LexThe Uttarakhand Medical Education Board Act
Uttarakhand · state statute
Open in Lexace · Ask the AI about this act 1
dze la[;k& 68 iathd`r la[;k&;w0,0&30@2012&14
¼ykblsUl Vw iksLV fonkmV izhisesUV½
ljdkjh xtV] mRrjk[k.M
mRrjk[k.M ljdkj }kjk izdkf”kr
vlk/kkj.k
fo/kk;h ifjf”k’V
Hkkx&1] [k.M ¼d½
¼mRrjk[k.M vf/kfu;e½
nsgjknwu] eaxyokj ]07 viSzy] 2015 bZ0
pS=] 17] 1937 “kd lEor~
mRrjk[k.M “kklu
fo/kk;h ,oa lalnh; dk;Z foHkkx
la[;k 108@xxxvi(3)/2015/26(1)/2014
nsgjknwu] 07 viSzy] 2015
vf/klwpuk
fofo/k
**Hkkjr dk lafo/kku** ds vuqPNsn 200 ds v/khu jkT;iky egksn; us mRrjk[k.M fo/kku lHkk }kjk
ikfjr mRrjk[k.M fpfdRlk lsok p;u cksMZ fo/ks;d] 2015 dks fnukad 06 viSzy] 2015 dks vuqefr iznku
dh vkSj og mRrjk[k.M vf/kfu;e la[;k 18 o’kZ 2015 ds :i esa loZ&lk/kkj.k dh lwpukFkZ bl
vf/klwpuk }kjk izdkf”kr fd;k tkrk gSA
2
mRrjk[k.M fpfdRlk lsok p;u cksMZ vf/kfu;e] 2015
¼mRrjk[k.M vf/kfu;e la[;k% 18o’kZ 2015½
fo’k; lwph
&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&
/kkjk,a fooj.k i`’B la[;k
&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&
v/;k; & 1
izkjfEHkd
1- laf{kIr uke] foLrkj vkSj izkjEHk
2- ykxw gksuk
3- ifjHkk’kk;as
v/;k; & 2
cksMZ dh LFkkiuk
4- cksMZ dh LFkkiuk
5- cksMZ dh lajpuk
6- v/;{k vkSj lnL;ksa dh fu;qfDr
7- v/;{k vkSj vU; lnL;ksa dh “kfDr;ka vkSj drZO;
8- lnL;ksa dh inkof/k vkSj lsok dh “krsZa
9- v/;{k ;k vU; lnL; ds fy;s vugZrk
10- lg;qDr djus dh “kfDr
11- cksMZ dh dk;Zokfg;ksa dk vof/kekU; u gksuk
12- cksMZ dk lfpo
13- cksMZ ds vkns”kksa dk vf/kizek.khdj.k
v/;k; & 3
cksMZ dh “kfDr;ka] drZO; vkSj dk;Z dk vkoaVu
14- cksMZ dh “kfDr;ka vkSj drZO;
15- cksMZ }kjk fd;s tkus okys dk;Z
v/;k; & 4
fjfDr;ksa dk vf/klwfpr fd;k tkuk vkSj fu;qfDr;ka
16- fjfDr;ksa dk vf/klwfpr fd;k tkuk
17- cksMZ }kjk p;u
3
v/;k; & 5
cksMZ ds le{k dk;Z
18- cSBd esa fu.kZ;
19- x.kiwfrZ
v/;k; & 6
okf’kZd fjiksVZ
20- okf’kZd fjiksVZ
v/;k; & 7
izdh.kZ
21- fu;e cukus dh “kfDr
22- fofu;e cukus dh “kfDr
23- ln~Hkkouk ls fd;s x;s dk;Z dk laj{k.k
24- funsZ”k tkjh djus dh “kfDr
4
mRrjk[k.M fpfdRlk lsok p;u cksMZ vf/kfu;e] 2015
¼mRrjk[k.M vf/kfu;e la[;k% 18 o’kZ 2015½
fpfdRlk lsokvksa dh dfri; Jsf.k;ksa ds fy;s ,d fpfdRlk lsok p;u cksMZ dh LFkkiuk vkSj mlls
