Uttar
Pradesh Medical And Health Services (First Amendment) Rules, 2021
[04th January 2022]
IN
exercise of the powers conferred by the proviso to Article 309 of the
Constitution, the Governor is pleased to make the following rules with a view
to amending "The Uttar Pradesh Medical and Health Services Rules,
2020":-
Rule - 1. Short Title and Commencement.
(1)
These rules may
be called "The Uttar Pradesh Medical and Health Services (First Amendment)
Rules, 2021."
(2)
They shall come
into force at once.
Rule - 2. Amendment of rule 5.
In
"The Uttar Pradesh Medical and Health Services Rules, 2020",
hereinafter referred to as said rules, in sub-rule (1) of the rule 5 for
existing clause (iii) and (iv) set out in Column-1 below, the clause as set out
in Column-2 shall be substituted, namely:-
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COLUMN-1
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COLUMN -2
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Existing clause
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Clause as hereby substituted
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(iii)
Consultant (Level 3)
By
promotion through the Selection Committee from amongst persons who are
substantively appointed to the posts of Medical Officer Grade – II (L2) and
have completed seven (7) years of service as such on the first day of the
year of recruitment.
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(iii)
Consultant (Level 3)
By
promotion through the Selection Committee from amongst persons who are
substantively appointed to the posts of Medical Officer Grade – II (L2) and
have completed six (6) years of service as such on the first day of the year
of recruitment.
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(iv) Joint
Director (Level 4)
By
promotion through the Selection Committee from amongst persons who are
substantively appointed to the posts of Consultant (L3) and have completed
six (6) years of service as such, or, taken together have completed thirteen
(13) years of service on the posts mentioned at serial number 5(1) (ii) and
5(1) (iii) on the first day of the year of recruitment.
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(iv) Joint
Director (Level 4)
By
promotion through the Selection Committee from amongst persons who are
substantively appointed to the posts of Consultant (L3) and have completed
seven (7) years of service as such, or, taken together have completed
thirteen (13) years of service on the posts mentioned at serial number 5 (1)
(ii) and 5 (1) (iii) on the first day of the year of recruitment.
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Rule - 3. Amendment of Appendix-2.
In
"Appendix-2" of the said rules, Sl. no. 6 and 7 of existing clause
set out in Column-1 below, the clause as set out in Column-2 shall be
substituted, namely:-
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Column-1
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Column-2
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Existing Clause
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Clause as hereby Substituted
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Sl. no
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Specialist
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Section-A
Requisite Post Graduate Degree Qualification
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Section-B
Requisite Post Graduate Diploma Qualification
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Sl. no.
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Specialist
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Section-A
Requisite Post Graduate Degree Qualification
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Section-B
Requisite Post Graduate Diploma Qualification
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6
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General
Surgeon
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M.S. (General
Surgeon)
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Diploma in
General Surgery
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6
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General
Surgeon
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M.S. (General
Surgeon)
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Destructed
|
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7
|
General
Physician
|
M.D.
(General Medicine)
M.D.
(Family Medicine)
M.D.
(Emergency Medicine)
M.D.
(Geriatrics)
|
Diploma in
General Medicine Diploma in Emergency Medicine Diploma in Diabetology Diploma
in Tuberculosis & Chest Diseases
|
7
|
General
Physician
|
M.D.
(General Medicine)
M.D.
(Family Medicine)
M.D.
(Emergency Medicine)
M.D.
(Geriatrics)
M.D.
(Pulmonary Medicine)
M.D.
(Respiratory Medicine)
M.D.
(Internal Medicine)
M.D.
(Tuberculosis & Chest Diseases)
|
Diploma in
General Medicine Diploma in Emergency Medicine Diploma in Diabetology
|