The Medical College Rohtak (Conditions of Service of Teachers) Act, 1986(21 of 1986)

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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)
Table of Contents
Sections:
1. Short title.
2. Definitions.
3. Regulation of recruitment and conditions of service.
1986: Hr. Act 21] PANDIT BHAGWAT DAYAL SHARMA POST
GRADUA TE INSTITUTE OF MEDICAL SCIENCES, ROHTAK
30
31
5[4[1PANDIT  BHAGWAT DAYAL  SHARMA  POST
GRADUATE  INSTITUTE  OF  MEDICAL  SCIENCES,  ROHTAK
(CONDITIONS  OF  SERVICE  OF
TEACHERS) ACT, 1986]
(HARYANA  ACT  NO.  21 OF 1986)
(Received the assent of the Governor of Haryana on the 16th December,
1986 and was first published in the Haryana Government Gazette (Extraordinary),
Legislative Supplement Part 1 of the 18th December, 1986.)
  1  2         3  4
Y e a r No. Short title      Whether repealed or otherwise
affected by Legislation
1986 21 Pandit Bhagwat Dayal Amended by Haryana Act 6 of
Sharma Post Graduate 1994. 2
Institute of Medical Amended by Haryana Act 7 of
Sciences, Rohtak 1995.
3
(Conditions of Service
of Teachers) Act, 1986.
AN
ACT
to regulate the recruitment, and the conditions of service of teachers appointed
to 4[Pandit Bhagwat Dayal Sharma Post Graduate
Institute of Medical Sciences, Rohtak.]
Be it enacted by the Legislature of the State of Haryana in the Thirty-
seventh Year of the Republic of India as follows:—
1. This Act may be called 4[Pandit Bhagwal Dayal Sharma Post Graduate
Institute of Medical Sciences, Rohtak] (Conditions of Service of Teachers)
Act, 1986.
2. In this Act, unless the context otherwise requires,—
(a) “Government” means the State Government of Haryana;
(b) “Medical College” means 
6[Pandit Bhagwat Dayal Sharma Post
Graduate Institute of Medical Sciences, Rohtak] and includes all
1986: Hr. Act 21] PANDIT BHAGW AT DAYAL SHARMA POST GRADUATE
INSTITUTE OF MEDICAL SCIENCES, ROHTAK
1 For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary)
dated the 29th November, 1986, Page 1425.
2 For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary)
dated the 23rd February 1994, Page 326.
3. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary)
dated the 4th March, 1995, Page 330.
4. Substituted by Haryana Act 6 of 1994.
5. Substituted by Haryana Act 7 of 1995.
6. Amended by Haryana Act 7 of 1995.
Short title.
Definitions.
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hostels attached to it, the Medical College Hospital and its
attached Nursing Hostels, Nursing Schools of Medical College
Hospital, School of Pharmacy, Primary Health Centers located at
Dighal, Tehsil Jhajjar and Kathura, District Sonepat and sub
centers at present attached to the said Primary Health Centers,
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 Maharshi Dayanand University Act, 1975
(Haryana Act 25 of 1975).
3. (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 
1[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.
1. Amended by Haryana Act 7 of 1995.
[1986: Hr. Act 21PANDIT BHAGW AT DAYAL SHARMA POST GRADUATE
INSTITUTE OF MEDICAL SCIENCES, ROHTAK
Regulation of
recruitment and
condition of
service.

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