lEc) vkSj vuq’kakfxd fo’k;ksa dh O;oLFkk ds fy;s
vf/kfu;e
Hkkjr x.kjkT; ds iSalBosa o’kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS&
v/;k;&,d
izkjfEHkd
laf{kIr uke vkSj
izkjEHk
1- ¼1½ bl vf/kfu;e dk laf{kIr uke mRrjk[k.M fpfdRlk lsok p;u cksMZ
vf/kfu;e] 2015 gSA
¼2½ ;g jkT; ljdkj }kjk] vf/klwpuk tkjh fd;s tkus dh rkjh[k ls
izo`Rr gqvk le>k tk;sxkA
Ykkxw gksuk 2- bl vf/kfu;e ds micU/k yksd lsok vk;ksx dh ifjf/k esa vkus okys
fpfdRlkf/kdkjh ds lewg **[k ** ds leLr inksa rFkk izksQslj] lgk;d
izksQslj] ,lksfl,V izksQslj o fpfdRlk f”k{kk rFkk esfMdy dkWyst]
uflZx dkWyst Ldwyksa ds inksa ij ykxw gk saxsA jkT; ljdkj
vf/klwpuk }kjk fpfdRlk lsok ds iSjkesfMdy inksa dks Hkh cksMZ dh
ifjf/k esa j[k ldrh gS vFkok gVk ldrh gSA
ifjHkk’kk,a 3- tc rd fd lanHkZ ds vU;Fkk visf{kr u gks] bl vf/kfu;e esa &
¼d½ **fu;qfDr izkf/kdkjh ** ls fpfdRlk lsok ;k in ds lEcU/k
esa] ,slh lsok esa ;k in ij fu;qfDr djus ds fy;s l”kDr
izkf/kdkjh vfHkizsr gSS(
¼[k½ ^^cksMZ** ls /kkjk 5 ds v/khu xfBr mRrjk[k.M fpfdRlk lsok
p;u cksMZ vfHkizsr gS(
¼x½ ^^v/;{k** ls cksMZ dk v/;{k vfHkizsr gS(
¼?k½ ^^lewg *[k* ds in** ls jkT; ljdkj }kjk fpfdRlk lsok esa
le;≤ ij bl :i esa fofufnZ’V in vfHkizsr gS(
¼M-½ **lnL;** ls cksMZ dk lnL; vfHkizsr gS vkSj blds vUrxZr
v/;{k Hkh lfEefyr gS]
¼p½ **lfpo** ls cksMZ dk lfpo vfHkizsr gSA
5
¼N½ ^^HkrhZ dk o’kZ** ls fdlh dys.Mj o’kZ igyh tqykbZ ls izkjEHk
gksus okyh ckjg ekl dh vof/k vfHkizsr gSA
v/;k;& nks
cksMZ dh LFkkiuk
cksMZ dh LFkkiuk 4- ,sls fnukad ls] tSlk jkT; ljdkj vf/klwpuk }kjk bl fufeRr
fu;r fd;k tk; ,d cksMZ LFkkfir fd;k tk;sxk tks mRrjk[k.M
fpfdRlk lsok p;u cksMZ ds Kkr uke ls tkuk tk;sxkA
cksMZ dh lajpuk 5- ¼1½ cksMZ esa ,d v/;{k vkSj nks ls vuf/kd ,sls vU; lnL; gksaxs]
ftUgsa jkT; ljdkj le;≤ ij fu;qDr djsA
ijUrq ;g fd dksbZ lnL; v/;{k ds :i esa fu;qfDr ds
fy;s ik= gksxk fdUrq viuh inkof/k ds i”pkr lnL; ;k v/; {k
ds :i esa iqufuZ;qfDr ;k in ij cus jgus ds fy;s ik= ugha
gksxkA
¼2½ ;fn v/;{k dk in fjDr gks tk; ;k ;fn v/;{k vuqifLFkfr ds
dkj.k ;k fdlh vU; dkj.k ls vius in ds drZO;ksa dk ikyu
djus esa vleFkZ gks rks ,sls drZO;ksa dk ikyu] ;FkkfLFkfr tc
rd fd mi/kkjk ¼1½ ds v/khu fu;qDr dksbZ O;fDr in xzg.k u
dj ys ;k] tc rd fd v/;{k viuk dk;ZHkkj iqu% xzg.k u dj
