ODISHA NURSING
SERVICE (METHOD OF RECRUITMENT AND CONDITIONS OF SERVICE) RULES, 2019
PREAMBLE
In exercise of the powers conferred by the proviso to Article 309 of the
Constitution of India and in supersession of the Odisha Nursing Service (Method
of Recruitment and Conditions of Service) Rules, 2015 except as respects things
done or omitted to be done before such supersession, the Governor of Odisha
hereby makes the following rules regulating the method of recruitment and
conditions of service of the persons appointed to the Odisha Nursing Service,
namely:
PART I GENERAL
Rule - 1. Short title and commencement.
(1)
These rules
may be called the Odisha Nursing Service (Method of Recruitment and Conditions
of Service) Rules, 2019
(2)
They shall
come into force on the date of their publication in the Odisha Gazette.
Rule - 2. Definitions.
(1)
In these
rules, unless the context otherwise requires,
(a)
"Appointing
Authority" means (i) Chief District Medical and Public Health Officer in
case of District Government Medical institutions and tertiary institutions;
(ii) Superintendent in case of Government Medical College and Hospitals;
(b)
"Commission"
means the Odisha Sub-ordinate Staff Selection Commission;
(c)
"Committee"
means the Departmental Promotion Committee constituted under rule 13;
(d)
"Ex-servicemen"
means a person as defined in the Odisha Ex-Servicemen (Recruitment to State
Civil Services and Posts) Rules, 1985;
(e)
"Government"
means the Government of Odisha;
(f)
"Medical
Institution" means the District Government Medical Institutions and
Government Medical College and Hospitals and tertiary institutions;
(g)
"Persons
with Disabilities" means a person who has been granted a Disability
Certificate by Competent Authority as per provisions of "the Rights of
Persons with Disabilities Act, 2016"
(h)
"Schedule"
means Schedule to these rules
(i)
"Scheduled
Castes and Scheduled Tribes" shall have reference to the Schedule Castes
and Tribes specified in the Constitution (Schedule Castes) order, 1950 and the
Constitution (Schedule Tribe) order, 1950, as the case may be, under Article,
341 and 342 of the Constitution of India, respectively;
(j)
"SEBC"
means the Socially and Educationally Backward Classes of citizens as defined in
clause (a) of Section 2 of the Odisha State Commission Backward Class Act,
1993;
(k)
"Select
List" means the list of persons prepared and published by the "Odisha
Subordinate Staff Selection Commission" in case of direct recruitment and
the list prepared by the Departmental Promotion Committee in case of promotion;
(l)
"Service"
means the Odisha Nursing Service;
(m)
"Sportsperson"
means a person who has been issued with identity card as sportsman by the
Director, Sports as per Resolution No. 24808/Gen., dated 18th November, 1985 of
the General Administration Department;
(n)
"Year"
means the calendar year;
(2)
All other
words and expressions used but not specifically defined in these rules shall,
unless the context otherwise requires, have the same meaning as respectively
assigned to them in the Odisha Service Code.
Rule - 3. Constitution of Service.
The Service shall consist of such posts as specified in column 2 of the
Schedule.
Rule - 4. Conditions of taking over of existing Staff Nurse.
(1)
On the date
of commencement of these rules, all the contractual nursing staffs who have
been duly recruited by concerned societies/Schemes and have completed 6 (six)
years of satisfactory contractual service shall be deemed to be Regular
Government Employees as one time measure subject to fulfilment of eligibility
criteria as prescribed under rule 5:
Provided that all the contractual nursing staffs who are yet to complete
six years of contractual service and having eligibility criteria as prescribed
under rule 5 shall be deemed to be contractual government employees as one time
measure and shall be regularized as and when they complete six years of
satisfactory contractual service, including the service that has already been
rendered in concerned scheme/society:
Provided further that those contractual Staff Nurses, who do not meet
the eligibility criteria, as mentioned under rule 5 & shall continue as
such under the OSH&FW Society/Scheme till closure of the project,
retirement or disengagement, whichever is earlier.
(2)
On their
regularization, such posts of contractual Staff Nurses of the OSH&FW
Society as in sub-clause (1)shall be deemed to have been abolished from the
date of such induction of contractual Staff Nurses into the Cadre. As these
posts shall cease to exist, no further recruitment to fill up these posts shall
be made by the OSH & FW Society other than by the Commission:
Rule - 5. Modalities for Induction of Staff Nurses into the Cadre.
