[08th
June 2023] In exercise of the powers
conferred by the proviso to article 309 of the Constitution of India, the
Governor of Chhattisgarh, hereby makes the following rules relating to
recruitment to the Chhattisgarh Health & Family Welfare and Medical
Education Department [Ayurved, Yoga and Naturopathy, Unani, Siddha and Homeopathy
(AYUSH) ] (Gazetted) Service and conditions of service, namely :- (1)
These rules may be called the Chhattisgarh
Health & Family Welfare and Medical Education Department [Ayurved, Yoga and
Naturopathy, Unani, Siddha and Homeopathy (AYUSH)] (Gazetted) Service
Recruitment rules, 2022. (2)
It shall come into force from the date of its
publication in the Official Gazette. (a)
"Appointing Authority" in respect
of the Service means the State Government; (b)
"Government" means the Government
of Chhattisgarh; (c)
"Commission" means Chhattisgarh
Public Service Commission; (d)
"Examination" means a competitive
examination held for recruitment conducted under rule 11 of these rules; (e)
"Committee" means a Selection
Committee meant for departmental Promotion or selection as specified in
schedule-IV; (f)
"Governor" means the Governor of
the Chhattisgarh state; (g)
"Schedule" means a Schedule
appended to these rules; (h)
"Schedule Castes" means the
Schedule Castes as specified in relation to this State under article 341 of the
Constitution of India; (i)
"Scheduled Tribes" means the
Schedule Tribes as specified in relation to this State under article 342 of the
Constitution of India; (j)
"Other Backward Classes" means the
Other Backward Classes of citizen as specified by the State Government vide
notification number F-8-5-xxv-4-84 date 26th December 1984 and amended from
time to time; (k)
"Service" means the Chhattisgarh
Health & Family Welfare and Medical Education Department [Ayurved, Yoga and
Naturopathy, Unani, Siddha and Homeopathy (AYUSH) ] (Gazetted) Service; (l)
"State" means the State of
Chhattisgarh; (i)
Persons, who at the commencement of these
rules are holding substantively or in an officiating capacity the posts
specified in the Schedule-I. (ii)
Persons, recruited to the service before the
commencement of these rules; and (iii)
Persons, recruited to the service in
accordance with the provisions of these rules. Provided that the Government
may, from time to time add or reduce the number of posts and pay scale included
in the service, either on a permanent or temporary basis and shall be deemed as
amended in Schedule-I, accordingly. (1)
Recruitment to the service, after the
commencement of these rules, shall be made by the following methods, namely:- (a)
By direct recruitment through selection
(competitive examination and / or interview). (b)
By promotion of the members specified in
column (2) of schedule-IV to posts specified in column (3) of the said
schedule. (c)
By Transfer / Deputation of persons, who
hold-in a substantive or officiating capacity such posts in such services, as
may be specified in this behalf. (2)
The number of persons recruited under clause
(a) or clause (b) of sub rule (1) shall not at any time exceed the percentage
shown in Schedule-II of the number of duty posts, as specified in Schedule-I. (3)
Subject to the provisions of these rules, the
method or methods of recruitment to be adopted for the purposes of filling any
particular post or posts in the service, as may be required to be filled during
any particular period of recruitment, and the number of persons to be recruited
by each method, shall be determined on each occasion by the Government in
consultation with the Commission. (4)
Notwithstanding anything contained in
sub-rule (1), if in the opinion of the Government, the exigencies of the
service so require, the Government may adopt such method of recruitment to the
service, other than those specified in said sub-rule, as the Government may, by
order issued in this behalf, prescribe. (5)
At the time of recruitment to the provisions
of the Chhattisgarh Public Service (Schedule Castes, Schedule Tribes and Other
Backward Classes Reservation) Act, 1994 (No. 21 of 1994) and directions (as
amended) issued by the General Administration Department from time to time,
shall be applicable. (I)
Age:- (a)
The candidate must have attained the age
specified in column (4) of schedule-III and must not have attained the age
specified in the column (5) of the said schedule on the first day of January of
the year in which the advertisement for the post is published; (b)
The upper age limit shall be relaxable up to
a maximum of 5 years if a candidate belongs to Scheduled Caste, Scheduled Tribe
and Other backward class (Non-creamy layer); (c)
The upper age limit shall also be relaxable
up to a maximum of 10 years for women candidates in accordance with Rule-4 of
Chhattisgarh Civil Services (Special Provisions for Appointment of Women)
Rules, 1997. (d)
Person with disabilities shall be exempted to