ysa] ,sls lnL; }kjk fd;k tk;sxk] ftls jkT; ljdkj bl
iz;kstu ds fy;s fu;qDr djsaA
v/;{k vkSj lnL;ksa
dh fu;qfDr
6- v/;{k vkSj vU; lnL; jkT; ljdkj }kjk fu;qDr fd;s tk;saxs(
¼1½ v/;{k dh fu;qfDr fpfdRlk ,oa fpfdRlk f”k{kk ds {ks= esa
jk’Vh;@izknsf”kd Lrj ij [;kfr izkIr O;fDr;ksa esa ls jkT;
ljdkj }kjk dh tk;sxhA
¼2½ p;u cksMZ esa egkfuns”kd] fpfdRlk LokLF; ,oa ifjokj dY;k.k]
mRrjk[k.M] nsgjknwu rFkk funs”kd fpf dRlk f”k{kk] mRrjk[k.M dks
insu lnL; gksaxsA
¼3½ p;u cksMZ esa fpfdRlk ,oa fpfdRlk f”k{kk {ks= ls 4 ls 5
fo”ks’kKksa dks ;Fkko”;drk lg;ksfxr lnL; ds :i esa ukfer fd;k
tk;sxkA
v/;{k vkSj vU;
lnL;ksa dh “kfDr;ka
vkSj drZO;
7- ¼1½ v/;{k cksMZ ds iz”kklu dk izHkkjh gksxk vkSj mldh fuEufyf[kr
“kfDr;ka gksaxh&
¼d½ ,d ;k vf/kd lnL;ksa lfgr ;k muds fcuk lnL;ksa esa ls
6
lfefr;ksa ;k mi lfefr;ksa dk xBu djuk(
¼[k½ lnL;ksa] lfefr;ksa vkSj mi&lfefr;ksa dks ,slk dk;Z vkoafVr djuk
tks bl vf/kfu;e ;k rn~/khu cuk;s x;s fu ;eksa ;k fofu;eksa }kjk
fofufnZ’V :i ls vkoafVr u fd;k x;k gksA
¼x½ cksMZ vkSj mlds lnL;ksa ds dk;Z dk leUo; djukA
¼?k½ lnL;ksa vkSj cksMZ ds vf/kdkfj;ksa dks vodk”k Lohd`r djuk vkSj
muds nkSjs ds dk;Zdze dks vuqeksfnr djukA
¼2½ lnL;x.k] vH;fFkZ;ksa dh ijh {kkvksa vkSj lk{kkRdkjksa ds lapkyu esa
v/;{k dh lgk;rk djsaxs vkSj ,sls vU; dk;Z djsaxs tks mUgsa bl
vf/kfu;e ;k rn~/khu cuk;s x;s fu;eksa ;k fofu;eksa ds }kjk ;k
mlds v/khuLFk v/;{k }kjk mi/kkjk ¼1½ ds [k.M ¼[k½ ds v/khu
vkoafVr fd;s tk;saA
lnL;ksa dh i nkof/k
vkSj lsok dh “krsZa
8- ¼1½ v/;{k ;k izR;sd lnL; viuk inHkkj xzg.k djus ds fnukad ls
N% o’kZ ds fy;s in /kkj.k djsxk(
ijUrq ;g fd dksbZ lnL; ftlds vUrxZr v/;{k Hkh gS]
lRrj o’kZ dh vk;q izkIr dj ysus ds i”pkr ;k N% o’kZ dk
viuk dk;Zdky iw.kZ dj ysus ij] tks Hkh igys gks] bl :i esa
in /kkj.k ugha djsxk(
¿ijUrq ;g vkSj fd cksMZ dk izFke v/;{k fu;qfDr ds
fnukad ls N% o’kZ rd dk;Zjr jgsxkAÀ1
¼2½ v/;{k ;k vU; lnL; jkT; ljdkj dks lEcksf/kr LogLrk{kfjr
ys[k }kjk fdlh Hkh le; viuk in R;kx ldrk gSA
¼3½ v/;{k ;k vU; lnL; dks bl vk/kkj ij fd mlus /kkjk 10 esa
fofufnZ’V dksbZ vugZrk izkIr dj yh gS ;k mPp U;k;ky; ds
U;k;k/khu }kjk ;Fkkfofgr jhfr esa dh xbZ tkap ftlesa fd ,sl s
lnL; dks mlds fo:} yxk;s x;s vkjksi lwfpr fd;s x;s gksa
