Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH ADMISSION TO THE MULTIPURPOSE HEALTH WORKERS (MALE) TRAINING COURSE RULES, 1987 CONTENTS 1. Short title 2. . 3. Number of Seats 4. Rules of special reservation 5. Reservation in favour of local candidates 6. Local Areas 7. Local candidates 8. . 9. Educational Qualifications 10. Nationality 11. Procedure for submission of application 12. Procedure for Selection 13. Selection Committees 14. Method of Selection 15. Publication of the list of Selected Candidates 16. Reserve lists 17. Verification of documents and admission to the Training Course 18. Deposits, Rents, Stipends and Execution of Bond 19. Leave to the Multipurpose health Workers(Male) Trainees 20. Dismissal on misbehavior and misconduct and discharge from Training 21. Notification for inviting applications for admission 22. Form of Application 23. . 24. Joining Time and Uniform 25. Finality of Selection 26. Power to amend Rules 2 7 . Powers of Additional Director of Medical and Health Services (Communicable Diseases) and Principals of Regional Health and Family Welfare Training Centres 28. Attendance 29. Course of training 30. Scheme of Examinations and Supplementary Examinations 31. Examination Fees 32. Award of Certificates 33. Syllabus ANDHRA PRADESH ADMISSION TO THE MULTIPURPOSE HEALTH WORKERS (MALE) TRAINING COURSE RULES, 1987 In exercise of the powers conferred by Section 3 read with sub-section (1) of Section 15 of the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (Act 5 of 1983) and in supersession of the rules issued in G.O.Ms.No.110. Medical and Health (H.I.), dated the 15th February, 1985 and published at pages 41-83 of the Andhra Pradesh Gazette, Rules Supplement to Part-I, dated the 4th April, 1985, the Governor of Andhra Pradesh hereby makes the following rules for admission to the Multipurpose Health Workers (Male) in Regional Health and Family Welfare Training Centres in Andhra Pradesh. 1. Short title :- These rules may be called the Andhra Pradesh Admission to the Multipurpose Health Workers (Male) Training Course Rules, 1987. 2. . :- They shall apply to all the Government Training Institutions in the State. 3. Number of Seats :- (1) The number of seats for admission of candidates to the Multipurpose Health Workers (Male) Training Courses in the Regional Health and Family Welfare Training Courses shall be as follows:- TABLE (a) Regional Health and Family Welfare Training Centre Hyderabad 60 (a) Regional Health and Family Welfare Training Centre, Hyderabad 60 (b) Regional Health and Family Welfare Training Centre, Kurnool. 60 (c) Regional Health and Family Welfare Training Centre, Guntur. 60 (d) Regional Health and Family Welfare Training Centre, Visakhapatnam. 60 Total 240 (2) The Government may, for the reasons to be recorded, increase or reduce the number of seats in any institution. 4. Rules of special reservation :- (1) 15% and 6% of the total seats in each Training Centre shall be reserved for Scheduled Castes and Scheduled Tribes candidates respectively as per the orders issued in G.O.Ms.No.167, Social Welfare (P) Department, dated 15th July, 1986. If any of the seats reserved for Scheduled Tribes are not filled up, such seats will be thrown open to candidates belonging to the Scheduled Castes and Vice- versa. (2) If the candidates belonging to the Scheduled Castes and Scheduled Tribes are not available, the seats reserved for such candidates shall be allotted to the candidates of other classes for selection as specified in Rule 5. The candidates belonging to Scheduled Castes and Scheduled Tribes shall, in support of their claim furnish a Certificate signed by an authorised person for the purpose in the prescribed form (Annexure-II). (3) Out of the total number of seats in each Training Centre in the Course, 25% of seats shall be reserved for candidates belonging to backward classes as per the orders issued in G.O.Ms.No.1793, Education, dated 25th September, 1970. The candidates belonging to Socially and Educationally backward classes shall in support of their claim furnish a Certificate as shown in Annexure-II, from the persons authorised for issue of such certificates. (4) 2% of the seats shall be reserved for the children of Ex- servicemen and Armed forces personnel of various categories in the following order of priority. (i) Children of Armed Forces personnel killed in action. (ii) Children of Ex-servicemen and Armed Forces personnel disabled in action and permanently incapacitated, as a result thereof and in receipt of disability pension. (iii) Children of Ex-servicemen and Armed Forces personnel who have received one of the gallantry awards. A list of the gallantry awards is appended to these rules as Annexure-IV. (iv) Children of other Ex-servicemen and Armed Forces personnel (combatant) irrespective of the rank held by him/her at the time of retirement or discharge. 5. Reservation in favour of local candidates :- A minimum of 85% of the seats allotted for each Training Centre shall be reserved in favour of local candidates. The Districts comprising the local areas for each training centre are defined in these rules. 