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.

Regional Director
Reserve Bank of India
Lucknow

Engagement of Bank’s Medical Consultant (BMC) on contractual basis with Fixed hourly remuneration at Reserve Bank of India, Lucknow

Applications are invited from eligible candidates to fill up 01 (One) post (Unreserved) of Bank’s Medical Consultant (BMC) on contract basis with fixed hourly remuneration for the dispensary located at Aryavart Reserve Bank Staff Quarters, Sector-J, Aliganj, Lucknow-226024, so as to reach the Regional Director, Reserve Bank of India, Human Resource Management Department, 8-9, Vipin Khand, Gomti Nagar, Lucknow-226010, on or before June 30, 2023 by 17:00 Hrs. Application shall be accepted through registered post / courier only.

Eligibility: Terms & Conditions

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

2. Applicants having post graduate degree from any recognized university 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’ experience practicing medicine in any hospital or clinic as 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 Aryavart Reserve Bank Staff Quarters, Sector ‘J’ Aliganj, Lucknow-226024 or La-place Officers’ flats, Shahnazaf Road, Hazratganj, Lucknow–226001.

5. 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 engagement.

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

Working Hours for the BMC to be posted at Dispensary in Aryavart Reserve Bank Staff Quarters: -

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

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

8. 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.

9. Interested and eligible candidates may make an application in the attached format as at Annex-III. The application should be sent in a cover super-scribed ‘Application for the post of Bank Medical Consultant on Contract Basis’ on Regional Director, Human Resource Management Department, Reserve Bank of India, 8-9 Vipin Khand, Gomtinagar, Lucknow–226 010.

Selection Procedure:

10. The Reserve Bank of India, Lucknow will conduct an interview for the eligible 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 the interview.

11. 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.

12. 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.

13. The selected applicant / candidate will have to sign an agreement for Contract / engagement with the Bank before commencement of the services.

ANNEX-I

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

The Medical Consultant has to attend the dispensary at Aryavart Reserve Bank Staff Quarters, Sector-J, Aliganj, Lucknow-226024 from 07.00 AM to 10.00 AM (From Monday to Saturday) excluding Bank holidays 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 at other dispensaries of the bank 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/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 Staff Quarters 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 may be possessed / acquired in future. It shall be the responsibility of the Medical Consultant to ensure that the qualifications held or acquired 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 held or acquired as the case may come into conflict with the Bank's requirements as indicated above, to work as a general practitioner, Medical Consultant 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.

(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 - The responsibility for administering all types of injections rests with Medical Consultant for any untoward reaction. As a rule, administration of injections by the Pharmacists in the absence of Medical Consultant 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.

(iv) The important dressings and minor surgeries are to be handled only by Medical Consultant. If Medical Consultant is convinced that the pharmacist has the requisite competence, routine dressings may be handled by them.

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 location.

12. To inspect the office premises/Staff Quarters 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 31st 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.

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 ₹1,000/- per hour for the entire 3 years of contract. The fixed remuneration is payable on a monthly basis. Reimbursement of mobile charge of ₹1000/- (Per month) will also be provided. Further, no superannuation benefits, viz. Pension, Provident Fund or Gratuity will be payable. No leave would be admissible. No perquisites/facilities would be made available. If required to attend to the Dispensary on any public holiday, compensation @ ₹1,000/- per hour would be paid. Taxes on the income would be deducted at source 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-II 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 your accepting the above terms and conditions in Annex-I 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 and contractual. No claim shall lieu for regular employment on that basis at any stage or for pay and perks payable to regular employees.

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

26. The contract will be terminable during the period of the contract on three months’ notice on either side or three months’ remuneration calculated on the basis of duty hours per month in lieu thereof.

27. Any dispute arising 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-

a) 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;

b) 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;

c) Refrain from consuming, in a public place, any intoxicating drink or drug;

d) Not appear in a public place in a state of intoxication;

e) 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 behaviour, whether directly or by implication as: -

(a) Physical contact and advances,

(b) Demand or request for sexual favours,

(c) Sexually coloured remarks,

(d) Showing pornography,

(e) 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.

