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State of Arunachal Pradesh - Act

Arunachal Pradesh Health Services Rules, 1990

ARUNACHAL PRADESH
India

Arunachal Pradesh Health Services Rules, 1990

Rule ARUNACHAL-PRADESH-HEALTH-SERVICES-RULES-1990 of 1990

Published on 12 January 1990
Commenced on 12 January 1990
[This is the version of this document from 12 January 1990.]
[Note: The original publication document is not available and this content could not be verified.]

Arunachal Pradesh Health Services Rules, 1990Published vide Notification No. MEST 77/150, dated 12-1-1990 in the Arunachal Pradesh Gazette, Extraordinary No. 251, dated 16-4-1990Last Updated 8th February, 2020

1. Short title and commencement.

(1)These rules shall be called the Arunachal Pradesh Health Services Rules, 1990.

(2)They shall come into force on the date of publication in the official Gazette.

2. Definitions.

- In these rules unless the context otherwise requires-

(a)'Government' means the State Government of Arunachal Pradesh ;

(b)'Commission' means the Arunachal Pradesh Public Service Commission;

(c)Basic medical or public health or dental qualification specified in any of the Schedules of Indian Council Act, 1956 and respective Dental and Council Acts as amended from time to time ;

(d)'Category' means a group of posts specified in column 2 of the Table under Rule 4;

(e)'Selection Committee' means a Committee as may be constituted by the competent authority for the purpose of selection of candidates for appointment to the various posts in Arunachal Pradesh Health Service;

(f)'Controlling Authority' means the Governor of Arunachal Pradesh ;

(g)'Departmental Promotion Committee' means a Committee constituted from time to time by the Government for the purpose of making recommendations for promotion or confirmation of any category of posts. The constitution of the Departmental Promotion committee will be as decided by the Government from time to time ;

(h)'Duty posts' means any post, whether permanent or temporary of the designation specified in the Schedule ;

(i)'Schedule' means the Schedule attached to the rules ;

(j)'Year' means the calendar year ;

(k)'Member of Service' means the officer appointed under the provisions of the rules :

(l)'A recognised medical qualification' means recognised medical qualification in the first or Second Schedule, Part I of the Third Schedule (other than licenciate qualification) to the Indian Medical Council Act, 1956. Holders of educational qualifications included in the Part II of the Third Schedule also fulfill the conditions stipulated in sub-Section (3) of the Section 13 of the Indian Medical Council Act, 1956.

3. Constitution of Arunachal Pradesh Health Service.

- There shall be constitute as service to be a known as the 'Arunachal pradesh Health Service' consisting of persons appointed to the service under Rule 8 and Rule 9.Explanation. - The term 'appointed' in these rules shall be constituted to include appointment made in the officiating capacity or on ad hoc basis.

4. Classification : category and scale of pay.

(1)There shall be six categories in the Service and each category shall consist of the grades specified in column 2 of the Table I below.

(2)The scales of pay and classification of such grades shall be as specified in the corresponding entries in columns 3 and of the said Table I.Table I

Sl. No.	Category	Scale of pay	Classification
1.	Supertime Grade
*(a)	Director of Health Services	Rs. 5900-200-6700	Group-A
*(b)	Supertime Grade Specialist	do	do
2.	Selection Grade
*(a)	Additional Director of Health Services	Rs. 4500-150-5700	do
*(b)	Selection Grade Specialist	do	do
3.	Special Grade
*(a)	Joint Director of Health Services	Rs. 3700-125-4700-150-5000	do
*(b)	Senior Specialist	do	do
*(c)	CMOs for General Hospital Naharlagun and Pasighat	do	do
4.	Senior Grade-I
*(a)	Deputy Director of Health Services (Allopathic)	Rs.3200-100-3700-125-4700	do
*(b)	Other State Level Programme Officer to be specified from timeto time	do	do
*(c)	District Medical Officer	Rs. 3200-100-3700-125-4700	Group-A
*(d)	Other District Level Programme Officer to be specified fromtime to time	do	do
*(e)	DDHS (Dental)	do	do
*(f)	DDHS (Homoeo)	do	do
*(g)	DDHS (Nursing)	do	do
*(h)	DDSH (Ayurvedic)	do	do
5.	Senior Grade
(i)	SMO (Allopathic)	Rs.300-100-3500-125-4500	do
*(ii)	SMO (Homoeo)	do	do
(iii)	SMO (Ayurvedic)	do	do
*(iv)	Junior Staff Dental Surgeon	do	do
*(v)	Junior Specialist	Rs. 3000-100-3500-125-5000	do
6.	Junior Grade
(i)	Medical Officer	Rs. 2200-75-2800-EB-100-4000	do
(ii)	Dental Surgeon	do	do
(iii)	Medical Officer (Homoeo) for Degree holder	do	do
(iv)	Medical Officer (Ayurvedic) for Degree holder	do	do

