under the Medical Education and Drugs Department of
Government of Maharashtra, (Recruitment) Rules, 2023.
Rule - 2.
In these rules unless the context requires otherwise,-
(a)
"Appointing
Authority" means
(i)
The
Honble Chief Minister, State of Maharashtra is the competent authority to
appoint candidates to the respective posts of Group-A in the Government Service
;
(ii)
The
Honble Minister of the Department is the competent authority to appoint candidates
to the respective posts of Group-B in the Government service ;
(b)
"Assistant
Professor" means a Assistant Professor in a Government Dental College and
Hospital under the Directorate of Medical Education and Research in any subject
of Dental Surgery ;
(c)
"Associate
Professor" means a Associate Professor in a Government Dental College and
Hospital under the Directorate of Medical Education and Research in any subject
of Dental Surgery ;
(d)
"Commission"
means the Maharashtra Public Service Commission ;
(e)
"Council"
means the Dental Council of India, New Delhi or any other equivalent authorized
body appointed by Government of India in place of Dental Council of India ;
(f)
"Department"
means the Department of Medical Education and Drugs Department as specified in
the First Schedule to the Government of Maharashtra Rules of Procedure made
under Article- 166 of the Constitution of India ;
(g)
"Diplomate
of National Board" means the degree awarded by the National Board of
Examinations ;
(h)
"Directorate"
means the Directorate of Medical Education and Research, State of Maharashtra
under the administration of Medical Education and Drugs Department ;
(i)
"Government"
means the Government of Maharashtra ;
(j)
"Eligibility
Subject to the Seniority" means the eligibility in accordance with the
terms and conditions prescribed for promotion vide General Administration
Department Government Resolution dated 01.08.2019 and further orders issued in
this behalf from time to time ;
(k)
"Master
of Dental Surgery (M.Ds)" means the post graduate degree in Dental Surgery
of a statutory University ;
(l)
"Professor"
means a Professor in a Government Dental College and Hospital under the
Directorate of Medical Education and Research in any subject of Dental Surgery
;
(m)
"Recognized
Dental College" means a Dental College recognized by the Dental Council of
India or any other equivalent authorized body appointed by Government of India,
in place of the Dental Council of India ;
(n)
"Recognized
Medical College" means a Medical College recognized by the Medical Council
of India or National Medical Commission ;
(o)
"Schedule-I"
means the Schedule-I appended to these rules ;
(p)
"Schedule-II"
means the Schedule-II appended to these rules.
Rule - 3. Appointment to the post of Professor (Group-A), (Gazetted)shall be made either
(a)
by
promotion of a suitable person on the basis of seniority subject to fitness
from amongst the persons holding the post of Associate Professor, Group-A in
concerned subject in Government Dental Colleges and Hospitals, possessing
educational qualifications and experience mentioned in columns (3) and (4),
respectively against entry at serial No. 1 of the schedule-I, and should have
acquired total score of minimum Thirty points regarding Research publications
as per the provisions of the Schedule-II; or
(b)
by
nomination from amongst the candidates recommended by the Commission on the
basis of result of Competitive Examination conducted therefor / who fulfills
the following criteria, namely:-
(i)
Age
Limit-
(A)
Lower
Age Limit : eighteen years completed.
(B)
Upper
Age Limit : fifty years of age completed for the persons belonging to open
category and fifty-five years of age completed for the persons belonging to
reserved category:
Provided
that the age limit for candidate who are already in Government service shall be
relaxed for further five years:
Provided
further that, the reserved category candidates who are already working in the
Government service can avail relaxation of age limit either for Government
service employees or for reserved class employees.
(C)
Reckoning
of Age Limit: It shall be necessary to fulfill above lower and upper age limit
on the final date of receipt of applications as stated in the advertisement of
the Commission for the recruitment to the concerned post.
(ii)
Minimum
Educational Qualification-
Possess
qualifications and experience mentioned in columns (3) and (4), respectively,
against entry at serial no. 1 of the Schedule-I and should have acquired total
score of minimum Thirty points regarding research publications as per the
provisions of the Schedule-II.
Rule - 4. Appointment to the post of Associate Professor (Group-A), (Gazetted) shall be made either
(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 (Group-B) in
the concerned subject in the Government Dental Colleges and Hospitals,
possessing educational qualifications and experience mentioned in columns (3)
and (4), respectively, against entry at serial No. 2 of the Schedule-I and
should have acquired total score of minimum Twenty points regarding Research
Publications as per the provisions of the Schedule-II; or
(b)
by
nomination from amongst the candidates recommended by the Commission on the
basis of result of Competitive Examination conducted therefor, who fulfills the
following criteria, namely:-
(i)
Age
Limit-
(A)
Lower
Age Limit : eighteen years completed.
(B)
Upper
Age Limit: fortyfive years completed for the persons belonging to open category
and fifty years completed for the persons belonging to reserved category:
Provided
that the age limit for candidates who are already in government service shall
be relaxed for further five years :
Provided
further that, the reserved category candidates who are already working in the
Government service can avail relaxation of age limit either for Government
service employees or for reserved category employees.
