The 27th? September 2016 No.
ESIS-01/NI-29/2014-798? In exercise of the 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 the recruitment, promotion and service
conditions of Women Health Worker (A.N.M.) cadre under the Employees State
Insurance Scheme of the Department of Labour Resources :- (1) ???These ?Rules? may be called the ?Bihar Employees State Insurance Scheme
Women Health Worker (Auxiliary Nurse Midwife) (Recruitment, Promotion and
Service conditions ) Cadre Rules, 2016? (2)?? It shall extend
to the whole of the state of Bihar. (3)?? It shall come into force at once.??????? In these Rules, unless otherwise requires in the
subject or context,:- (i)
?Government?
means? the Government
of the State of Bihar ; (ii)
?Department?
means the Labour Resources Department; (iii)
?Appointing
Authority? means the Director, Medical Services, Employees State Insurance Scheme, Bihar; (iv)
?A.N.M.?
means Auxiliary Nurse Midwife; (v)
?Commission?
means the Bihar Staff Selection Commission; (vi)
?Cadre? means
the Bihar Employees State Insurance Scheme Women Health Worker (A.N.M.) Cadre ; and (vii) ?Recognized Institution? means
the Institute recognized from Nursing Council of Indian for the course of A.N.M.. (viii) ?Appendix? means appendix
appended to these Rules; (ix)
?Cadre
controlling Authority? means Director, Medical Services,
Employees State Insurance
Scheme, Bihar The
Cadre of Bihar Employees State Insurance Scheme Women Health Worker (A.N.M.) shall be
State level. In this cadre, number of posts in every grade and total number of
posts of the cadre shall be the same as sanctioned by the government from time
to time. The
hierarchy of different category and posts of this cadre shall be in accordance with the
Appendix-1. The personals having regular appointment and working on the posts
of this cadre prior to coming into force of these Rules, shall be deemed to be
automatically included in this cadre. Annexure-1?The
hierarchy mentioned in this Annexure-I shall be effective only after approval
of the Government. If during course of consideration any amendment is made in
the hierarchy of post if this cadre, then the Annexure-I would be deemed to be
amended accordingly, and the amended Annexure-I shall be part of this Rules. The
Appointment in this Cadre shall be made by direct recruitment to the basic category (A.N.M.) post, on the
basis of recommendation of the Commission. (1)?? Educational qualification.?The
essential minimum educational qualification for appointment by direct recruitment to the basic grade post,
shall be A.N.M. Training qualifying the course of requisite period and
Certificate of thereto, approved time to time, from an Institute recognized by
the Nursing Council of India . Candidate shall have to be registered in Bihar
Nurshing Council. (2)
Age.?The
minimum age limit for direct recruitment shall be 21 years and maximum age limit shall be the same as may
be determined by the government from time to time with reservation category
wise. The cut off date for determination of age shall be deemed to be 1st
August of the concerned year. (1) The
appointing authority, after calculating the vacancy on the basis of position as
on 1st April of the year and getting roster cleared, shall send a
requisition reservation category wise to the Commission latest by 30th
April. Also, it shall be necessary for being registered in the Bihar Nursing
Registration Council . (2) In
the light of requisition, the Commission shall invite applications after
advertising the vacancies and shall prepare merit list? on the basis of following? :- (i) For
marks obtained in the examination of A.N.M. course -? 50 Marks (ii) For
higher degree in nursing -? 20 Marks (iii) For
work experience in government hospitals of the State? of Bihar (5 marks for each year, maximum 30 marks) -? 30 Marks Total 100 Marks Note ?
The marks to be given to a candidate for marks obtained in A.N.M. course
Examination shall be determined by multiplying the percentage of total marks
obtained in the examination of the said course by multiple of 0.5. For example,
if a candidate has obtained 50 % marks he will be given 50% x 0.5=25 marks. (3) The
Commission shall send its recommendation to appointing authority on the basis
of merit list prepared as per sub-rule (2) above in accordance with advertised
vacancies reservation category wise, on the basis of which consideration shall
be made for appointment. The
probation period shall be of two years after appointment (after appointing authority
satisfied that there is chance of improving). Probation period may be extended
for a period of one year if the service is not found satisfactory. If the
service is not found satisfactory even in extended period also, then the
Appointing Authority may terminate the service of such Women Health Worker
(A.N.M.). ?The
Women Health Worker (A.N.M.) shall be required to pass the departmental examination conducted by the
Department. The subjects and syllabus of departmental examination will be
prescribed by the Department. The
services of the Women Health Worker (A.N.M.) may be confirmed after satisfactory completion of
probation period and passing of Departmental Examination. ?The inter-se seniority of Women
Health Worker (A.N.M.) shall be determined according to the merit list
finally prepared by the Commission. (1) Consideration
would be made to promote a Women Health Worker (A.N.M.) to the promotional post
as mentioned in Appendix-1, whose services are confirmed, and who come under
the zone of promotion on the basis of seniority cum- eligibility subject to
availability of post. (2) It
shall be necessary to comply instructions issued by the General Administration
Department, from time to time, with respect to promotion, and character Roll/
or P.A.R.(Performance Appraisals Report) / allegation/ departmental proceedings
/ criminal proceedings, Minimum KALAWADHI etc at the time of consideration of
promotion. (1)
Promotions shall be made on the
basis of recommendations of the Departmental Promotion Committee. (2)
The Departmental Promotion Committee
shall be constituted by the Department. ?It
shall be essential to comply the provisions of the reservation rules of the Government and reservation roster
for direct recruitment as well as promotion, as issued by the Government from
time to time. It
shall be mandatory for the Women Health Worker (A.N.M.) to wear the require
uniform decided by the department during service period. 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. ?If
any doubt arises with respect to implementation of any provision of these Rules, it shall be referred
to the Department and in this respect decision of the Department after
consultation with Law Department shall be final. If
any difficulty arises in implementation of provisions of these Rules, the Department may remove
such difficulty after consultation with the General Administration Department
and Law Department by general or special order. (1)
The Rules, and all resolutions,
orders, instructions etc. issued earlier, from time to time, by the Department
with respect to this cadre, are hereby repealed. (2)
Notwithstanding such repeal, any
thing done or any action taken under aforesaid Rules, Resolution, Instruction,
Orders, 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 a work was done or such an action
was taken.Bihar Employees State Insurance Scheme Women Health Worker
(Auxiliary Nurse Midwife) (Recruitment, Promotion and Service conditions )
Cadre Rules, 2016