Employees' State Insurance Corporation
(Nursing Officer, Senior Nursing Officer and Assistant Nursing Superintendent),
Recruitment Regulations, 2020
Employees' State Insurance
Corporation (Nursing Officer, Senior Nursing Officer and Assistant Nursing
Superintendent), Recruitment Regulations, 2020
[19th
October, 2020]
In exercise of the powers
conferred by sub-section (1) of Section 97, read with clause(xxi) of
sub-section (2) and sub-section (2A) of the said section and sub-section (2) of
Section 17 of the Employees' State Insurance Act, 1948 (Act 34 of 1948) and in
supersession of the Employees State Insurance Corporation, (Nursing
cadres/Posts), Recruitment Regulations, 2010 in so far as they relate to the
post of Staff Nurse, Nursing Sister and Assistant Nursing Superintendent,
excepts as respects things done or omitted to be done before such supersession,
the Employees' State Insurance Corporation hereby makes with the approval of
the Central Government, the following regulations regulating the method of
recruitment to the post of Nursing Officer, Senior Nursing Officer (erstwhile
Staff Nurse and Nursing Sister respectively) and Assistant Nursing
Superintendent in Employees' State Insurance Corporation, namely:—
Regulation - 1. Short title and commencement.
(1) These Regulations may be
called the Employees' State Insurance Corporation (Nursing Officer, Senior
Nursing Officer and Assistant Nursing Superintendent), Recruitment Regulations,
2020.
(2) They shall come into force
on the date of their publication in the Official Gazette.
Regulation - 2. Nationality.
A candidate for appointment
must be:—
(a) a Citizen of India; or
(b) he/she must belong to such
categories of persons as may from time to time, be notified in this behalf by
the Government of India in the Department of Personnel and Training, Ministry
of Personnel, Public Grievances and Pensions.
Regulation - 3. Number of posts, classification and level in pay matrix.
The number of the said
posts, their classification and level in the pay matrix attached thereto shall
be as specified in columns (2) to (4) of the Schedule annexed to these
regulations.
Regulation - 4. Method of recruitment, age-limit, qualifications, etc.
The method of recruitment,
age -limit, qualifications and other matters relating to the said posts shall
be as specified in columns (5) to (13) of the said Schedule.
Regulation - 5. Physical fitness.
(1) A candidate must be in good
mental and bodily health and free from any physical defect likely to interfere
with the discharge of his duties as an officer/employee in the service.
(2) A candidate who after such
physical examination as the Director General may prescribe is found not to
satisfy the requirement of clause (1) of this regulation will not be appointed.
Note: The standard of
physical fitness and the competent medical authorities to examine and declare a
candidate physically fit for appointment, will be same as for corresponding
appointment under the Central Government.
Regulation - 6. 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 post:
Provided that the Director
General of the Employees' State Insurance Corporation 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 regulation.
Regulation - 7. Power to relax.
Where the Director General
of the Employees' State Insurance Corporation is of the opinion that it is
necessary or expedient so to do, he may, by order and for reasons to be
recorded in writing, and after obtaining specific prior approval of the Central
Government, and in consultation with Union Public Service Commission, relax any
of the provisions of these regulations with respect to any class or category of
persons.
Regulation - 8. Savings.
Nothing in these
regulations shall affect reservation, relaxation of age- limit and other
concessions required to be provided for the Scheduled Castes, the Schedules
Tribes, the Other Backward Classes, the 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
|
Name of post
|
Number of posts
|
Classification.
|
Level in the Pay matrix
|
Whether selection post or non-selection post
|
Age-limit for direct recruits
|
|
(1)
|
(2)
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(3)
|
(4)
|
(5)
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(6)
|
|
Nursing Officer
|
2959* (2019) *Subject to variation dependent on
workload
|
Group ‘B’, Non-Ministerial.
|
Level-7 in the pay matrix (Rs. 44,900-1,42,400)
|
Not applicable.
|
Not exceeding thirty years.
(Relaxable for employees of Employees' State
Insurance Corporation and Government servants upto five years in accordance
with the instructions or orders issued by the Central Government from time to
time). Note: The crucial date for determining the age-limit shall be as
advertised by the Union Public Service Commission.
|
|
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
vacancies to be filled by various methods
|
|
(7)
|
(8)
|
(9)
|
(10)
|
|
Essential qualification:
(A)(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; and
(II) registered as a nurse or nurse and mid-wife
(registered Nurse or registered Nurse & registered Midwife) with State
Nursing Council.
