Engagement of Bank’s Medical Consultant (BMC) on contract basis with fixed hourly remuneration in RBI, Raipur - આરબીઆઈ - Reserve Bank of India
Engagement of Bank’s Medical Consultant (BMC) on contract basis with fixed hourly remuneration in RBI, Raipur
Applications are invited from eligible candidates to fill up one post (Unreserved category(UR)) of Bank’s Medical Consultant (BMC) on contract basis, with fixed hourly remuneration for Reserve Bank of India located at Mahadev Ghat Road, Sundar Nagar, Raipur – 492 013. The application should reach the Regional Director, Reserve Bank of India, Mahadev Ghat Road, Sundar Nagar, Raipur – 492 013 on or before 1700 hrs on February 21, 2022. Regional Director Dated: February 04, 2022 1. Applications are invited from eligible candidates to fill up one post (Unreserved category(UR)) of Bank’s Medical Consultant (BMC) on contract basis, with fixed hourly remuneration for Reserve Bank of India (herein after referred to as the Bank) located at Mahadev Ghat Road, Sundar Nagar, Raipur – 492 013, so as to reach the Regional Director, Reserve Bank of India, Mahadev Ghat Road, Sundar Nagar, Raipur – 492 013 on or before 1700 hrs on February 21, 2022. 2. Corrigendum: Please note that corrigendum, if any, issued on the above advertisement, will be pulished only on the Bank’s website www.rbi.org.in. 3. Eligiblity, Terms and Conditions:
4. Selection Procedure:
Engagement of the services of Bank’s Medical Consultant (BMC) on contract basis with fixed hourly remuneration - Terms and Conditions of Contract 1. To attend to the Bank at Mahadev Ghat Road, Sundar Nagar, Raipur – 492 013, during prescribed duty hours as mentioned in Para ‘3(vii)’ of the advertisement (or for longer periods as decided by the Bank) excluding Bank holidays except days declared as holidays for purposes of half yearly closing and annual closing. 2. To give 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 the prescribed timings (the timings and/or duration may be changed as and when considered necessary by the Bank). To be available for consultation at his/her 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. To 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 Bank’s 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. To perform duties similar to those of a General Medical Practitioner irrespective of whatever post-graduate or other medical qualifications the candidate may possess / acquire in future. It shall be Bank’s Medical Consultants responsibility to ensure that the qualifications he/she holds or acquires in future do not restrict him/her 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 he/she holds or acquires as the case may be comes into conflict with the Bank's requirements as indicated above, to work as a general practitioner, he/she will be required to ensure that no liability or responsibility on this account devolves on the Bank under any circumstances and shall indemnify and keep indemnified the Bank at all times against the same. 5. Bank’s Medical Consultant’s duties at RBI, Raipur will also include, apart from other requirements as mentioned above:
6. To visit any member of the Bank's Staff staying in the Bank’s Leased Flats whenever required to do so by the Bank and submit a report on their health. For such visits Bank’s Medical Consultant will be paid visit fees as per the schedule of rates fixed by the Bank. 7. 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 BMC is satisfied about the genuineness of the case. 8. To attend the 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 the BMC for such visits. 9. If and when required to do so, to 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. 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. 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. To inspect the Office premises once a month and report whether they are kept in a sanitary and hygienic condition. 13. To do prophylactic inoculations for typhoid, etc. and vaccination for small-pox whenever necessary. 14. To submit an annual report as on the 30th June in the prescribed form on the general health of the staff. 15. To be responsible for the proper storage of medicines and their distribution and to arrange the maintenance of all necessary records for the purpose. 16. To advise on drug indents, and to counter-check the drug stock-balance and consumption, as and when required by the Bank. 17. 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 BMC. 18. To attend to any other work assigned by the Bank from time to time relating to administration of Bank's Medical Facilities Scheme and Medical Assistance Fund Scheme including dispensary facility/Contractual Medicine Facility, as are generally performed / required to be performed by a General Medical Practitioner. 19. For the services rendered by Bank’s Medical Consultant, the remuneration is fixed at Rs.1000/- per hour for the 3 years of contract. 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 @ Rs.1000/- per hour would be paid. 20. In the event of Bank’s Medical Consultant absenting from duty, he/she shall be required to make substitute arrangements acceptable to the Bank viz. in terms of qualification and experience at his/her own risk and cost. 21. Bank’s Medical Consultant will be under the administrative control of the Regional Director, Reserve Bank of India, Raipur. 22. 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. 23. 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. 24. To observe the Code of Conduct for Medical Consultants of the Bank which is attached in Annex-II herewith. 25. The contract will be terminable during the period of contract, on three months’ notice on either side or three months’ remuneration calculated @ Rs. 1000/- per hour per Bank working days in lieu thereof. 26. Any dispute arising on account of the contract shall be subject to the jurisdiction of the Courts of Chhattisgarh. Code of Conduct for Bank’s Medical Consultants (BMC) whose services are engaged on contract basis on hourly basis with fixed 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 endeavours 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 the Bank. 10. A Bank’s Medical Consultant shall –
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 work place. The Bank’s Medical Consultant shall be responsible for full compliance with the provision of “the Sexual Harassment of Women at Work Place (Prevention, Prohibition and Redressal) Act, 2013” and extant RBI guidelines. In case of any complaint of sexual harassment against the BMC or in case of complaint of BMC against any employee of the Bank, it would be dealt appropriately as per the Act, ibid and the extant guidelines of the Bank in this regard. Explanation: For this purpose, "Sexual Harassment" shall include such unwelcome sexually determined behaviour, whether directly or by implication as: -
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 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. |