Note.-These scales of posts are not in existence of the time of initial constitution of the service and will be formally created in due course.

5. Authorised strength of the service.

- (i) The authorised strength of the various categories of services on the date of commencement of these rules shall be as specified in the Schedule attached to these rules.

(ii)After the date of such commencement authorised strength of the various categories shall be such as may be determined from time to time by the controlling authority.

6. Inclusion or exclusion of the post in the service.

- (i) All the non-CHS posts of Medical Officer/Dental Surgeon/Medical Officers (Ayurvedic/ Homoeopathic) on the date of commencement of these rules shall be included in the service.

(ii)All the vacant post in different categories of CHS Cadre in Arunachal Pradesh on the date of commencement of these rules may be included in the service (in consultation with the Ministry of Health) at the initial constitution of the service.

(iii)All Central Health Service posts in Arunachal Pradesh as existed on the date of commencement of these rules shall be included in the service :

Provided that officers holding the post of Central Health Service shall be given an opportunity of exercise option either to join the Arunachal Pradesh Health Service or to remain in CHS cadre.

7. Initial constitution of the service.

- All the officers holding any Group 'A' or Group 'B' posts immediately before the commencement of these rules shall be members of the service in the respective posts or grads as the case may be.

8.

Vacancy in any category which remained unfilled after the initial constitution of the service shall be filled up in accordance with the relevant provisions of these rules.

9. method of recruitment, field of selection, minimum qualifying service and age limit.

- Method of recruitment, field of selection, minimum qualifying service and age limit for various categories of services shall be as specified in Table II below :Table II