All the contractual Staff Nurses who have completed or are yet to
complete 6 years of satisfactory contractual service under the Society/Scheme,
shall be deemed to have been inducted into the Cadre subject to following
conditions;
(i)
such Staff
Nurses who have possessed the minimum educational qualification & other eligibility
criteria as per rule 9 at the time of engagement under the Society/Scheme;
(ii)
who have
been selected through an open & transparent recruitment process; and
(iii)
while
inducting, the prevalent reservation principles as in rule 6 shall be followed.
PART II METHODS OF RECRUITMENT
Rule - 6. Methods of recruitment.
Subject to the provisions made in these rules, the method of recruitment
to the posts in different grades of the service shall be made in the following
manner, namely:
(a)
Recruitment
to the post of Staff Nurse shall be made by direct recruitment through
competitive examination to be conducted by "the Commission" in the
manner provided under rule 7;
(b)
The posts
other than Staff Nurse in the Nursing Cadre shall be filled up by promotion in
accordance with the provisions made under these rules.
Rule - 7. Reservations.
Notwithstanding anything contained in these rules reservation of
vacancies or posts, as the case may be, for
(a)
Candidates
belonging to Scheduled Castes and Scheduled Tribes shall be made in accordance
with the provisions of the Odisha Reservation of Vacancies in Posts and
Services (for Scheduled Castes and Scheduled Tribes) Act, 1975 and the rules
made thereunder; and
(b)
Candidates
belonging to SEBC, Women, Sportsperson, Ex-servicemen and Persons with
Disabilities shall be made in accordance with the provisions made under such
Act, Rules, Orders, Resolution or Instructions issued in this behalf by the
Government from time to time.
PART III DIRECT RECRUITMENT
Rule - 8. Procedure for direct recruitment.
(1)
In the month
of January every year, the respective Appointing Authorities shall determine
the existing vacancies and the anticipated vacancies likely to occur in the
service in their respective jurisdictions in the year in which the recruitment
is to be made and the vacancies shall be intimated to the Commission by the end
of January indicating there in the number of posts belonging to different
reserved categories as specified under rule 6.
(2)
On receipt
of the intimation, the Commission shall publish advertisement at least in two
leading vernacular daily newspapers having wide circulation in Odisha, inviting
applications from eligible candidates for appearing in the competitive recruitment
Examination.
(3)
The
application forms, the manner of submission of application, the documents
required to be accompanied with the application form, fee required and scrutiny
of applications shall be such as may be decided by the Commission.
(4)
The standard,
syllabus and subjects of examination shall be as decided by the Commission in
consultation with the Administrative Department.
Rule - 9. Eligibility Criteria for direct recruitment.
In order to be eligible for direct recruitment to the post of Staff
Nurse a candidate must:-
(i)
be a citizen
of India.
(ii)
have
attained the age of 21 years and must not be above the age of 32 years:
Provided that the upper age limit in respect of reserved categories of
candidates referred to in rule 6 shall be relaxed in accordance with the
provisions of the Act, Rules, Orders or Instructions, for the time being in
force, for the respective categories:
Further provided that, the upper age limit for contractual Staff Nurses
under OSH&FW Society/Scheme and for ASHAs who shall take part in the
recruitment process, if otherwise eligible, shall be 50 years as on the date of
advertisement.
(iii)
be able to
read, write and speak Odia;
(iv)
have passed
Middle School Examination with Odia as a language subject; or
(v)
have passed
Matriculation or equivalent examination with Odia as medium of examination in
non-language subject; or
(vi)
have passed
in Odia as language subject in the final examination of Class VII from a School
or Educational institution recognized by the Govt. of Odisha or Central Govt.;
or
(vii)
have passed
a test in Odia in Middle English School Standard conducted by the School &
Mass Education Department.
(viii)
not have
more than one spouse living: Provided that the State Government may, if
satisfied that such marriage is permissible under the personal law applicable
to such person or there are other grounds for doing so, exempt any person from
the operation of this rule.
(ix)
have passed
+2 in any stream under Council of Higher Secondary Education, Odisha or
equivalent with Diploma in GNM Course in Nursing/BSc. Nursing from any
Government GNM/BSc. Nursing institutions of the State/any institutions run by
PSUs/any other recognized private institutions duly approved by Indian Nursing
Council and examination conducted by State Nursing and Midwives Examination
Board.
