This Act may be called 5[Pandit Bhagwal Dayal Sharma, Post Graduate Institute of Medical Sciences, Rohtak] (Conditions of Service of Teachers) Act, 1986.

In this Act unless the context otherwise requires,

(a) Government means the State Government of Haryana;

(b) Medical College means ³[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 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).

(1) Notwithstanding anything to the contrary contained in any judgment, decree 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 6[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 giver 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 affect 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 come under that rule.

1. For Statement of objects and reasons see Haryana Government Gazette (Extraordinary) dated the 29th November, 1986, Page.

2. (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)

3. For statement of objects and reasons see Haryana Government Gazette (Extraordinary) dated the 23rd February 1994, Page.

4. For Statement of objects and reasons see Haryana Government Gazette (Extraordinary) dated the 4th March, 1995, Page.

5. Substituted by Haryana Act, 7 of 1995.

6. Substituted by Haryana Act, 6 of 1994 and further Substituted by Haryana Act, 7 of 1995.