(C)
Reckoning
of age Limit: it shall be necessary to fulfill above lower and upper age limit
on the final date of receipt of applications as stated in the advertisement for
the recruitment to the concerned post.
(iii)
Minimum
Educational Qualification-
Candidate
should possess qualifications and experience mentioned in columns (3) and (4),
respectively, against entry at Serial No. 2 of the Schedule-I and should have
acquired total score of minimum twenty points regarding Research Publications
as per the provisions of the Schedule-II.
Rule - 5. Appointment to the post of Assistant Professor (group-B), (Gazetted) shall be made either
(A)
(a)
by promotion of a suitable person on the basis of seniority subject to fitness
from amongst the persons holding the post of Dental Surgeon, (Group-B) in the
Government Dental or Medical Colleges and Hospitals, possessing educational
qualifications and experience mentioned in columns (3) and (4), respectively,
against entry at Serial no. 3 of the Schedule-I ; or
(B)
by
nomination of candidates recommended by the Commission on the basis of result
of Competitive examination conducted therefor, who fulfills the following
criteria, namely :-
(i)
Age
Limit-
(A)
Lower
Age Limit: eighteen years completed.
(B)
Upper
Age Limit : forty years completed for the persons belonging to open category
and forty-five years completed for the persons belonging to reserved category:
Provided
that the age limit for candidates who are already in Government service shall
be relaxed for further five years :
Provided
further that, the reserved category candidates who are already working in the
Government service can avail relaxation of age limit either for Government
service employees or reserved class employees.
(C)
Reckoning
of age Limit: it shall be necessary to fulfill above lower and upper age limit
on the final date of receipt of applications as stated in the advertisement of
the Commission for the recruitment to the concerned post.
(ii)
Minimum
Education Qualification-
candidate
should possess qualifications and experience mentioned in columns (3) and (4),
respectively, against entry at Serial No. 4 of the Schedule-I.
Rule - 6. Appointment to the posts mentioned in rules 3 and 4 shall be made by promotion and nomination in the ratio of 50:50 respectively
Appointment to the posts mentioned in rules 5 shall be made by promotion and
nomination in the ratio of 15:85 respectively :
Provided
that, if the suitable candidates for appointment are not available, the ratio
of appointment by promotion and by nomination may be relaxed for that
particular appointment year after the consent of the Appointment Authority.
Rule - 7.
The person who has been appointed on the posts mentioned in rules 3 to 5
Group-A (Gazetted) and Group-B(Gazetted) , by nomination shall be on probation
for the period of two years.
The
probation period may be extended up to maximum one year at the discretion of
the Competent Authority. Completion of this probation period (including
extended period) satisfactorily, as per the probation policy of the Government
and completion of prescribed training, if any, is mandatory.
In
the event of failing to complete the probation period (including extended
period) satisfactorily, as per the probation policy of the Government or in the
event of not completing the prescribed training, his/her services shall liable
to be terminated.
Rule - 8.
(A)
It
shall be mandatory for the Government Servant who has been appointed by
promotion to the posts mentioned in the rules 3 to 5, either to pass Hindi and
Marathi Language Examination as regulated by the Government (Marathi Language
Department), from time to time, regarding passing of these examinations or to
get exemption from passing of these examinations before getting promoted to the
said posts. Otherwise, such Government Servants shall not be eligible for
promotion on higher post.
(B)
If
any Government servant who has been appointed by nomination to the posts
mentioned in rules 3 to 5, has not passed the Hindi and Marathi Language
Examination before appointment, as regulated by the Government (Marathi
Language Department), from time to time, regarding passing these examination or
he/she has not been exempted from passing of these examinations, then he/she is
required to pass these examination, within the prescribed time limit.
If
such Government Servant fails to pass Hindi and Marathi Language Examinations
within the prescribed time limit, then he/she shall not be entitled for annual
increment till passing of these examinations. Further he/she shall not be
entitled for promotion till passing these examinations.
Rule - 9.
(A)
It
shall be mandatory for the Government Servant who has been appointed by
promotion to the posts mentioned in rules 3 to 5, either to possess the
Computer Operation Certificate as regulated by the Government (General
Administration Department / Directorate Information Technology) from time to time
or to obtain exemption from passing of the examination of Computer Operation on
the grounds of age criteria prescribed by Orders issued by the General
Administration Department / Directorate I Information Technology, from time to
time, before being promoted to the said posts.
(B)
If
any Government Servant who has been appointed by nomination to the posts
mentioned in rules 3 to 5 fails to possess the Computer Operation Certificate,
as regulated by the Government from time to time, before appointment, then he/she
is required to possess the said certificate within the prescribed time limit.
If any Government Servant fails to possess Computer operation Certificate
within the prescribed time limit, then he/she shall not be entitled for annual
increment till possessing the said certificate. Further he/she shall not be
entitled for promotion till possessing Computer Operation Certificate.
Rule - 10.
It shall be mandatory for the person who is appointed by nomination to the post
mentioned in rules 3 to 5, to submit a small family certificate as prescribed
under Declaration of Small Family Rules, 2005 and the rules made thereunder
from time to time, at the time of appointment to the concerned post. A person
having more than two children on the date of submission of Declaration of Small
Family, shall be disqualified for the appointment in Government Service.