the maximum limit of age as per instructions of General Administration
Department; (e)
The upper age limit shall also be relaxable
in respect of candidates, who are or have been an employees of Chhattisgarh
Government, to the extent and subject to the conditions specified below:- (i)
A candidate, who is a permanent or temporary
Government servant of the Chhattisgarh Government, should not be more than 38
years of age; (ii)
A candidate, holding a temporary post,
including work charged employees, persons getting pay from contingency and
person employed in Project Implementation Committee, applies for any other post
should not be more than 38 years of age; (iii)
A candidate, who is a "retrenched
Government servant" will be allowed to deduct from his age the period of
all temporary services previously rendered by him up to a maximum limit of 7
years even if it represents more than one spell, provided that, the resultant
age does not exceed the upper age limit by more than 3 years; Explanation:- The term
"retrenched Government Servant" denotes a person who was in temporary
Government Service of this State or of any constituent units for a continuous
period of not less than six months and who was discharged because of reduction
in establishment not more than three years prior to the date of his
registration at any employment exchange or of application made otherwise for
employment in Government Service. (f)
A candidate who is an
"ex-serviceman" shall be allowed to deduct from his age the period of
all defense service previously rendered by him, provided that, the resultant
age does not exceed the upper age limit by more than 3 years. Explanation:- The term
"ex-serviceman" denotes a person who belongs to any of the following
categories and who was employed under the Government of India for a continuous
period of not less than six months and who was retrenched or declared surplus
as a result of the recommendation of the Economy unit or due to normal
reduction in establishment not more than threeyears before the date of his
registration at any employment exchange or of application made otherwise for
employment in Government Service.- (i)
Ex-servicemen released under mustering out
concessions; (ii)
Ex-servicemen enrolled for the second time
and discharged on (a)
Completion of short term engagement; (b)
Fulfilling the conditions of enrollment; (iii)
Such "Ex-serviceman" (Military or
Civil) discharged on completion of their contract (including short-service
Regular commissioned Officers); (iv)
Officers discharged after working for more
than six months continuously against leave vacancies; (v)
Ex-serviceman discharged under the ground of
disability; (vi)
Ex-serviceman discharged on the ground that they
are unlikely to become efficient soldiers; (vii)
Ex-serviceman who is medically boarded out on
account of gunshot, wounds etc. (g)
The upper age limit shall be relaxable up to
5 years in respect of superior caste partner of a couple awarded under the
Inter-Caste Marriage Incentive Scheme under Untouchablity Eradication Rule,
1984; (h)
The general upper age limit shall also be
relaxable maximum up to 5 years in respect of the Shaheed Rajiv Pandey Award,
Gundadhur Award, Maharaja Praveerchand Bhanjdeo Award and National Youth award
holder candidates; (i)
The upper age limit shall be relaxable
maximum upto 38 years in respect of candidates who are employees of the
Chhattisgarh State Corporations / Boards; (j)
The upper age limit shall be relaxed in case
of Voluntary Home Guards and Non-Commissioned Officers of the Home Guards for
the entire period of service rendered by them subject to the limit of 8 years
but in no case their age should exceed 38 years; Note:- The candidates, who
are admitted to the examination / selection under the age concessions mentioned
in sub-clauses (i) and (ii) of clause (e) shall not be eligible for
appointment, if after submitting the application, they resign from service
prior to or after examination / selection. They will, however continue to be
eligible if they are retrenched from the service or post after submitting the
applications. The age limit shall not be
relaxed in any other case. The Departmental candidates have to obtain prior
permission of the Appointing authority to appear for examination / selection. (k)
Having granted age relaxation to any
candidate on the basis of above mentioned one or more category, the age for
entering into government service shall not exceed 45 years of age under any
circumstances; (l)
In addition to the above, the directions
issued, from time to time by the General Administration Department of
Government of Chhattisgarh with regard to age limit shall also be applicable; (II)
Educational Qualifications :- The candidate
must possess the educational qualifications and experiences prescribed for the
services shown in schedule III. (III)
(A) Fees :- The Candidate must pay the fees
as prescribed by the Commission / Government. (B) Health Examination