OR
(B)(I) Diploma in General Nursing Mid-wifery from
a recognised Board or Council;
(II) registered as a nurse or nurse and mid-wife
(registered Nurse or registered Nurse & registered Midwife) from State
Nursing Council; and
(iii) One year experience in minimum fifty bedded
hospital after acquiring the educational qualification mention at (B)(I) above.
Note 1: Qualifications are relaxable at the
discretion of the Union Public Service Commission for reasons to be recorded
in writing. In case of candidates otherwise well qualified.
Note 2: The qualification(s) regarding experience
is/are relaxable at the discretion of the Union Public Service Commission for
reasons to be recorded in writing in the case of candidates belonging to the
Scheduled Castes or the Scheduled Tribes if at any stage of selection the
Union Public Service Commission, 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 1: Vacancies caused by the incumbent being
away on transfer on deputation or long illness or study leave or under other
circumstance for duration of one year or more may be filled on deputation
basis from officers of Central Government;
(A)(I) holding analogous post on regular basis in
the parent cadre or department; and
(B) possessing the educational qualification
prescribed for direct recruits under column (7).
Note 2: Period of deputation including period of
deputation in another ex-cadre post held immediately preceding this appointment
in the same or some other organisation or department of the Central
Government shall ordinarily not to exceed three years. The maximum age-limit
for appointment by deputation shall be not exceeding fifty six years as on
the closing date of receipt of application.
|
|
In case of recruitment by promotion or deputation
or 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 Service
Commission to be consulted in making recruitment
|
|
(11)
|
(12)
|
(13)
|
|
Not applicable.
|
Group ‘B’ Departmental Confirmation Committee
(for considering confirmation) consisting of:
1. Medical Commissioner, Employees' State
Insurance Corporation -Chairman;
2. Director or Joint Director (Medical
Administration), Headquarters, Employees' State Insurance Corporation
-Member;
3. Director or Joint Director or Deputy Director
(Establishment-1), Headquarters, Employees' State Insurance Corporation
-Member.
|
Consultation with Union Public Service Commission
is necessary.
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
(6)
|
|
Senior Nursing Officer
|
1272* (2020)
*Subject to variation dependent on workload
|
Group ‘B’,
Non —Ministerial.
|
Level-8 in the pay matrix
(Rs. 47,600-1,51,100)
|
Selection
|
Not applicable
|
|
(7)
|
(8)
|
(9)
|
(10)
|
|
Not applicable
|
Not applicable
|
Not applicable
|
By promotion failing which by deputation
(including short-term contract)
|
|
(11)
|
(12)
|
(13)
|
|
By promotion;
Promotion from Nursing Officer with two years of
regular service in level-7 (Rs. 44,900-1,42,400) in the pay matrix.
Note 1: For promotion to the post of Senior
Nursing Officer, the candidate should have completed the training in the
field of duties of the post and skill development, etc. through Training
Institute of Employees' State Insurance Corporation or at an institute
decided by competent authority. Those persons who are due to retire within
two years shall be exempted from completion of such training.
Note 2: Where juniors who have completed their
qualifying or eligibility service are being considered for promotion, their
seniors would also be considered provided they are not short of the requisite
qualifying or eligibility service by more than half of such qualifying or
eligibility service or two years, whichever is less, and have successfully
completed their probation period for promotion to the next higher grade along
with their juniors who have already completed such qualifying or eligibility
service.
By deputation (including short-term contract):
Officer of the Central Government or State
Government or Union territories or autonomous or statutory organisations or
public sector undertaking or Universities or recognised research
institutions:
(a) (i) holding analogous posts on regular basis
in the parent cadre or department; or
(ii) with two years service in the grade rendered
after appointment thereto on a regular basis in posts in level-7 (Rs.
44,900-1,42,400) in the pay matrix in the parent cadre or department; and
(b) possessing the following educational qualifications
and experience:
Essential qualification:
(A) (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;
and
(II) registered as a nurse or nurse and mid-wife
(Registered Nurse or Registered Nurse & Registered Midwife) with State
Nursing Council; and
(III) one year experience in minimum fifty bedded
hospital after acquiring the educational qualification mention at (A)(I)
above.
OR
(B) (I) Diploma in General Nursing Mid-wifery
from a recognised Board or Council;
(II) registered as a nurse or nurse and mid-wife
(Registered Nurse or Registered Nurse & Registered Midwife) from State
Nursing Council; and
(III) two years experience in minimum fifty
bedded hospital after acquiring the educational qualification mention at
(B)(I) above.
Note 3: The departmental officers in the feeder
category who are in the direct line of promotion will not be eligible for
consideration for appointment on deputation. Similarly, deputationists shall
not be eligible for consideration for appointment by promotion.
