Loading...
Are you looking for a legal research tool ?
Get Started
Do check other products like LIBIL, a legal due diligence tool to get a litigation check report and Case Management tool to monitor and collaborate on cases.

DR. RAM MANOHAR LOHIA HOSPITAL, NEW DELHI (STAFF NURSE) RECRUITMENT RULES, 2014

DR. RAM MANOHAR LOHIA HOSPITAL, NEW DELHI (STAFF NURSE) RECRUITMENT RULES, 2014

Preamble - DR. RAM MANOHAR LOHIA HOSPITAL, NEW DELHI (STAFF NURSE) RECRUITMENT RULES, 2014

DR. RAM MANOHAR LOHIA HOSPITAL, NEW DELHI (STAFF NURSE) RECRUITMENT RULES, 2014

PREAMBLE

In exercise of the powers conferred by the proviso to article 309 of the Constitution and in supersession of the Safdarjung hospital/Dr. Ram Manohar Lohia Hospital/Lady Hardinge Medical College and Smt. Sucheta Kriplani Hospital/Kalawati Saran Education and Research, Pondicherry (Nursing Sister and Staff Nurse) Recruitment Rules, 1997, in so far as they relate to the post of Staff Nurse, Dr. Ram Manohar Lohia Hospital, New Delhi except as respects things done or omitted to be done before such supersession, the President hereby makes the following rules regulating the method of recruitment to the posts of Staff Nurse in Dr. Ram Manohar Lohia Hospital, New Delhi, namely:-


Rule 1 - Short title and commencement

(1) These rules may be called the Dr. Ram Manohar Lohia Hospital, New Delhi (Staff Nurse) Recruitment Rules, 2014.

(2) They shall come into force on the date of their publication in the Official Gazette.


Rule 2 - Number of post, classification and pay band and grade pay or pay scale

The number of the said post, its classification and the pay band and grade pay or pay scale attached thereto shall be as specified in columns (2) to (4) of the Schedule annexed to these rules.


Rule 3 - Method of recruitment, age-limit, qualification, etc

The method of recruitment, age-limit, qualifications and other matters relating to the said post shall be as specified in columns (5) to (13) of the said Schedule.


Rule 4 - Disqualification

No person,-

(a) who has entered into or contracted a marriage with a person having a spouse living; or

(b) who, having a spouse living, has entered into or contracted a marriage with any person,

shall be eligible for appointment to the said posts;

Provided that the Central Government may, if satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and that there are other grounds for so doing, exempt any person from the operation of this rule.


Rule 5 - Power to relax

Where the Central Government is of the opinion that it is necessary or expedient so to do, it may, by order, for reasons to be recorded in writing relax any of the provisions of these rules with respect to any class or category of persons.


Rule 6 - Saving

Nothing in these rules shall affect reservation, relaxation of age-limit and other concessions required to be provided for the Scheduled Castes, the Scheduled Tribes, the other backword classes, Ex-Servicemen and other special categories of persons in accordance with the orders issued by the Central Government from time to time in this regard.


Schedule - SCHEDULE

SCHEDULE

Name of the post.

Number of posts.

Classification.

Pay band and grade pay or pay scale.

Whether selection post or non-selection post.

(1)

(2)

(3)

(4)

(5)

Staff Nurse

840* (2014)

*Subject to variation dependent on workload

General Central Service, Group ?B? Non Gazetted, Non-Ministerial

Pay band 2, Rs. 9300-34800 plus grade pay of Rs. 4600.

Not applicable

 

Age limit for direct recruits.

Educational and other qualifications required for direct recruits.

Whether age and educational qualifications prescribed for direct recruits will apply in the case of promotees.

Period of probation, if any.

Method of recruitment, whether by direct recruitment or by promotion or by deputation/absorption and percentage of the vacancies to be filled by various methods.

(6)

(7)

(8)

(9)

(10)

Not exceeding 30 years

(Relaxable for Government servants up to five years in accordance with the instructions or orders issued by the Central Government)

Note: The crucial date for determining the age limit shall be the closing date for receipt of applications from candidates in India (and not the closing date prescribed for those in Assam, Meghalaya, Arunachal Pradesh, Mizoram, Manipur, Nagaland, Tripura, Sikkim, Ladakh Division of Jammu and Kashmir State, Lahaul and Spiti District and Pangi Sub Division of Chamba District of Himachal Pradesh, Andaman and Nicobar Islands or Lakshdweep).

Educational Qualifications:

I.(i) B.Sc. (Hons.) in Nursing from a recognised University or Institute;

or

Regular course in B.Sc. Nursing from a recognised University or Institute;

or

Post Basic B.Sc. Nursing from a recognised University or Institute;

(ii) registered as a Nurse or Nurse and Midwife

(RN or RN and RM) with State Nursing Council;

(iii). Six months experience in minimum fifty bedded hospital after acquiring the educational qualification mentioned above.

or

II. (i). Diploma in General Nursing Mid-wifery from a recognised Board or Council;

(ii). Registered as a Nurse or Nurse and Mid-wife ( RN or RN and RM) with State Nursing Council; and

(iii) Two and half years experience in minimum fifty bedded hospital after acquiring the educational qualification mentioned at II. (i) above.

Note 1: Experience are relaxable at the discretion of the Staff Selection Commission or competent authority for reasons to be recorded in writing, in the case of candidates otherwise well qualified.

Note 2: The qualifications(s) regarding experience is/are relaxable at the discretion of the Staff Selection Commission or competent authority for reasons to be recorded in writing in the case of the candidates belonging to the Scheduled Castes or the Scheduled Tribes, if at any stage or selection the Staff Selection Commission/Competent authority, is of the opinion that sufficient number of candidates from these communities possessing the requisite experience are not likely to be available to fill up the vacancies reserved for them.

Not applicable.

Two years.

By direct recruitment.

Note: Vacancies caused by the incumbent being away on deputation or long illness or study leave or under other circumstances for duration of one year or more may be filled on deputation basis from officers of the Central Government:-

(a) holding analogous post on regular basis in the parent cadre or department; and (b) possessing the educational qualifications and experience prescribed for direct recruits under column 7.

(The maximum age limit for appointment by deputation shall be not exceeding 56 years as on the closing date of receipt of applications. )

 

In case of recruitment by promotion or deputation/absorption grade from which promotion or deputation/absorption to be made

If a Departmental Promotion Committee exists, what is its composition

Circumstances in which Union Public Services Commission is to be consulted in making recruitment.

(11)

(12)

(13)

Not applicable

Group ?B? Departmental Confirmation Committee ( for consisting confirmation) consisting of:-

1. Additional Medical Superintendent of Dr. Ram Manhohar Lohia Hospital, New Delhi - Chairman

2. Chief Nursing Officer/Nursing Superintendent, Dr. Ram Manohar Lohia Hospital, New Delhi - Member

3. Nursing Adviser, Ministry of Health and Family Welfare - Member

4. Deputy Director Administration, Dr. Ram Manohar Lohia hospital, New Delhi

Consultation with Union Public Service Commission not necessary.