vkSj mu vkj ksiksa ds lEcU/k esa mls lqus tkus dk ;qfDr;qDr
volj Hkh fn;k x;k gks] ds i”pkr dnkpkj ;k vleFkZrk ds
vk/kkj ij jkT; ljdkj }kjk fd;s x;s fdlh vkns”k }kjk mlds
in ls gVk;k tk ldrk gSA
¼4½ v/;{k ,oa lnL;ksa dks lans; osru vkSj HkRrs rFkk vU;
fucU/ku ,oa lsok “krZas ,slh gksaxh] tSlk fd fofgr fd;k tk;A
------------------------------------------
1- mRrjk[k.M vf/kfu;e la[;k 27 o’kZ 2016 dh /kkjk 2 }kjk var%LFkkfirA
7
v/;{k ;k vU; lnL;
ds fy;s vugZrk
9- v/;{k ;k vU; lnL; ds :i esa fu;qfDr ds fy;s dksbZ O;fDr vug Z
gks tk;sxk ;fn og &
¼d½ vuqUeksfpr fnokfy;k gks tk;s(
¼[k½ fdlh ,sls vijk/k ds fy;s] ftlesa jkT; ljdkj dh jk; esa
uSfrd v/kerk gks] nks’k fl) gks vkSj dkjkokl dh ltk nh
x;h gks(
¼x½ vLoLFkk efLr’d dk gks x;k gks vkSj fdlh l{ke
U;k;ky; }kjk ,slk ?kksf’kr fd;k x;k gksA
lg;qDr djus dh
“kfDr
10- cksMZ vius lkFk ,slh jhfr ls vkSj ,sls iz;kstuksa ds fy;s] tks bl
vf/kfu;e ds v/khu cuk; x;s fofu;eksa }kjk vo/kkfjr fd;s tk;sa]
fdlh ,sls O;fDr dks lg;qDr dj ldrk gS ftldh lgk;rk ;k
lykg og bl vf/kfu;e ds fdUgha mic a/kksa dks dk;kZfUor djus ds
fy;s ysuk pkgsaA
cksMZ dh dk;Zokfg;ksa
dk vof/kekU; u gksuk
11- cksMZ dk dksbZ dk;Z ;k dk;Zokgh dsoy bl vk/kkj ij vfof/kekU;
ugha le>h tk;sxh fd&
¼d½ cksMZ ds xBu esa dksbZ fjfDr ;k =qfV gS(
¼[k½ v/;{k ;k mlds vU; lnL; ds :i esa dk;Z djus okys fdlh
O;fDr dh fu;qfDr esa dksbZ =qfV ;k vfu;ferrk gS] ;k
¼x½ ,sls dk;Z ;k dk;Zokgh esa dksbZ ,slh =qfV ;k vfu;ferrk gS
ftldk dksbZ rkfRod izHkko ugha iM+rk gSA
cksMZ dk lfpo 12- ¼1½ jkT; ljdkj }kjk fu;qDr fd;k x;k cksMZ dk ,d lfpo gksxk tks
cksMZ ds dk;kZy; dk iz/kku gksxkA
¼2½ lfpo ,slh “kfDr;ksa dk iz;ksx vkSj ,sls drZO;ksa dk ikyu djsxk tks
bl vf/kfu;e ds v/khu cuk;s x;s fu;eksa ;k fofu;eksa esa fofufnZ’V
fd;s tk;sa ;k tSlk v/;{k }kjk funsZf”kr fd;k tk;sA
cksMZ ds vkns”kksa dk
vf/kizek.khdj.k
13- cksMZ ds lHkh fofu”p vkSj vkns”k lfpo ;k bl fufeRr cksMZ }kjk
izkf/kd`r fdlh vU; vf/kdkjh ds gLrk{kj ls vf/kizekf.kr fd;s
tk;saxsA
v/;k;&rhu
cksMZ dh “kfDr;ka] drZO; vkSj dk;Z dk vkoaVu
cksMZ dh “kfDr;ka vkSj 14- ¼1½ cksMZ dh fuEufyf[kr vkSj drZO; gksaxs] vFkkZr&
8
drZO; ¼d½ HkrhZ dh jhfr ls lEcfU/kr fo’k;ksa ij ekxZ&n”kZd fl)kUr rS;kj
djuk(
¼[k½ ijh{kk,a lapkfyr djuk] lk{kkRdkj djuk vkSj vH;fFkZ;ksa dk p;u
