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Bihar Pharmacist Cadre (Amendment) Rules, 2024

Bihar Pharmacist Cadre (Amendment) Rules, 2024

Bihar Pharmacist Cadre (Amendment) Rules, 2024

[24th October 2024]

PREAMBLE

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"

Rule 1. Short title, extent and commencement.

(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 2. Substitution of rule-6 (3) (4) of the "Bihar Pharmacist Cadre Rules, 2014.

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 3. Substitution of Rule-7(2), (3), (4) and (5) of the Bihar Pharmacist Cadre Rule-2014.

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.

Rule 4. Substitution of Appendix-1 (1) of the Bihar Pharmacist Cadre (Amendment) Rule-2014.

 

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]