[06th
December 2024] No-6-N-13-02/2014-1603(6).-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
Teaching Cadre under the Health Department:- (i)
These Rules may be called the "Bihar
Nursing Teaching 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 in the case of Tutor
and the Government in the case of Principal. (iv)
"Commission" means Bihar Technical
Service Commission; (v)
"Cadre" means Bihar Nursing
Teaching Cadre; (vi)
"Appendix" means appendix appended
to these Rules; and (vii)
"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
Teaching shall be at the State level and academic cadre. In this cadre total
number of posts in the cadre 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 cadre provided of appendix of 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 Tutor
(Nursing) through competitive examination and on the basis of recommendation of
the Commission through the procedure laid down in the rules 8(ii). (1)
For appointment by direct recruitment to the
basic category posts, minimum educational qualification shall be pass in M.Sc
Nursing or B.Sc. Nursing (Basic/Post Basic) or Diploma in Nursing Education and
Administration course of the duration determined by Indian Nursing Council from
time to time from a recognized institute along with two years of professional
work experience and related certificate, but in case of institutes located
outside of the State of Bihar suitability as per norms of Indian Nursing
Council, New Delhi shall be mandatory. A valid of registration of candidates
from Bihar Nursing Registration Council shall also be necessary. (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 Administrative
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 B.Sc
Nursing 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.) nursing educational institutions located
within the state of Bihar. 5 marks per year, maximum 25 marks for satisfactory
work experience as a tutor 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.) & 25 marks But the benefit of the said
work experience will be admissible only on employment on contract as per
rule7(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) and will make the
appointment by following the appointment related quidelines issued by the
government (General Administration Department) from time to time. The appointment and posting
of tutors of Bihar Nursing Teaching Cadre will be done in ANM/GNM Nursing
Institutes of the Government Sector of the State. Tutors who have completed one
year of teaching experience can also be posted in B.Sc Nursing Colleges as per
the requirement. After direct appointment to
the post of Tutor (Nursing) 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 Tutor (Nursing) from service. The service of the Tutor
(Nursing) 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 Tutor
(Nursing) will be determined according to the merit list prescribed by the
commission. (i)
A Tutor (Nursing) 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)
The Departmental Promotion Committee shall be
constituted by the Department by a separate order. The transfer of Tutor
(Nursing) 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(VI), 4, 12, 13] Chain
of posts of Bihar Nursing Teaching Cadre Sl. No. Designation Recrutment Process Status 1 2 3 4 1. Tutor (Nursing) Direct Recrutment Academic (Non-gazetted) 2. Principal By Promotion Academic (Gazetted)Bihar Nursing Teaching Cadre Rules, 2024
PREAMBLE
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.