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HIMACHAL PRADESH ANIMAL HUSBANDRY DEPARTMENT, PHARMACIST, CLASS-III (NON-GAZETTED), RECRUITMENT AND PROMOTION RULES, 2018

HIMACHAL PRADESH ANIMAL HUSBANDRY DEPARTMENT, PHARMACIST, CLASS-III (NON-GAZETTED), RECRUITMENT AND PROMOTION RULES, 2018

HIMACHAL PRADESH ANIMAL HUSBANDRY DEPARTMENT, PHARMACIST, CLASS-III (NON-GAZETTED), RECRUITMENT AND PROMOTION RULES, 2018

PREAMBLE

In exercise of the powers conferred by proviso to article 309 of the Constitution of India, the Governor, Himachal Pradesh, in consultation with the Himachal Pradesh Public Service Commission, is pleased to make the Recruitment and Promotion Rules for the post of Veterinary Pharmacist, Class-III (Non-Gazetted), in the Department of Animal Husbandry, Himachal Pradesh as per Annexure-"A" attached to this notification, namely:-

Rule - 1. Short title and commencement Veterinary.--

(1)     These rules may be called the Himachal Pradesh Animal Husbandry Department, Pharmacist, Class-III (Non-Gazetted), Recruitment and Promotion Rules, 2018.

(2)     These rules shall come into force from the date of publication in the Rajpatra, Himachal Pradesh.

Rule - 2. Repeal & savings.--

(1)     The Himachal Pradesh Animal Husbandry Department, Veterinary Pharmacist, Class-III (Non-Gazetted) Recruitment and Promotion Rules, 2011 notified vide this department Notification No. AHY-A(3)02/2002-Loose dated 22nd December, 2011 amended from time to time are hereby repealed.

(2)     Notwithstanding such repeal, any appointment made or anything done or any action taken under the relevant rules so repealed under sub-rule 2(1) supra shall deemed to have been validly made, done or taken under these Rules.

ANNEXURE-"A"

RECRUITMENT & PROMOTION RULES FOR THE POST OF VETERINARY PHARMACIST, CLASS-III (NON-GAZETTED) IN THE DEPARTMENT OF ANIMAL HUSBANDRY, HIMACHAL PRADESH.

1.

Name of Post

 

Veterinary Pharmacist

2.

Number of Post(s)

 

2305 (Two thousand three hundred & five)

3.

Classification

 

Class-III (Non-Gazetted)

4.

Scale of Pay

(I)

Pay Band for regular incumbent(s): (???) 5910-20200+ (???) 2800/- grade pay.

 

 

(II)

Pay Band for regular incumbents after 02 years of

regular service:

(???) 10300-34800 + (???) 3600/- grade pay.

 

 

(III)

Emoluments for contract employees:

(???) 8710/- P.M as per details given in Col. No. 15-A.

5.

Whether "Selection" Post or "Non-Selection" Post;

 

Non-Selection

6.

Age for direct recruitment

 

18 to 45 years:

 

 

Provided that the upper age limit for direct recruits will not be applicable to the candidates already in service of the Government including those who have been appointed on adhoc or on contract basis:

Provided further that if a candidate appointed on adhoc basis or on contract basis had become over-age on the date he was appointed as such, he/she shall not be eligible for any relaxation in the prescribed age-limit by virtue of his/her such ad-hoc or contract appointment:

Provided further that upper age limit is relaxable for Scheduled Castes/Scheduled Tribes/Other Backward Classes and Other categories of persons to the extent permissible under the general or special order(s) of the Himachal Pradesh Government:

Provided further that the employees of all the Public Sector Corporations and Autonomous bodies who happened to be Government Servant before absorption in Public Sector Corporations/Autonomous Bodies at the time of initial constitution of such Corporations/Autonomous Bodies shall be allowed age concession in direct recruitment as admissible to Government servants.

 

This concession will not, however, be admissible to such staff of the Public Sector Corporation/Autonomous Bodies who were/are subsequently appointed by such Corporations/Autonomous Bodies and who are/were finally absorbed in the service of such Corporations/Autonomous Bodies after initial constitution of the Public Sector Corporation/Autonomous Bodies. Note: Age limit for direct recruitment will be reckoned on the first day of the year in which the post(s) is/are advertised for inviting applications or notified to the Employment Exchanges as the case may be.

