In exercise of the
powers conferred by the proviso to Art. 309 of the Constitution of India, and
in supersession of all the rules made in this behalf, the Governor of Gujarat
hereby makes the following rules to provide for regulating the recruitment to
the post of Junior Pharmacist, Class III in the subordinate service of the
Directorate of Medical Services, Employees' State Insurance Scheme, Gujarat
State, namely: These rules may be called the Junior
Pharmacist, Class III, (in the Subordinate Service of the Directorate of
Medical Services, Employees' State Insurance Scheme), Recruitment Rules, 2014. Appointment to the post of Junior Pharmacist,
Class III, in the Subordinate Service of the Directorate of Medical Services,
Employees' State Insurance Scheme, Gujarat State, shall be made by direct
selection. To be eligible for appointment by direct
selection to the post mentioned in Rule 2, a candidate shall (a)
not
be more than 30 years of age: Provided that the upper age limit may be
relaxed in favour of a candidate who is already in the service of Government of
Gujarat in accordance with the provisions of the Gujarat Civil Services
Classification and Recruitment (General) Rules, 1967; (b)
possess (i)
Bachelor
degree in Pharmacy obtained from any of the Universities established or
incorporated by or under the Central or State Act in India; or any other
educational institutions recognised as such or declared to be deemed as a
University under Sec. 3 of the University Grants Commission Act, 1956 or
possess an equivalent qualification recognised as such by the Government; or (ii)
a
diploma in Pharmacy obtained from the State Technical Examination Board or from
any of the Universities established or incorporated by or under the Central or
the State Act in India; or any other educational institution recognised as such
or declared to be deemed as a University under Sec. 3 of the University Grants
Commission Act, 1956 or possess an equivalent qualification recognised by the
Government and have about two years experience as a Dispenser in the hospital
or dispensaries or Pharmacist or Medical Representative of any of the
pharmaceutical Company established under the Companies Act, 1956; (c)
possess
the basic knowledge of computer application as prescribed in the Gujarat Civil
Services Classification and Recruitment (General) Rules, 1967; and (d)
possess
adequate knowledge of Gujarati or Hindi or both. A candidate appointed by direct selection
shall be on probation for a period of one year. A candidate appointed by direct selection
shall, during his probation period, require to pass the qualifying examination
for computer knowledge in accordance with the provisions of the Gujarat Civil
Services Computer Competency Training and Examination Rules, 2006. A candidate appointed by direct selection
shall require to pass an examination in Hindi or Gujarati or both in accordance
with the rules prescribed by the Government. The candidate appointed by direct selection
shall have to undergo such training and pass such examination as may be prescribed
by the Government. The candidate appointed by direct selection
shall require to get himself registered with the pharmacy council constituted
under the Pharmacy Act, 1948 at the time of making an application. The candidate appointed by direct selection
shall require to furnish a security and surety bond in such form, for such
amount and for such period as may be prescribed by the Government.JUNIOR PHARMACIST, CLASS III, (IN THE
SUBORDINATE SERVICE OF THE DIRECTORATE OF MEDICAL SERVICES, EMPLOYEES' STATE
INSURANCE SCHEME), RECRUITMENT RULES, 2014
PREAMBLE