Section 8 in Bihar Employees' State Insurance Medical Service Rules, 1981
8. Eligibility.
(1)Age. - (a) Unless already in government service, a candidate shall be over 21 and under 30 years of age or as the Government may prescribe in this behalf from time to time on the last date fixed by the Commission for receipt of applications. The upper age-limit may be relaxed by 5 years in case of candidates belonging to Scheduled Castes and Scheduled Tribes.(b)The upper age-limits may be relaxed in case of candidates of special merit and in case of repatriates from Burma/Ceylon who have migrated to India on or after the 1st June, 1963/1st November, 1964 up to 45 years of age.(2)Educational qualification: (a) Insurance Medical Officer-General duty Officer. - (i) A candidate must be a Medical Graduate of any recognised University in the Indian Union or abroad and must have registered himself/herself under the Bihar Medical Act.(ii)A candidate must have, after passing the final M.B.B.S. Examination from any recognised University completed successfully housemanship for at least 6 months. Housemanship may not be insisted upon in respect of candidates who have passed the M.B.B.S. condensed course or old M.B.B.S. course in which housemanship was not compulsory provided he/she has been duly registered by the Registrar, Bihar Council of Medical Regulation.(b)Insurance Medical Officer. - Specialist. - In addition to qualifications referred to in Rule 8(2) (i) and (ii) above, the candidates must have post-graduate specialist degree in the required branch of Medical Science. Experience of working in the speciality will get weightage.(c)Dental Surgeon. - A candidate must be graduate in Dental Surgery of any recognised University in India or abroad and must have registered himself/herself under the Bihar Dental Act.(3)Health. - A candidate must be of sound health, good physique and active habits and free from organic defects or bodily infirmity and communicable diseases likely to interfere with the efficient performance of the duties of a member of the service. A candidate who is found after examination by a Medical Board not to satisfy these requirements will not be selected for appointment.(4)Character. - A candidate shall be of good character and shall submit to the Commission alongwith his application, certificates of character from-(a)the Principal, Proctor, Dean or Professor-ln-charge of the department concerned of the College or University in which he last studied; and(b)two Gazetted Officer or respectable persons (not being relations) who are well acquainted with him in private life and unconnected with his College or University career, without prejudice to the normal verification of character and antecedents prior to his appointment.Note - Copies of certificates required under this Rule alongwith those in support of the medical qualification and housemanship as required under Rule 8(2) of those Rules duly attested by a Gazetted Officer shall be forwarded with the application and the originals thereof shall be produced at the time of interview.(5)Disqualification for appointment. - (i) No person who has more than one wife living shall be eligible for appointment:Provided that the State Government, may, if satisfied that there are special grounds for doing so, exempt any person from the operation of this requirement. The same will also apply to a female candidate, who has married a person having one or more than one wife living.(ii)No person shall be eligible for direct appointment to the service unless-(a)he is able to speak, read and write Hindi(b)has passed the Matriculation examination conducted by the Secondary School Examination Board or an equivalent examination or any higher examination conducted by the competent authority with Hindi as a language subject; and(iii)Any attempt on the part of a candidate to enlist support in his favour through persons of influence or in any other manner will disqualify him for appointment.