djukA
¼x½ [k.M ¼[k½ esa fofufnZ’V iz;kstuksa ds fy;s fo”ks’kKksa dk p;u vkSj
mUgsa vkeaf=r djuk vkSj ijh{kd fu;qDr djukA
¼?k½ ,sls vU: drZO;ksa dk ikyu djuk vkSj ,slh vU; “kfDr;ksa dk
iz;ksx djuk tSlh fofgr dh tk;saA
¼2½ cksMZ mi/kkjk ¼1½ esa fufnZ’V “kfDr;ksa dk iz;ksx djus ;k drZO;ksa dk
ikyu djus esa ,sls fu;eksa vkSj fofu;eksa }kjk tS ls bl fufeRr
cuk;s tk;sa] ekxZnf”kZr gksxkA
cksMZ }kjk fd;s tkus
okys dk;Z
15- cksMZ viuk dk;Z ftlds vUrxZr v/;{k ;k v U; lnL;ksa ;k mldh
fdlh lfefr }k jk vius d`R;ksa dk lEiknu djuk Hkh gS] lqfo/kk ls
djus ds fy;s jkT; ljdkj ds iwokZuqeksnu ls fofu;e cuk;s xk
vkSj ,sls fofu;eksa ds vuqlkj fd;k x;k dk;Z cksMZ }kjk fd;k x;k
dk;Z le>kk tk;sxk%
ijUrq ;g fd jkT; ljdkj ds fy;s ;g fof/kiw.kZ gksxk fd
og fdlh ,sls fofu;e dks ewy ;k mikUrfjr :i esa viuk vuqeksnu
nsaA
v/;k;&pkj
fjfDr;ksa dk vf/klwfpr fd;k tkuk vkSj fu;qfDr;ka
fjfDr;ksa dk vf/klwfpr
fd;k tkuk
16- ¼1½ fu;qfDr izkf/kdkjh HkrhZ ds o’kZ ds nkSjku cksMZ ds ek/;e ls Hkjh
tkus okyh fjfDr;ksa dh la[;k vkSj bl fufeRr rRle izo`Rr fof/k
ds vuqlkj vuqlwfpr tkfr;ksa vkSj vuqlwfpr tutkfr;ksa vkSj
vU; J sf.k;ksa ds vH;fFkZ;ksa ds fy;s vkjf{kr dh tkus okyh
fjfDr;ksa dh la[;k Hkh vo/kkfjr djsxk vkSj mldh lwpuk cksMZ
dsk nsxkA
¼2½ fjfDr;ksa ,slh jhfr ls cksMZ dks vf/klwfpr dh tk;sxh tSlh fofgr
dh tk;A
cksMZ }kjk p;u 17- ¼1½ cksMZ /kkjk 16 ds v/khu fjfDr;ksa dh lwpuk ds i”pkr ;FkklEHko
“kh?kz ijh{kk vk;ksftr djsxk ;k lk{kkRdkj djsxk ;k nksuksa gh
djsxk vkSj mi;qDr ik;s x;s vH;fFkZ;ksa dh ,d lwph fofgr jhfr
9
ls rS;kj djsxkA
¼2½ mi/kkjk ¼1½ esa fufnZ’V lwph fu;qfDr izkf/kdkjh dks vxzlkfjr dh
tk;sxh vkSj fu;qfD r izkf/kdkjh bl izdkj Hksth x;h lwph ls
mlesa mfYyf[kr dze esa fu;qfDr;ka djsxkA
v/;k;&ikap
cksMZ ds le{k dk;Z
cSBd esa fu.kZ; 18- cksMZ dh fdlh cSBd us lHkh ekeyksa dk vo/kkj.k mifLFkr vkSj er
nsus okys lnL;ksa ds cgqer ls fd;k tk,xk vkSj erksa dh lek urk
dh fLFkfr esa v/;{k ;k mldh vuqifLFkfr esa v/;{krk djus okys
lnL; dk ,d f}rh; ;k fu.kkZ;d er gksxkA
x.kiwfrZ 19- cksMZ dh fdlh cSBd ds fy;s lnL;ksa dh dqy la[;k ds vk/ks ls
x.kiwfrZ gksxh%
ijUrq x.kiwfrZ ds vHkko esa LFkfxr dh x;h fdlh cSBd ds
fy;s x.kiwfrZ vko”;d ugha gksxhA
v/;k;&N%
okf’kZd fjiksVZ