(x)
be of good
mental condition and health and free from any physical defect likely to
interfere with the discharge of her/his normal duties in the service. A
candidate, who after such medical examination as the Government may prescribe,
is not found to satisfy these requirements shall not be appointed to the
service.
(xi)
have
registered her/his name in Nursing Council in the State and have possessed
valid Registration Certificates as on the date of advertisement.
Rule - 10. Select List for appointment by way of direct recruitment.
(1)
The
Commission shall prepare a select list of successful candidates in order of
merit on the basis of written test which shall be equal to number of advertised
vacancies as a whole indicating therein the names of respective Appointing
Authorities under whom the appointment shall be made subject to fulfilment of
all formalities.
If two or more candidates secure equal marks then the candidate securing
higher percentage (%) of Marks in Diploma in GNM/BSc. Nursing shall find place
above the others in the merit list and in case percentage (%) of Marks obtained
in Diploma in GNM/BSc. Nursing is also the same, the candidate older in age
shall be placed above the younger; and in case the age is also the same, the
candidate who secures more marks in +2 in any stream or equivalent Examination
shall find the place above the others.
(2)
The list of
successful candidates drawn in order of merit shall be published in the Notice
Board of the Commission as well as in website and in two leading local
newspapers.
(3)
The
Commission shall forward the list of successful candidates to the Government
according to the exact number of requirement received earlier for the purpose.
(4)
The
Appointing Authority shall issue appointment orders in respect of the selected
candidates posting them in the respective medical Units subordinate to him
where vacancies are available.
(5)
Appointment
to the post in service shall be made in the order in which their names appear
in the select list.
(6)
The List
recommended by the Commission shall remain valid for one year from the date of
issue by the Commission or until another list is prepared afresh whichever is
earlier.
PART IV PROMOTION
Rule - 11. Eligibility Criteria for Promotion.
The Eligibility Criteria for Promotion in the Nursing Service shall be
as specified in the Schedule subject to merit-cum-suitability with due regard
to seniority.
Rule - 12. Combined gradation list for the purpose of Promotion.
(1)
For the
purpose of consideration of promotion to the posts of Asst. Matron a combined
gradation list of Staff Nurses of all Medical Institutions shall be prepared in
the following manner:
(a)
The names
shall be arranged on the basis of the year of recruitment chronologically.
(b)
In each year
of recruitment the names shall be arranged as per their respective select
lists.
(c)
The Staff
Nurses inducted into the cadre under rule 4 shall en block be junior and placed
below the persons appointed prior to their induction.
(d)
Names of the
Staff Nurses inducted under rule 4 shall be arranged in order of their date of
joining in contractual service under the society/scheme. If the date of joining
of two or more Staff Nurses is same then the name of the older one shall be
above the younger one.
(2)
For the
purpose of consideration of promotion to the posts of Matron and Chief Matron
the gradation list of Asst. Matron and Matron shall be prepared separately by
the Administrative Department on the basis of gradation list of Staff Nurses
prepared and finalized by the Administrative Department.
Rule - 13. Constitution of Departmental Promotion Committee.
(1)
There shall
be constituted a Departmental promotion committee with the following members to
consider the case of promotion to the post of Assistant Matron, Matron and
Chief Matron shall be constituted with the following members, namely:
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(a)
Secretary to Govt., Health & Family Welfare Department
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: Chairman
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(b)
Special Secretary (T) to Govt., Health & Family Welfare Department
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: Member
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(c)
Director, Nursing, Odisha
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: Member
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(d) Additional
Secretary/Joint Secretary to Govt., Health & Family Welfare Department in
charge of respective Establishment
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: Member
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(e)
Representative of ST&SC Development Department not below the rank of Jt.
Secretary to Govt.
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: Member
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(f) Deputy
Secretary/Under-Secretary to Govt. in charge of respective Establishment
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: Member
Convener
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(2)
The
recommendation of committee shall be valid and can be operated upon
notwithstanding the absence of any one of its members other than the Chairman:
Provided that the members so absenting must have been duly invited to
attend the meeting of the committee and the majority of members of the
Committee attended the meeting.
Rule - 14. Procedure for Selection by the Committee.