Fees:- The candidates, who have been directed to report before the Medical
Board, have to pay such fees to the Chairman of the Medical Board prior to the
health examination as prescribed by the Government, from time to time. As per Rule-6 of
Chhattisgarh Civil Services (General Conditions of Service) Rule, 1961 :- (I)
No male candidate who has more than one
surviving wife and no female candidate who has married with such person who
already possesses a surviving wife shall be eligible for the appointment on any
service or post: Provided that, if the
Government satisfies to this effect that specific reason bears to such act then
such candidate may be granted relaxation with the application of this rule. (II)
No Candidate shall be appointed to any
service or post unless it has been found in Health examinations that the
candidate bears no any mental or physical discrepancy which leads to an
hindrance in the execution of duty or service or post: Provided that, in
exceptional cases, candidate may be appointed temporarily on any service or post
prior to his / her Health Examination under this condition that if he / she has
been found later unfit in his / her Health check-up then his/ her service will
be terminated immediately. (III)
A Candidate shall not be eligible for the
appointment of any service or post under such circumstances, if after such
examination, as deemed necessary, the Appointing Authority satisfies to the
fact that he / she is not suitable / fit for that service or post. (IV)
No candidate shall be eligible for the
appointment of any service or post, if he has been convicted to any crime
against women: Provided that, if any such
case (s) is / are pending in the court against any such candidate, then his
appointment shall be kept pending till the final decision of such case (s). (V)
No Candidate shall be eligible for the
appointment on any service or post, who has married prior to the attainment of
such minimum age for marriage. (VI)
The provisions given in the Chhattisgarh
Civil Service (General Conditions of Service) Rules, 1961 and instructions issued
by the Government from time to time will be applicable for the disqualification
for the candidates; (1)
The decision of the Commission as to the
eligibility or non-eligibility of any candidate for selection shall be final
and no candidate shall be eligible to appear in the examination or shall be
interviewed, who has not been issued an admit card by the Commission for
examination or interview. (2)
At any time of selection process or even
after submission of selection list to the Government, if it comes to the notice
of the Commission that a candidate has given wrong information or any
misinformation is found in the documents submitted by him, then he will be disqualified
and his selection shall be terminated by the Commission. (1)
The selection for recruitment to the service
shall be conducted at such intervals, as the Government in consultation with
Commission, may determine, from time to time. (2)
The planning of the examination and the
syllabus of the examination shall be prescribed by the Commission with the
consent of the Government and, if considered necessary, a combined examination
may be taken in consultation with the Government for direct recruitment to the
service or any other service. (3)
The method of selection of candidates for the
services shall be determined by the commission. (4)
There shall be posts reserved for the
candidates belonging to the Scheduled Castes, Scheduled Tribes and other
Backward Classes (Non-Creamy Layer) at the stage of direct recruitment as per
the provisions of the Chhattisgarh Public Service (Schedule Castes, Schedule
Tribes and Other Backward Classes Reservation) Act, 1994 (No. 21 of 1994) and
other provisions related to this. (5)
Thirty percent posts shall be kept reserved
for female candidates as per the provisions of Chhattisgarh Civil Services
(Special Provisions for the Appointment of Women) Rules, 1997 and other
provisions shall also remain applicable. The said reservation shall be
horizontal and compartment wise. Subject to provision of rules, weightage shall
be given to widowed or divorced female candidates. (6)
Apart from the above, the post(s) shall be
kept reserved for disabled persons/ ex-servicemen as per the Acts / Rules /
Orders / Directions issued by the Government, from time to time. (7)
While filling up the vacancies so reserved,
candidates who are members of the Scheduled Castes, Scheduled Tribes and Other
Backward Classes (Non Creamy Layer) shall be considered for appointment in the
order in which their names appear in the list referred to in rule 12
irrespective of their relative rank with other candidates. (8)
Apart from above, in filling up the vacancies
so reserved for candidates belonging to Women / Disabled Persons /
Ex-servicemen category shall be considered for appointment in the same order in
