SIKKIM STATE SUB-ORDINATE PARA-MEDICAL RECRUITMENT (AMENDMENT) RULES, 1999

 

PREAMBLE

In exercise of the powers conferred by the proviso to article 309 of the Constitution of India, he Governor of Sikkim hereby makes the following rules to amend the Sikkim State Sub-ordinate Para Medical Recruitment Rules, 1998, namely-

Rule - 1.

(1)     These rules may be called the Sikkim State Sub-ordinate Para-Medical Recruitment (Amendment) rules, 1999.

(2)     They shall core into force at once.

Rule - 2.

In the Sikkim State Sub-ordinate Para-Medical Recruitment Rules. 1998, (hereinafter referred to as the said rules) after rule (1), the following rule shall be inserted, namely:-

"2. Definition:-

(a)      "Departmental Promotion Committee" means the Committee constituted by the Government from time to time;

(b)      "Controlling Authority" means the Department of Health & Family Welfare, Government of Sikkim;

(c)      "Government" means the Government of Sikkim;

(d)      'Schedule" means the Schedule appended to these rules."

Rule - 3.

In the said rules, the existing rules, 2, 3, 4, 5 and 6 shall be renumbered as 3, 4, 5, 6, and 7 respectively.