7. Minimum Educational and other qualifications required for direct recruit (s):

a) Essential Qualification:

(i) Should have passed the 10+2 or its equivalent examination from the Board recognized by the State Government and also should have passed the Matriculation Examination with Science from the Board recognized by the State Government:

 

Provided that he should have passed the prescribed Veterinary Pharmacist Training Course of two years duration and Diploma to this effect should have been issued by the CSKHPKV, Palampur or should have passed two years duration course with equivalent syllabus as prescribed by CSKHPKV, Palampur for Veterinary Pharmacist training from a University/Institution recognized by State/Central Government and also recognized by Himachal Pradesh Para Veterinary Council.

(ii) Candidates must be registered with Himachal Pradesh Para Veterinary Council.

 

b) Desirable Qualifications:

Knowledge of customs, manners and dialects of Himachal Pradesh and suitability for appointment in the peculiar conditions prevailing in the Pradesh.

8. Whether age and educational qualification (s) prescribed for direct recruit (s) will apply in the case of the promote (s)

Age: Not applicable. Educational Qualification:- Yes (As prescribed in Col. 7 (a) above).

9. Period of Probation, if any:

Direct Recruitment/Promotion:

(a) Two years subject to such further extension for a period not exceeding one year as may be ordered by the competent authority in special circumstances and reasons to be recorded in writing.

 

(b) No probation in case of appointment on contract basis, tenure basis, re-employment after superannuation and absorption.

10. Method(s) of recruitment, whether by direct recruitment or by promotion/secondment/transfer and the percentage of post(s) to be filled in by various method:

(i) 44% by direct recruitment on batch wise basis from amongst Panchayat Veterinary Assistants on a regular basis or by recruitment on contract basis, as the case may be:

 

(ii) 44% by direct recruitment through the concerned recruiting agency i.e. Himachal Pradesh Staff Selection Commission Hamirpur, on a regular basis or by recruitment on contract basis, as the case may be; and

 

(iii) 12% by promotion failing which by direct recruitment through the concerned recruiting agency i.e. Himachal Pradesh Staff Selection Commission, Hamirpur, on a regular basis or by recruitment on contract basis, as the case may be.

11. In case of recruitment by promotion/secondment/transfer, grade from which promotion/secondment/transfer is to be made:

By promotion from amongst in service Departmental Class-IV employees who have passed the Matriculation Examination with Science followed by 10+2 or its equivalent examination from a recognized Board of School Education and the Veterinary Pharmacist Training Course of two years duration and Diploma to this effect issued by Chaudhary Sarwan Kumar Himachal Pradesh Krishi Vishvavidalya, Palampur or two years duration course with equivalent syllabus prescribed by the CSKHPKV, Palampur for Veterinary Pharmacist training from an University/Institution recognized by the State/Central Govt. with 05 (five) year regular service or regular combined with continuous adhoc service rendered, if any, in the grade, after passing the prescribed Course:

Provided that their inter-se-seniority will be determined on the basis of their seniority in State cadres without disturbing their original seniority in the District cadre:

Provided further that for filling up the posts of Veterinary Pharmacist, the following 25 point recruitment roster shall be followed as under:-

 

Roster Point No.

Feeder Category

9th, 18th, 25th

By Promotion

1st , 3rd, 5th, 7th, 10th, 12th, 14th, 16th, 19th, 21st and 23rd

By direct recruitment through the concerned recruiting agency.

2nd, 4th, 6th, 8th, 11th, 13th, 15th, 17th, 20th, 22nd and 24th

By direct recruitment on batch wise basis.

Note:- As and when the representation by all the categories is achieved as per given percentage, the vacancy shall be filled up from category which vacates the post:

(I)      Provided that for the purpose of promotion every employee shall have to serve at least one term in the Tribal/Difficult/Hard areas and remote/rural areas subject to adequate number of post(s) available in such areas:

Provided further that the proviso (I) supra shall not be applicable in the case of those employees who have five years or less service, left for superannuation except posting/transfer in remote/rural area. However, this condition of five year shall not be applicable in cases of promotion:

Provided further that Officers/Officials who have not served at least one tenure in Tribal/Difficult/Hard area and remote/rural areas shall be transferred to such area strictly in accordance with his/her seniority in the respective cadre.

Explanation I:- For the purpose of proviso (I) supra the "term" in Tribal/Difficult/Hard areas/remote/rural areas shall mean normally three years or less period of posting in such areas keeping in view the administrative exigencies/convenience.

Explanation II:- For the purpose of proviso (I) supra the Tribal/Difficult Areas shall be as under:-

(1)     District Lahaul & Spiti.

(2)     Pangi and Bharmour sub Division of Chamba district.