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

Please refer to our notification dated August 06 2024 on the captioned subject. The last date for submitting the application has been extended up to 05:15 PM on September 10, 2024.
All the other conditions and eligibility criteria mentioned in the notification dated August 06, 2024 will remain unchanged.

Regional Director
Reserve Bank of India, Lucknow

Reserve Bank of India, Lucknow invites application for Walk-in-interview for empanelment engagement on one vacancy (UR)] of Pharmacist on contract basis with fixed hourly Remuneration for dispensary at RBI Staff Quarters Sector J Aliganj. The applicants should possess a Pharma degree with at least 2 years of experience The detailed terms & conditions are available under Opportunities@RBI section of Reserve Bank of India's website i.e. (www.rbi.org.in).

Walk-in-Interview time and date - 10:00 am to 16:00 pm, August 30, 2024

Place- Reserve Bank of India, 8-9 Vipin Khand Gomti Nagar, Opp. Fun Republic Mall, Lucknow 226010 Uttar Pradesh.

Regional Director
Reserve Bank of India
Lucknow

Walk-in-interview for Empanelment of Pharmacists for Engagement on contract basis with fixed hourly remuneration

A walk-in-interview for empanelment of pharmacists for engagement on contract basis with fixed hourly remuneration for the dispensaries situated at Bank's residential quarters at Sector J Aliganj dispensary will be held on August 30, 2024 at the office of Reserve Bank of India, Vipin Khand Gomti Nagar Opp Fun Republic Mall 226010 Uttar Pradesh.

2. Eligibility criteria are given below:

a) Matriculation or its equivalent examination.

b) A Diploma/Degree in Pharmacy from recognized university with a minimum of 50% marks.

c) Registration certificate from UP Pharmacy Council

d) Basic working knowledge of computer.

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

f) Ordinarily the duty hours of the Pharmacist will be as follows:

3.  Eligible candidates may come with their applications in the prescribed format as at Annex–III along with original documents and two sets photocopies of certificates of Professional/Academic/Other qualifications and age proof on the day of the walk-in-interview.

4. Procedure for Empanelment

i. The selection to the Panel will be made through walk-in-interview of eligible candidates.

ii. Candidates will be selected for empanelment to the panel on the basis of overall educational qualifications (PG/Degree/Diploma), distance of residence from Reserve Bank Staff Quarters Sector J Aliganj 226024 experience with PSBs/PSUs/Government organization etc. The decision of the Bank in this regard will be final and binding.

iii. Applicants selected for empanelment after the walk-in-interview will be subject to medical examination and document verification process before empanelment for engagement as Pharmacist.

iv. The selected applicant/s has/have to sign a contract with the Bank for empanelment of pharmacists on contract basis with fixed hourly remuneration subject to acceptance of Terms and Conditions of empanelment as per Annex-I and Code of Conduct as per Annex-II.

5. The Bank reserves the right to cancel the above walk-in-interview without assigning any reason thereof. Candidates may note that no TA/HA & any other allowances will be paid for attending the walk-in-interview.

Annex-I

Terms and Conditions:

(i) Empanelled candidates to be engaged as Pharmacist purely on need basis. Mere selection for empanelment doesn't confer any right on candidates for day to-day engagement.

(ii) The validity period of empanelment of candidates will 240 days from the date of approval of empanelled list by the Competent Authority.

(iii) Empanelled candidates, if engaged as Pharmacist will be paid a fixed remuneration at the rate of Rs.400/- per hour and will not be entitled to any pay, allowance or any other perks/facilities.

(iv) The Bank reserves the right to stop utilizing the services of empanelled candidates at any time with a short notice or assigning any reasons thereof.

(v) Empanelled candidates, if engaged, are required to comply with and obey all orders and directions, which may from time to time be issued by any employee of the Bank under whose jurisdiction, superintendence and control the Pharmacist(s) will be placed.

