JUNIOR PHARMACIST, CLASS III, (IN THE SUBORDINATE SERVICE OF THE DIRECTORATE OF MEDICAL SERVICES, EMPLOYEES' STATE INSURANCE SCHEME), RECRUITMENT RULES, 2014

PREAMBLE

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:

Rule - 1.

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.

Rule - 2.

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.

Rule - 3.

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.

Rule - 4.

A candidate appointed by direct selection shall be on probation for a period of one year.

Rule - 5.

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.

Rule - 6.

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.

Rule - 7.

The candidate appointed by direct selection shall have to undergo such training and pass such examination as may be prescribed by the Government.

Rule - 8.

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.

Rule - 9.

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.