which their names appear in the list referred to in rule 12 irrespective of
their relative rank in comparison with other candidates. (9)
Candidates belonging to Scheduled Castes,
Scheduled Tribes and Other Backward Classes (NonCreamy Layer) recommended by
the Commission to be suitable for appointment to the service with due regard to
the maintenance of efficiency of administration may be appointed against the
vacancies reserved for the candidates of the Scheduled Castes, Scheduled Tribes
and Other Backward Classes, as the case may be as provided under sub-rule (7). (10)
In such case, where experience of any specific
time period for the posts to be filled by Direct Recruitment has been included
as a mandatory condition and in the opinion of the Government, it is found that
the Candidates belonging to Scheduled Castes, Scheduled Tribes and Other
Backward Classes (Non-Creamy Layer) with requisite experience may not be
available in sufficient number, then the Government may, in consultation with
the Commission relax such experience terms / condition for the Scheduled
Castes, Schedule Tribes and Other Backward Classes category (Non-Creamy Layer). (1)
The Commission shall prepare and forward to
the Government a list of selected candidates arranged in the order of merit of
the candidates, who have qualified by such standards as may be determined by
the Commission and a list of the candidates belonging to the Schedule Castes,
Scheduled Tribes and Other Backward Classes, who though have not qualified by
that standard, are declared by the Commission to be suitable for appointment to
the service, with due regard to the maintenance of efficiency in the
administration and the list of candidates of each category belonging to women,
persons with disability / ex-servicemen in the order of merit of the candidates
who have qualified by such standards due to reservation, the validity of which
shall be for a period of one year from the date of sending the list to the
Government for appointment. (2)
The list so prepared under sub-rule (1) shall
also be published on the website of the Commission for general public
information. (3)
A Waiting List shall also be prepared for the
categories for which Selection List has been prepared by the Commission. Such
Waiting List shall contain a minimum of one name and maximum names upto 25% of
the number of vacant posts in the respective category. The validity of such a
list for appointment shall be one and half year from the date of dispatch of
Selection List to the Government. Explanation :- For the
computation of 25% of vacant post for a category the decimal number so obtained
shall be rounded up to the next whole number. (4)
The Commission shall forward the Selection
List and Waiting list prepared under sub-rule (1) and (3) to the Government for
prior action regarding appointment, however no appointment shall be made from
waiting list without the consent of commission. (5)
Subject to the provisions of these rules and
the Chhattisgarh Civil Services (General Conditions of Service) Rules, 1961,
the candidates shall be considered for appointment to the available vacancies
in the order in which their names appear in the Selection List according to
sub-rule (1). (6)
The inclusion of a candidates name in the
list confers no right to appointment unless the Appointing Authority is
satisfied, after such enquiry as may be considered necessary that the candidate
is suitable in all respects for appointment to the service. (7)
If any candidate, whose name is included in
the Selection List within the valid period of the said List does not report for
joining, resigns, dies or is not found suitable for appointment due to any
reason, the Commission may consider recommending the names of candidates
included in the Waiting List for appointment. (8)
If a request with due reasons is received
from the Government for an appointment from the Waiting List, then in the
context of the above said provisions, the Commission shall recommend the names
of such candidate(s) for appointment. (9)
If the Government proposes with due reasons,
the validation period of Selection List may be extended by the Commission upto
maximum of six months. (10)
With the increase in validity period of the
main list by six months, the validity period of waiting list shall be
considered automatically extended by six months. (11)
The Commission shall not consider extending
the validation period of the Selection List under subrule (9) unless the
Government proposes to do so with due reasons. (1)
Each person selected by direct recruitment to
the service shall be appointed on probation for a period of two years. (2)
If the Government so considers suitable, the
duration of probation period may be extended for another one year. (3)
The Government may terminate any person under
probation at any time during probation period or during extended probation
period or at its end if in his opinion there is no possibility of such person
