Section 20 in Bihar Employees' State Insurance Medical Service Rules, 1981
20.
(a)(1) Every Insurance Medical Officer shall undergo training in Treasury work and shall for the purpose be placed in charge of a district Treasury under the general supervision of the officer ordinarily Incharge of the treasury for period of not less than three weeks continuously. This shall be immediately followed by a week's training in one of the non-banking treasuries or sub-treasuries if in any of the district. Not more than four officers shall be allowed to undergo training, at a time in any treasury.(2)If there is no non-banking treasury or sub-treasury in the district, the fourth week will also be spent at the district treasury. The trainee should familiarise himself thoroughly with the manual named below:-(i)Bihar Treasury Code, Volumes I and II(ii)Accounts Code, Volume II.(3)No officer will be deemed to have passed the examination in Accounts until the Collector of the district, in which the officer is or was posted, furnishes a certificate that the officer has satisfactorily undergone his treasury training for the period of four weeks. The Additional Collector may in the unavoidable absence of the Collector furnish the above mentioned certificate. The Collector/Additional Collector will see that the certificate is signed within three days of the satisfactory completion of the period of training and sent to the Secretary to the Central Examination Committee.Section II-Admission of Insurance medical Officer in Post-graduate Training Courses in the Medical Colleges of the State and Deputation for such Training outside the State(b)In order to get the Insurance Medical Officers specialised in various subjects shall be allowed/deputed to undergo Post-Graduate training courses in accordance with the following terms and conditions:-(1)No Medical Officer shall be deputed at the cost of State Government for Post-Graduate training outside the State if facilities for such training are available in the State.(2)Selection of Insurance Medical Officers to be deputed for Post-Graduate Training/Advanced/Higher specialised training both inside and outside the State, but within India, will be made strictly on merit by the Departmental Screening Committee which shall consist of-Chairman:(a)Principal Secretary/Secretary, Labour and Employment Department.Members:(b)Administrative Medical Officer, Employees' State Insurance Scheme, Bihar, Patna.(c)Deputy Administrative Medical Officer, Employees' State Insurance Scheme, Bihar.(3)Insurance Medical Officer for higher i.e. advanced/further specialised training abroad will also be selected by the Screening Committee as mentioned in sub-clause (2) above on the basis of merit by the said Committee.(4)(i)Insurance Medical Officer desirous to go for Post-Graduate Training and Study may be allowed to go for the same at their own cost after completing 3 years of service in the Scheme. They will be allowed leave as permissible under Rules framed by the Government from time to time for the period of their training and study.(ii)Benefit of relevant leave Rules of the Bihar Service Code may also be allowed to Insurance Medical Officers after completion of one year of service to prosecute higher studies at their own cost.(5)(i)Insurance Medical Officer selected for higher/advanced/specialised training outside the State but within India at State cost may be allowed to draw their full pay and dearness allowance without Employees' State Insurance Allowance (Domiciliary Visit Allowance, etc.). The period of their deputation will be treated as duty under Rule 14(c)(i) of the Bihar Service Code for all purposes. They may also be allowed to draw T.A. as on tour for the journey both ways for the purpose.(ii)They may also be allowed to draw compensatory allowance as may be decided by the Government during the period of their training.(iii)The admission, tuition and examination fees charged by the institution may be re-imbursed to the deputationist, on production of required vouchers to that effect.(6)Insurance Medical Officers selected for higher/advanced/specialised study aboard as State Sponsored candidates under any fellowship/scholarship or under any foreign aid programmes will be allowed deputation-cum-special leaves as admissible from time to time.(7)Insurance Medical Officers, selected for Post-Graduate Training outside the State at the State Cost in the subjects in which no training facilities are available inside the State may be allowed the same concession as has been provided for the Insurance Medical Officers deputed for higher/advanced and specialised training under Rule 20(b)(5) of these Rules except the compensatory allowance.(8)Insurance Medical Officers selected for Post-Graduate study/higher advanced or specialised study outside the State at State cost shall have to execute necessary bond/the agreement to the effect that they will serve the Government for a minimum period of five years after completion of the course. Similarly, the Insurance Medical Officers who undertake such study at their own cost by availing of leave under Rule 20(b)(4) of these Rules shall be required to give in writing an undertaking to the effect that they will serve the Government for a minimum period of three years after completion of the study and training, if Government so desires.(9)Insurance Medical Officers selected for training at the State cost inside the State will have to credit to the Government with such funds or amounts received by them as stipend or scholarship from any other source. Similarly the Insurance Medical Officers who are selected for Post-Graduate Study/advanced specialised training outside the State at the State cost shall not receive any amount from any other source which has not been sanctioned to them in their deputation orders, without prior permission of the State Government.(10)In case of candidates deputed outside the State and outside India, who discontinue the course for any reason the entire period i.e., the period with effect from the date of deputation till the date of joining the duty shall be treated as extraordinary leave and all the expenditure incurred in connection with their deputation for training shall be recovered in full from their pay.
