Extension of last date for submission of Application dated September 11, 2024

Extension of last date for submission of Application dated August 28, 2024

Reserve Bank of India, Lucknow invites application to fill one vacancy (Reserved for Other Backward Class (OBC) Category) of Bank Medical Consultant on contract basis with fixed hourly Remuneration for dispensaries in Reserve Bank of India, Lucknow Regional Office premises and La-place Officers’ flats. The applicants should possess MBBS degree in allopathic system of medicine or having post graduate degree in General Medicine from any university recognized by National Medical Council with at least 2 years of experience practising medicine in any Hospital or Clinic as Registered Medical Practitioner. The detailed terms & conditions are available under Opportunities@RBI section of Reserve Bank of India’s website i.e. (www.rbi.org.in). Last date of submission of application is Aug 23, 2024. Any amendments/ corrigendum to the advertisement, if any, issued in future shall only be notified on the RBI Website.

Regional Director
Reserve Bank of India
Lucknow

Advertisement for Engagement of Bank’s Medical Consultant (BMC) on contract basis with fixed hourly remuneration at Reserve Bank of India, Lucknow

i. Applications are invited from eligible candidates to fill up 01 (One) vacancy (Reserved for Other Backward Class (OBC) category) of Bank’s Medical Consultant (BMC) on contract basis with fixed hourly remuneration for the dispensaries located at Reserve Bank of India (the Bank), Lucknow Regional Office premises at 8-9, Vipin Khand, Gomti Nagar, Lucknow– 226010 and La-place Officers’ flats, Shahnazaf Road, Hazratganj, Lucknow – 226001.

ii. Eligible candidates may apply as per the format given in Annex III only. Applicationed in a sealed cover should reach the Regional Director, Reserve Bank of India, Human Resource Management Department, 8-9, Vipin Khand, Gomti Nagar, Lucknow-226010, on or before Aug 23, 2024. Application shall be accepted through registered post/ courier only. The sealed cover should be super-scribed as ‘Application for the post of Medical Consultant (MC) on contract basis with fixed hourly remuneration’.

iii. Candidates are advised to thoroughly read this advertisement and satisfy themselves about their eligibility before submitting the application.

iv. Applications not in the prescribed format or not accompanying copies of requisite documents / Certificates will be summarily rejected.

Eligibility Criteria:

1. Applicant should posses MBBS degree of any recognized University by the Medical Council of India in the allopathic system of medicine.

2. Applicant having post graduate degree from any University recognized by the Medical Council of India in General Medicine may also apply for the post.

3. The Applicant should have a minimum of 2 (two) years of experience practicing medicine in any hospital or clinic as Registered Medical Practitioner

4. The applicant’s dispensary/ residence should be within a radius of 3-5 Km from the Bank’s dispensary at Bank’s Main Office Premises, Reserve Bank of India, 8-9, Vipin Khand, Gomti Nagar, Lucknow - 226010 or La-place Officers’ flats, Shahnazaf Road, Hazratganj, Lucknow – 226001.

Remuneration, duty hours and other conditions:

1. The terms of engagement will be for a period of three years. There will not be any renewal of engagement on completion of the period of contract.

2. The remuneration (inclusive of all) of the part-time Bank’s Medical Consultant shall be fixed with reference to the actual working hours as given below for the entire period of contract.

3. Working Hours for the BMC to be posted at Dispensaries in the Main Office Building and La-place Officers’ Flats: -

4. The BMC have to attend dispensaries located at RBI Office Premises and La-place, Hazratganj officer’s flats as per the requirement of the Bank.

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

Selection Procedure -

6. The Bank will conduct an interview for the candidates/ applicants. 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. Mere fulfilling the eligibility criteria does not entitle a candidate to be called for interview. The Bank will not entertain any correspondence with the applicants who are not being called for interview.

7. The shortlisted applicant/s after the interview will be subjected to medical tests as per prescribed norms and document verification process, before engagement as Bank’s Medical Consultant. The cost of these medical tests will have to be borne by the applicant only. The Bank shall not pay any reimbursement in this regard.

8. Candidate selected for the post will be appointed subject to him/her being found medically fit and acceptance of Terms and Conditions of Contract/ engagement as per Annex - I and Code of Conduct as per Annex - II

9. The selected applicants/ candidates will have to sign an agreement on Contract/ engagement with the Bank before commencement of the services as Medical Consultant (on contract basis) with fixed hourly remuneration.