(3)     Dodra Kwar Area of Rohru sub Division.

(4)     Pandrah Bis Pargana, Munish Darkali and Gram Panchayat Kashapath, Rampur Tehsil of District Shimla.

(5)     Pandrah Bis Pargana of Kullu District.

(6)     Bara Bhangal Areas of Baijnath sub Division of Kangra District.

(7)     District Kinnaur.

(8)     Kathwar and Korga Patwar Circles of Kamrau Sub Tehsil, Bhaladh Bhalona and Sangra Patwar Circles of Renukaji Tehsil and Kota Pab Patwar Circle of Shillai Teshil, in Sirmour District.

(9)     Khanyol-Bagra Patwar circle of Karsog Tehsil, Gada Gussaini, Mathyani, Ghanyar, thachi, Baggi, Somgad and Kholanal of Bali-Chowki Sub Tehsil Jharwar, Kutgarh, Graman, Devgarh, Trailla, Ropa, Kathog, Silh-Badhwani, Hastpur, Ghamrehar and Bhatehar Patwar Circle of Pathar Tehsil, Chiuni, Kalipar, Mangarh, Thach-Bagra, North Magru and South Magru Patwar Circles of Thunag Tehsil and Batwara Patwar Circle of Sunder Nagar Tehsil in Mandi District.

Explanation III:- For the purpose of proviso (I) supra the Remote/Rural Areas shall be as under:

(i)       All Stations beyond the radius of 20 Kms. from sub Division/Tehsil headquarter.

(ii)      All stations beyond the radius of 15 Kms. From State Headquarter and District head quarters where bus service is not available and on foot journey is more than 3 (three) Kms.

(iii)     Home town or area adjoining to area of home town within the radius of 20 Kms. of the employee regardless of its category.

(II)     In all cases of promotion, the continuous adhoc service rendered in the feeder post if any, prior to regular appointment to the post shall be taken into account towards the length of service as prescribed in these rules for promotion subject to the conditions that the adhoc appointment/promotion in the feeder category had been made after following proper acceptable process of selection in accordance with the provisions of R&P Rules:

(i)       Provided that in all cases where a junior person becomes eligible for consideration by virtue of his total length of service (including the service rendered on ad-hoc basis followed by regular service/appointment) in the feeder post in view of the provision referred to above, all persons senior to him in the respective category/post/cadre shall be deemed to be eligible for consideration and placed above the junior person in the field of consideration:

Provided that all incumbents to be considered for promotion shall possess the minimum qualifying service of at least three years or that prescribed in the Recruitment & Promotion Rules for the post, whichever is less:

Provided further that where a person becomes ineligible to be considered for promotion on account of the requirements of the preceding proviso, the person(s) junior to him shall also be deemed to be ineligible for consideration for such promotion.

Explanation-:-The last proviso shall not render the junior incumbents ineligible for consideration for promotion if the senior ineligible person happened to be ex-servicemen who have joined Armed Forces during the period of emergency and recruited under the provisions of rule-3 of Demobilized Armed Forces Personnel (Reservation of Vacancies in Himachal Pradesh State Non-Technical Services) Rules, 1972 and having been given the benefit of seniority thereunder or recruited under the provisions of rule-3 of Ex-servicemen (Reservation of vacancies in the Himachal Pradesh Technical Services) Rules, 1985 and having been given the benefit of seniority thereunder.

(ii)      Similarly, in all the cases of confirmation, continuous ad-hoc service rendered on feeder post, if any, prior to the regular appointment against such posts shall be taken into account towards the length of service, if any adhoc appointment/promotion had been made after proper selection in accordance with the provision of Recruitment & Promotion Rules:

Provided that inter-se-seniority as a result of confirmation after taking into account, adhoc service rendered shall remain unchanged.

12.

If a Departmental Promotion/Confirmation Committee exists, what is its composition:

As may be constituted by the Government from time to time.

13.

Circumstances under which the Himachal Pradesh Public Service Commission (HPPSC) is to be consulted in making recruitment:

As required under the Law.

14.

Essential

requirement for a direct recruitment:

A candidate for appointment to any service or post must be a citizen of India.

15.

Selection for appointment to the post by direct recruitment:

Direct Recruitment:- Selection for appointment to the post in the case of direct recruitment shall be made on the basis of merit of written examination followed by evaluation as specified in Appendix-I appended to these rules, or if the Himachal Pradesh Public Service Commission or other recruiting agency/authority, as the case may be, so considers necessary or expedient on the basis of merit of written examination followed by evaluation as specified in Appendix-I appended to these Rules, preceded by a screening test (objective type) or practical test or skill test or physical test, the standard/syllabus, etc. of which, will be determined by the Himachal Pradesh Public Service Commission/other recruiting agency/authority, as the case may be.

