Central Police Forces Combined Medical Officers Cadre Rules, 2006

Central Reserve Police Force Act, 1949

The Central Police Forces Combined Medical Officers Cadre Rules, 2006

Published vide Notification No. G.S.R. 448(E), 27th July, 2006

Act2475

Ministry of Home Affairs

G.S.R. 448(E). - In exercise of the powers conferred by Section 18 of the Central Reserve Police Force Act, 1949 (66 of 1949), clauses (b) and (c) of Sub-section (2) of Section 141 of the Border Security Force Act, 1968 (47 of 1968), and sub-section (1) read with clause (b) of sub-section (2) of Section 156 of the Indo-Tibetan Border Police Force Act, 1992 (35 of 1992), the Central Government hereby makes the following rules regulating the method of recruitment in the combatised Group 'A' Medical Officers' posts in the Ministry of Home Affairs, Central Police Forces, namely:-

1. Short title and commencement. - (1) These regulations may be called the Central Police Forces Combined Medical Officers Cadre Rules, 2006.

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

2. Number of Posts, classification and scale of Pay. - The number of the said posts, their classification and scales of pay shall be as specified in columns (2) to (4) of the aforesaid Schedule annexed to these rules.

3. Method of recruitment, age limit and qualification etc. - The method of recruitment, age limit and qualifications and other matters relating to the said posts shall be as specified in columns (5) to (14) of the aforesaid Schedule.

4. Medical Fitness. - Medical Officers who are in medical category of Shape-I shall be eligible for appointment on promotion under these rules.

5. Eligibility List for Promotion. - A combined Eligibility List of Chief Medical Officer (Non-Functional Selection Grade) and Specialist Grade-I drawn from all Central Police Forces shall be maintained by the Office of Additional Director General (Medical).

6. Disqualification. - No person,-

(a) who has entered into or contracted a marriage with a person having a 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 Central Government may, if satisfied that such marriage is permissible under the personal law applicable to such persons and other party to the marriage and that where there are other grounds for so doing exempt any person from the operation of this rule.

7. Private Practice. - No person appointed to any post under these rules shall be permitted private practice in any form including consultancy and laboratory practices.

8. Power to relax. - Where the Central Government is of the opinion that it is necessary or expedient so to do, it may, by order, for reasons to be recorded in writing, relax any of the provisions of these rules in respect of any class or category of persons.

9. Saving. - Nothing in these rules shall effect reservations, relaxation of age-limit and other concessions required to be provided for the Scheduled Castes, the Scheduled Tribes, the Other Backward Classes, Ex-servicemen and other special categories of persons, in accordance with orders issued by the Central Government from time to time in this regard.

Schedule

Name of the post	No. of post	Classification	Scale of pay	Whether Selection posts or non-selection Post	Whether benefit of added years of service is admissible under Rule 30 of the Central Civil Services (Pension) Rules, 1972
(1)	(2)	(3)	(4)	(5)	(6)
1. Additional Director General (Medical)	1 (2006) Subject to variation dependent on workload	General Central Service Group 'A' Gazetted, Non-Ministerial, Combatised	Rs. 22,400-525-24,500 plus Non-practice Allowances	Selection	Yes

Age limit for direct recruits	Educational and other qualification required for direct recruits	Whether age and educational qualifications prescribed for direct recruits will apply in the case of promotees	Period of probation, if any
(7)	(8)	(9)	(10)
Not applicable	Not applicable	Not applicable	Not applicable

Method of recruitment, whether by direct recruitment or by promotion or by deputation / transfer and percentage of the vacancies to be filled by various methods		In case of recruitment by promotion / deputation / transfer, the grade from which promotion, transfer / transfer on deputation to be made
(11)		(12)
Promotion		From Inspector General (Medical) having three years regular service in the grade failing which Inspector General (Medical) having twelve years of regular service after being promoted to the Level of Chief Medical Officer (Non-Functional Selection Grade) or Specialist Grade-I.

If a Departmental promotion Committee exists, what is its composition			Circumstances in which Union Public Service Commission is to be consulted in making recruitment
(13)			(14)
Group 'A' Departmental Promotion Committee (for considering promotion) consisting of :-			Consultation with Union Public Service Commission is not necessary.
1.	Union Home Secretary, Ministry of Home Affairs	- Chairman
2.	Secretary (Personnel), Ministry of Personnel	- Member
3.	Director General of Health Services	- Member
4.	Special Secretary (Internal Security), Ministry of Home Affairs	- Member

(1)	(2)	(3)	(4)	(5)	(6)
2. Inspector General (Medical)	11 (2006) Subject to variation dependent on workload	General Central Service Group 'A' Gazetted, Non-Ministerial, Combatised	Rs. 18,400-500-22,400 plus Non-practice Allowances	Selection	Yes

(7)	(8)	(9)	(10)
Not applicable	Not applicable	Not applicable	Not applicable

(11)		(12)
Promotion		From amongst Deputy Inspector General (Medical) having two years regular service in the grade failing which Deputy Inspector General (Medical) having four years of Combined regular service in the grades of Deputy Inspector General (Medical) and Chief Medical Officer (Non-Functional Selection Grade) or Specialist Grade-I.

(13)			(14)
Group 'A' Departmental Promotion Committee (for considering promotion) consisting of :-			Consultation with Union Public Service Commission is not necessary.
1.	Union Home Secretary, Ministry of Home Affairs	- Chairman
2.	An Officer not below the rank of Addl. Secretary in the Ministry of Health and Family Welfare/ Director General, Health Services	- Member
3.	Additional Director General (Medical) of CPFs	- Member
4.	Special Secretary (Internal Security), Ministry of Home Affairs	- Member

(1)	(2)	(3)	(4)	(5)	(6)
3. Deputy Inspector General (Medical)	35 (2006) Subject to variation dependent on workload	General Central Service Group 'A' Gazetted, Non-Ministerial, Combatised	Rs. 16,400-450-20,000 plus Non-practice Allowances	Selection	Yes

(7)	(8)	(9)	(10)
Not applicable	Not applicable	Not applicable	Not applicable

(11)		(12)
Promotion		Chief Medical Officer (Non-Functional Selection Grade) or Specialist Grade-I, having two years regular service in the grade.

(13)			(14)
Group 'A' Departmental Promotion Committee (for considering promotion) consisting of :-			Consultation with Union Public Service Commission is not necessary.
1.	Union Home Secretary or Special Secretary, Ministry of Home Affairs	- Chairman
2.	An Officer not below the rank of Joint Secretary in the Ministry of Health and Family Welfare or Director General, Health Services	- Member
3.	Additional Director General (Medical), Central Police Forces	- Member
4.	Joint Secretary (Police), Ministry of Home Affairs	- Member


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