Sl. No.	Category	Scale of pay	Method of recruitment	Field of selection and minimum qualifying service
1(a)	D.H.S.	Supertime grade (Rs. 5900-200-6700)	By promotion on the basis of seniority-cum-fit-ness on therecommendation of a duly constituted DPC.	Officers holding posts in the Selection Grade with three yearsregular service in grade or with 23 years total regular servicein Group 'A'Age 55 and below.
(b)	Supertime Grade Specialist	do	do	Officers holding posts in Selection Grade (Specialist) with 8years in the grade or 17 years total regular service inSpecialist Grade.Age 55 and below
2.(a)	Addl. D.H.S.	Selection grade (Rs. 4500-150-5700)	do	Officers holding posts in the Special Grade with five yearsregular service in the grade or with 20 years total regularservice in Group 'A'.Age 50 and below.
(b)	Selection Grade Specialist	do	do	Officers holding posts in Senior Specialist Grade with 4 yearsregular service in the grad or 9 years of continuous service fromthe date of joining as Junior Specialist.
3.(a)	Joint D.H.S.	Special Grade (Rs. 3700-125-4700-150-5000)	By promotion on the basis of selection on merit-cum-fitness onthe recommendation of a duly constituted DPC.	Officers holding posts in Senior Grade I with 5 years regularservice in the grade or with 16 years total regular service inGroup 'A'.Age 45 and below.
(b)	Chief Medical Officer of General Hospitals	do	do	DoAge 45 and below.
(c)	Senior Specialist	do	do	Junior Specialist with 5 years regular service in thegrade.Age 45 and below.
4.(a)	DDHS (Allopathic)	Senior Grade I (Rs. 3200-100-3700-125-4700)	By promotion on the basis of selection on merit on therecommendation of a duly constituted DPC.	Officers holding posts in Senior Grade with 3 years regularservice in Grade or with 8 years total regular service in Group'A'.
(b)	Other State level Programme Officer to be specified from timeto time	do	do	do
(c)	District Medical Officer	do	do	do
(d)	Other District level Programme Officer to be specified fromtime to time	do	do	do
(e)	DDHS (Dental)	do	do	do
(f)	DDHS (Homoeo)	do	do	do
(g)	DDHS (Nursing)	Senior Grade in (Rs. 3200-100-3700-125-4700)	By promotion on the basis of selection on merit on therecommendation of a duly constituted DPC	Officers holding posts in Senior Grad with 3 years regularservice in the grade or with 8 year total regular service inGroup 'A'.
(h)	DDHS (Ayurvedic)	do	do	do
5.(i)	SMO (Allopathic)	Senior Grade (Rs. 3000-100-3500-125-4500)	do	Officers holding posts in MO grade with 5 years service in thegrade or with 6 years total regular service in Group 'A'.
(ii)	SMO (Homoeo)	do	do	do
(iii)	SMO (Ayurvedic)	do	do	do
(iv)	Junior Staff Dental Surgeon	do	do	Officers holding posts in the grade of the Dental Surgeon with5 years service in the grade or I with 6 years total regularservice in Group 'A'.
(v)	Junior Specialist	(Rs. 3000-100-3500-125-5000)	By direct recruitment on the basis of a written test to beconducted by AP PSC to be followed by an interview or by aninterview only without a written test to be conducted by AP PSCin accordance with age limit and educational qualification andexperience as may be prescribed. The exact method of recruitmentto be followed shall be decided by Controlling Authority inconsultation with AP PSC on each occasion.	(i) A recognised Medical degree-(ii) Post Graduate degree in theconcerned speciality-plus(iii) 3 years experience in aresponsible position connected with the speciality.Age-35 years of below) and relexable up to 51; years ingenuine cases as per merit of each case.
6(i)	Medical Officer (Allopathic)	Junior Grade (Rs. 2200-75-2800-E B-100-4000)	By direct recruitment on the basis of a written test to beconducted by AP PSC to be followed by an interview or by aninterview only without a written test to be conducted by AP PSCin accordance with age limit an educational qualification andexperience as may be prescribed. The exact method of recruitmentto be followed shall be decided by the Controlling Authority inconsultation with AP PSC on each occasion.	A Recognised medical qualification i.e. equivalent to adegree. Age-30 years or below for medical graduates and 35 yearsor below for the persons having P.G. degree on the first date ofappointment Relaxable up to 5 years in case of SC/ST candidates.
(ii)	Dental Surgeon	Junior Grade (Rs. 2200-75-2800-E B-100-4000)	By direct recruitment on the basis of a written test to beconducted by AP PSC to be followed by an interview or by aninterview only without a written text to be conducted by AP PSCin accordance with age limit and educational qualification andexperience as may be prescribed. The exact method of recruitmentto be followed shall be decided by the Controlling Authority inconsultation with AP PSC on each occasion.	A recognised medical degree in Dental Science. Age-30 years orbelow on the first date of appointment. Relaxable up to 5 yearsin case of SC/ST candidates.
(iii)	Medical Officer (Homoeo)	do	do	A recognised degree in Homoeopathic Science. Age-30 year orbelow on the first date of appointment. Relaxable up to 5 yearsin case in SC/ST candidates.
(iv)	Medical Officer (Ayurvedic)	do	do	A recognised degree in Ayurvedic Science. Age-30 years orbelow on the first date of appointment. Relaxable up to 5 yearsin case of SC/ST candidates.

10. Officiating appointment.

- Notwithstanding anything contained in these rules if the exigencies of service so require a duty post for which a member of a service is not available may, after consultation with the Commission, be filled on an officiating basis by the appointment of an officer belonging to a State or Central Health Service/Public Undertaking or any organisation which the Government deem it fit, on deputation for such period or periods ordinarily not exceeding 2 years/or such period as the Government deem it fit.

11. Seniority.

(1)The relative seniority of members shall be determined on the basis of appointment made to grade at the time of initial consultation under Rules 8 and 9 of these rules ; provided that if the seniority of any such member had not been specifically determined on the said date, the same shall be determined by the Government in accordance with the rules applicable to members of similar services under Central Government/Arunachal Pradesh, as the case may be, in consultation with the State Public Service Commission.

