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State of Bihar - Act

Bihar Dresser Cadre Rules, 2014

BIHAR
India

Bihar Dresser Cadre Rules, 2014

Rule BIHAR-DRESSER-CADRE-RULES-2014 of 2014

Published on 13 February 2014
Commenced on 13 February 2014
[This is the version of this document from 13 February 2014.]
[Note: The original publication document is not available and this content could not be verified.]

Bihar Dresser Cadre Rules, 2014Published vide Notification No. 140(4), dated 13.2.2014No. 140(4). - In exercise of powers conferred by proviso to article 309 of the Constitution of India, the Governor of Bihar is pleased to make following Rules to regulate appointment and service conditions in the Dresser cadre under the Health Department.-Chapter-1 Preliminary

1. Short title, extent & commencement.

(1)These Rules may be called as the Bihar Dresser Cadre Rules, 2014.

(2)It will extend to the whole State of Bihar.

(3)It will come into force at once.

2. Definitions.

- In these Rules, unless otherwise requires in the subject or context:-

(i)"Government" means the State Government of Bihar;

(ii)"Department" means Health Department;

(iii)"Commission" means Bihar Staff Selection Commission;

(iv)"Appointing Authority" means Civil Surgeon-cum-Chief Medical Officer;

(v)"Cadre" means Bihar Dresser Cadre; and

(vi)"Appendix" means appendix appended to these Rules.

3. Constitution of Cadre.

- The cadre of Dresser shall be at District level. In this cadre, number of posts in every grades and total number of posts of the cadre shall be the same are sanctioned by the government, from time to time. The Dresser of a district cadre will also be posted in the Medical college Hospitals and Super Speciality hospitals located in the concerned district.

4. Chain of posts of cadre.

- Different grades and chain of posts of this cadre shall be according to Appendix-1.Chapter-2 Recruitment

5. Recruitment.

- The appointment in this cadre shall be by direct recruitment to the basic grade (Dresser) posts, on the basis of recommendation of the Commission.

6. [ Qualification. [Substituted by Bihar Notification No. 4/13-04/2013-301(4), dated 12.3.2018 (w.e.f. 13.2.2014).]

(1)For direct recruitment to the posts of basic category, minimum educational qualification shall be pass in inter mediated (with Physics, Chemistry, Biology and English) and to pass in certificate Course from a Government recognized institution, will be compulsory.*[(2) For Direct recruitment in the Dresser Cadre, minimum age-limit shall be 18 years and maximum age limit shall be the same as may be determined reservation, category-wise by the Government from time to time. 01 August of the concerned years shall be deemed to be the cut-of Date for determination of Age.]* ^^2 ifj/kkid laoxZ esa lh/kh HkrhZ ds fy, U;wure vk;q lhek 18 o"kZ gksxh vkSj vf/kdre vk;q lhek ogha gksxh tks ljdkj }kjk le; le; ij] vkj{k.k dksfVokj] fofuf'pr dh tk,A lacaf/kr o"kZ dhA yh vxLr mez ds vo/kkj.kkFkZ] dV vkWQ M+sV ekuk tk;sxkA**

7. Procedure of recruitment.

- The appointing authority, after calculating vacancy on the basis of position as on 1st April of the year and getting Roster Clearance, shall send reservation category wise requisition to the Commission, latest by 30th April.**[(2) In accordance with Bihar Technical Staff Selection Commission Examination Conduct Rules, 2010, Commission will add the requisite vacancies in vacancies for Inter Level Competitive Examination and accordingly, the Commission shall advertise the vacancies. Commission Syllabus and procedure of Examination will be determined by the Commission.]

(3)The Commission will prepare merit list on the basis of result of Inter Level Competitive Examination. In course of preparation of merit list, the Commission will comply with the minimum qualifying marks prescribed reservation category wise, by the Government (General Administrative Department) from time to time. Thereafter, the Commission will send recommendation reservation category wise to the Appointing Authority, in conformity with requisition of the vacancies. Before sending the recommendations, antecedents of the recommended candidates, after verification of their certificates, will be verified by the Commission with the help of the Appointing Authority.

