[06th
December 2024] In exercise of powers
conferred under proviso to Article-309 of the Constitution of India, the
Governor of Bihar is pleased to make the following Rules to regulate selection,
appointment, promotion and service conditions of the Nursing Cadre under the Health
Department:- (i)
These Rules may be called the "Bihar
Nursing Cadre Rules, 2024". (ii)
It shall extend to the whole of the State of
Bihar. (iii)
It shall come into force form the date of its
publication in the official gazette. In these Rules, unless
otherwise required in the subject or context- (i)
"Government" means Bihar State
Government; (ii)
"Department" means Health
Department; (iii)
"Appointing Authority" means
Director-in-Chief (Nursing), Health Services, Bihar, Patna; (iv)
"GNM" means General Nursing and
Midwifery; (v)
"Commission" means Bihar Technical
Service Commission; (vi)
"Cadre" means Bihar Nursing Cadre; (vii)
"Appendix" means appendix appended
to these Rules; and (viii)
"Recognized Institutions" means the
institution recognized by the State Government of Bihar or its authorised body
but in the case of institutions located outside of the State of Bihar, must
comply with Suitability conditions as per Indian Nursing Council, New Delhi. The cadre of Bihar Nursing
Cadre shall be at the State level. In this cadre total number of posts shall be
such as may be sanctioned by the government from time to time. The ratio of
women and men employee in this cadre will be as much as determined by the
Indian Nursing Council, New Delhi and the State Government from time to time.
Employees appointed/ promoted and working on the post of the cadreprovided in
the appendix to these rules, before the enforcement of these rules, will be
considered automatically included in this cadre and their previous mutual
seniority will remain intact. Different categories and
chain of posts of this cadre shall be according to the appendix. The appointment in this
cadre shall be made by direct recruitment to the basic category posts of staff
nurse through competitive examination and on the basis of recommendation of the
Commission through the procedure laid down in the rules 8(ii). For appointment by direct
recruitment to the basic category posts, minimum educational qualification
shall be passing in GNM Course of duration determined by Indian Nursing
Council, New Delhi from a recognized institute along with the relevant
certificate. In case of institutes located outside the State of Bihar
certificate of suitability/recoganition from Indian Nursing Council, New Delhi
will be mandetory. B.Sc (Nursing) qualified persons shall also be eligible to
apply. It shall also be mandatory for the candidate to be registered with Bihar
Nursing Registration Council. (i)
The minimum age limit for direct recruitment
will be 21 years and the maximum age limit will be the same as decided by the
General Administration Department, Government of Bihar from time to time in
respect of different categories including reservation categories. (ii)
Any applicant who has rendered service on
contract in any Government/ Non-Private (Central Government, Panchayat,
Municipal Corporation etc.) under health facilities/hospitals situated in the
State of Bihar shall be given relaxation in maximum age limit equal to the
period of work done earlier on the same post. Such relaxation will be
admissible even in respect of service rendered for part of a particular year,
however benefit will accrue only for the period of actual service done on
contract. Provided that appointment on
contract should have been done on the basis of selection and following the
policy of reservation in the State of Bihar at the time of contract appointment
and appointment should have been done by competent authority against duly
sanctioned post. In such cases instructions issued by General Administration
Department from time to time shall be followed. (iii)
1st August of the concerned year shall be
cut-off-date for determination of age. (i)
The appointing authority, after calculating
the vacancy as on 1st April of the year and getting roster cleared, shall send
category wise requisition to the Commission as far as practicable by 30th April
of the same year. (ii)
In view of the requisition, the Commission
shall invite application by advertising the vacancies and shall prepare a merit
list on the following basis:- (a)
Prescribed for the competitive examination
held for selection (The question paper of the competitive examination General
Nursing Midwifery (GNM) as prescribed by the Indian Nursing Council will be
based on the syllabus). & 75 marks. (b)
All government-private (Central Government,
Panchayat, Municipal Corporation etc.) health care centres/hospitals located
within the state of Bihar. 5 marks per year, maximum 25 marks for satisfactory
work experience as a staff nurse on contractural basis in institutions (for
part of a year, proportional marks obtained by multiplying the number of working
days by 05 and then dividing by 365 will be added.) But the benefit of the said
work experience will be admissible only on employment on contract as per
rule-7(ii) Total 100 marks Maximum) Explanation:- Allowance
shall be given to any candidate for the marks obtained in the competitive
examination. The marks to be awarded will be determined by multiplying the
percentage of total marks obtained in the competitive examination by a factor
of 0.75. For example, if a candidate has secured 50 percent marks, then he will
be awarded 50x0.75 = 37.5 marks. (iii)
The Commission will prepare the merit list as
per the category wise requisitioned vacancies on the basis of the above
mentioned sub-rule (ii) and will send its recommendation to the department. The
department will thoroughly check the certificates of the recommended
candidates. Thereafter, the concerned appointment authority will get the
candidates health test, police verification (of antecedents) etc. done and will
make the appointment by following the appointment related quidelines issued by
the government (General Administration Department) from time to time. After direct appointment to
the post of Staff Nurse on the recommendation of the commission, the probation
period will be of one year, If the service is not found satisfactory during the
probation period, the probation period can be extended for the next one year.