Moreover, the person shall be governed by Government orders issued from time to
time, in this behalf.
Rule - 11.
Educational qualification and experienced mentioned in the Schedule-I shall
stand amended in accordance with the recognition or de-recognition, as the case
may be, of such educational qualification and experience by Dental Council of
India or equivalent body established by Government of India, from time to time.
Rule - 12.
A person appointed to the posts mentioned in rules 3 to 5 shall be liable to
transfer in any of the Government Dental Colleges under the Department in the
State of Maharashtra.
Rule - 13.
Persons selected on the posts mentioned in rules 3 to 5 should have registered
their names as per provisions of the Dental Act, 1948 (16 of 1948) or their
names should have been registered in the register maintained under the said
Act.
Rule - 14.
A person appointed on the post, if so required, be liable to serve in any
Defense services of India or in post connected with the Defense of India
anywhere in or outside India for a period of not less than four years
(including the period spent on training by such candidates), as may be
determined from time to time by the Government of India:
Provided
that such person shall not be required to serve as aforesaid after expiry of
ten years from the date of his appointment and ordinarily after he has attended
the age of fifty-five years.
Rule - 15.
The terms and conditions prescribed in these Rules shall be complied with for
appointment in the Government Service. Subsequently, the Maharashtra Civil
Services Rules and other prevailing enactments/Government Resolutions/
Government Orders with regard to service matters as prescribed from time to
time, shall be applicable to the concerned Government servant.
SCHEDULE 1
(See rules 4, 5 and 6)
|
Serial No.
|
Post
|
Qualification
|
Experience
|
|
1
|
2
|
3
|
4
|
|
1
|
Professor
|
A
Bachelors Degree in Dental Surgery from an Indian University with
Masters in Dental Surgery or Diplomat of
National Board recognized by the Government of India on the recommendation of
council, in the concerned subject.
|
Experience
of teaching the con cerned subject as an Associate Professor in recognized
Dental college for not less than five years.
|
|
2
|
Associate
Professor
|
A
Bachelors Degree in Dental Surgery from an Indian University with
Masters in Dental Surgery or Diplomat of
National Board recognized by the Government of India on the recommendation of
council, in the concerned subject.
|
Experience
of teaching the con cerned subject as an Assistant Professor in recognized
Dental college for not less than four years after completion of Masters in
Dental Surgery.
|
|
3
|
Assistant
Professor (Promotion)
|
A
Bachelors Degree in Dental Surgery from an Indian University with Masters
in Dental Surgery or Diplomat of National Board
recognized by the Government of India on the recommendation of council, in
the concerned subject.
|
Experience
as Dental Surgeon in Government Dental Colleges and Hospitals or Government
Medical Colleges and Hospitals for not less than three years.
|
|
4
|
Assistant
Professor (Nomination)
|
A
Bachelors Degree in Dental Surgery from an Indian University with
Masters in Dental Surgery or Diplomat of
National Board recognized by the Government of India on the recommendation of
council, in the concerned subject.
|
Experience
as a Clinical Assistant or Dental Surgeon or
Senior Resident or Tutor or any
equivalent post in any recognized Dental or Medical College for not less than
one year, gained
after acquire the degree of Bachelor of Dental Surgery or Master of Dental
Surgery.
|
SCHEDULE 2
(See rules 3 and 4)
|
Sr. No
|
Category
|
Requirements
|
Points
|
|
1
|
2
|
3
|
4
|
|
|
Category-I
|
1)
Journals Indexed to PubMed-Medline
2)
Journals published by Indian or International Dental Specialty Associations
approved by Dental Council of India.
|
Fifteen
marks for each contribution mentioned in column-3.
|
|
|
Category-II
|
1) Medical
or Dental Journals published by Government Health Universities awarding
dental degree or Government Universities awarding dental degree.
2)
Original Research or study approved by the Indian Council of Medical Research
(ICMR) or Similar Government Bodies.
3) Author
of Text or Reference Book concerned to respective speciality.
4) Doctor
of Philosophy or any other similar additional qualification after Masters in
Dental Surgery.
|
Ten marks
for each contribution mentioned in column-3.
|
|
|
Category-III
|
1)
Journals published by Deemed Universities or Dental Institutions or Indian
Dental Association.
2)
Contribution of Chapters in the Text Book.
|
Five marks
for each contribution mentioned in column-3.
|
Note:-
(1)
For
any publication, except original research, first author (principal author)
shall be given 100% marks and remaining authors (co-authors) shall be given 50%
marks and upto a maximum of 5 co-authors will be considered.
(2)
For
original research, all authors shall be given equal points and upto a maximum
of 6 authors shall be considered.
(3)
Maximum
of 3 publications shall be considered for allotting points in Category III.
(4)
Publication
in tabloids or souvenirs or dental news magazines or abstracts of conference
proceedings or letter of acceptance shall not be considered for allotment of
marks.
(5)
The
candidate must have to secure minimum 30 and 20 marks from any one, two or all
three categories mentioned in column-2 for the post of professor and Associate
professor respectively.