(s) to become suitable officer (s). (1)
A Committee consisting of the members
mentioned in column (5) of Schedule-IV shall be constituted for making a
preliminary selection for promotion of eligible candidates : Provided that, the provision
of Section 8 of Chhattisgarh Public Service (Schedule Castes, Schedule Tribes
and Other Backward Classes Reservation) Act, 1994 (No. 21 of 1994) shall also
be applicable for the purpose of constitution of Committee under this subrule. (2)
The Committee shall generally conduct its
meeting atleast once in each calendar year. (3)
All the Promotions shall be made in
accordance with the provisions of Chhattisgarh Public Service (Promotion)
Rules, 2003. (4)
The procedure for granting promotion against
vacancies shall be as per the rules mentioned in sub-rule (3) and directions by
the General Administration Department of the Government in this context, from
time to time. (5)
Certification by Appointing Authority - The
Appointing Authority on each promotion order shall endorse a certificate that
it has complied with the provisions of Chhattisgarh Public Service (Schedule
Castes, Schedule Tribes and Other Backward Classes Reservation) Act, 1994 (No.
21 of 1994) and Chhattisgarh Public Service (Promotion) Rules, 2003 and the
instructions made and issued by the State Government considering the provisions
of above mentioned Acts and Rules and that it has taken full cognizance of the
provision of sub-section (1) of Section 6 of the Act. (1)
Subject to the provisions of sub-rule (2),
the Committee shall consider the cases of all persons who on first day of
January of that year had completed such number of years of service (whether
officiating or substantive) in the posts from which promotion is to be made as
specified in column (2) of Schedule-IV or on any other post or posts declared
equivalent thereto by the Government as specified in column (4) and possesses
required qualification if any as specified in column (5) of Schedule-IV and are
within the zone of consideration in accordance with the provisions of sub-rule
(2). Explanation - Method of
computation for eligibility for promotion - The calculation of the period of
qualifying service on the 1st January of the relevant year in which
Departmental Promotion Committee / Scrutiny Committee is convened, shall be
counted from the calendar year in which public servant has joined the feeder
cadre / part of service / pay scale of the post and not from the date of
joining of the cadre/ part of service / pay scale of the post. (2)
(i) In such cases where promotion is to be
given on seniority cum fitness basis or on seniority basis leaving unsuitable
candidate, there will be no grounds for consideration for all categories.
Proposals of such number of public servants shall only be considered as per
seniority that shall be sufficient for filling the existing posts in each
category and number of expected vacant posts due to retirement / promotion
during one year. (ii) In such cases where
promotion is to be made on merit cum seniority basis, the area for
consideration shall be four more than two times of the total vacant posts. If
the sufficient number of Scheduled Castes and Scheduled Tribes Government
Servants are not available for promotion then the area of consideration may
extend upto 7 times of the total vacant posts and filling up of reserved post
may be made from the persons belonging to reserved category for the above
mentioned area of consideration. Committee shall consider to fill the vacancies
existing under each category in said area of consideration and the anticipated
vacancies on account of retirement and promotion in the course of one year. (3)
The name of public servant in requisite
number for each cadre shall be considered for the purpose of inclusion of his
name upto 25 percent of number of public servants included in the selection
list or to that of two public servants, whichever is more to fill the
unexpected vacancies during above said duration apart from expected vacancies
under sub-rule (2). (4)
Promotion shall be made as per Reservation
Roster prescribed by the Government. (5)
Other Provisions of the Chhattisgarh Public
Service (Promotion) Rules, 2003 and the order issued by the General
Administration Department from time to time shall be applicable for promotion. (1)
The Committee shall prepare a list of such
persons who satisfy the conditions prescribed in rule 15 and are held suitable
by committee for promotion to the service. Only those number of names shall be
included in the list, which are expected as vacant post due to retirement and
promotion in the same year. Apart from this, a reserved list shall be prepared
to fulfill the unexpected vacant posts arising in the said period, where from
each cadre / category a minimum of one and a maximum of 25% of vacant posts
shall exist. (2)
The list of suitable officers shall be