(vi) Empanelled candidates, if engaged as Pharmacist, are required to maintain the record of stock of drugs and injection etc. in the prescribed forms and consumption of special drugs/medicines supplied to patients in the Abstract/Stock Registers on a daily basis to arrive at the closing stock in the computerized dispensary package.

(vii) Empanelled candidates, if engaged as Pharmacist are required to operate the computerized dispensary package and maintain the stock of medicines in the existing package.

(viii) Empanelled candidates should maintain strict secrecy regarding the Bank's affairs and serve the Bank honestly and with high integrity.

(ix) Any deviation / slippage in respect of services to be rendered by he/she as specified above will be viewed seriously by the Bank.

(x) The service rendered by the empanelled Pharmacist/s will not confer any right for a temporary or permanent post in the Bank's service.

(xi) Empanelled candidates will not be treated as a regular employee of the Bank and will not be entitled to any facilities admissible to the regular employees of the Bank.

(xii) Bank will have full discretion on deployment of Pharmacist in any of its dispensaries.

Annex-II

Code of Conduct

1. 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.

2. 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.

3. Every Pharmacist 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 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.

5. 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.

6. 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.

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

8. 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.

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

10. A Pharmacist shall –

a) 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;

b) 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;

c) refrain from consuming, in a public place, any intoxicating drink or drug

d) not appear in a public place in a state of intoxication

e) 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 Pharmacist shall indulge in any act of sexual harassment of any man/woman employee at work place. Explanation: For this purpose, "Sexual Harassment" shall include such unwelcome sexually determined behaviour, whether directly or by implication as: -

(a) Physical contact and advances,

(b) Demand or request for sexual favours,

(c) Sexually coloured remarks,

(d) Showing pornography,

(e) Any other unwelcome physical, verbal or non-verbal conduct of a sexual nature.

12. 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.

13. 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.

14. The provision at 13 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.

15. 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.

Please refer to the advertisement dated August 06, 2024, published on our website www.rbi.org.in regarding Engagement of Bank’s Medical Consultant (BMC) on contract basis with fixed hourly remuneration at Reserve Bank of India, Lucknow. On the basis of performance of the candidates in the interview held on October 03, 2024, the following candidate was found fit for the empanelment for the captioned post on contract basis:

The engagement of the contract with the candidate is subject to the fulfilment of other terms and conditions as stipulated in our advertisement referred above.
Offer for the engagement to the finally selected candidate will be sent by Lucknow Regional Office to the contact details available with us. Decision of the Bank in all matters pertaining to selection process shall be final and binding on the candidates.

Reserve Bank of India,
Human Resource Management Department,
Lucknow

Disclaimer: Though utmost care has been taken while preparing the list of successful candidates, the Bank reserves the right to rectify inadvertent errors, if any.

Please refer to our notification dated August 06 and 28, 2024 on the captioned subject. The last date for submitting the application has been further extended up to 05:15 PM on September 20, 2024.
All the other conditions and eligibility criteria mentioned in the notification dated August 06, 2024 will remain unchanged.

Regional Director
Reserve Bank of India, Lucknow

Please refer to the  advertisement dated August 06, 2024, published on our website www.rbi.org.in regarding walk-in-interview for Empanelment of Pharmacists for Engagement on contract basis with fixed hourly remuneration. On the basis of performance of the candidates in the interview held on August 30, 2024, the following candidate was found fit for the empanelment for the captioned post on contract basis:

The engagement of the contract with the candidate is subject to the fulfilment of other terms and conditions as stipulated in our advertisement referred above.
Offer for the engagement to the finally selected candidate will be sent by Lucknow Regional Office to the contact details available with us. Decision of the Bank in all matters pertaining to selection process shall be final and binding on the candidates.

Reserve Bank of India,
Human Resource Management Department,
Lucknow

Disclaimer: Though utmost care has been taken while preparing the list of successful candidates, the Bank reserves the right to rectify inadvertent errors, if any.