(2)All permanent officers included in the service under Rule 8 and 9 in any grade shall rank senior to all officers appointed to the grade sub-sequently. All permanent officers included in the initial constitution of the service in any grade shall rank senior to all temporary officers appointed to that grade subsequently.

(3)The seniority of persons recruited to the service after the initial constitution shall be determined in accordance with the general instructions issued by the Government from time to time, in conformity with the rules governing seniority of employees serving the Central Government at the initial constitution of the Arunachal Pradesh Health Service cadre.

(4)In case not covered by above provisions, seniority shall be determined by the Government.

12. Probation.

(1)Every officer on appointment to the service either by direct recruitment or by promotion from junior scale shall be probation for a period of 2 (two) years :Provided that controlling authority may extend or curtail the period of probation in accordance with the instructions issued by the Government from time to time;Provided further that any decision for extension of probation period shall be taken within eight weeks after the expiry of the previous probationary period and communicated in writing to the concerned officer together with the reasons for so doing.

(2)On completion of the period of probation or any extension thereof, officers shall, if considered fit for regular appointment, be retained in their respective appointments on regular basis and be confirmed in due course against the available substantive vacancies, as the case may be.

(3)If during the period of probation or any extension, as the case may be, the Government is of the opinion that an officer is not fit for permanent employment, Government may discharge or revert the officer to the post held by him prior to his appointment in the parent service cadre as the case may be or pass such orders as it deems fit.

(4)During the period of probation, or any extension thereof, candidate may be required by Government to undergo such course/courses of training and instructions and to pass such examinations and test (including examination in Hindi) as Government may deem fit, as a condition to satisfactory completion of the probation.

(5)As regards other matters relating to probation, the members of the service will be governed by the instructions issued by the Government in this regard form time to time.

13. Temporary filling of service post.

- The controlling authority may also make temporary arrangement to fill any duty post without consultation with the Selection Committee/Departmental Promotion Committee/State Public Service Commission, as the case may be, for such period not exceeding tow year or for such period as may be prescribed by the Government from time to time.

14. Pay.

- (i) The time scale of pay admissible to an incumbent of a duty post shall be as specified in column 3 of the Table I in Rule 4 specified against each post therein.

(ii)When a person is appointed from one category to another his initial pay shall be fixed, in accordance with rules framed or adopted by the Government from time to time.

(iii)Any person appointed to the service under Rule 7 shall draw initial pay in the time scale of the category to which he is appointed or at such age as may be fixed under the rules or under the special order of the competent authority.

(iv)A Medical Graduate with post Graduate Degree or Diploma appointed to the General Duty Officers Grade shall be entitled to Post Graduate Allowances, as admissible from time to time. They shall, however, cease to draw the said Post Graduate Allowance immediately on their appointment to any post of Junior or Senior Specialist post in the cadre.

(v)Specialist pay.-A Medical Graduate with post Graduate Degree when appointed to a post or Junior, Senior Specialist, Selection or Super-time Grade, Specialist Category shall be entitled to pay and emoluments of these posts as prescribed in column 3 of Table I in Rule 4 specified against each post therein.

15.

The constitution of the Selection Committee as referred to in these rules would mean the Selection Committee constituted by the Government or the Commission as the case may be.

16. Private practice prohibited.

- (i) Persons appointed to the service shall not be allowed private practice of any kind whatsoever including consultation and Laboratory Practice.

(ii)Any member of the service indulging in private practice of any kind shall entail disciplinary proceedings against him which may include suspension, withholding of increment, demotion and dismissal from service.

(iii)They shall, however be entitled to a non-practicing allowance and other benefits as prescribed by the Government from time to time.

17. Regulation.

- The Government of Arunachal Pradesh may make regulations, not inconsistent with these rules, to provide for all matters for which provisions in necessary or expedient for the purpose of giving effect to the rules.

18. Leave, pension etc. another conditions of service.

- Except, as provide under these, rules, all matters generally relating to pay and allowance, leave, pension, discipline and other conditions of service, shall be regulated the general rules and orders made by the Government from time to to time, unless provided otherwise.