(1)
The
Committee shall meet at least once in a year preferably in the month of January
to prepare a list of employees found suitable for promotion to the next higher
post taking into account the existing vacancies and the anticipated vacancies
of the year in which the Departmental Promotion Committee meets.
(2)
The
Committee while considering the promotion cases of suitable officers/employees
and preparation of the list shall follow the provisions of:
(a)
the Odisha
Reservation of Vacancies in Posts and Services (for Scheduled Castes and
Scheduled Tribes) Act, 1975 and the rules made thereunder,
(b)
the Rights
of Persons with Disabilities Act, 2016 and the rules made, instructions issued
thereunder.
(c)
the Odisha
Civil Services (Zone of Consideration for Promotion) Rules, 1988,
(d)
the Odisha
Civil Services Criteria for Promotion) Rules, 1992, and
(e)
the Odisha
Civil Services (Criteria for Selection for Appointment including Promotion)
Rules, 2003.
Rule - 15. Select List for appointment by way of Promotion.
(1)
The
Committee shall forward the list of the employees so prepared under rule 12 to
the Appointing Authority for approval and after receiving the approval the same
shall form the select list.
(2)
The select
list shall ordinarily be in force for a period of one year from the date of its
approval by the Appointing Authority or until another select list is prepared
and approved whichever is earlier within the same year.
(3)
Appointment
to any post in the service shall be in the order in which their names appear in
the select list.
PART V OTHER CONDITIONS OF SERVICE
Rule - 16. Probation and Confirmation.
(1)
Every person
appointed to post in the service by direct recruitment shall be on probation
for a period of two years and when appointed on promotion shall be on probation
for a period of one year from the date of joining in the post:
Provided that the Appointing Authority may, if thinks fit, in any case
or class of cases may extend the period of probation, but in no case it shall
be more than a year:
Provided further, that such period of probation shall not include the
period of
(a)
extraordinary
leave;
(b)
unauthorized
absence; and
(c)
any other
period held to be not being on actual duty.
(2)
The
appointment of a probationer coming through direct recruitment may for good and
sufficient reasons to be recorded in writing, be terminated by Appointing
Authority at any time without previous notice during the period of probation
and in case of the employee who has been appointed by way of promotion shall
deem to be reverted to her/his former cadre.
(3)
A probationer
after completion of the period of probation to the satisfaction of Government
shall be eligible for confirmation subject to availability of substantive
vacancy in the service.
Rule - 17. Inter se-seniority.
(1)
The
inter-se-seniority of the persons appointed through direct recruitment under
rule-5(a)in the service in a particular year shall be in the order in which
their names appear in the select list.
(2)
Staff Nurses
inducted under rule 4 shall en bloc be junior to the Staff Nurses existing
under the respective Medical Institutions on the date of commencement of these
rules.
(3)
Seniority of
Staff Nurses inducted under rule 4 shall be determined taking into account
their date of joining in the contractual service under the Society/Scheme.
Rule - 18. Other conditions of service.
The Conditions of service in regard to matters not covered by these
rules shall be the same as are or as may from time to time be prescribed by the
State Government.
PART VI MISCELLANEOUS
Rule - 19. Relaxation.
Where it is considered by the Government that it is necessary or
expedient so to do in public interest, it may, by order, for reasons to be
recorded in writing, relax any of the provisions of these rules in respect of
any class or category of employees.
Rule - 20. Interpretation.
If any question arises relating to the interpretation of any of the
provisions of these rules, it shall be referred to the Government, whose
decision thereon shall be final.
Schedule
[See rules-3,9& 11]
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Sl. No.
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Nomenclature
of the Post
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Method of
Recruitment
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Minimum
qualification
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Eligibility
Criteria for Promotion
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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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1
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Chief
Matron
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Promotion
from Matron
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3(Three)
years of continuous service as Matron
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2
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Matron
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Promotion
from Asst. Matron
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7(Seven)
years of continuous service as Asst. Matron
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3
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Assistant
Matron
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Promotion
from Staff Nurse
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10(Ten)
years of continuous Service as Staff Nurse
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4
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Staff
Nurse
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Direct
Recruitment
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+2 in the
10+2 System or its equivalent with Diploma in GNM/BSc. Nursing from any
Medical College and Hospitals of the State/any other institutions duly
recognized and approved by Indian Nursing Council.
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