ESIC, Commissioner (Medical Education), Recruitment Regulations, 2015

ACTNO. 34 OF 1948

03 November, 2015

No. A-12(11)9/2013-Estt. I. In exercise of the powers conferred by sub-section (1) of section 97 read with clause (xxi) of sub-section (2) and sub-section (2A) of that section and sub-section (2) of section 17 of the Employees' State Insurance Act, 1948 (34 of 1948 as amended), the Employees' State Insurance Corporation with the approval of the Central Government hereby makes, the following regulations regulating the method of recruitment to the post of Commissioner (Medical Education) in the Employees' State Insurance Corporation, namely:

Section 1. Short title and commencement

(1) These regulations may be called the Employees' State Insurance Corporation, Commissioner (Medical Education), Recruitment Regulations, 2015.

(2) They shall come into force on the date of their publication in the Official Gazette.

Section 2. Number of post, classification, Pay Band and Grade Pay or Pay scale

The number of posts, their classification, Pay Band and Grade Pay or Pay scale attached thereto, shall be as specified in columns (2) to (4) of the Schedule annexed to these regulations.

Section 3. The Method of recruitment, age limit, qualifications, etc.

3. The Method of recruitment, age limit, qualifications, etc. The method of recruitment, age limit, qualifications and other matters relating thereto shall be as specified in columns (5) to (13) of the aforesaid Schedule.

Section 4. Disqualification

4. Disqualification No person,

(a) who has entered into or contracted a marriage with a person having spouse living; or

(b) who, having a spouse living, has entered into or contracted a marriage with any person,

shall be eligible for appointment to the said post:

Provided that the Director General of the Employeses' State Insurance Corporation may, if satisfied that such marriage is permissible under the personal law applicable to such person and to the other party to the marriage and that there are other grounds for so doing, exempt any person from the operation of these regulations.

Section 5. Power to relax

Where the Director General of the Employees' State Insurance Corporation is of the opinion that it is necessary or expedient to do so, he may, after taking the prior approval of the Central Government and in consultation with the Union Public Service Commission, by order, for reasons to be recorded in writing, relax any of the provisions of these regulations, with respect to any class or category of persons.

Section 6. Savings

Nothing in these regulations shall affect reservation and other concessions required to be provided for the Scheduled castes, the Scheduled Tribes, the Other Backward Classes and other categories of persons in accordance with the orders issued by the Central Government from time to time, in this regard.

SCHEDULE

Name of the Post.

Number of post.

Classification.

Pay Band and Grade Pay or Pay scale.

Whether selection or non-selection post.

(1)

(2)

(3)

(4)

(5)

Commissioner (Medical Education)

01*

*(2015) Subject to variation dependent on work load.

Group A

Non-Ministerial.

Pay Band-4, Rs. 37400-67000 (Grade Pay Rs. 10,000)

Not applicable.

Age limit for direct recruits.	Educational and other qualification required for direct recruits.	Whether age and educational qualification prescribed for direct recruits will apply in the case of promotees.	Period of probation, if any.	Method of recruitment whether by direct recruitment or by promotion or by deputation/absorption and percentage of the vacancies to be filled by various methods.
(6)	(7)	(8)	(9)	(10)
Not applicable.	Not applicable.	Not applicable.	Not applicable	By deputation.

In case of recruitment by promotion or deputation/absorption grades from which promotion/deputation/absorption to be made.

If a Departmental Promotion Committee exists what is its composition.

Circumstances in which Union Public Service Commission to be consulted in making recruitment.

(11)

(12)

(13)

Deputation:

(A) (I) Officers of All India Services (AIS) holding analogous post on regular basis in the parent cadre or department, or on deputation; and

(II) Possessing not less than 18 years' experience in the services out of which minimum experience of 3 years should be in Junior Administrative Grade Scale and above in the Health Sector or infrastructure Development or Management Sector.

Note 1: The period of deputation including period of deputation in another ex-cadre post held immediately preceding this appointment in the same or some other organization or department of the Central Government shall ordinarily not to exceed five years'. The maximum age limit for appointment by deputation shall be not exceeding 56 years', as on the closing date of the receipt of applications.

Note 2: For the purpose of appointment on deputation basis, the service rendered on a regular basis by an officer prior to 1.1.2006 (the date from which the revised pay structure based on the 6th Central Pay Commission recommendation has been extended) shall be deemed to be service rendered in the corresponding grade pay or pay scale extended based on the recommendations of the pay commission except where there has been merger of more than one pre-revised scale of pay into one grade with a common grade pay or pay scale, and where this benefit will extend only for the post(s) for which that grade pay or pay scale is the normal replacement grade without any up gradation.