(Advt. No. RBISB/DA/03/2025-26 dated September 10, 2025)

Roll Numbers of the Candidates who have been Shortlisted for Interview for Recruitment of Officers in Grade ‘B’ (DR) - General - PY 2025

Instructions to the Shortlisted Candidates for Interview

The date of Interview will be intimated to the candidates in due course. The Interview Call Letter indicating date, time and venue of the Interview will be sent to the shortlisted candidates (in due course) on their registered e-mail addresses from noreply.samadhan@rbi.org.in. Candidates are requested to check their mailbox, including spam and junk box for the same regularly.

2. A link to complete a Personality Assessment, along with the instructions will be sent to the registered e-mail addresses of the shortlisted candidates. The Assessment must be completed within five days of receipt of the e-mail.

3. All the shortlisted candidates are advised to take print out of the Interview Call Letter and bring its hard copy affixing recent photograph thereon along with the ORIGINAL documents in support of their eligibility for verification on the day of the Interview.

4. The shortlisted candidates are also advised to bring their Photo Identity proof and the documents in support of their Date of Birth, Educational Qualifications, Experience, Caste (SC/ST/OBC(NCL)/EWSs etc.), PwBD and Persons with Specified Disabilities (persons having less than 40% disability and having difficulty in writing) status in Original and one set of self-attested hard copy.

5. The shortlisted candidates should submit their duly filled in BIODATA and scanned copies of relevant certificates/documents latest by January 27, 2026 to RBI Services Board on e-mail ID documentsrbisb@rbi.org.in. It may also be noted that all future correspondences and queries, if any, regarding submission of BIODATA and other documents should be made only on the e-mail ID documentsrbisb@rbi.org.in. Please note the following points carefully while sending the documents:

• Documents should be sent from the registered e-mail ID only.

• All documents must be in PDF format and self-certified.

• The size of the documents/e-mail should not exceed 10 MB.

• Page size of the document should be A4.

• The BIODATA should be scanned in one separate PDF file and all other documents should be scanned in another single PDF file (total two PDF files - one for BIODATA and another for all other documents) in the same serial as mentioned at para 6 below.

• Please ensure that the scanned documents are clear and legible.

• While sending the documents, kindly mention Registration Number, Name and the Post applied for. The e-mail subject should be like: Registration Number - Name of the Candidate – Recruitment of Officers in Grade ‘B’ (DR) – General – PY 2025.

6. The documents are to be submitted in the following order:

(i) BIODATA (filled in original and scanned). Please note that the BIODATA should be attached in a separate PDF file.

(ii) Proof of Date of Birth:

Matriculation Passing Certificate or Secondary School Leaving Certificate. No other document shall be considered for verification of Date of Birth. Name mentioned in the Matriculation Passing Certificate shall be considered for verification of name with online Application Form and the documents mentioned below. Candidates claiming change in name after Matriculation should ensure that in case of any discrepancy between name recorded in the Matriculation with other certificates/documents, an affidavit in ORIGINAL is required to be produced at the time of Interview that both the name/names in the certificates belong to one and same person.

(iii) Certificate of Educational Qualification:

Marksheet of Matriculation/HSC/Graduation/Equivalent technical or professional qualification or Post-Graduation/Equivalent technical qualification of all Semesters/Years and Degree/Diploma certificate awarded by the university.

Note: As regards educational qualification, if Aggregate Grade Points (i.e. CGPA/OGPA/CPI, etc.) are indicated instead of percentage of marks, then the candidate must forward the criteria for conversion as defined by the Board/University/Institute concerned. The conversion criteria must be printed on the Marksheet/Grade Card, or the candidate must obtain a certified copy from the Competent Authority of the Board/University/Institute and forward the same to the Board. If they fail to do so, the conversion criteria as mentioned at Note-II of Paragraph No. 5 of the Detailed Notice of the Advt. No. RBISB/DA/03/2025-26 dated September 10, 2025 will be applied.

