District Board Health Officers' Recruitment Rules

Published vide Notification No. 762-L.S.-G.R., dated the 17th July 1940

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Local Self-Government Department Notification No. 762-L.S.-G.R., dated the 17th July 1940.- In exercise of the powers conferred by Section 138 (g) of the Bihar and Orissa Local Self-Government Act, 1885, and in supersession of the Rules, published with Notification No. 2144-L.S.-G.R., dated the 18th August, 1926, the Governor of Bihar is pleased to make the following Rules prescribing qualifications for health officers of district boards :-

1. These Rules may be called the District Board Health Officer's Recruitment Rules.
2. In these Rules-

"Health Officer" means any person appointed to exercise or perform any of the powers or duties of a health officer under the Act whether in addition to other powers or duties or not.

3. No person shall be qualified for appointment as a health officer under a district board unless he-

(i) possesses a registrable medical qualification from a university or medical college in the United Kingdom or in India;

(ii) possesses a diploma in Public Health or a university degree in public health obtained either in the United Kingdom or in India which is registrable under the Bihar and Orissa Medical Act, 1916; and

(iii) is registered under the Bihar and Orissa Medical Act 1916 :

Provided that a district board may appoint as a Health Officer on probation any person who is qualified under clauses (i) and (iii) of this Rule subject to the conditions-(a) that he is required to obtain the qualification prescribed in clause (ii) of this Rule within a period of two years from the date of his appointment and (b) that on his failure to obtain the qualification within the aforesaid period he is discharged.