Applications are invited by the Reserve Bank of India from eligible candidates belonging to Scheduled Tribe (ST) category to fill up 01 (one) post of Bank’s Medical Consultant (BMC) on contract basis, with fixed hourly remuneration for the dispensary located at RBI Main Office Premises, (Annex Building) Reserve Bank of India, Station Road, Panbazar, Guwahati, Assam - 781001 and at Reserve Bank of India Officer’s Colony, G.S. Road, Christian Basti, Opposite-Central Mall, Guwahati – 781005. The application from eligible candidates should be submitted to, The Regional Director, Reserve Bank of India, Human Resource Management Department (Recruitment Section), Station Road, Panbazar, Guwahati – 781001 on or before 05:00 PM of February 13, 2023.

2. Eligibility, Terms & Conditions:

1. Applicants should at a minimum, possess MBBS degree of any university recognized by the Medical Council of India in the allopathic system of medicine.

2. Applicants having post graduate degree in General Medicine can also apply.

3. The applicants should have a minimum of two (02) years’ of experience practicing medicine in any hospital or clinic.

4. The applicants should have his/her dispensary or place of residence within a radius of 3-5 kms from the dispensaries located at Bank’s Office Premise/ Reserve Bank of India Officers’ Colony at the aforementioned location.

5. The remuneration of the Bank’s Medical Consultant on contract basis will be fixed throughout the period of contract with reference to the actual duty hours performed and will be all inclusive.

6. The vacancy is reserved for Scheduled Tribe (ST) category. Interested candidates must ensure that they are entitled to such reservation and should also be in possession of all the requisite certificates in the prescribed format in support of their claim along with the application.

7. The Contract for engagement will be for a period of three years. There will not be any renewal of engagement on completion of the Contract.

8. The rate of remuneration and the duty hours (as envisaged now) is tabulated below:

9. The Bank reserves the right to review the rate of remuneration from time to time and alter the duty hours and location at its discretion, in case it becomes expedient to suit administrative and operative requirements. Accordingly, the selected candidate may have to attend, as altered, besides those mentioned above.

10. The candidates belong to reserved categories are required to submit Caste Certificate issued in the prescribed form by the Competent Authority. Engagement of ST candidates on contract basis is provisional and is subject to verification of the caste certificate from the competent authority. If the verification reveals that the claim of belonging to ST category is false, the services of such candidate shall be terminated forthwith without assigning any further reason and the Bank reserves the right to take such legal action as it may deem fit.

11. Interested and eligible candidates may make an application in the prescribed format as at Annex - III. The application should be sent in a cover super scribed-

“Application for the Post of Bank’s Medical Consultant (BMC) on Contract Basis with Fixed Hourly Remuneration”.

Selection Procedure:

(i) The Reserve Bank of India, Guwahati will conduct an interview for selection of one Bank’s Medical Consultant (BMC) on contract basis, with fixed hourly remuneration.

(ii) Selection will be made through interview of eligible candidates. The Bank reserves the right to raise the minimum eligibility standards etc. in order to limit the number of candidates to be called for interview. The decision of the Bank in this regard will be final. The Bank will not entertain any correspondence with the applicants who have not been called for the interview.

(iii) The shortlisted applicant/s after interview will be subjected to medical tests as per prescribed norms before engagement as Bank’s Medical Consultant (BMC). The cost of these medical tests will have to be borne by the applicant.

(iv) Candidate selected for the post will be appointed subject to their being found medically fit and acceptance of Terms and Conditions as per Annex-I and Code of Conduct as per Annex-II.

(v) The selected candidate has to enter into an agreement with the Bank before engagement as Bank’s Medical Consultant on contract basis with fixed hourly remuneration.

Annex - I

Engagement of the services of Bank’s Medical Consultant (on contract basis) with fixed hourly remuneration - Terms and Conditions of the Contract

A. Responsibilities/ Duties etc.

1. You shall attend to the Bank’s Office dispensary located at RBI Dispensary, Main Office Premises, (Annex Building) Reserve Bank of India, Station Road, Panbazar, Guwahati, Assam - 781001 and at Reserve Bank of India Officer’s Colony, G.S. Road, Christian Basti, Opposite-Central Mall, Guwahati – 781005 with duty hours from as mentioned in Para 2(viii) of the advertisement (or for longer periods as may be necessary) excluding Bank holidays except days declared as holidays for purposes of half yearly closing and annual closing subject to the condition that the dispensary will not be kept closed for two successive days.

2. You will give medical advice free of charge, prescribe medicines and administer injections free of charge to the members of the staff including touring staff of the Bank, the members of their families including dependent parents and retired employee members / their spouses who are members of the Medical Assistance Fund Scheme, who present themselves during that time (the timings and / or duration may be changed as and when considered necessary by the Bank). You will be available for consultation at your private clinic in urgent cases in respect of employees of the Bank at any time with charges at the rate prescribed in the schedule. The Schedule of charges applicable to the Staff/Officers of the Bank would be made available on request.