Note 4: Period of deputation (including
short-term contract) including the period of deputation (including short-term
contract) in another ex-cadre posts held immediately preceding this
appointment in the same or some other organisation or department of the
Central Government shall ordinarily not exceed three years. The maximum age
limit for appointment by deputation (including short-term contract) shall be
not exceeding fifty six years, as on the closing date of receipt of
applications.
|
Group ‘B’ Departmental Promotion Committee (for
considering promotion) consisting of:
1. Chairman or Member, Union Public Service
Commission -Chairman;
2. Medical Commissioner, Employees' State
Insurance Corporation. -Member;
3. Insurance Commissioner (Personnel and
administration), Employees' State Insurance Corporation. -Member.
|
Consultation with Union Public Service Commission
is necessary on each occasion.
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
(6)
|
|
3. Assistant Nursing Superintendent
|
279* (2020)
*Subject to variation dependent on workload
|
Group' A' Non-Ministerial
|
Level-10 in the pay matrix
(Rs. 56,100—1,77,500)
|
Selection.
|
Not applicable.
|
|
(7)
|
(8)
|
(9)
|
(10)
|
|
Not applicable
|
Not applicable
|
Two years
|
By promotion failing which by deputation
(including short term contract)
|
|
(11)
|
(12)
|
(13)
|
|
By promotion;
Promotion from Senior Nursing Officer with two
years of regular service in level-8 (Rs. 47,600-1,51,100) in the pay matrix.
Note 1: For promotion to the post of Assistant
Nursing Superintendent, the candidate should have completed the training in
the field of duties of the post and skill development, etc. through Training
Institute of Employees' State Insurance Corporation or at an institute
decided by competent authority. Those persons who are due to retire within
two years shall be exempted from completion of such training.
Note 2: Where juniors who have completed their
qualifying or eligibility service are being considered for promotion, their
seniors would also be considered provided they are not short of the requisite
qualifying or eligibility service by more than half of such qualifying or
eligibility service or two years, whichever is less, and have successfully
completed their probation period for promotion to the next higher grade along
with their juniors who have already completed such qualifying or eligibility
service.
By Deputation (including short-term contract):
Officer of the Central Government or State
Government or Union Territories or autonomous or statutory organisations or
public sector undertaking or Universities or recognised research
institutions:
(a)(i) holding analogous posts on regular basis
in the parent cadre or department; or
(ii) with two years service in the grade rendered
after appointment thereto on a regular basis in the level-8 (Rs.
47,600-1,51,100) or level-9 (Rs. 53,100-1,67,800) in the pay matrix in the
parent cadre or department; and
(b) possessing the following educational
qualifications and experience: Essential qualification:
(A)(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; and
(II) registered as a nurse or nurse and mid-wife
(Registered Nurse or Registered Nurse & Registered Midwife) with State
Nursing Council; and
(III) two years experience in minimum fifty
bedded hospital after acquiring the educational qualification mention at (A)
(I) above.
OR
(B) (I) Diploma in General Nursing Mid-wife from
a recognised Board or Council; and
(II) registered as a nurse or nurse and mid-wife
(Registered Nurse or Registered Nurse & Registered Mid-wife) from State
Nursing Council; and
(III) three years experience in minimum fifty
bedded hospital after acquiring the educational qualification mention at
(B)(I) above.
Note 3: The departmental officers in the feeder
category who are in the direct line of promotion shall not be eligible for
consideration for appointment on deputation. Similarly, deputationists shall
not be eligible for consideration for appointment by promotion.
Note 4: The period of deputation (including
short-term contract) including the period of deputation (including short-term
contract) in another ex-cadre posts held immediately preceding this
appointment in the same or some other organisation or department of the
Central Government shall ordinarily not exceed three years. The maximum age
limit for appointment by transfer on deputation (including short-term
contract) shall be not exceeding fifty six years, as on the closing date of
receipt of applications.
|
Group ‘A’ Departmental Promotion Committee (for
considering promotion) consisting of:
1. Chairman or Member, Union Public Service
Commission -Chairman;
2. Medical Commissioner, Employees' State
Insurance Corporation. -Member;
3. Insurance Commissioner (Personnel and
administration), Employees' State Insurance Corporation. -Member.
Group ‘A’ Departmental Confirmation Committee
(for considering confirmation) consisting of:
1. Medical Commissioner, Employees' State
Insurance Corporation - Chairman;
2. Director or Joint Director (Medical
Administration), Headquarters, Employees' State Insurance Corporation
-Member;
3. Director or Joint Director or Deputy Director
(Establishment-1), Headquarters, Employees' State Insurance Corporation
-Member.
|
Consultation with Union Public Service Commission
is necessary on each occasion.
|