Uttarakhand act 018 of 2015 : The Uttarakhand Medical Education Board 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

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 es a 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

izòRr 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 gksaxsA 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 fpfdRlk 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 inkof/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 jgsxkAÀ

1

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 ,sls lnL; dks mlds fo:} yxk;s x;s vkjksi lwfpr fd;s x;s gksa vkSj mu vkjksiksa 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 vugZ 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 mica/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 tSls 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 vU; lnL;ksa ;k mldh fdlh lfefr }kjk vius dR̀;ksa dk lEiknu djuk Hkh gS] lqfo/kk ls djus ds fy;s jkT; ljdkj ds iwokZuqeksnu ls fofu;e cuk;sxk 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 izòRr fof/k ds vuqlkj vuqlwfpr tkfr;ksa vkSj vuqlwfpr tutkfr;ksa vkSj vU; Jsf.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;k s a 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;qfDr 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 lekurk 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 dR̀;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 blds

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 66^thYear 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 into 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;

¹²

(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 Government 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 two 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 or 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;

¹³

(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 allocated 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 after 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 allowance 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 201 6.

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

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which in the opinion of the State 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 this 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 rules 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 method 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 other 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 with 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

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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

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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 for 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 lie 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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