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State of Uttar Pradesh - Act

The U.P. Employees State Insurance Scheme Labour Medical Services Ayurvedic Pharmacist Service Rules, 1995

UTTAR PRADESH
India

The U.P. Employees State Insurance Scheme Labour Medical Services Ayurvedic Pharmacist Service Rules, 1995

Rule THE-U-P-EMPLOYEES-STATE-INSURANCE-SCHEME-LABOUR-MEDICAL-SERVICES-AYURVEDIC-PHARMACIST-SERVICE-RULES-1995 of 1995

Published on 2 March 1996
Commenced on 2 March 1996
[This is the version of this document from 2 March 1996.]
[Note: The original publication document is not available and this content could not be verified.]

The U.P. Employees State Insurance Scheme Labour Medical Services Ayurvedic Pharmacist Service Rules, 1995Published in the U.P. Gazette, dated 2nd March, 1996, vide Notification No. 1213/36-7-5(112)-93, dated 13th December, 1995In exercise of the powers conferred by the proviso to Article 309 of the Constitution and in supersession of all existing rules and orders on the subject, the Governor is pleased to make the following rules regulating recruitment and the conditions of service of persons appointed to the Uttar Pradesh Employee's State Insurance Scheme Labour Medical Services Ayurvedic Pharmacists Service.

Part I – General

1. Short title and commencement.

(1)These rules may be called the Uttar Pradesh Employees' State Insurance Scheme Labour Medical Services, Ayurvedic Pharmacist Service Rules, 1995.

(2)They shall come into force at once.

2. Status of the service.

- The Uttar Pradesh Employees' State Insurance Scheme Labour Medical Services, Ayurvedic Pharmacist Service is a subordinate service comprising Group 'C' posts.

3. Definitions.

- In these rules unless there is anything repugnant in the subject or context-

(a)"appointing authority" means the Director;

(b)"citizen of India" means a person who is or is deemed to be a citizen of India under Part II of the Constitution;

(c)"Commission" means the Uttar Pradesh Subordinate Service Selection Commission;

(d)"Constitution" means the Constitution of India;

(e)"Director" means the Director, Employees' State Insurance Scheme Labour Medical Services, Uttar Pradesh;

(f)"Government" means the State Government of Uttar Pradesh;

(g)"Governor" means the Governor of Uttar Pradesh;

(h)"member of the Service" means a person substantively appointed under these rules or the rules or orders in force prior to the commencement of these rules to a post in the cadre of the service;

(i)"service" means the Uttar Pradesh Employees' State Insurance Scheme Labour Medical Services Ayurvedic Pharmacist Service;

(j)"Substantive appointment" means an appointment not being an ad hoc appointment on a post in the cadre of the service made after selection in accordance with the rules and if there are no rules in accordance with the procedure prescribed for the time being by executive instructions issued by the Government;

(k)"year of recruitment" means a period of twelve months commencing from the first day of July of a calendar year.

Part II – Cadre

4. Cadre of service.

(1)The strength of the service shall be such as may be determined by the Government from time to time.

(2)The strength of the service shall, until orders varying the same are passed under sub-rule (1), be as given in the Appendix :Provided that-

(i)the appointing authority may leave unfilled or the Governor may hold in abeyance any vacant post, without thereby entitling any person to compensation; or

(ii)the Governor may create such additional, permanent or temporary posts as he may consider proper.

Part III – Recruitment

5. Source of recruitment.

- Recruitment to the post of Ayurvedic Pharmacist in the Service shall be made by direct recruitment through the Commission.

6. Reservation.

- Reservation to the candidates belonging to the Scheduled Castes, Scheduled Tribes and other categories shall be in accordance with the orders of the Government in force at the time of the recruitment.

