Loading...
Do check our products such as, LIBIL: litigation check tool to mitigate legal risk, Patrol: case management tool to monitor and collaborate on cases, and legal research tool to access largest legal database.

JUNIOR SCIENTIFIC OFFICER (CHEMISTRY), HEALTH AND FAMILY WELFARE DEPARTMENT RECRUITMENT RULES

JUNIOR SCIENTIFIC OFFICER (CHEMISTRY), HEALTH AND FAMILY WELFARE DEPARTMENT RECRUITMENT RULES

JUNIOR SCIENTIFIC OFFICER (CHEMISTRY), HEALTH AND FAMILY WELFARE DEPARTMENT RECRUITMENT RULES

 

PREAMBLE

In exercise of the powers conferred by proviso to article 309 of constitution the Governor, Tipura hereby makes the following Regulating the method of recruitment to the post of Jr. Scientific Officer (Chemistry).

Rule - 1. Short title and Commencement.

(i)       These rules may called, Junior Scientific Officer (Chemistry), Health & Family Welfare Department Recruitment Rules.

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

Rule - 2.

The name of the post shall be as specified in column-1.

Rule - 3. Number, classification and scale of pay.

The number of the said post, its classification and the scale of pay attached thereto shall be specified in columns 2 to 4 of the Schedule Annexed hereto.

Rule - 4. Method of recruitment age limit, qualification, etc.

The method of recruitment to said post, age limit, qualification and other matter relating to said post shall be as specified in columns 5 to 13 of the said schedule.

Rule - 5. Disqualification.

No person-

(a)      Who has entered into or contracted a marriage with a person having spouse living, or

(b)      Who having a spouse living has entered into or contracted a marriage with any person shall be illegible for appointment the said post.

Provided that the State Government may, if satisfied that such marriage is permissible under the personal Law applicable to such person and the other party to the marriage and there are other grounds for so doing, except any person from the operation of these rule.

Rule - 6. Power to relax.

Where the State Government is of the opinion that it is necessary or expedient so to do, it may, be order for reasons to be recorded in the writing and in consultation with the Tripura Public Service Commission, relax any of the provisions of these rules with respect to any class or category of persons.

Rule - 7. Saving.

Nothing in these rules shall effect reservations, relaxation of age limit and concessions required to be provided for the Schedule Castes, the Schedule Tribes, Ex-Servicemen and other special category of persons in accordance with the orders issued by the State Government from time to time in this regard.

SCHEDULE-III

RECRUITMENT RULES FOR THE POST OF JUNIOR SCIENTIFIC OFFICER (CHEMISTRY) UNDER THE HEALTH AND FAMILY WELFARE DEPARTMENT, GOVERNMENT OF TRIPURA

01.

Name of the Post.

:-

Junior Scientific Officer (CHEMISTRY)

02.

Number of Post.

:-

01 (one) plus additional post as and when created.

03.

Classification

:-

Group "A" Gazetted.

04.

Scale of pay

:-

Rs. 7,800-275-10,000-300-15,100/- subject to revision by the Government from time to time.

05.

Whether selection post or non-selection post.

:-

Selection post.

06.

Age Limit for direct recruits.

:-

Age limit 37(thirty seven) years. Relaxable by 5(five) years in case of ST/SC/PH candidates and Government Servants, provided that the ST/SC/PH Govt. Servants shall not get this relaxation over and above the general relaxation of 5 years available to them.

07.

Educational and other qualification required for direct recruitment.

:-

Essential: (i) Degree in Pharmacy from a recognized University. Desirable: (ii) 1 year experience in testing of drugs in Govt. recognized laboratory.

08.

Whether age and educational qualifications prescribed for direct recruits will apply in the case of promotes.

:-

Not applicable.

09.

Period of probation, if any.

:-

2 (two) years.

10.

Method of recruitment Whether by direct recruitment or by promotion or by deputation/transfer and percentage of the vacancies to be filled by various method.

:-

By direct recruitment.

11.

In case of recruitment by promotion/deputation/transfer grades from which promotion/deputation/transfer to be made.

:-

Not applicable.

12.

If a D.P.C. exists, what is its composition.

:-

Not applicable.

13.

Circumstances in which T.P.S.C. is to be consulted in making recruitment.

:-

As required under Tripura Public Service Commission (Exemption for Consultation) Regulation, 1973.