19. Interpretation.

- If any question arises relating to the interpretation of these rules, it shall be referred to the Government, whose decision thereon shall be final.

20. Gradation list.

- There shall be prepared and published Gradation List consisting of the names of all members of the service, in order of seniority and such other particulars such as date of birth, date of appointment etc. from time to time.

21. Repeal and saving.

- With the commencement of these rules the Service Rules/Recruitment Rules if any published or specified in these rules are hereby repealed ; provided that anything done or any action under the rules so repealed, shall be deemed to have validly done or taken with corresponding provisions of these rules.Nothing in these rules shall affect reservation/relaxation of age limit, and other concession admissible to Scheduled Castes, Scheduled Tribes Ex-servicemen and other special categories of persons, in accordance with the orders issued by the Government from time to time in this regard.

22. Benefit of added years of service.

- The benefit of added years of service as admissible under Rule 30 of Central Civil Service (Pension) Rules, 1972 as applicable to the Arunachal Pradesh Government employees at the commencement of these rules will be admissible to all the members of the Arunachal Pradesh Health Service who have been appointed to their posts after the age of thirty years.

23. Power to relax.

- Wherever, the Governor of Arunachal Pradesh is of the opinion, that it is necessary or expedient to do so, he may, by order for reasons to be recorded in writing and in consultation with the Commission/Committee, relax any of the provisions of these rules with respect to any person, class or category of persons as deemed necessary.

Schedule

[See Rule 5 (i)]

Sl. No.	Post	Permanent	Temporary	Total	Remarks
1.	Supertime Grade
(a)	Director of Health Services	1	-	1
(b)	Supertime Grade Specialist	-	1	1
	Total	1	1	2
2.	Selection Grade
(a)	Additional Director of Health Services	1	-	1
(b)	Selection Grade Specialist	-	1	1
	Total	1	1	2
3.	Special Grade
(a)	Joint Director of Health Services	2	7	9
(b)	Senior Specialist-
	(i) Surgical	2	-	2
	(ii) Medical	2	-	2
	(iii) Gynaecologist	2	-	2
	(iv) Cardilogist	2	-	2
	(v) Pathologist	2	-	2
	(vi) E.N.T.	2	-	2
	(vii) Eye	2	-	2
	(viii) Anaesthetist	2	-	2
	(ix) Paediatrician	2	-	2
	(x) Orthopaedic	2	-	2
(c)	C M.Os. of General Hospital, Naharlagun and Pasighat	2	-	2
	Total	25	8	33
4.	Senior Grade I
(a)	DDHS (Allopathic)	7	-	7
(b)	Other State Level Programme Officer to be specified from timeto time	7	-	7
(c)	District Medical Officer	11	2	13
(d)	Other District Level Programme Officer to be specified fromtime to time	11	2	13
(e)	DDHS (Dental)	1	-	1
(f)	DDHS (Homoeo)	1	-	1
(g)	DDHS (Nursing)	1	-	1
(h)	DDHS (Ayurvedic)	1	-	1
	Total	65	12	77
5.	Senior Grade:
(i)	SMO (Allopathic)	40	10	50
(ii)	SMO (Homoeo)	5	-	5
(iii)	SMO (Ayurvedic)	5	-	5
(iv)	Junior Staff Dental Surgeon	11	-	11
(v)	Junior Specialist-
	(a) Surgical	6	6	12
	(b) Medicine	6	6	12
	(c) Gynaecologist	6	6	12
	(d) Cardiologist	6	6	12
	(e) Pathologist	6	6	12
	(f) E.N.T.	6	6	12
	(g) Eye	6	6	12
	(h) Anaesthetist	6	6	12
	(i) Paediatrician	6	6	12
	(j) Orthopaedic	6	6	12
	Total	186	82	268
6.	Junior Grade:
(a)	Medical Officer	136	68	204
	Leave Reserve 10%	14	-	14
	Training Reserve 10%	14	-	14
	Deputation Reserve 10%	14	-	14
	Total	364	150	514
(b)	Dental Surgeon	11	11	22
(c)	MO (Homoeo)	11	11	22
(d)	MO (Ayurvedic)	11	11	22
	GRAND TOTAL	397	183	580

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