Batch wise Recruitment:-Batch wise merit/inter-se-seniority for the purpose of appointment on batch wise basis of the candidates of a particular batch which has passed out from CSKHPKV, Palampur or from the recognized University/Institution of the State/Central Government shall be determined on the basis of merit/marks with equivalent syllabus as prescribed by the CSKHPKV, Palampur obtained in 2 years Veterinary Pharmacist training course diploma awarded by Chaudhary Sarvan Kumar Himachal Pradesh Krishi Vishavavidalaya Palampur or other University/Institution recognized by State/Central Government and also recognized by the Himachal Pradesh Para Veterinary Council.

15-A 

Selection for appointment to the post by contract appointment:

Notwithstanding anything contained in these rules, contract appointment to the post will be made subject to the terms and conditions given below:-

 

 

 

(I) CONCEPT:

 

 

(a) Under this policy the Veterinary Pharmacist in the Animal Husbandry Department, H.P. will be engaged on contract basis initially for one year, which may be extendable on year to year basis:

 

 

Provided that for extension/renewal of contract period on year to year basis the concerned HOD shall issue a certificate that the service and conduct of the contract appointee is satisfactory during the year and only then his period of contract is to be renewed/extended.

 

 

(b) POST FALLS WITHIN THE PERVIEW OF HPSSC: The Director, Animal Husbandry after obtaining the approval of the Government to fill up the vacant posts on contract basis will place the requisition with the concerned recruiting agency i.e. Himachal Pradesh Staff Selection commission, Hamirpur.

 

 

(c) POST FALLS OUT OF THE PERVIEW OF HPSSC: The Director, Animal Husbandry after obtaining the approval of the Government to fill up the vacant post(s) batchwise on contract basis will advertise the details of vacant posts in atleast two leading newspapers and invite applications from candidates having the prescribed qualification and fulfilling the other eligibility conditions as prescribed in these rules.

(d) The selection will be made in accordance with the eligibility conditions as prescribed in these Rules;

 

 

(II) CONTRACTUAL EMOLUMENTS:

The Veterinary Pharmacist appointed on contract basis will be paid consolidated fixed contractual amount @ (???) 8710/- per month (which shall be equal to minimum of pay band+grade pay). An amount of (???) 261/- (3% of the minimum of the pay band+grade pay of the post) as annual increase in contractual emoluments for the subsequent year (s) will be allowed, if contract is extended beyond one year.

(III) APPOINTING/DISCIPLINARY AUTHORITY:

The Director, Animal Husbandry Department, Himachal Pradesh, will be the appointing and disciplinary authority.

(IV) SELECTION PROCESS:

(a) Direct Recruitment:-Selection for appointment to the post in the case of contract appointment shall be made on the basis of merit of written examination followed by evaluation as specified in Appendix-I appended to these rules, or if considered necessary or expedient on the basis of merit of written examination followed by evaluation as specified in Appendix-I appended to these rules, preceded by a screening test (objective type) or practical test or skill test or physical test, the standard/syllabus, etc. of which, will be determined by the concerned recruiting agency i.e. Himachal Pradesh Staff Selection Commission Hamirpur.

(b) Batch wise Recruitment:-Batch wise merit/inter-se-seniority for the purpose of appointment on batch wise basis of the candidates of a particular batch which has passed out from CSKHPKV, Palampur or from the recognized University/Institution of the State/Central Government shall be determined on the basis of merit/marks with equivalent syllabus as prescribed by the CSKHPKV, Palampur obtained in 2 years Veterinary Pharmacist training course diploma awarded by Chaudhary Sarvan Kumar Himachal Pradesh Krishi Vishavavidalaya Palampur or other University/Institution recognized by State/Central Government and also recognized by the Himachal Pradesh Para Veterinary Council.

(V) COMMITTEE FOR SELECTION OF CONTRACTUAL APPOINTMENTS:

(i) For direct recruitment through HPSSS, Hamirpur:-As may be constituted by the concerned recruiting agency i.e. Himachal Pradesh Staff Selection Commission, Hamirpur from time to time.

(ii) For recruitment on batch wise basis:-As may be constituted by concerned recruiting authority from time to time.

