[24th October 2024] In exercise of the powers conferred by provisio to Article
309 of the Constitution of India, the Governor of Bihar is Pleased to make the
following Rules to amend the "Pharmacist Cadre Rules, 2014" (1) These Rules may be
called the "Bihar Pharmacist Cadre (Amendment) Rules, 2024." (2) It will extend to the
whole state of Bihar. (3)
It will come into force from the date of its publication in the
official gazette. Rule 6 (3) (4) of the said Rules shall be substituted by the
following:- "(3) For direct
recruitment in the Pharmacist Cadre, minimum age limit shall be 18 years and
maximum age limit shall be the same as may be determined reservation
categorywise, from time to time, by the Government." "(4) 1st August
of the Advertisement year shall be deemed to be cut off date for determination
of age." Rule-7(2), (3), (4) and (5) of the said Rules shall be
substituted by the following:- "7. Procedure of
recruitment.- (2) The commission on
the requisition of Pharmacist Post shall advertise the vacancies and invite
application forms from eligible candidates, and on the basisof written
competitive examination, experience, the Candidates shall be selected.. (a) Full
marks for the written competitive Examination - 75
marks (b) State
Government hospitals located in state of Bihar/Institutions attached with
health department, Govt. of Bihar and Non Private (under control of central
Government, Panchayati Raj institutions, and urban local bodies) 5 marks
every year for work experience are given in these hospitals to the Maximum of
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) - 25
marks Total - 100
marks (3) The benefit of
work experience shall be given only to those applicants who pass the
competitive examination. The certificate of work experience will be issued by
the 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) Benefit of work
experience of contractual worker and upper age relaxation for the period of
contractual engagement will be applicable for those regular appointed
candidates who are working on the same post. (5) 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. Thereafter, the appointing authority concerned
shall make appointments after verification of certificate, conducting medical
tests, verification of antecedents, etc and complying guidelines regarding to
the appointment issued by the Government (General Administration Department),
from time to time. (6) 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. Appendix-1(1) of the
said Rules shall be substituted by the following:- "[Note :- B.
Pharma & M. Pharma certificate holders may be eligible provided they
possess qualification of Diploma in Pharmacy]Bihar Pharmacist Cadre (Amendment) Rules,
2024
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