Part IV – Qualifications

7. Nationality.

- A candidate for recruitment to a post in the Service must be-

(a)a citizen of India; or

(b)a Tibetan refugee who came over to India before the 1st January, 1962 with the intention of permanently settling in India; or

(c)a person of Indian origin who has migrated from Pakistan, Burma, Sri Lanka or any of the East African countries of Kenya, Uganda and the United Republic of Tanzania (formerly Tanganyika and Zanzibar) with the intention of permanently settling in India :

Provided that a candidate belonging to category (b) or (c) above must be a person in whose favour a certificate of eligibility has been issued by the State Government :Provided further that a candidate belonging to category (b) will also be required to obtain a certificate of eligibility granted by the Deputy Inspector of General of Police, Intelligence Branch, Uttar Pradesh :Provided also that if a candidate belongs to category (c) above, no certificate of eligibility will be issued for a period of more than one year and the retention of such a candidate in service beyond the period of one year shall be subject to his acquiring Indian citizenship.Note - A candidate in whose case a certificate of eligibility is necessary but the same has neither been issued nor refused, may be admitted to the interview and he may also be provisionally appointed subject to the necessary certificate being obtained by him or issued in his favour.

8. Academic qualification.

- A candidate for direct recruitment to a post in Service must have passed the Intermediate Examination of the Board of High School and Intermediate Education, Uttar Pradesh with Biology as one of the subject or an examination recognized by the Government as equivalent thereto and must hold a diploma in Ayurvedic Pharmacy from an institution recognised by the Government. He must also be registered with the Indian Medical Board, Uttar Pradesh.

9. Preferential qualification.

- A candidate who has-

(i)served in the Territorial Army for a minimum period of two years, or

(ii)obtained a 'B' certificate of National Cadet Corps, shall, other things being equal be given preference in the matter of recruitment.

10. Age.

- A candidate for recruitment must have obtained the age of 18 years and must not have attained the age of more than 32 years on the first day of July of the calendar year in which vacancies are advertised by the Commission :Provided that the upper age limit in the case of candidate belonging to the scheduled castes, scheduled tribes and such other categories as may be notified by the Government from time to time shall be greater by such number of years as may be specified.

11. Character.

- The character of a candidate for direct recruitment to a post in the Service must be such as to render him suitable in all respects for employment in Government service. The appointing authority shall satisfy itself on this point.Note - Persons dismissed by the Union Government or a State Government or by a Local Authority or a Corporation or body owned or controlled by the Union Government or a State Government shall be ineligible for appointment to any post in the Service. Persons convicted of an offence involving moral turpitude shall also be ineligible.

12. Marital status.

- A male candidate who has more than one wife living or a female candidate who has married a man already having a wife living shall not be eligible for appointment to a post in the Service :Provided that the Government may, if satisfied that there exist special grounds for doing so, exempt any person from the operation of this rule.

13. Physical fitness.

- No candidate shall be appointed to a post in the service unless he be in good mental and bodily health and free from physical defect likely to interfere with the efficient performance of his duties. Before a candidate is finally approved for appointment he shall be required to produce a medical certificate of fitness in accordance with the rules framed under Fundamental Rule 10, contained in Chapter III of the Financial Hand Book, Volume II, Part III.

Part V – Procedure for Recruitment

14. Determination of vacancies.

- The appointment authority shall determine and intimate to the Commission the number of vacancies to be filled during the course of the year of recruitment as also the number of vacancies to be reserved for the candidates belonging to the Scheduled Castes, Scheduled Tribes and other categories under rule 6.

15. Procedure for direct recruitment.

- (i) Applications for being considered for selection shall be invited by the Commission in the form published in the advertisement issued by the Commission;

(ii)The Commission shall, having regard to the need for securing due representation of the candidates belonging to the Scheduled Castes, Scheduled Tribes and other categories under rule 6, summon for interview such number of candidates, who fulfil the requisite qualifications, as they consider proper.

(iii)The Commission shall prepare a list of candidates in order of their proficiency as disclosed by the marks obtained by each candidate in the interview. If two or more candidates obtain equal marks in the interview the name of the candidate senior in age shall be placed higher in the list. The number of the names in the list shall be larger (but not larger by more than twenty-five per cent) than the number of vacancies. The Commission shall forward the list to the appointing authority.

Part VI – Appointment, Probation, Confirmation and Seniority

16. Appointment.

- (i) The appointing authority shall make appointment by taking the names of candidates in the order in which, they stand in the list prepared under rule 15.

