Ministry Of Health And Family Welfare,
Kalawati Saran Childrens Hospital, New Delhi, Medical Social Welfare Officer
(Group B Post) Recruitment Rules, 2023
[04th May 2023]
In
exercise of the powers conferred by the proviso to article 309 of the
Constitution and in supersession of the Kalawati Saran Children's Hospital, New
Delhi (Group 'C' posts) Recruitment Rules, 1981 in so far as they relate to the
post of Social Worker, except as respects things done or omitted to be done
before such supersession, the President hereby makes the following rules
regulating the method of recruitment to the post of Medical Social Welfare
Officer in the Kalawati Saran Children's Hospital, New Delhi, under the
Ministry of Health and Family Welfare, New Delhi, namely:-
Rule - 1. Short title and commencement
(1)
These
rules may be called the Ministry of Health and Family Welfare, Kalawati Saran
Childrens Hospital, New Delhi, Medical Social Welfare Officer (Group B Post)
Recruitment Rules, 2023.
(2)
They
shall come into force on the date of their publication in the Official Gazette.
Rule - 2. Number of post, classification and level in pay matrix
The number of the said post, its classification and level in the pay matrix
attached thereto shall be as specified in columns (2) to (4) of the Schedule
annexed to these rules.
Rule - 3. Method of recruitment, age-limit, qualifications, etc
The method of recruitment, age-limit, qualifications and other matters relating
to the said post shall be as specified in columns (5) to (13) of the said
Schedule.
Rule - 4. Disqualification
No person, -
(a)
who
has entered into or contracted a marriage with a person having a spouse living;
or
(b)
who,
having a spouse living, has entered into or contracted a marriage with any
person, shall be eligible for appointment to the said post:
Provided
that the Central 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 that there are other grounds for so doing, exempt any person from
the operation of this rule.
Rule - 5. Power to relax
Where the Central Government is of the opinion that it is necessary or
expedient so to do, it may, by order and for reasons to be recorded in writing
and in consultation with the Union Public Service Commission and relax any of
the provisions of these rules with respect to any class or category of persons.
Rule - 6. Saving
Nothing in these rules shall affect reservation, relaxation of age-limit and
other concessions required to be provided for the Scheduled Castes, the
Scheduled Tribes, the Other Backward Classes, the Ex-servicemen and other
special categories of person in accordance with the orders issued by the
Central Government from time to time in this regard.
SCHEDULE
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Name of post.
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Number of post.
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Classification.
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Level in pay matrix.
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Whether selection post or non-selection
post.
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(1)
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(2)
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(3)
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(4)
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(5)
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Medical
Social Welfare Officer.
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02* (2023)
*Subject to variation dependent on workload.
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General
Central Service, Group B, Non-Gazetted, Non-Ministerial.
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Level-6 in
the pay matrix (Rs. 35400 – 112400).
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Not
applicable.
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Age-limit for direct recruits.
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Educational and other qualifications
required for direct recruits.
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(6)
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(7)
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Not
exceeding thirty years.
(Relaxable
for Government servants upto five years in accordance with the instructions
or orders issued by the Central Government).
Note:The
crucial date for determining the age-limit shall be as prescribed by the
Staff Selection Commission.
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(A)(i)
Bachelor Degree in Social Work or Sociology from a recognised University or
Institute or Degree in any discipline with at least one year duration diploma
in Social Work from a recognised University or institute; and
(ii) Two
years experience in the field of medical social work in Government recognised
hospital or institution. Or
(b) (i)
Masters Degree in Social Work or Sociology from a recognised University or
institute; and
(ii) One
year experience in the field of medical social work in Government recognised
hospital or institution.
Note 1:
Qualification are relaxable at the discretion of the Staff Selection
Commission or the competent authority for the reasons to be recorded in
writing in the case of candidates otherwise well qualified.
Note 2: The
qualifications regarding experience are relaxable at the discretion of the
Staff Selection Commission or competent authority, for reasons to be recorded
in writing in the case of candidates belonging to the Scheduled Castes or the
Scheduled Tribes if at any stage of Selection, the Staff Selection Commission
or Competent authority is of the opinion that sufficient number of candidates
from these communities possessing the requisite experience are not likely to
be available to fill up the vacancy reserved for them.
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Whether age and educational qualifications
prescribed for direct recruits will apply in the case of promotes.
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Period of probation, if any.
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Method of recruitment, whether by direct
recruitment or by promotion or by deputation /absorption and percentage of
the vacancies to be filled by various methods.
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(8)
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(9)
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(10)
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Not
applicable.
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Two years for
direct recruits, subject to completion of mandatory training of at least two
weeks duration in the relevant field.
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Deputation
failing which by Direct Recruitment
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In case of recruitment by Promotion or
deputation/absorption, grade from which promotion/deputation/absorption to be
made.
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If a Departmental Promotion Committee
exists, what is its composition.
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Circumstances in which Union Public
Services Commi -ssion is to be consulted in making recruitment.
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(11)
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(12)
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(13)
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Deputation:
Officers
of the Central Government or State Governments or Union territories:
(a)(i)
holding analogous post on a regular basis in the parent cadre or Department
;or
(ii)with
six years service in the grade rendered after appointment thereto on a
regular basis in level- 5 in the pay matrix (Rs. 29200 -92300) or equivalent
in the parent cadre or Department ; and
(b)
Possessing the educational qualifications and experience as prescribed for
direct recruits under column no. (7).
The Period
of deputation including period of deputation in another Ex-cadre post held
immediately preceding this appointment in the same or some other organisation
or department of the Central Government shall ordinarily not exceed three
years. The maximum age limit for appointment by deputation shall be Not
exceeding fifty six years as on the closing date of receipt of applications.
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Departmental
Confirmation Committee (for considering Confirmation) consisting of:-
(1) Additional
Medical Superintendent, Kalawati Saran Childrens Hospital, New Delhi
-Chairman;
(2)
Director in charge of Medical Education, Directorate General of Health
Services -Member;
(3) Deputy
Director (Administration), Lady Hardinge Medical College and Associated
Hospital, New Delhi -Member.
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Consultation
with Union Public Service Commission is not necessary.
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