Advertisement for Engagement of Part-Time Medical Consultant (MC) in the Bank on Contract Basis with Fixed Hourly Remuneration, Mumbai - ଆରବିଆଇ - Reserve Bank of India
Advertisement for Engagement of Part-Time Medical Consultant (MC) in the Bank on Contract Basis with Fixed Hourly Remuneration, Mumbai
Applications are invited from eligible candidates to fill up 04 posts of Part-Time Bank’s Medical Consultant (MC) on purely contract basis for three (03) years, with fixed hourly remuneration for the dispensaries of Reserve Bank of India (the Bank) located in Mumbai. The reservation requirement of the vacancies is as under:
Vacancies in bracket () indicate backlog. the requirement; or not to fill up the vacancies. (ii) Eligible candidates may apply as per the format given in Annex-I only. Application in a sealed cover should reach the Regional Director, Human Resource Management Department, Recruitment Section, Reserve Bank of India, Mumbai Regional Office, Shahid Bhagat Singh Road, Fort, Mumbai – 400001 before 17:00 hrs. on December 13, 2024. The sealed cover should be super-scribed as ‘Application for the post of Medical Consultant (MC) on contract basis with fixed hourly remuneration’. (iii) Please note that Corrigendum, if any, issued on this advertisement, shall be published only on the Bank's website www.rbi.org.in. (iv) Candidates seeking reservation as Schedule Tribe (ST) /Other Backward Class (OBC) /Economically Weaker Section (EWS) must ensure that they are entitled to such reservation and should also submit all the requisite certificates in the prescribed format in support of their claim along with the application. (v) Candidates seeking reservation as ST/OBC, shall have to produce a certificate in the prescribed proforma ONLY, meant for appointment to posts under the Government of India from the designated authority clearly indicating the candidate’s caste, the Act/Order under which the caste is recognised as ST/OBC and the Village/Town the candidate is ordinarily a resident of. They must also ensure that the name of their caste/community and its spelling in their caste/community certificate should be exactly as mentioned in the lists notified by the Central Government from time to time (for OBC category list of castes recognized by the Government of India as OBC castes in the central list is available on the site http://www.ncbc.nic.in and for ST category the list of caste for each State is available on the site http://www.ncst.nic.in). A certificate containing any variation in the caste name will not be accepted. Further the OBC certificate should also clearly indicate that the candidate does not belong to creamy layer as defined by the Government of India for applying to posts and services under the Central Government. Candidates belonging to OBC category but falling under the ‘Creamy Layer’ are not entitled to OBC reservation. The OBC candidates availing reservation benefit will have to produce OBC certificate issued on or after April 01, 2024, [based on the income for the Financial Year (FY) 2023-24, 2022-23 and 2021-22] with ‘Non-Creamy Layer’ clause as per Government of India guidelines. (vi) The OBC claim of a candidate will be determined in relation to the State (or part of the State) to which his/her father originally belongs. A candidate who has migrated from one State (or part of the State) to another should, therefore, produce an OBC certificate which should have been issued to him/her based on his/her father's OBC certificate from the State to which his/her (father) originally belongs. (vii) Reservation for Economically Weaker Section (EWS) in recruitment is governed by Office Memorandum No. 36039/1/2019-Estt (Res) dated 31.01.2019 of Department of Personnel & Training, Ministry of Personnel, Public Grievance & Pensions, Government of India. Disclaimer: Benefits of reservation under EWS category can be availed upon production of an “Income and Asset Certificate” issued by a Competent Authority in the format prescribed by Government of India, for the Financial Year 2023-24 and valid for the Year 2024-25. (viii) Candidates are advised to thoroughly read this advertisement and satisfy themselves about their eligibility before submitting the application. (ix) Applications not in the prescribed format or not accompanying copies of requisite documents / certificates will be summarily rejected. 2. The location and working hours (tentative) are as under:
Note - The Bank reserves the right to allocate any of the above dispensary, at its discretion. Mere applying for the captioned post does not entitle a candidate to be considered for a particular dispensary. The candidate selected for the post may be attached to any one or more of the above dispensaries as per the requirement of the Bank. The decision of the Bank in this regard shall be final and the Bank will not entertain any correspondence in this regard. 3. Eligibility Criteria:
4. Remuneration, duty hours and other conditions:
5. Modalities for selection
