RAJASTHAN
MEDICAL AND HEALTH SUBORDINATE SERVICE (FIFTH AMENDMENT) RULES, 2022
PREAMBLE
In exercise of the powers conferred by the
proviso to Article 309 of the Constitution of India, the Governor of Rajasthan
hereby makes the following rules further to amend the Rajasthan Medical &
Health Subordinate Service Rules, 1965, namely:-
Rule - 1. Short title and commencement.
(1)
These
rules may be called the Rajasthan Medical and Health Subordinate Service (Fifth
Amendment) Rules, 2022.
(2)
They
shall come into force from the date of their publication in the Official
Gazette.
Rule - 2. Amendment of rule 19.
The existing rule 19 of the Rajasthan Medical
& Health Subordinate Service Rules, 1965 shall be substituted by the
following, namely:-
"19. Scrutiny of
applications and examinations.-
(1)
The
applications received by the Commission, for the post falling under the purview
of the Commission, which are found to be incomplete shall be rejected by them.
Before appearing in the examination, it should be ensured by the candidate
himself/herself that he/she fulfils the conditions in regard to age,
educational qualifications, experience, if any, etc. as provided in these
rules. Being allowed to take the examination shall not entitle the candidate to
presumption of eligibility. The candidates shall have to appear in the written
examination. The Commission shall scrutinise later on the applications of such
candidates only as qualify in the written examination.
(2)
The
Scheme and Syllabus of written examination shall be such as may be decided by
the Commission, from time to time.
(3)
The
applications received by the Board or the Appointing Authority, as the case may
be, for the posts not falling under the purview of the Commission, which are
found to be incomplete shall be rejected by it. Before appearing in the examination,
it should be ensured by the candidate himself herself that he/she fulfils the
conditions in regard to age. educational qualifications, experience, if any,
etc. as provided in these rules. Being allowed to take the examination shall
not entitle the candidate to presumption of eligibility. The candidates shall
have to appear in the written examination. The Board or the Appointing
Authority, as the case may be shall scrutinise later on the applications of
such candidates only as qualify in the written examination:
Provided that in case of appointment to the
post of Pharmacist, the written examination shall be conducted by the
Board/Appointing Authority and the merit shall be prepared on the basis of
marks obtained in such written examination and such bonus marks as may be
specified by the State Government having regard to the length of experience on
similar work under the Government of Rajasthan in Chief Minister BPL Jeevan
Raksha Kosh. National Health Mission. Medicare Relief Society, AIDS Control Society.
Sahakari Upbhokta Wholesale Bhandar. Sahakari Upbhokta Bhandar and other
Co-operative Institutes under the Co-operative department. However, as one time
measure, after commencement of the Rajasthan Medical & Health Subordinate
Service (II Amendment) Rules. 2022, the recruitment to the post of Pharmacist
shall be done by preparing merit list on the basis of marks obtained by the
applicant in such qualifying academic and professional examinations as
specified in the schedule appended to these rules and such bonus marks as may
be specified by State Government having regard to the length of experience on
similar work under the Government of Rajasthan in Chief Minister BPL Jeevan
Raksha Kosh, National Health Mission. Medicare Relief Society, AIDS Control
Society, Sahakari Upbhokta Wholesale Bhandar. Sahakari Upbhokta Bhandar and
other Co-operative Institutes under the Co-operative department.
Provided further that in case of appointment
to the posts other than Pharmacist, which are not in the purview of the
Commission, merit shall be prepared by the Appointing Authority on the basis of
marks obtained in such qualifying academic examination or professional
examination or both as specified in the schedule appended to these rules and
such bonus marks as may be specified by the State Government having regard to
the length of experience on similar work under the Government, National Rural
Health Mission, Medi Care Relief Society, Chief Minister BPL Jeevan Raksha
Kosh, AIDS Control Society. Revised National Tuberculosis Control Programme
(RNTCP). Jhalawar Hospital and Medical College Society. Integrated Disease
Surveillance Project or State Institute for Health and Family Welfare.
Provided also that the decision of the
Commission/Board or Appointing Authority, as the case may be, regarding the
eligibility or otherwise of a candidate shall be final. "