(ii)If more than one order of appointment are issued in respect of any one selection, a combined order shall also be issued, mentioning the names of the persons in order of seniority as determined in the selection.

17. Probation.

(1)A person on substantive appointment to a post in the Service shall be placed on probation for a period of two years.

(2)The appointing authority may, for reasons to be recorded, extend the period of probation in individual cases specifying the date up to which the extension is granted :Provided that, save in exceptional circumstances, the period of probation shall not be extended beyond one year and in no circumstances beyond two years.

(3)If it appears to the appointing authority at any time during or at the end of the period of probation or extended period of probation that a probationer has not made sufficient use of his opportunities or has otherwise failed to give satisfaction, his services may be dispensed with.

(4)A probationer whose services are dispensed with under sub-rule (3) shall not be entitled to any compensation.

(5)The appointing authority may allow continuous service rendered in an officiating or temporary capacity in a post included in the cadre or any other equivalent or higher post to be taken into account for the purpose of computing the period of probation.

18. Confirmation.

- A probationer shall be confirmed in his appointment at the end of the period of probation or the extended period of probation if-

(i)his work and conduct are reported to be satisfactory;

(ii)his integrity is certified; and

(iii)the appointing authority is satisfied that he is otherwise fit for confirmation.

19. Seniority.

- The seniority of persons substantively appointed to a post in the Service shall be determined in accordance with the Uttar Pradesh Government Servants Seniority Rules, 1991, as amended from time to time.

Part VII – Pay, etc.

20. Scale of pay.

(1)The scales of pay admissible to the persons appointed to a post in the Service shall be such as may be determined by the Government from time to time.

(2)The scale of pay of the post of Ayurvedic Pharmacists at the time of the commencement of these rules is Rs. 1350-30-1440-40-1800-E.B. 50-2200.

21. Pay during probation.

(1)Notwithstanding any provision in the Fundamental Rules to the contrary, a person on probation if he is not already in permanent Government service, shall be allowed his first increment in the time scale when he has completed one year of satisfactory service and second increment after two years service when he has completed the probationary period and is also confirmed :Provided that if the period of probation is extended on account of failure to give satisfaction such extension shall not count for increment unless the appointing authority directs otherwise.

(2)The pay during probation of a person who was already holding a post under the Government shall be regulated by the relevant Fundamental Rules :Provided that, if the period of probation is extended on account of failure to give satisfaction such extension shall not count for increment unless the appointing authority directs otherwise.

(3)The pay during probation of a person already in permanent Government service shall be regulated by the relevant rules applicable generally to Government servants serving in connection with the affairs of the State.

22. Criteria for crossing efficiency bar.

- No person shall be allowed to cross the efficiency bar unless his work and conduct are found to be satisfactory and his integrity is certified.

Part VIII – Other Provisions

23. Canvassing.

- No recommendations, either written or oral, other than those required under the rules applicable to the post or Service will be taken into consideration. Any attempt on the part of a candidate to enlist support directly or indirectly for his candidature will disqualify him for appointment.

24. Regulation of other matters.

- In regard to the matters not specifically covered by these rules or special orders, persons appointed to the Service shall be governed, by the rules, regulations and orders applicable generally to Government servants serving in connection with the affairs of the State.

25. Relaxation from the condition of service.

- Where the State Government is satisfied that the operation of any rule, regulating the conditions of service of persons appointed to the Service ensues undue hardship in any particular case, it may notwithstanding anything contained in the rules applicable to the case, by order, dispense with or relax the requirements of that rule to such extent and subject to such conditions as it may consider necessary for dealing with the case in a just and equitable manner :Provided that where a rule has been framed in consultation with the Commission that body shall be consulted before the requirements of the rule and dispensed with or relaxed.

26. Savings.

- Nothing in these rules shall affect reservations and other concessions required to be provided for the candidates belonging to the Scheduled Castes, Scheduled Tribes and other special categories of persons in accordance with the orders of the Government issued from time to time in this regard.Appendix[See rule 4 (2)]

Name of post	Number of posts
Permanent	Temporary	Total
1	2	3	4
Ayurvedic	1	10	11
Pharmacist

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