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State of Bihar - Section

Section 4 in Bihar District Ayush Medical/State Ayush Medical Service (Appointment on Regular/Contract basis and service conditions) Rules, 2010

4.

(a)All doctors working in Additional Primary Health Centre, Primary Health Centre and State Dispensary (Ayurved, Unani & Homoeopathic) shall be in District Ayush Medical Cadre. All Doctors working in Referral Hospital, Sub- Divisional Hospital, Sadar Hospital, Hospitals of Medical Colleges of Ayush sector. State Ayurved & Unani Pharmacy and research unit, Doctors of State Ayush Medical Service
Specialist Sub-cadre of clause (b)of Rule-5 of chapter -3, Incharge Medical Officer, Dy Superintendents and first Medical officer of PH.C and Referral Hospital shall be in State Ayush Medical Cadre.
(b)Every year doctors shall be selected having regard to available vacancies as per the prescribed procedure and on the basis of advertisement for which guidelines shall be issued from time to time by the Department separatly.
(c)Age limit. - the maximum age limit as prescribed by the Government (General Administration Department) from time to time shall be applicable.
(d)Reservation. - It shall be necessary to follow the reservation Rules prescribed by the State Government.
(e)In the District Ayush Medical Cadre, doctors shall be selected on contract basis and shall work for at least two years. On their satisfactory services, extension of service may be made. All posts of this Cadre shall be filled on contract basis and no permanent/temporary appointment shall be on these posts.The services shall be extended after satisfactory performance. Doctors of this Cadre can be transferred any where in the concerned district.