In exercise of the powers conferred by sub-section (2) of Section 42 of
Bihar and Orissa Municipal Act, 1922 (Bihar and Orissa Act VII of 1922), the
Government of Bihar and Orissa are pleased to make the following Rules,
prescribing qualifications for health officers and sanitary inspectors of
municipalities,- These Rules may be Called the Municipal Health Officers' and Sanitary
Inspectors' Recruitment Rules. In these Rules- (a)
"Health Officer" means any person appointed to
exercise or perform any of the powers or duties of a health officer under the
Act whether in addition to other powers or duties or not; (b)
"Sanitary Inspector" means the person other
than the health officer appointed to perform all or any of the following duties
whether in addition to other duties or not, namely :- (i)
Supervision of the conservancy of the municipality or of
conservancy plant and equipment, or control over the conservancy staff. (ii)
Supervision of the water-supply of the town, the
maintenance of a register of wells, and the disinfection of the water-supply in
times of epidemics. (iii)
Supervision of measures taken for the cleanliness and
sanitation of cattle sheds, slaughter-house, markets and the feeding and care
of municipal cattle. (iv)
Supervision of municipal trenching grounds and burning
ghats. (v)
Supervision of measures taken for cleanliness of roads,
drains and public thoroughfares, and the construction of minor works and roads
and repairs to drains. (vi)
The collection of samples of foodstuffs for analysis
under the Bihar and Orissa Food Adulteration Act. (vii)
Supervision of measures taken for the disinfection of
houses and other measures of control in connection with epidemic diseases. (viii)
The collection and checking of vital statistics. No person shall be qualified for appointment as a health officer under a
municipality with a population of 50,000 or more unless he- (i)
possesses a registrable medical qualification from a
university or medical college in the United Kingdom or in India; (ii)
possesses a diploma in public health or a university
degree in public health obtained either in the United Kingdom or in India which
is registrable under the Bihar and Orissa Medical Act, 1916; and (iii)
is registered under the Bihar and Orissa Medical Act,
1916; "Provided that a municipality may appoint as a health officer on
probation any person who is qualified under clauses (i) and (iii) of this Rule
subject to the conditions-(a) that he is required to obtain the qualification
prescribed -in clause (ii) of this Rule within a period of two years from the date of his
appointment and (b) that on his failure to obtain the qualification within the
aforesaid period he is discharged." No person shall be qualified for appointment as a health officer under a
municipality with a population of less than 50,000 unless he- (i)
possesses the license of a licensed medical practitioner
from a medical school registrable under the Bihar and Orissa Medical Act, 1916; (ii)
possesses the license in Public Health from an
institution recognised by Government for the training of L.P.H. which is
registrable under the Bihar and
Orissa Medical Act, 1916; (iii)
is registered under the Bihar and Orissa Medical Act,
1916 : Provided that if a municipality with a population of less than 50,000 is
in a financial position to employ a health officer possessing the
qualifications specified in Rule 3, it may employ such an officer instead of
health officer possessing the qualifications specified in Rule 4 : "Provided further that a municipality may appoint as a health officer
on probation any person who is qualified under clauses (i) and (iii) of this
Rule subject to the conditions-(a) that he is required to obtain the
qualification prescribed in clause (ii) of this Rule within a period of two years from the date of his
appointment and (b) that on his failure to obtain the qualification within the
aforesaid period he is discharged." No person shall be qualified for appointment as a sanitary inspector under
a municipality to which a pay of Rs. 50 or more is attached unless he possesses
the certificate as a sanitary inspector of the first class prescribed in the
local Government's Resolution No.
12770-M., dated the 30th September, 1915: Provided that if no suitable candidate possessing such certificate is
available a municipality may, with the previous sanction of Government, appoint
as a sanitary inspector on probation any person who has either- (a)
obtained a certificate as a sanitary inspector of the
second class; or (b)
passed the Matriculation Examination of an Indian
University or an examination recognised by the local Government as equivalent
thereto; or (c)
been employed for at least five years on sanitary work by a municipality or a district
board and possesses a certificate from the chairman that he has worked satisfactorily
in that employment: Provided further
that such person shall not be confirmed in his appointment as a sanitary
inspector unless he obtains the certificate of a sanitary inspector of first
class referred to above within a period to be fixed by Government.The Municipal Health Officers' and Sanitary Inspectors'
Recruitment Rules