okf’kZd fjiksVZ 20- cksMZ izR;sd o’kZ ,sls izi= esa vkSj ,slh jhfr ls] tSlh fofgr dh
tk;] okf’kZd fjiksVZ rS;kj djsxk ftlesa xr o’kZ ds dk;Zdyki dk
lgh vkSj iwjk fooj.k fn;k tk;sxk vkSj mldh izfr;ka jkT; ljdkj
dks vxzlkfjr dh tk;sxh vkSj jkT; ljdkj mls jkT; fo/kku
e.My ds le{k j[kok;sxhA
v/;k;&lkr
izdh.kZ
fu;e cukus dh “kfDr 21- jkT; ljdkj vf/klwpuk }kjk bl vf/kfu;e ds iz;kstuksa dks
dk;kZfUor djus ds fy;s fu;e cuk ldrh gSA
fofu;e cukus dh
“kfDr
22- ¼1½ cksMZ] jkT; ljdkj ds iwokZuqeksnu ls bl vf/kfu;e ds v/khu vius
d`R;ksa ds lEiknu ds lEcU/k esa ftlds vUrxZr bl fo/ks;d ds
v/khu p;u djus ds fy;s ijh{kk;sa vk;ksftr djus ;k lk{kkRdkj
djus ;k nksuksa ds fy;s Qhl ysuk Hkh gS] fofu;e cuk ldrh gS ;k
mUgsa la”kksf/kr dj ldrh gSA
¼2½ mi/kkjk ¼1½ ds v/khu cuk;s x;s fofu;e dk vf/kfu;e ;k bld s
10
v/khu cuk;s x;s fu;eksa ds micU/kksa ls vlaxr ugh gksaxsA
ln~Hkkouk ls fd;s x;s
dk;Z dk laj{k.k
23- fdlh O;fDr ds fo:)] fdlh ,sls dk;Z ds fy;s tks bl vf/kfu; e
ds v/khu ln~Hkkouk ls fd;k x;k gks ;k fd;s tkus ds fy;s
vk”kkf;r gks] dksbZ okn] vfHk;kstu ;k vU; dk;Zokgh ugha dh tk
ldsxhA
funsZ”k tkjh djus dh
“kfDr
24- jkT; ljdkj le;≤ ij ,sls funsZ”k tkjh dj ldrh gS tks bl
vf/kfu;e ls vlaxr u gksaA
__________________
THE UTTARAKHAND MEDICAL SERVICE SELCTION BOARD ACT, 2015
11
[UTTARAKHAND ACT NO. 18OF 2014]
AN
ACT
to provide for the establishment of the Medical Service Selection Board for
certain categories for matter connected therewith and incidental thereto.
It is hereby enacted in the 66th Year of the Republic of India as follows:-
CHAPTER-1
PRELIMINAY
Short title and
Commencement
1. (1) This Act may be called the Uttarakhand Medical Service
Selection Board Act, 2015.
(2) It shall come int o force on such date as the State Government
may, by notification, appoint in this behalf.
Applicability 2. The provisions of this Act, shall apply for all Group ‘B’ of Medical
Officer and to the Professors, Assistant Professors, Associate
Professors and to the posts of Medical College, Nursing College
Schools falling under the purview of the Public Service
Commission. The State Government may place or remove the Para-
medical post of Medical service from the purview of the Board by
notification.
