Junior Pharmacist, Class Iii In The Subordinate Services Under The Commissionerate Of Health, Medical Services And Medical Education And Research / Directorate Of Medical Services, Employees State Insurance Scheme, Recruitment Rules, 2025

[31st January 2025]

PREAMBLE

In exercise of the powers conferred by the proviso to article 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 recruitment to the post of Junior Pharmacist, Class III in the subordinate services under the Commissionerate of Health, Medical Services and Medical Education and Research / Directorate of Medical Services, Employees' State Insurance Scheme, namely:-

Rule 1.

(1)     These rules may be called the Junior Pharmacist, Class III in the subordinate services under the Commissionerate of Health, Medical Services and Medical Education and Research / Directorate of Medical Services, Employees State Insurance Scheme, Recruitment Rules, 2025.

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

Rule 2.

Appointment to the post of Junior Pharmacist, Class III, included in Annexure annexed to these rules in the subordinate services under the Commissionerate of Health, Medical Services and Medical Education and Research / Directorate of Medical Services, Employees State Insurance Scheme, 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 35 years of age:

Provided that, the upper age limit may be relaxed in favour of the candidate who is already in the service of the Government of Gujarat in accordance with the provisions of the Gujarat Civil Services Classification and Recruitment (General) Rules, 1967.

(b)      possess,-

(i)       a Bachelors degree in Pharmacy or degree of Doctor of Pharmacy (Pharm. D.) obtained from any of the Universities established or incorporated by or under the Central or a State Act in India; or any other educational institution recognised assuch or declared as deemed to be a University under Section 3 of the University Grants Commission Act,1956; or

(ii)      a Diploma in Pharmacy obtained from any of the Universities established or incorporated by or under the Central or a State Act in India; or any other educational institution recognised as such or declared as deemed to be a University under Section 3 of the University Grants Commission Act, 1956; and having about two years experience as a Junior Pharmacist in Government, Government Undertaking or Board or as a Dispenser in the hospital or in dispensaries or as a Pharmacist or Medical Representative of any of the pharmaceutical company established under the Companies Act, 2013;

(c)      possess the basic knowledge of computer application as prescribed in the Gujarat Civil Services Classification (General) Rules, 1967; and

(d)      possess adequate knowledge of Gujarati or Hindi or both.

Rule 4.

The provision of rule 9A of the Gujarat Civil Services Classification and Recruitment (General) Rules, 1967 shall be applicable in respect of a candidate appointed by direct selection.

Rule 5.

The candidate appointed by direct selection shall be required to get himself registered with the Gujarat State Pharmacy Council as per the provisions of the Pharmacy Act, 1948 at the time of his appointment for direct selection, if he is not so registered.

Rule 6.

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

Rule 7.

The candidate appointed by direct selection shall be required to furnish a security and a surety bond in such Form, for such amount and for such period as may be prescribed by the Government.

Annexure

(see rule 2)