(iv) OBC Candidates:

In addition to (i), (ii) and (iii) above, a copy of OBC CASTE (NON-CREAMY LAYER) CERTIFICATE (as per the Advt. No. RBISB/DA/03/2025-26 dated September 10, 2025) and OBC DECLARATION in original as per the prescribed format.

(v) SC/ST Candidates:

In addition to (i), (ii) and (iii) above, latest SC/ST CASTE CERTIFICATE as per the prescribed format.

(vi) EWS Candidates:

In addition to (i), (ii) and (iii) above, a copy of “Income and Asset Certificate” issued by a Competent Authority in the format prescribed in DoPT Office Memorandum No.36039/1/2019-Estt(Res) dated January 31, 2019 (as per the Advt. No. RBISB/DA/03/2025-26 dated September 10, 2025). The candidate may please note that benefits of reservation under EWSs category can be availed only 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 2024-25 and Valid for the Year 2025-26.

(vii) PwBD Candidates:

In addition to the aforementioned (i), (ii), (iii) and (iv) to (vi) [if applicable], disability certificate/s in the prescribed format issued by the Competent Authority. The candidates who have availed the facility of a scribe and/or compensatory time (other than the Visually Impaired candidates) will have to produce a medical certificate from an authorised Govt. of India/ State Govt. Department/ Hospital, to the effect that the candidate has physical limitation to write including that of speed. This certificate will be required in addition to his/her disability certificate. The medical certificate about physical limitation to write, including that of speed, should be dated prior to the date of Online/Written Examination.

viii) Persons with specified disabilities covered under the definition of Section 2(s) of the RPwD Act, 2016 but not covered under the definition of Section 2(r) of the said Act, i.e. persons having less than 40% disability and having difficulty in writing:

In addition to the aforementioned (i), (ii), (iii) and (iv) to (vi) [if applicable], the candidates who have availed the facility of a scribe and/or compensatory time have to produce a certificate to the effect that person concerned has limitation to write and that scribe is essential to write examination on his/her behalf from the competent medical authority of a Government healthcare institution as per the prescribed proforma. The medical certificate about limitation to write should be dated prior to the date of Online/Written Examination.

ix) Staff Candidates:

Staff Candidates should forward the documents along with a letter from their respective Administration Section (HRMD) of the Regional Office/CoD/Training Establishment concerned that they are eligible to apply as staff candidate (in terms of eligibility criteria mentioned in the said Advertisement for staff candidates) and the position of pending Vigilance and Discipline cases against them, if any.

x) If the shortlisted candidate has taken any benefit of age relaxation, he/she should submit the relevant certificate.

(xi) Experience certificate/s from the Employer/s (wherever applicable) as mentioned in the advertisement (Advt. No. RBISB/DA/03/2025-26 dated September 10, 2025) for the said post, indicating the full details of service such as name, post held, nature of duties attached to the post and length of service indicating clearly the date of joining/ details of Probationary period, if any/date of leaving the service, etc. In case of Government/PSU/Autonomous Bodies employees, No Objection Certificate (NOC) from the present employer is to be submitted, if the candidates have not informed their employer at the time of application.

(xii) Candidates seeking reservation/relaxation benefits available for SC/ST/OBC/ EWS/PwBD/Ex-Servicemen must produce original certificate dated on or before the cut-off date mentioned in the advertisement.

NOTE-I: Individual scorecard and category-wise cut-off marks for the Phase-II examination will be published on the Bank’s website (www.rbi.org.in) after completion of the selection process and declaration of the final results of the recruitment.

NOTE-II: RTI Requests regarding furnishing category-wise or total number of candidates appeared in Phase-II examination, shortlisted for Interview phase, Phase-II answer keys/dump keys for Paper-I (Economic and Social Issues) and Paper-III (General Finance and Management) etc. will be entertained only after the completion of the selection process and declaration of final results of this recruitment.

(No request for change of Date/Time/Centre of Interview will be entertained.)

Disclaimer: Though utmost care has been taken while preparing the Result, the Board reserves the right to rectify inadvertent errors, if any.