Definition 3. In this Act, unless the context otherwise requires -
(a) “Appointing authority ” in relation to Medical Service or
post, means the authority empowered to make appointment
to such service or post;
(b) “Board” means the Uttrakhand Medical Services Selection
Board constituted under section 4;
(c) “Chairman” means the Chairman of the Board;
(d) “Group ‘B’ post’ means the post specified as such by the
State Government from time to time ;
(e) “Member” means the member of the Board and includes
Chairman;
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(f) “Secretary” means the Secretary of the Board;
(g) “year of recruitment ” means the period of twelve months
commencing on the first day of July of a Calendar year.
CHAPTER-II
ESTABLISHMENT OF THE BOARD
Establishment of
the Board
4. On from such date as the State Governme nt may, by
notification, appoint in this behalf, there shall be established a
Board to be known as the Uttrakhand Medical Service
Selection Board.
Composition of
the Board
5. (1) The Board shall consist of a Chairman and such other
Member not exceeding t wo as the State Government may
from time to time appoint;
Provided that member shall be eligible or
appointment as /Chairman but shall not be eligible for re -
appointment or continuance in office either as Member of
Chairman after the period of his term.
(2) If the office of the Chairman becomes vacant or if the
Chairman by reason of absence or for any other reason is
unable to perform the duties of his office, such duties shall,
until some person appointed under sub -section (1) has
assumed or, as the case may be until the Chairman has
resumed his duties, be performed by member as the State
Government may appoint for the purpose.
Appointment of
Chairman and
Member
6. (1) The Chairman shall be a person of national/State repute in the
field of medical health and medical education, shall be appointed
by the State Government.
(2) Director General Medical health and Family Welfare of
Uttrakhand and Director Medical Education Government of
Uttrakhand shall be designated members of the Board.
(3) The Board may co -opt 4 to 5 specialists from the field of
Medical Health.
Powers and duties
of Chairman and
other Member
7. (1) The Chairman shall be incharge of the administration of the
Board and shall have the power to-
(a) Constitute Committees o r sub -committees from amongst
the Member with or without one of more non-member;
(b) allocate to Member, committees and sub -committees such
work as is not specifically allocated by this Act or rules
or regulation made there under;
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(c) co-ordinate the working of the Board and its Member;
(d) grant leave to and approve the tour programmes of
Member and officers of the Board;
(2) The Member shall assist the Chairman in conduction the
examinations and interviews of candidates and do such other
work as may be a llocated to them by or under this Act, the
rules or regulation made there under, or by the Chairman
under clause (b) of sub-section (1).
Terms of Office
and conditions of
service of Member
8. (1) The Chairman or every other Member shall hold office for a
term of six years from the date he assumes his office;
Provided that no member including the Chairman
shall hold office as such after he as attained the age of
seventy years or he has completed his term, whichever is
earlier.
[Provided further that the first Chairman of the
Board shall be appointed for six year from the date of his
appointment.]1
(2) The Chairman or other Member may, at any time, by writing
under his hand addressed to the State Government resign
from his office.
(3) The Chairman or other member may he removed from his
office by an order made by the State Government on the
ground that he has acquired any of the disqualifications
specified in section 10 or on the ground of misconduct or
incapacity a fter an inquiry made by a judge of the High
Court in the manner as may be prescribed in which such
Member has been informed of the charges against him and
given a reasonable opportunity of being heard in respect of
those charges.
(4) The salary and allowa nce payable to, and other terms and
conditions of the Chairperson or the members shall be such
as may be prescribed.
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1- Inserted by section 2 of UK Act no 27 of 2016.
Disqualification
for being the
Chairman or
other Member
9. A person shall be disqualified for appointment as Chairman or
other member if he-
(a) becomes an undischarged insolvent;
(b) is convicted and sentenced to imprisonment for an offence
14
which in the opinion of the Stat e Government, involves
moral turpitude;
(c) becomes of unsound mind and stands so declared by a
competent court.
Power to
Associate
10. The Board may associate with itself, in such manner and for such
purposes as may be determined by regulations made under t his
Act, any person whose assistance or advice it may desire to have
in carrying out any of the provision of this Act.