(4)Compliance of instructions, issued by the Government, from time to time, with respect to the procedure of appointment, after recommendation of the Commission, shall be compulsory.] ^^2 fcgkj rduhdh deZpkjh p;u vk;ksx ijh{kk lapkyu fu;ekoyh] 2010 ds izko/kkuksa ds vuqlkj b.Vj Lrjh; izfr;ksfxrk ijh{kk ds fy, fjfDr;ksa esa bu vf/k;kfpr fjfDr;ksa dks vk;ksx tksM+sxk vkSj rn~uqlkj bu vf/k;kfpr fjfDr;ksa dks Hkh foKkfir djsxkA ijh{kk ikB~dze ,oa izfdz;k dk vo/kkj.k vk;ksx }kjk fd;k tk;sxkAChapter-3 Probation/Departmental Examination/Confirmation

8. Probation Period.

- After appointment the candidates will be on probation. Probation period will be of two years. In case, the service during probation period is not found satisfactory, the probation period will be extended for one year. If the service is not found satisfactory in extended period also, then the Appointing Authority may terminate the service of such Dresser.

9. Training.

- In probation .period the probationer Dresser shall have to complete such training successfully as may be prescribed by the Department.

10. Departmental Examination.

- The Dresser shall have to pass the Departmental Examination held by the Department. The syllabus of Departmental Examination will be determined by the Department.

11. Confirmation.

- In probation period on being satisfactory service successfully and on completion of training and on passing of Departmental Examination, a Dresser may be confirmed in the service.

12. Seniority.

- The inter-se seniority of Dresser shall be determined according to the merit list prepared finally by the Commission.Chapter-4 Promotion

13. Post Chain of Promotion.

(1)Subject to availability of vacancy and according to seniority. The Dresser in confirmed in service may be considered to be promoted on the posts mentioned in Appendix-1.

(2)For promotion, Compliance of instructions regarding "KALAWADHI" determined by the Government, from time to time, shall be necessary.

(3)It will be required to comply instructions issued by the Government, from time to time, with respect to promotion, and character Roll/PAR, allegation/ departmental proceedings/criminal proceedings, etc at the time of consideration of promotion.

14. Departmental Promotion Committee.

- Promotions will be on the basis of recommendations of the Departmental Promotion Committee. The Departmental Promotion Committee shall be constituted by the Department.Chapter-5 Miscellaneous

15. Reservation.

- It will be essential to comply the provisions of the Reservation Act of the Government and reservation roster for direct recruitment as well as promotion, issued by the Government from time to time.

16.

The chain of posts mentioned in Appendix-1 shall be effective only after approval of the Government. If, in course of consideration of approval, any modification or amendment is made by the Government in the chain of posts mentioned in Appendix-1, then the Appendix-1 shall be deemed to be modified or amended accordingly and such modified/amended chain of posts shall be deemed to be the part of these Rules.

17.

The personnel's appointed/promoted and working on the posts of this cadre mentioned in Appendix-1, from before coming into force of these Rules, shall be deemed to be automatically included in this cadre.

18. Residue Matters.

- The provisions of relevant Codes/ Rules/ Resolutions/ Instructions of the Government shall apply to such subjects for which no provision is made in these Rules.

19. Removal of doubts.

- If any doubt arises with respect to interpretation of any provision of these Rules, it shall be referred to the Department and in this respect decision of the Department shall be final.

20. Removal of difficulties.

- If any difficulty arises in implementation of provisions of these Rules, the Department shall have powers to remove such difficulty.

21. Repeal & Savings.

(1)The Rules and all resolutions, orders, instructions etc. issued earlier, from time to time, by the Department with respect to this cadre, shall be deemed to be repealed with effect from the date of coming into force of these Rules.

(2)Notwithstanding such repeal, any thing done or any action taken in exercise of powers conferred by aforesaid Rules, resolutions, orders, instructions etc shall be deemed to be done or taken under these Rules as if these Rules were in force on the date on which such any thing was done or such any action was taken.[Appendix-1 [Substituted by Bihar Notification No. 4/13-04/2013-301(4), dated 12.3.2018 (w.e.f. 13.2.2014).]][see rule 2 (vi), 4, 13, 16, 17]Chain of posts of Dresser cadre

Sl.No	Grade	Name of Posts	Remarks
1	Basic grade	Dresser
2	First ladder	Senior Dresser
3	Second ladder	Dresser Supervisor

Note. - The Pay Band and Grade Pay of all aforesaid grades shall be the same as determined by the government from time to time.

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