(VI) AGREEMENT:

After selection of a candidate, he/she shall sign an agreement as per Appendix-II appended to these rules.

(VII) TERMS AND CONDITIONS:

(a) The contract appointee will be paid fixed contractual amount @ (???) 8710/- per month (which shall be equal to minimum of pay band + grade pay).The contract appointee will be entitled for increase in contractual amount @ (???) 261/-(3% of the minimum of the pay band plus grade pay of the post) for further extended years and no other allied benefits such as senior/selection scales etc. will be given.

(b) The service of the Contract appointee will be purely on temporary basis. The appointment is liable to be terminated in case the performance/conduct of the contract appointee is not found satisfactory.

(c) The Contract appointee will be entitled for one days' casual leave after putting one month's service, 10 days' medical leave and 5 days' special leave, in a calendar year. A female contract appointee with less than two surviving children may be granted maternity leave for 180 days'. A female contract appointee shall also be entitled for maternity leave not exceeding 45 days' (irrespective of the number of surviving children) during the entire service, in case of miscarriage including abortion, on production of medical certificate issued by the authorized Government Medical Officer. A contract employee shall not be entitled for medical reimbursement and LTC etc. No leave of any other kind except above is admissible to the contract appointee.

Un-availed casual leave, medical leave and special leave can be accumulated upto the calendar year and will not be carried forward for the next calendar year.

(d) Unauthorized absence from the duty without the approval of the Controlling Officer shall automatically lead to the termination of the contract. However, in exceptional cases where the circumstances for un-authorized absence from duty were beyond his/her control on medical grounds, such period shall not be excluded while considering his/her case for regularization but the incumbent shall have to intimate the controlling authority in this regard well in time. However, the contract appointee shall not be entitled for contractual amount for this period of absence from duty:

Provided that he/she shall submit the certificate of illness/fitness issued by the Medical Officer, as per prevailing instructions of the Government.

(e) An official appointed on contract basis who has completed three years tenure at one place of posting will be eligible for transfer on need bases basis wherever required on administrative grounds.

(f) Selected candidate will have to submit a certificate of his/her fitness from a Government/Registered Medical Practitioner. Women Candidates pregnant beyond 12 weeks will stand temporarily unfit till the conferment is over. The Women candidate shall be re-examined for fitness from an authorized Medical Officer/Practitioner.

 

(g) Contract appointee will be entitled to TA/DA if required to go on tour in connection with his/her official duties at the same rate as applicable to regular counterpart official at the minimum of pay scale.

 

(h) Provisions of service rules like FR SR, Leave Rules, GPF Rules, Pension Rules & Conduct Rules etc. as are applicable in case of regular employees will not be applicable in case of contract appointees. The Employees Group Insurance Scheme as well as EPF/GPF will also not be applicable to contract appointee(s).

16. Reservation:

The appointment to the service shall be subject to orders regarding reservation in the service for Scheduled Castes/Scheduled Tribes/Other Backward Classes/other Categories of persons issued by the Himachal Pradesh Government from time to time.

17. Departmental Examination:

Not applicable.

18. Power to Relax:

Where the State Government is of the opinion that it is necessary or expedient to do so, it may, by order for reasons to be recorded in writing and in consultation with the H.P. Public Service Commission relax any of the provision(s) of these Rules with respect to any class or category of person(s) or post(s).

APPENDIX-I

 

WRITTEN TEST

85 Marks

1.

{Percentage of marks obtained in written examination to be calculated out of 85 marks. For example, a candidate getting 50% marks in written examination will be given 42.5 marks}.

 

2.

Evaluation of candidate to be made in the following manner:-

 

 

i)

Weightage for the minimum educational qualification, prescribed in the Recruitment & Promotion Rules.

=2.5 Marks

15 Marks

 

{Percentage of marks obtained in the educational qualification would be multiplied by 0.025. For example, an individual has secured 50% marks in the required educational qualification, he/she will be allowed 1.25 marks (50x0.025=1.25)}

 

 

ii)

Belonging to notified Backward Area or Panchayat, as the case may be.

=01 Mark

 

 

iii)

Land less family/family having land less than 1 Hectare to be certified by the concerned Revenue Authority.

=01 Mark

 

 

iv)

Non-employment Certificate to the effect that none of the family members is in Government/Semi-Government service.

=01 Mark

 

 

v)

Differently abled persons with more than 40% impairment/disability/infirmity.

=01 Mark

 

 

vi)

NSS (atleast one year)/certificate holders in NCC/The Bharat Scout and Guide/Medal winner in National Level sports competitions.