ANNEX-I

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

1. The Medical Consultant has to attend to RBI Office Premises, 8-9, Vipin Khand, Lucknow-226010 at 10:30 AM to 02:30 PM from Monday to Friday, La-place Officers’ Flats, Shahnazaf Road, Hazratganj, Lucknow-226001 from 03:30 PM to 05:30 PM (Tuesday & Thursday) 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 may use the services of the Medical Consultant depending on necessity.

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 (MAFS), who present themselves during that time (the timings and/or duration may be changed as and when considered necessary by the Bank). To be available for consultation at his 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 Staff Quarters and facilitate recovery of charges (as per Bank’s prescribed rate) 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 are possessed/may be acquired in future. To ensure that the qualifications that are held or acquired in future do not restrict in any manner from rendering the services required of a General Medical Practitioner and as per any stipulations by the Indian Medical Association, the qualifications that are held or acquired as the case may be comes into conflict with the Bank’s requirements as indicated above, to work as a general practitioner. It 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. The duties of Medical Consultant at the RBI dispensary apart from other requirements as mentioned above will also include:

(i) Treatment of minor and major illness for which the employees and their dependents may call on him/her.

(ii) 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 normal working hours.

(iii) Administration of all types of injections with the responsibility for any untoward reaction if it occurs. As a rule, administration of injections by the Pharmacists in his absence is to be discouraged. To train the Pharmacists to administer routine and simple type of injections when the work is heavy.

(iv) Handling the important dressings and minor surgeries.

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, a visit fee will be paid 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, after satisfying about the genuineness of the case.

8. To attend on 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 him 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. In case of cardio-vascular or other major emergencies and accidents, to accompany the patient to the hospital, if he/she is available at the locations.

12. To inspect the office premises and Officers’ Quarters once a month and report whether they are kept in 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 31th March in the prescribed form on the general health of the staff.

15. Responsibilities for the proper storage of medicines and their distribution and arranging for 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.

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 him. Also, to sign-off the medical bills pertaining to Allopathic as well as AYUSH treatment after verifying the reasonableness of the treatment taken including cost and duration of the treatment.”

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 as are generally performed/required to be performed by a General Medical Practitioner.

19. The remuneration is fixed at Rs.1000/- per hour for the period for the entire 3 years of contract. The fixed remuneration is payable on a monthly basis. Further, no superannuation benefits viz. pension, Provident Fund or gratuity will be payable. No leave would be admissible. No perquisites/facilities also would be made available.

If required to attend the Dispensary on any public holiday a compensation of Rs.1000/- per hour would be paid. Taxes on the income would be deducted at sources as per extant rates and Government notifications.

20. In the event of absenting from duty, Medical Consultant shall be required to make substitute arrangements acceptable to the Bank in terms of qualification and experience.

21. Bank’s Medical Consultant will be under the administrative control of the Regional Director, Reserve Bank of India, Lucknow.

22. To adhere to the code of conduct as given in the Annex to this terms and conditions.

23. The contract/ engagement will be valid for a period of three years from the date of engagement subject to his accepting the above terms and conditions and observing the code of conduct of the Bank as given in Annex-II. The contract will be reviewed every year.

24. The engagement under the contract shall be temporary/ contractual. No claim shall lie for regular employment in the Bank on that basis at any stage or for pay and perks payable to regular employees

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

26. The contract may be terminated during the period of the contract, on three months’ notice on either side or three months’ remuneration in lieu thereof.

27. Any dispute relating to appointment or on account of the contract shall be subject to the jurisdiction of the Courts at LUCKNOW only.

ANNEX-II

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

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

2. Every 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 duties.

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

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

5. No 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 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 possession in his capacity as Medical Consultant of the Bank.

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

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

9. A Medical Consultant shall not outsource his services to the Bank.

10. A Medical Consultant shall-

1. strictly abide by any law relating to intoxicating drinks or drugs in force in any area in which he 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 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 to excess.

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 Medical Consultant shall indulge in any act of sexual harassment of any women employee (including contract labors) at work place. Such incidences, if comes to the knowledge of the Bank, shall be dealt in accordance with the extant applicable laws.

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.

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

13. 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. Medical Consultant 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 or any person, specimen or material for diagnostic purposes or other study/work.

15. The contract is liable to be terminated in case a 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.