3. You will provide the facilities referred to in paragraph (2) above to the relatives of the employees who have been permitted to reside with them in the Staff Quarters/leased flats and facilitate recovery of charges from the employees for credit to the Bank’s account at the rates prescribed by the Bank from time to time.

4. You will be required to perform duties similar to those of a General Medical Practitioner irrespective of whatever post-graduate or other medical qualifications you may possess / acquire in future. It shall be your responsibility to ensure that the qualifications you hold or acquire in future do not restrict you in any manner from rendering the services required of a General Medical Practitioner and if as per any stipulations by the Indian Medical Association, the qualification you hold or acquire as the case may be, comes into conflict with the Bank`s requirements as indicated above, to work as a general practitioner, you will be required to ensure that no liability or responsibility on this account devolves on the Bank under any circumstance and shall indemnify and keep indemnified the Bank at all times against the same.

Bank’s Medical Consultant’s liability will be that of an independent medical service provider and not that of an agent of the Bank.

5. Your duties at the RBI dispensary will include, apart from other requirements as mentioned above:

1. Treatment of minor and major illness for which the employees and their dependents may call upon.

2. Treatment of emergency cases brought to the dispensary or in the departments or in the Bank’s premises or outside the Bank’s premises and reference to appropriate Hospitals whenever called upon to attend even when such necessity arises outside your normal working hours.

3. Administration of all types of injections – The responsibility for administering all types of injections rests with you for any untoward reaction. As a rule, administration of injections by the Pharmacists in your absence is to be discouraged. You will be required to train the Pharmacists to administer routine and simple type of injections when the work is heavy.

4. The important dressings and minor surgeries are to be handled only by you. If you are convinced that the Pharmacists, have the requisite competence routine dressings may be handled by them.

6. You will be required to visit any member of the Bank’s Staff staying in the Quarters whenever required to do so by the Bank and submit a report on their health. For such visits you will be paid visit fees as per the schedule of rates fixed by the Bank.

7. You will be required to issue certificate in support of leave on medical grounds wherever necessary and countersign the certificates produced by the employees from other qualified medical practitioners, if you are satisfied about the genuineness of the case.

8. You will be required to attend Officers and members of their family at their residence when required by them and will be entitled to charge them a visit fee or consultation fee, as fixed by the Bank having regard to the local conditions. The visit fee / consultation fee, so fixed, will be inclusive of charges for administration of injections, etc. No other charges should be levied by you for such visits.

9. If and when required to do so, you will certify in such form as may be prescribed by the Bank from time to time as to the state of health and / or fitness for service of any employee or any prospective employee who may be selected for appointment at any Office of the Bank.

10. You will be required to issue order forms (prescribed) on the approved chemists of the Bank for supply of special / costly drugs or injections required for curative purpose to the Bank’s staff and forward copies thereof to the Bank for payment of the relative bills.

11. You will be required to use your good offices for securing hospital facilities in case the employees of the Bank or their families (for indoor hospitalization under Direct Settlement Facility) require such facilities in the hospital.

12. You will be required to inspect the Office premises/staff quarters and Officer’s quarters/leased flat once a month and report whether they are kept in a sanitary and hygienic condition.

13. You will be required to do prophylactic inoculations for typhoid, etc. and vaccination for small – pox whenever necessary.

14. You will be required to submit an annual report as on the 31st March or/and such other date as may be advised by the Bank in the prescribed form on the general health of the staff.

15. You will be responsible for the proper storage of medicines and their distribution and to arrange the maintenance of all necessary records for the purpose.

16. You will also be required to advise on drug indents, and to counter-check the drug stock- balance and consumption, as and when required by the Bank.

17. You will be required to give professional opinion including reasonableness of the cost of treatment pertaining to the various items of medical claims as and when the same are referred to you.

18. You will be required to attend to any other work assigned by the Bank from time to time relating to administration of Bank’s Medical Facilities Scheme (BMFS) and Medical Assistance Fund (MAF) Scheme including dispensary facility as are generally performed / required to be performed by a General Medical Practitioner. In case of cardio-vascular or other major emergencies & accidents, the BMC should accompany the patient to the hospital, if he/she available at the location.

19. In the event of your absenting from duty, you shall be required to make substitute arrangements acceptable to the Bank viz. in terms of qualification and experience at your own risk and cost.

20. You shall observe the Code of Conduct for Bank’s Medical Consultant of the Bank which is attached in Annex-II herewith.

B. Remuneration

For the services rendered by you, the remuneration is fixed at ₹1000/- per hour for the three years of contractual service. The fixed remuneration is payable on a monthly basis. Further, Bank’s Medical Consultant will not be eligible for any superannuation benefits viz. Pension, Provident Fund or Gratuity. Bank’s Medical Consultant will also not be entitled to leave or any other perquisites/facilities. If required to attend to the Bank on any public holiday, compensation @ ₹1000/- per hour would be paid.