Proceedings of the
Board not to be
invalidated
11. No act or proceeding to the Board shall be deemed to be invalid
merely on the ground of –
(a) any vacancy or defect in the constitution of the Board;
(b) any defect or irregularity in the appointment of a person
acting as the Chairman or other Member thereof; or
(c) any defect or irregularity in such act or proceeding not
affecting the substance.
Secretary of the
Board
12. (1) There shall be a Secretary of the Board appointed by the
State Government, who shall be the Head of the Office of
the Board.
(2) The Secretary shall exercise such powers and perform such
duties as may be specified in the ru les or regulations made
under this Act or as may be directed by the Chairman.
Authentication of
the orders of the
Board
13. All the decisions and orders of the Board shall be authenticated
by the signature of the Secretary or may other officer authorisd
by the Board in this behalf.
CHAPTER-III
POWERS AND DUTIES OF THE BOARD AND
ALLOCATION OF BUSINESS
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Powers and duties
of the Board
14. (1) The Board shall have the following powers and duties, namely-
(a) to prepare guidelines on matters relating to met hod of
recruitment;
(b) to conducted examinations, hold interview and make selection
of candidates;
(c) to select and invite experts and to appoint examiners for the
purposes specified in clause (b);
(d) to perform such other duties and exercise such othe r powers as
may be prescribed.
(2) In exercising the powers or performing the duties referred to in
sub-section (1), the Board shall be guided by such rules or
regulations as may be made in this behalf;
Business to be
transacted by
Board
15. The Board shall, with previous approval of the State Government,
make regulations for the convenient transaction of its business,
including performance of its functions by the chairman or other
members or a committee thereof and the business transacted in
accordance wi th such regulations shall be deemed to have been
transacted by the Board;
Provided that it shall be lawful for the State
Government to accord approval to any such regulation either in
original or in modified form.
CHAPTER-IV
NOTIFICATION OF VACNACIES AND APPOINTMENT
Notification of
Vacancies
16. (1) The appointing authority shall determine and intimate to the
Board the number of vacancies to be filled through the Board
16
during the course of the year of recruitment as also the number
of the vacancies to be reserved for the candidates belonging to
the Scheduled Castes and Scheduled Tribes and other
categories in accordance with the law for the time being in
force in this behalf;
(2) The Vacancies shall be notified to the Board in such manner as
may be prescribed.
Selection by the
Board
17. (1) The Board shall, as soon as possible after the intimation of
vacancies under section 16 , hold examination or interview or
both and prepare in the manner prescribed a list of the
candidates who are found suitable.
(2) The list referred to in sub -section (1) shall be forwarded to the
appointing authority and the appointing authority shall make
appointments from the list so forwarded to it in the order
mentioned therein.
CHAPTER-V
BUSINESS BEFORE THE BOARD
Decision in
meeting
18. All matters at any meeting of the Board shall be determined by
a majority of the members present and voting and in the case of
equality of votes, the Chairman, or in his absence. The member
presiding shall have a second or casting vote.
Quorum 19. The quorum for a meeting of the Board shall be one-half of the
total number of members;
Provided that no quorum shall be necessary for a
meeting adjourned for want of quorum.
CHAPTER-VI
ANNUAL REPORT
17
Annual Reports 20. The Board shall prepare every year, in such form and in such
manner as may be prescribed, an annual report giving a true
and full account of its activities during the previous year, and
copies thereof shall be forwarded to the State Government and
the State Government, shall cause the same to be laid before the
house of the State Legislature.
CHAPTER-VII
MISCELLANEOUS
Power to make
rules
21. The State Government may, by notification, make rules for
carrying out the purposes of this Act.
Power to make
regulations
22. (1) The Board may, with the previous approval fo r the State
Government make or amend regulations relating to the
discharge of its functions under this Act including charging
of fees for holding examinations or interviews or both for
making selection under this Act.
(2) The regulations made under sub -section (1) shall not be
inconsistent with the provisions of this Act or the rules
made thereunder.
Protection of
action taken in
good faith
23. No, suit prosecution or other proceeding shall l ie against any
person for anything which is in good faith done or intended to
be under this Act.
power to issue
direction
24. The State Government may from time to time issue directions
not inconsistent with the Act.
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