Section 19 in Bihar Employees' State Insurance Medical Service Rules, 1981
19.
(1)Every Medical Officer shall be required to pass an examination in the following subjects.-(i)Hindi in Devanagri script.(ii)Accounts.The syllabus is given in sub-rule (8) of this Rule.(2)The examination will be conducted by the Central Examination Committee constituted in the Appointment Department (now Department of Personnel and Administrative Reforms) Notification No. V/DE-109/61-A-13559, dated the 10th October, 1961 and may be held at Patna, Ranchi and at such other places as the Committee may, with the prior approval of the Government decide from time to time.(3)The Committee will conduct examination twice a year, the first in May/June and the second in October/November. A Medical Officer willing to appear at the examination shall send to the Administrative Medical Officer, Employees' State Insurance Scheme, Bihar, Patna not later than the 1st of May, in the case of the 1st half-yearly examination and the 1st of September, in the case of second half-yearly examination, an intimation of his intention to appear at the examination.(4)The Committee may lay down Rules governing the procedure to be followed in conducting the examination and to endorse a fair and uniform method of ascertaining the proficiency of the examination in each subject.(5)Medical Officers attending these examinations will be allowed Travelling Allowance, subject to Rule 108 of the Bihar Travelling Allowance Rules.(6)Every Medical Officer must pass the Departmental Examination before he is confirmed. Temporary Medical Officer shall also be permitted to appear at the Departmental Examination.(7)(i)Medical Officers already in service, i.e. Medical Officers who are on deputation from the Health Department and were posted under the Scheme prior to the coming into force of these Rules and who have opted for remaining in the Scheme under Rule 24 of these Rules must pass the examination within one year from the date he opts for the service. Failure to pass the examination within the stipulated period will subject to any official orders of the Government to the contrary, entail stoppage of increments:Provided that Medical Officers who have already passed the Departmental Examinations in course of their posting under the Health Department will be deemed to have passed the Examination under these Rules.(ii)Failure to pass the examination within one year of appointment at or after the publication of these Rules in the Bihar Gazette, will, subject to any special orders of the Government to the contrary, entail stoppage of increments:Provided that stoppage of increments shall not have cumulative effect, e.g., a Medical Officer whose increments will remain held up for not passing the Departmental Examination, will on passing the examination, be entitled to pay and allowance at the stage which he would have drawn, had his increments not been withheld.(8)Syllabus for the Examination-Section I-AccountsThe Examination in Accounts will be in two papers, each carrying 100 marks. There will be only one standard with 50 per cent as the pass marks. The following course is prescribed:-
