RAJASTHAN
MEDICAL & HEALTH SUBORDINATE SERVICE (IIND AMENDMENT) RULES, 2021
PREAMBLE
In exercise of the powers conferred by 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 &
Health Subordinate Service (IInd Amendment) Rules, 2021.
(2)
They shall be deemed to have come into force with effect
from 23.05.2018.
Rule - 2. Amendment of Schedule-I.
In Schedule-I
appended to the Rajasthan Medical & Health Subordinate Service Rules, 1965,
under the heading Group A-VI [Para Medical Cadre(Medical)], the existing serial
number 8 and entries thereto shall be substituted by the following, namely:-''
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8. |
Lab Assistant |
100% |
1. Senior
Secondary with Science from recognised Board or its equivalent examination; and 2. Diploma in
Medical Laboratory Technology from an institute recognized by the State
Government. However, as one
time measure, those who do not possess any recognised professional
qualification but passed secondary examination from a board recognised by the
State Government and having minimum three year's experience of service as Laboratory
Technician or Laboratory Assistant in State Government Hospital Laboratory on
contract basis or through Service
Provider Agency shall also be eligible for the recruitment to the post of
Laboratory Assistant advertised vide dated 29.05.2018. All such selected
candidates shall have to undergo a bridge course of not less than six months
duration, as may be specified by the State Government and such a bridge
course must be completed within two years from the date of appointment. |
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