Engagement of Part-Time Medical Consultant (MC) on Contract Basis with Fixed Hourly Remuneration Terms and Conditions of Contract 1. To attend to the Bank’s dispensary as per the prescribed duty hours (or for longer period 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. The Bank reserves the right to shift the place of engagement of MC among the dispensaries as per its requirement. Further, the Bank may use the services of the MC at its other dispensaries in case of any need. 2. To give advice, prescribe medicines and administer injections free of charge to RBI Staff members in Mumbai, including that of other officers on tour or visit to Mumbai, their family members, including dependent parents and also to the retired employee members/their spouses who are members of the Medical Assistance Fund Scheme (MAFS) [referred to as visitors], who visit the dispensary. In case of urgency, the MC shall be available for consultation at his/her private clinic, any time and charge as per Bank’s Schedule of charges. This Schedule of Charges which is applicable to the Staff/Officers of the Bank would be made available to the MC on request. 3. To provide the facilities referred to point No. 2 above to the relatives of employees who have been permitted to reside with them in the Staff/Officers Quarters and facilitate recovery of charges (as per Bank’s prescribed rate) from the employees for credit to the Bank's account 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 MC may possess / acquire in future. It shall be the MC’s responsibility to ensure that the qualification 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. However, if as per any stipulation of the Indian Medical Association, the qualification he/she holds or acquires as the case may be, comes into a conflict with Bank's requirement to work as a General Practitioner, he/she shall 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. The duties at the Bank’s dispensary will also include the following apart from the requirements mentioned above:
6. 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 the MC will be paid visit fees as per Bank’s schedule of charges. 29. The contract will be valid for a period of three (3) years from the date of engagement subject to acceptance of the terms and conditions. 30. The contract can be terminated by either side by giving a notice of three months or three months’ remuneration in lieu thereof. During the notice period the MC shall continue to discharge his/her contractual obligations unless specifically dispensed with by the Bank. 31. In case of any breach of the terms and conditions the Bank reserves the right to terminate the contract of the MC forthwith without assigning any reason and without any claim for compensation. 32. Any dispute arising on account of the contract shall be subject to the exclusive jurisdiction of the Courts at Mumbai.
Engagement of Part-Time Medical Consultant (MC) on Contract Basis with Fixed Hourly Remuneration Code of Conduct 1. Every MC 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 MC 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 to the Bank's Staff, unless compelled to do so by judicial or other authority, or unless instructed to do so by a superior officer of the Bank in the discharge of his/her duties. 3. No MC 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 MC of the Bank. 4. The MC shall also maintain patient confidentiality and shall not share the patient profile with any outsider/third party. The confidentiality requirement shall be perpetual and shall survive after the termination of contract. The MC shall indemnify and keep the Bank indemnified for any loss suffered by the Bank as a result of disclosure of any confidential information. 5. Every MC shall serve the Bank honestly and faithfully and shall use his/her utmost endeavor to promote the interests of the Bank and shall show courtesy and attention in all transactions. 6. No MC 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 during their tenure. 7. No MC 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. 8. A MC 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 seven days at a time. 9. A MC shall not outsource/sub-contract his/her service to the Bank. 10. A MC shall not be under the influence of any intoxicating drink or drug while on duty and also ensure that his/her performance is not affected by any intoxication. Further, the MC should also refrain from being in a state of intoxication in public place. 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. A MC shall not solicit or accept any gift from any employee/visitors to the Dispensary. 12. No MC shall indulge in any act of sexual harassment of any woman including women employees at work place. Explanation: For this purpose, "Sexual Harassment" shall include such unwelcome sexually determined behavior, whether directly or by implication as:- 13. The contract is liable to be terminated if a MC is arrested for debt or on a criminal charge or is detained in pursuance of any process of law. 14. MC 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. 15. The provision at para-14 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. 16. The contract is liable to be terminated in case a MC 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. |