Optometrist Recruitment Rules, 2025
[15th
January 2025]
PREAMBLE
In exercise of the powers
conferred by the proviso to article 309 of the Constitution, read with
Government of India, Ministry of Home Affairs, GSR No. 840 Dated 13th July 1959
published in Part-II section 3 (i) of Gazette dated 13th July, 1959 of India
the Hon'ble Lt. Governor of the National Capitol Territory of Delhi, is pleased
to make the following rules regulating the method of recruitment to the post of
Optometrist in the Department of Health and Family Welfare, namely:-
Rule 1. Short title and commencement.
(i)
These rules may be called the Optometrist
Recruitment Rules, 2025.
(ii)
They shall come into force on the date of
their publication in the Official Gazette.
Rule 2. Number of post, classification, Pay Level in the Pay Matrix.
The number of the said post,
their classification and the level in pay matrix attached thereto, shall be
specified in column (1) to (4) of the Schedule annexed to these rules.
Rule 3. Method of recruitment, age limit, qualification etc.
The method of recruitment,
age limit, qualifications and other matters relating thereto shall be as
specified in columns (5) to (13) of the said schedule.
Rule 4. Disqualifications.
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 posts;
Provided that the 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 Government is of the
opinion that it is necessary or expedient so to do, it may, by order, for
reasons to be recorded in writing, and in consultation with Government, 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 reservations, relaxation of age limit and other concessions required to
be provided for the Scheduled Castes, the Scheduled Tribes, ex-servicemen and
other special categories on persons in accordance with the order issued by the
Government of National Capital Territory of Delhi from time to time.
SCHEDULE
|
Name of Post
|
Number of post
|
Classification
|
Level in pay matrix
|
Whether selection or nonselection post
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
|
Optometrist
|
10 (2025) Subject to variation dependent on workload
|
General Central Service NonMinistrial NonGazetted.
Group-C
|
Level-5 (Rs. 29200- 92300) of the pay matrix
|
Not Applicable
|
|
Age-limit for direct recruits
|
Educational and other qualifications required for
direct recruits
|
|
(6)
|
(7)
|
|
Between 21 years and 30 Years*
(Relaxable for government servants upto 40 years in
accordance with instructions or orders issued by the Competent Authority)
Note: The crucial date for determining the age limit
shall be as advertised by Competent Authority.
|
Essential:-
(i) Class XII pass in Science from a recognized Board.
(ii) Degree in Optometry (four years duration) from a
recognized University.
Note: Qualifications are relaxable at the discretion of
the Competent Authority in the case of candidates otherwise well qualified.
|
|
Whether age and educational qualifications prescribed
for direct recruits will apply in the case of promotes
|
Period of probation, if any
|
Method of recruitment, whether by direct recruitment or
by promotion or by deputation or absorption and percentage of the vacancies
to be filled by various methods.
|
|
(8)
|
(9)
|
(10)
|
|
Not Applicable
|
2 years
|
100% by Direct recruitment
Note: Vacancies caused by the incumbent being away on
deputation or long illness or study leave or under other circumstances for a
duration of one year or more may be filled on deputation basis from officers
of Central Government.
a) Holding analogues posts on regular basis.
(b) Possessing the qualifications prescribed for direct
recruits Under Col. 7:
|
|
In case of recruitment by promotion or deputation/
absorption grade from which promotion or deputation/absorption to be made
|
If a Departmental Promotion Committee exists, what is
its composition
|
Circumstances in which UPSC/DSSSB is to be consulted in
making recruitment.
|
|
(11)
|
(12)
|
(13)
|
|
Not applicable
|
Group C Departmental Confirmation committee:
1. Principal Secretary/ Secretary (PWD): - Chairperson
2. Head of Department Concerned: - Member
3. Dy. Secretary (UD) : -Member
Note: Senior most member of the Departmental
Confirmation Committee for considering Confirmation shall act as Chairperson
in case the notified Chairman of the Departmental Confirmation happens to be
junior to another member of the Departmental Confirmation Committee.
|
Not applicable
|