Reserve Bank of India, Mumbai (the Bank) invites applications from eligible candidates for preparing a panel of Twenty-five (25) Pharmacists on contract basis with fixed hourly remuneration for a maximum period of 240 days at various Bank’s dispensaries located within Mumbai / Navi Mumbai. The reservation requirement of the vacancies is as under:

Abbreviations stand for: SC – Scheduled Caste, ST – Scheduled Tribe, OBC – Other Backward Classes, EWS- Economically Weaker Section, GEN – General i.e. Unreserved.

(ii) Eligible candidates may apply as per the format given in Annex-I only. Application in a sealed cover along with photocopies of certificates of Professional/Academic/Other qualifications, caste certificate, experience certificate, age proof etc. 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 on or before 1700 hrs. of April 10, 2023. The sealed cover should be super-scribed as ‘Application for the post of Pharmacist on contract basis with fixed hourly remuneration’.

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

(iii) Candidates seeking reservation as Schedule Caste (SC) / Schedule Tribe (ST) /Other Backward Class (OBC) 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.

(iv) Candidates seeking reservation as SC/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 SC/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, for ST category the list of caste for each state is available on the site www.ncst.nic.in and for SC category the list of castes for each state is available on the site http://www.socialjustice.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. OBC candidates availing reservation benefit will have to produce OBC certificate issued after March 01, 2022 with Non-Creamy Layer clause as per Government of India guidelines.

(v) 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.

(vi) 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. 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.

Disclaimer: EWS vacancies are tentative and subject to further directives of Government of India and outcome of any litigation. ’The appointment is provisional and is subject to the income & Asset certificate being verified through proper channel’. 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 2021-22 and valid for the Year 2022-23.

2. Eligibility Criteria:

a) Educational qualification:

1. Matriculation or its equivalent examination.

2. Applicant should possess minimum qualification of Diploma in Pharmacy from recognized University registered under Pharmacy Act 1948.

3. Applicant having Bachelor degree (B. Pharm) in Pharmacy can also apply for this post.

b) Experience:

1. Applicant should be registered with Maharashtra State Pharmacy Council.

2. Minimum experience of two (02) years as a pharmacist. Experience with PSBs / PSUs / Government Organizations will be given preference.

3. Applicant should have basic working knowledge of computer.

3. Remuneration, duty hours and other conditions:

1. Pharmacists will be paid a fixed remuneration at the rate of Rs. 400/- per hour with a maximum period of five (05) hours per day, not exceeding maximum of Rs.2000/- per day and will not be entitled to any pay, allowance or any other perks/facilities.

2. The offer of engagement will be for a maximum period of 240 days at a stretch.

3. The Bank reserves the right to allocate any dispensary, at its discretion, located within the jurisdiction of Mumbai* / Navi Mumbai*.
   
   [*as defined under administrative wards/zones in Municipal Corporation of Greater Mumbai (MCGM) portal (https://portal.mcgm.gov.in) and Navi Mumbai Municipal Corporation (https://www.nmmc.gov.in)].

4. The empaneled Pharmacists may be attached to any one or more of the Bank’s dispensary, as per the requirement of the Bank. The decision in this regard shall be final and the Bank will not entertain any correspondence in this regard.

5. The services rendered by the empaneled Pharmacist/s will not confer on him/her any right for a temporary or permanent post in the Bank’s service.

6. Empaneled candidates, if engaged as Pharmacist, will not be regular employees of the Bank and will not be entitled to any facilities admissible to regular employees of the Bank.

7. Bank reserves the right to stop utilizing the services of the Pharmacists at any time without any notice or reason thereof.

8. Empaneled candidates, if engaged, are required to comply with and obey all orders and directions, which may from time to time be issued by an employee of the Bank under whose jurisdiction, superintendence and control, they are placed.

9. Empaneled candidates, if engaged as Pharmacist, should maintain strict secrecy regarding the Bank’s affairs and serve the Bank honestly and loyally with high integrity.

10. Whenever necessity arises they will be required to work in any of the Bank’s dispensary at Mumbai/Navi Mumbai during the working hours of that dispensary and remuneration will be paid depending upon the number of hours, their services are utilized by the Bank.

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

4. Modalities for selection:

1. The Bank will be conducting an interview for the shortlisted 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. Mere fulfilling of the eligibility criteria does not entitle the candidate to be called for Interview.

2. Candidates will be short listed on the basis of overall education qualifications (PG/Degree/Diploma), distance of residence from various Bank’s dispensaries, experience with PSBs/PSU’s/Government organization/RBI etc.

3. Candidates short listed after the interview will be subjected to medical examination and document verification process before engagement as pharmacist. Please note that no TA/HA & any other allowances will be paid for attending the interview.

4. A candidate placed on the panel will be engaged as and when requirement arises subject to his/her being found medically fit and on acceptance of Terms and Conditions and the Code of Conduct (Annex II). Empanelled candidates are to be engaged as Pharmacist purely on need basis. Mere selection for empanelment doesn’t confer any right on candidates for day-today engagement. The decision of the Bank in this regard shall be final and the Bank will not entertain any correspondence in this regard.

5. The selected candidate has to sign an agreement with the Bank before engagement as Pharmacist (on Contract basis) with fixed hourly remuneration.

Annex - II

Code of Conduct:

i. Every Pharmacist shall observe, comply with and obey all orders and directions which may from time to time be given to them by any person under whose jurisdiction, superintendence or control he/she may for the time being be placed.

ii. Every Pharmacist 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.

iii. Every Pharmacist 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.

iv. No Pharmacist shall take an active part in politics or in any political demonstration or stand for election as a Member for a Municipal Council, District Board or any Legislative Body.

v. No Pharmacist 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.

vi. No Pharmacist may 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 Pharmacist engaged by the Bank.

vii. A Pharmacist shall not solicit or accept any gift from any employee.

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

ix. A Pharmacist shall not outsource his/her service to the Bank.

x. A Pharmacist shall –

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 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 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.

xi. No Pharmacist shall indulge in any act of sexual harassment of any man/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 favours,

3. Sexually coloured remarks,

4. Showing pornography,

5. Any other unwelcome physical, verbal or non-verbal conduct of a sexual nature.

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

xiii. Pharmacist shall neither give, solicit or receive nor shall offer to give solicit or receive, any gift, gratuity, commission or bonus in consideration of or return for referring, recommending or procuring of any patient for medical, surgical or other treatment. A Pharmacist 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.

xiv. The provision at (xiii) above shall apply with equal force to the referring, recommending or procuring by a pharmacist or any person, specimen or material for diagnostic purposes or other study/work.

xv. The contract is liable to be terminated in case a Pharmacist 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.