[01st
November 2024] In exercise of powers
conferred by proviso to Article- 309 of the Constitution of India, the Governor
of Bihar is pleased to make the following Rules to regulate appointment,
promotion and service conditions in the Bihar Dresser Cadre under the Health
Department:- (1)
These Rules may be called as "The Bihar
Dresser Cadre Rules, 2024". (2)
It shall extend to the whole State of Bihar. (3)
It shall come into force from the date of
publication in the official Gazette. In these Rules, unless
otherwise required in the subject or context:- (i)
Government means the Government of Bihar; (ii)
Department means the Health Department; (iii)
Commission means Bihar Technical Service
Commission; (iv)
Appointing Authority means Director-in-Chief,
Health Services, Bihar, Patna; (v)
Cadre means Bihar Dresser Cadre, and (vi)
Appendix means appendix mentioned at the end
of these Rules. The cadre of Dresser shall
be State level. In this cadre, the number of posts in each grade and total
number of posts of the cadre shall be such as the Government may sanction from
time to time. Different category of this
cadre, i.e. hierarchy shall be according to the Appendix. The appointment in this
cadre shall be, made on the Post of basic category (Dresser) on the basis of
recommendation of the Commission. (1)
For direct recruitment on the basic category
posts, the minimum educational qualification shall be pass in Matric/Equivalent
. In addition to this, it shall be necessary to have pass in Certificate
Medical Dress or from an Institute recognised by the Union or Bihar or other
State Government and to be in possession of a certificate issued in the
respect. (2)
For direct recruitment in the Dresser cadre,
the minimum age limit shall be 18 years and maximum age limit shall be such as
are determined, category wise by the Government from time to time. 1st August
of the concerned year shall be deemed to be cut off date for determination of
age. (1)
The appointing authority, after calculating
vacancy on the basis of position as on 1st April of the year and getting roster
cleared, shall send reservation category-wise requisition to the Commission by
30th April. (2)
The commission on the requisition shall
advertise the vacancies and invite application forms from elegible candidates.
After competitive examination and experience the Candidates shall be selected.. (a)
Full marks for the written competitive
Examination - 75 marks (b)
Experience Marks:-For contractual work in
State Government hospitals/Institutions of Bihar and Non Private hospital
(under control of Central Government, Panchayati Raj institutions, and urban
local bodies) located in Bihar,5 marks/year shall be given for working
experience on same post while working in above mentioned
hospitals/Institutions. Maximum 25 Marks (Number of working days as part of an
year will be multiplied by 5 and then after divided by 365, shall be added as
proportional marks). Provided that such
appointment on contract should be against sanctioned post and by the competent
authourity. - 25 marks Total -100 marks (3)
The benefit of work experience will be given
only to those applicants who pass the competitive examination. The certificate
of work experience issued by Civil Surgeon of the concerned district, Principal
of Medical College, Superintendent of Medical College and Hospital, Director in
case of Super speciality Hospital and in case of head of those Institutions
which are mentioned in Para 2 (b) will be acceptable. (4)
The Commission shall prepare merit list on
the basis of sub-rule (2) of rules and shall send reservation category-wise
recommendation in accordance with the requisitioned vacancies to the
Department. The Department shall appoint verify certificates of recommended
condidates, Thereafter, the appointing authority concerned shall make
appointments after conducting medical tests, verification of antecedents, etc.
and complying guidelines regarding the appointment issued by the Government
(General Administration Department), from time to time. (5)
After recommendation of the Commission, it
shall be necessary to follow instructions regarding procedure of appointment
issued by the Government, (General Administration Department),from time to
time. After appointment,
candidates shall be under probation. The probation period will be of one year.
In case, the service not found satisfactory during probation period will be
extended for one year. If the service is not found satisfactory during the
extended period also, then the Appointing Authority may remove such Dresser
from the service. The Dresser shall have to
pass the Departmental Examination conducted by the Department. The syllabus of
the Departmental Examination shall be determined by the Department. On service being
satisfactory during the probation period and passing of departmental
examination, a Dresser may be confirmed in the service. The inter-se seniority of
Dressers shall be determined according to the merit list prepared finally by
the Commission. (1)
Subject to availability of vacancies, a
confirmed Dresser shall be considered to be promoted on the chain of posts of
promotion mentioned in the Appendix of these Rules according to
seniority-cum-merit. (2)
For promotion, compliance of instructions
regarding KALAWADHI, issued by the Government, from time to time, shall be
necessary. (3)
Compliance of instructions issued by the
Government, from time to time, regarding promotion and Character Roll/PAR,
allegation, departmental proceedings/criminal proceedings, etc. shall be
necessary at the time of consideration of promotion. Promotions will be
considerable on the basis of recommendations of the Departmental Promotion
Committee. The Departmental Promotion Committee shall be constituted by a
separate order by the Department. Compliance of Reservation
Act of the Government and reservation roster issued by the Government, from
time to time, for direct recruitment as well as promotion shall be necessary. The chain of posts mentioned
in the Appendix shall come into effect only after approval of the Government.
If any change made by the Government in the chain of post mentioned in the
appendix in course of consideration of approval, then the Appendix, shall be
deemed to be changed or amended accordingly. The personnels
appointed/promoted and working on the posts of this cadre mentioned in the
Appendix, from before coming into effect of these Rules, shall be deemed to be
automatically included in this cadre. For subjects for which
provisions have not been made in these Rules, provisions of relevant
Codes/Rules/Resolutions/Instructions shall be applicable. If there any doubt arises in
the interpretation of any provision of these Rules, the matter shall be
referred to the Department and in this respect the decision of the Department,
after consultation of the Law Department shall be final. If any difficulty arises in
the implementation of any provision of these Rules, then the Department with
the Law Department, may remove such difficulty by on order not inconsistent
with the provisions of these Rules. (1)
The resolutions, orders, instructions, etc
issued by the Department, from time to time, with respect to this cadre and the
Bihar Dresser Cadre Rules, 2014 (as amended) are being repealed. (2)
Notwithstanding such repeal, any work done,
any action taken under the said Resolutions, orders, instruction etc and the
said Rules, shall be deemed to be done or taken under these Rules, as if these
Rules were in force on date on which such work was done or such action was
taken. APPENDIX [See
rule 2(vi), 4, 12, 15, 16] Chain
of posts of Dresser cadre Sl. No. Category Name of Post Remarks 1. Basic Category Dresser 2. First Chain Senior Dresser 3. Second Chain Dresser Supervisor Note: The pay, grade pay and
pay level of all aforesaid grades shall be such as are determined by the
Government, from time to time.Bihar Dresser
Cadre Rules, 2024
PREAMBLE