=01 Mark

 

 

vii)

BPL family having annual income (from all sources) below (???) 40,000/- or as prescribed by the Govt. from time to time.

=02 Marks

 

 

viii)

Widow/divorced/destitute/single woman. =01 Marks

 

 

ix)

Single daughter/Orphan =01 Marks

 

 

x)

Training of atleast 6 months duration related to the post applied for from a recognized University/Institution.

=01 Mark

 

 

xi)

Experience up to a maximum of 5 years in Govt./Semi-Govt. Organization relating to the post applied for (0.5 marks only for each completed year)

=2.5 Marks

 

APPENDIX-II

Form of contract/agreement to be executed between the Veterinary Pharmacist and the Government of Himachal Pradesh through Director, Animal Husbandry. This agreement is made on this ______________ day of __________________ in year ___________ between Sh./Smt., S/o, D/o Shri/____________________ R/o ________________ contract appointee (hereinafter called the FIRST PARTY), AND The Governor, Himachal Pradesh through Director, Animal Husbandry Department Himachal Pradesh (here-in-after referred to as the SECOND PARTY). Whereas, the SECOND PARTY has engaged the aforesaid FIRST PARTY and the FIRST PARTY has agreed to serve as a Veterinary Pharmacist on contract basis on the following terms & conditions:-

1.        That the FIRST PARTY shall remain in the service of the SECOND PARTY as a Veterinary Pharmacist for a period of 1 year commencing on day of __________ and ending on the day of __________ . It is specifically mentioned and agreed upon by both the parties that the contract of the FIRST PARTY with SECOND PARTY shall ipso-facto stand terminated on the last working day i.e. on ___________ and information notice shall not be necessary:

Provided that for further extension/renewal of contract period on year to year basis the concerned HOD shall issue a certificate that the service and conduct of the contract appointee was satisfactory during the year and only then his/her period of contract is to be renewed/extended.

2.        The contractual amount of the FIRST PARTY will be @ (???) 8,710/- per month.

3.        The service of the FIRST PARTY will be purely on temporary basis. The appointment is liable to be terminated in case the performance/conduct of the contract appointee is not found satisfactory.

4.        The Contract appointee will be entitled for one days' casual leave after putting one month's service, 10 days' medical leave and 5 days' special leave, in a calendar year. A female contract appointee with less than two surviving children may be granted maternity leave for 180 days'. A female contract appointee shall also be entitled for maternity leave not exceeding 45 days' (irrespective of the number of surviving children) during the entire service, in case of miscarriage including abortion, on production of medical certificate issued by the authorized Government Medical Officer. A contract employee shall not be entitled for medical re-imbursement and LTC etc. No leave of any other kind except above is admissible to the contract appointee. Un-availed casual leave, medical leave and special leave can be accumulated upto the calendar year and will not be carried forward for the next calendar year.

5.        Unauthorized absence from the duty without the approval of the Controlling Officer shall automatically lead to the termination of the contract. However, in exceptional cases where the circumstances for un-authorized absence from duty were beyond his/her control on medical grounds, such period shall not be excluded while considering his/her case for regularization but the incumbent shall have to intimate the controlling authority in this regard well in time. However, the contract appointee shall not be entitled for contractual amount for this period of absence from duty:

Provided that he/she shall submit the certificate of illness/fitness issued by the Medical Officer, as per prevailing instructions of the Government.

6.        An official appointed on contract basis, who has completed three years tenure at one place of posting, will be eligible for transfer on need based basis wherever required on administrative grounds.

7.        Selected candidate will have to submit a certificate of his/her fitness from a Govt./Registered Medical Practitioner. In case of women candidate's pregnant beyond twelve weeks will be render her temporarily unfit till the confinement is over. The women candidate shall be re-examined for fitness from an authorized Medical Officer/Practitioner.

8.        Contract appointee shall be entitled to TA/DA if required to go on tour in connection with his/her official duties at the same rate as applicable to regular counter-part official at the minimum of the pay scale.

9.        The Employees Group Insurance Scheme as well as EPF/GPF/CPF will not be applicable to the contractual appointee (s).

IN WITNESS THE FIRST PARTY AND SECOND PARTY have herein to set their hands the day, month and year first, above written.

IN THE PRESENCE OF WITNESS:

1.        ______________________________________________________________________________

(Name and full Address)

(Signature of the FIRST PARTY)

2.        __________________________

__________________________

__________________________

(Name and full Address)

(Signature of the SECOND PARTY)