If the service is not found satisfactory even in the extended period, the
appointing authority can discharge such Staff Nurse from service. The service of the Staff
Nurse may be confirmed by the appointing authority on satisfactory completion
of the probation period, completion of prescribed induction training, passing
all papers of prescribed departmental examination and fulfilling other service
conditions prescribed by the department, from time to time. Separate guidelines
will be issued regarding training and departmental examination. The seniority of Staff Nurse
will be determined according to the merit list prescribed by the commission. (i)
A Staff Nurse confirmed in service may be
considered for promotion to higher post as provided in the Appendix of these
Rules on the basis of seniority-cum-merit on completion of qualification and
experience/ service period prescribed by the Indian Nursing Council, subject to
availability of vacancy. (ii)
While considering promotion, it will be
mandatory to follow the instructions issued by the General Administration
Department from time to time regarding promotion and tenure and instructions
issued regarding in sealed envelope system etc. regarding character or PAR. (i)
Promotions will be considered on the basis of
recommendations of the Departmental Promotion Committee. (ii)
Departmental Promotion Committee shall be
constituted by the Department by a separate order. The work and
responsibilities of the employees of this cadre will be determined by a
separate order. The transfer of Staff Nurse
shall be governed by the extant Rules/Regulation/Directions of the Department
of Cabinet Secretariat, Government of Bihar. It shall be mandatory to
comply with the provisions of the Reservation Act of the Government and the
reservation roster issued by the Government from time to time for direct
recruitment and promotion. Keeping in view the ease of
work, the Appointing Authority made delegate same of its powers to the Civil
Surgeon-com-Chief Medical Officer (Civil Surgeon) of the concerned
district/Superintendent concerned Medical College Hospital/Director concerned
Superspeciality Hospital. In the matters for which
provisions have not made in this rules, the provisions of the relevant
Code/Rules/Resolution/Instruction of the Government shall apply. If any doubt arises with
respect to interpretation of any provisions of these Rules, it shall be
referred to the Department and in this respect the decision of the Department
after consultation with the 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 Law Department by such order which is
not inconsistent with the provisions of these Rules. (i)
The Bihar Nursing Cadre Rules, 2019 are
hereby repealed with effect from the date of coming into force of these rules. (ii)
Notwithstanding such repeal, anything done or
any action taken under the aforesaid rules shall be deemed to have been done or
taken by these rules as if these rules were in force on the date on which such
thing was done or such action was taken. Appendix [See
rule 2(VII), 3, 4,12(i)] Chain of posts of Bihar
Nursing Cadre Sl. No Designation Recrutment Process Status 1 2 3 4 1. Basic Category Staff Nurse Non-gazetted 2. First chain of promotion Matron Non-gazetted 3. Second chain of promotion Nursing Superintendent Non-gazetted Note:- The Pay Band, Grade
Pay and Pay Level of all the aforesaid categories shall be the same as may be
determined by the Government, from time to time.Bihar Nursing Cadre Rules, 2024
PREAMBLE