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State of Tamilnadu - Section
Section 7 in Tamil Nadu Municipal Medical Service Rules, 1970
7. Qualification.
- No person shall be eligible for appointment to the category mentioned in column (1) of the Table below unless he possesses the qualifications specified in the corresponding entry in column (2) thereof: -| Category | Qualifications |
| Category - 1 | (a) Must possess the M.B.B.S degree of anyUniversity recognised by the University Grants Commission forthe purpose of its grant; and (b) Must have undergone trainingin Family Planning for three months in the All Indian Instituteof Public Health, or must have practical knowledge in organisingFamily Planning work for not less than 3 years in anyMunicipality/Corporation. |
| Category - 1 (a) | (a) Must possess the M.B.B.S. degree of anyUniversity recognised by the University, Grants Commission forthe purpose of its grant; or |
| (b) Diploma in Medicine and Surgery; or | |
| (c) Licentiate in Medicine and Surgery. | |
| Category 2 | (i) Must possess the M.B.B.S. degree of anyUniversity recognised by the University Grants Commission forthe purpose of its grant, and should have been registered underthe Tamil Nadu Medical Registration Act, 1914. (Tamil Nadu ActIV of 1914). |
| (ii) Must have served for not less than one yearin any one of the following capacities; namely: - | |
| (a) House surgeon, House physician, ClinicalAssistant, or Honorary Assistant Surgeon in one of the GovernmentHospital in the State or in any of the local fund, and MunicipalHospitals or dispensaries, or | |
| (b) Medical officer-in-charge of subsidised ornon-Subsidised rural dispensary in the State. | |
| Category 3 | Siddha. - Candidates must possess B.I.M.qualifications, if candidates with B.I.M. Qualification are notavailable, B.I. and C. Class practitioners may be appointed inthe regular dispensaries on a temporary basis. |
| Ayurveda. - Candidates must possess "A"Class practitioners, certificate. If candidates with the saidqualification are not available within the age limit, overagedpersons may be appointed on contract basis subject to theapproval of the Government, If such candidates are not available,B-l Class and B-2 practitioners may be appointed on temporarybasis in order of preference, subject to the condition that theyare eligible for subsidy only and are not eligible for scale ofpay. | |
| Unani. - Candidates must possess "A"Class practitioners or "B" Class practitioners, or "B"or "C" class practitioners certificate. If candidateswith the above qualification are not available, B2 classpractitioners may be appointed on temporary basis, subject to thecondition that they are eligible for subsidy only and are noteligible for scale of pay. | |
| Categories: - 4 | Must Possess - |
| (i) the minimum general educationalqualification; and | |
| (ii) the diploma of the Madras VeterinaryCollege (Graduate) or the diploma or degree in veterinary scienceof any University recognised by the University Grants Commissionfor the purpose of its grant. | |
| Category : - 5 | Must possess a Master's Degree in Social Work,Social Science or in Education, and special training in FamilyPlanning for a period of one year. |
| Category: - 5(a) | Staff Nurse. - A successful training for aperiod of not less than 3 years in General nursing of men andwomen and for a period of not less than 6 months in midwiferytraining in both cases to be undergone in an institutionapproved by the State Government under rule 37 of the Rules madeunder sub-section (2) of section II of Tamil Nadu Nurses andMidwives Act, 1926. (Tamil Nadu Act III of 1926) withqualification prescribed for registration as Nurse and MaternityAssistant under the said Act; or |
| A foreign training which is considered by theDirector of Health Services and family Planning to be equivalentor superior to the above training or possession of a basicdegree in Nursing from a University recognised by the UniversityGrants Commission for the purpose of its grant. | |
| Public Health Nurse. - Possess the degree ofB.Sc. (Nursing) of any University recognised by the UniversityGrants Commission for the purpose of its grant. | |
| Health Visitor. - Should possess a Diploma inHealth Visiting. | |
| Category 6(i) | Must possess a degree in B. Pharmacy or adiploma in pharmacy of any University recognised by theUniversity Grants Commission for the purpose of its grant. |
| Category 6(ii) | Must possess diploma in Pharmacy. |
| Category 6(iii) | Must have passed S.S.L.C. with Secretarialcourse of Accountancy (Lower) provided that the abovequalification shall not apply to those who are already appointedto the post on or before 15th July, 1975 in the Urban FamilyPlanning Centre run by Municipalities. |
| Category 7 | Must have undergone training in Radiography fornot less than one year in the Government Hospital where suchtraining is imparted. |
| Category 8(i) | Must possess the certificate of certifiedLaboratory Technicians course conducted at the King Institute,Guindy. |
| Category 8(ii) | Must have had training in Venereal diseases fornot less than 3 months at the Madras Medical College, Chennai. |
| Category 9(i) | A successful course in such training as may fromtime to time be prescribed by the Government. |
| Category 9(ii) | (b) A successful course in such training as maybe prescribed by the Government from time to time. |
| Category 9(iii) | (i) Must have undergone training in aninstitution approved by the State Government as a trainingcentre for the Auxiliary Nurse/ Mid-wives under rule 37 of therules made under sub-section (2) of section II of the Tamil NaduNurses and Mid wives Act (Tamil Nadu Act III of 1926); and |
| (ii) Must possess a certificate of registrationas Auxiliary Nurse/Mid-wives issued by Tamil Nadu Nurses andMidwives council. | |
| Category 9(iv) | (a) Must possess the minimum general educationalqualification; and |
| (b) Must possess a certificate of training as aSocial worker in a recognised training centre. | |
| Categories 9 (v),(10 & 11(0) | Must possess a Midwifery or an auxiliaryMidwifery Diploma and should have registered as a midwife or anAuxiliary Nurse/Midwife, as the case may be, under the TamilNadu Nurses and Midwives Act, 1926. |
| A successful training for a period of not lessthan 3 years in General nursing of men and women, and for aperiod of not less than 6 months in Midwifery training in bothcases to be undergone in an institution approved by theGovernment under rule 37 of the rules made under sub-section (2)of section 2 of the Tamil Nadu Nurses and Midwives Act, 1926(Tamil Nadu Act III of 1926). With qualification prescribed forregistration as Nurse and Maternity Assistant under the saidAct; or | |
| A foreign training which is considered by theDirector of Health services and Family Planning to be equivalentor superior to the above training or possession of a basicdegree in Nursing from a University recognised by the UniversityGrants Commission for the purpose of its grant. | |
| Category 11 (ii) | Must posses a Midwifery or an AuxiliaryMidwifery Diploma, and should have registered as a midwife or anAuxiliary Nurse Midwife, as the case may be, under the TamilNadu Nurses and Mid wives Act, 1926. |
| Category 12 | Must have passed VIII Standard. |