prepared as per the provisions of Chhattisgarh Public Service (Promotion)
Rules, 2003 and amendments made there in. (1)
The list so prepared as per rule 16 shall be
forwarded to the Commission by the Government along with the following :- (i)
Records of all the persons included in the
list. (ii)
Opinion of the Committee on the basis of
records. (iii)
Views of Government on the opinion of
Committee. (2)
If the Chairman of the Commission or any member
of the Commission nominated by the Chairman / Commission is present in the
meeting of Promotion Committee as a Chairman / Chairperson and signatures of
approval of members including Chairman of the Committee exist on the proceeding
report of the meeting then the actions under sub-rule (1) shall not be
necessary and it shall be deemed that the requirement regarding consultation
with commission under sub-clause (b) of clause (3) of Article 320 of the
Constitution of India has been complied with. (1)
The Commission shall consider the list so
prepared by the Committee along with other documents received from the
Government and give its approval if no amendment is considered necessary. (2)
If the Commission considers it necessary to
make any amendments in the list received from the Government, then it shall
intimate the Government with regard to the proposed amendments and then
considering the views, if any, given by the Government, the Commission shall
give its approval to the List along with such amendments made, if any, which in
its opinion is just and suitable. (3)
The list finally approved by the Commission
shall be the Selection list for promotion of member of service from the post
mentioned in column (2) of Schedule-IV to the posts mentioned in column (3) of
the said Schedule. (4)
The validation period of the said Selection
List shall only be upto 31st December of that calendar year. (1)
The appointments of the officers included in
the selection list to the posts borne on the cadre of the service shall follow
the same order in which the names of such officers appear in the selection
list. (2)
It shall not ordinarily be necessary to
consult the Commission before appointment of a person whose name is included in
the Selection List to the service unless during the period intervening between
the inclusion of his name in the Selection List and the date of his proposed
appointment, there occurs any deterioration in his work, which in the opinion
of the Government is such as to render him unsuitable for appointment to the
service. Provided that, the case
shall not be dealt with, in any manner less favorable to him than that provided
in these rules. (1)
All rules corresponding to these rules and in
force immediately before the commencement of these rules, are, hereby, repealed
in respect of matters covered by these rules : Provided that, any order
made or action taken under the rules so repealed shall be deemed to have been
made or taken under the corresponding provisions of these rules. (2)
Nothing contained in these rules shall affect
reservation and other conditions required to be provided for the Scheduled
Castes, Scheduled Tribes and Other Backward Classes in accordance with the
orders issued by the State Government, from time to time, in this regard.Chhattisgarh
Health & Family Welfare And Medical Education Department [Ayurved, Yoga And
Naturopathy, Unani, Siddha And Homeopathy (Ayush)] (Gazetted) Service
Recruitment Rules, 2022
In these rules, unless the context otherwise requires. :-
Without prejudice to the generality of the provisions contained in the
Chhattisgarh Civil Service (General conditions of service) Rules, 1961, these
rules shall apply to every member of the service.
The Services shall consist of the following persons, namely:-
The classification of the Service, the number of posts included in the service
and the scale of pay attached thereto, shall be in accordance with the
provisions contained in Schedule-I.
All appointments to the service after the commencement of these rules shall be
made by the Government and no such appointment shall be made except after
selection by one of the methods of recruitment specified in Rule 6.
In order to be eligible to compete at the examination /selection, a candidate
must satisfy the following conditions, namely:-
Any attempt on the part of candidate to obtain support for his candidature by
any means may be held by the Appointing Authority to disqualify the candidate
for the examination / selection.
Every person posted from promotion in service shall be appointed on Probation
for a period of two years.
If any question arises relating to the interpretation of these rules, it shall
be referred to Government, whose decision thereon shall be final.
Nothing contained in these rules shall be construed to limit or abridge the
power of the Governor to deal with the case of any person to whom these rules
may apply, in such manner as may appear to it to be just and proper :