C. Other relevant Issues

1. You will be under the administrative control of the Regional Director, Reserve Bank of India, Guwahati Office.

2. The engagement under the contract is temporary. No claim shall lie for regular employment on that basis at any stage or for pay and perks payable to regular employees.

3. The Bank reserves the right to review the rate of remuneration from time to time and alter the duty hours and location at its discretion in case it becomes expedient to suit administrative and operative requirements.

4. The contract will be terminable during the period of contract, on three months’ notice on either side or three months’ remuneration calculated @ ₹1000/- per hour per Bank working days in lieu thereof. However, in cases of gross misconduct, Bank may terminate the contract with a notice period of 10 days.

5. Any dispute arising on account of the contract shall be subject to the jurisdiction of the Courts of Guwahati.

Annex - II

Code of Conduct for Bank’s Medical Consultant whose services
are engaged on contract basis with fixed hourly remuneration

1. Every Bank’s Medical Consultant shall observe, comply with and obey all orders and directions which may from time to time be given to him / her by any person or persons under whose jurisdiction, superintendence or control he / she may for the time being be placed.

2. Every Bank’s Medical Consultant shall maintain the strictest secrecy regarding the Bank's affairs and the affairs of its constituents and shall not divulge, directly or indirectly, any information of a confidential nature either to a member of the public or of the Bank's Staff, unless compelled to do so by judicial or other authority, or unless instructed to do so by a superior officer in the discharge of his/her duties.

3. Every Bank’s Medical Consultant shall serve the Bank honestly and faithfully and shall use his / her utmost endeavors to promote the interests of the Bank, and shall show courtesy and attention in all transactions.

4. No Bank’s Medical Consultant shall take an active part in politics or in any political demonstration, or stand for election as member for a Municipal Council, District Board or any Legislative Body.

5. No Bank’s Medical Consultant shall become or continue to be a member or office-bearer of, or be otherwise directly or indirectly associated with, any trade union or a federation of such trade union or resort to, or in any way abet, any form of strike or participate in any violent, unseemly or indecent demonstration in connection with any matter pertaining to his / her terms and conditions of contract.

6. No Bank’s Medical Consultant shall contribute to the press anything relating to the affairs of the Reserve Bank of India without the prior sanction in writing from the Bank or publish any document, paper, or information which may come into his / her possession in his / her capacity as Bank’s Medical Consultant of the Bank. The Bank’s Medical Consultant shall indemnify the Bank for any loss suffered by the Bank as a result of disclosure of any confidential information.

7. A Bank’s Medical Consultant shall not solicit or accept any gift from any employee.

8. A Bank’s Medical Consultant shall not absent from his / her duties without the permission from the Bank and without making alternate arrangement acceptable to the Bank during his / her absence. Such alternate arrangement shall not exceed five days at a time.

9. A Bank’s Medical Consultant shall not outsource his / her service to be rendered to the Bank.

10. A Bank’s Medical Consultant will:

1. Strictly abide by any law relating to intoxicating drinks or drugs in force in any area in which he / she may, for the time being, happen to be;

2. Not be under the influence of any intoxicating drink or drug while on duty and shall also take care that performance of his / her duties at any time is not affected in any way by the influence of such drink or drug;

3. Refrain from consuming, in a public place, any intoxicating drink or drug;

4. Not appear in a public place in a state of intoxication;

5. Not use any intoxicating drink or drug.

Explanation: The term "public place" would include clubs even exclusively meant for members where it is permissible for the members to invite non-members as guests, bars and restaurants, public conveyances and all other places to which the public have or are permitted to have access, whether on payment or otherwise".

11. No Bank’s Medical Consultant shall indulge in any act of sexual harassment of any woman employee at workplace.

Explanation: For this purpose, “Sexual Harassment” shall include such unwelcome sexually determined behavior, whether directly or by implication as:

1. physical contact and advances,

2. demand or request for sexual favors,

3. sexually colored remarks,

4. showing pornography,

5. Any other unwelcome physical, verbal or non-verbal conduct of a sexual nature besides, all such definition / interpretation as applicable in the statute / laws.

12. The contract is liable to be terminated if a Bank’s Medical Consultant is arrested for debt or on a criminal charge or is detained in pursuance of any process of law.

13. Bank’s Medical Consultant shall not give, solicit or receive nor shall offer to give solicit or receive, any gift, gratuity, commission or bonus in consideration of or return for the referring, recommending or procuring of any patient for medical, surgical or other treatment. He / She shall not directly or indirectly participate in or be a party to act of division, transference, assignment, subordination, rebating, splitting or refunding of any fee for medical, surgical or other treatment.

14. The provision at 13 above shall apply with equal force to the referring, recommending or procuring by him / her or any person, specimen or material for diagnostic purposes or other study / work.

15. The contract is liable to be terminated with a notice period of 10 days in case a Bank’s Medical Consultant commits a breach of the code of conduct of the Bank mentioned above or the terms and conditions of the contract accepted by him / her, displays negligence, inefficiency or indolence, or knowingly does anything detrimental to the interests of the Bank or in conflict with its instructions or is guilty of any other act of misconduct.