6. Local Areas :- (i) The parts of the State of Andhra Pradesh consisting the Districts of Srikakulam,, Vizianagaram, Visakhapatnam, East Godavari, West Godavari, Krishna, Guntur and Prakasam shall be regarded as local area for the purpose of admission into the Multipurpose Health Workers (Male) Training Course conducted by the Regional Health and Family Welfare Training Centre, Visakhapatnam and Regional Health and Family Welfare Training Centre, Guntur. (ii) The parts of the State of Andhra Pradesh consisting of the Districts of Cuddapah, Chittoor, Kurnool, Anantapur and Nellore shall be regarded as local area for the purpose of admission to the Multipurpose Health Workers (Male) Training Course conducted by the Regional Health and Family Welfare Training Centre, Kurnool. (iii) The parts of the State of Andhra Pradesh consisting of the Districts of Adilabad, Nizamabad, Khammam, Karimnagar, Medak, Warangal, Nalgonda, Mahaboobnagar, Rangareddy and twin cities of Hyderabad and Secunderabad shall be regarded as local area for the purpose of admission of Multipurpose Health Workers (Male) Training Course conducted by the Regional Health and Family Welfare Training Centre, Hyderabad. 7. Local candidates :- A candidate for admission shall be regarded as a local candidate in relation to a local area : (i) If he has studied in an Educational Institution/Institutions in such local area as defined in Rule 6 for a period of not less than four consecutive years ending with the academic year in which %-2 he appeared or as the case may be, appeared for the relevant qualifying Examination %0 ; (ii) In case he has not studied in any Educational Institution/Institutions during the whole or any part of the four consecutive academic years ending with the academic year in which he appeared or, as the case may be, appeared for the relevant qualifying examination, if he has resided in that local area as defined in the Rule 6 for a period of not less than four years immediately preceding the date of commencement of the relevant Qualifying examination for which he appeared or, as the case may be, appeared; (iii) A candidate for admission to the course who is not regarded as a local candidate under Rule 5 (2) in relation to any local area shall:- (a) if he has studied in educational Insitutions in the State for a period of not less than seven consecutive academic years ending with the academic year in which he appeared or as the case may be, appeared for the relevant qualifying examination be regarded as the local candidate in relation to - (i) such local area where he has studied for the maximum period out of the said period of seven years; or (ii) Where the period of his study in two or more local areas are equal, such local area where he has studied last in such equal periods; or (b) If, during the whole or any part of seven consecutive academic years ending with the academic year in which he appeared or, as the case may be, appeared for the relevant qualifying examination, he has not studied in the educational institutions in any local area, but has resided in the State during the whole of the said period of seven years, be regarded as local candidate in relation to (i) such local area where he has resided for the maximum period out of the said period of seven years; or (ii) where the periods of his residence in two or more local areas are equal, such local area where he has resided last in such equal periods. Explanation:- (i) "Educational Institution" means a University or an Educational Institution recognised as such by the State Government or by a University, or by any other competent authority under any law for the time being in force. (ii) Relevant Qualifying examination in relation to the admission to the Multipurpose Health Workers (Male) Training Course means the examination, a pass in which is required as minimum educational qualification for admission to such a course of study. (iii) In reckoning the consecutive academic years during which a candidate studied, any period of interruption of his studies by reason of his failure to pass any examination shall be disregarded. (iv) The question whether any candidate for admission to any course of study has resided in any local area shall be determined with reference to the place where the candidate actually resided and not with reference to the residence of his parent or other guardian. (2) The following categories are eligible for admission to remaining 15% of un-reserved seats (i) All candidates defined under Rule 6. (ii) Candidates who have resided in the State for a total period of 10 years excluding period of study outside the State for a period of 10 years excluding periods of employment outside the State. (iii) Candidates who are children of parents who are in the employment of this State, or Central Government, Public Sector Corporations. Local Bodies, Universities and other similar Quasi- Government Public Institutions within the State. (iv) Candidates who are Male spouses of those in the Employment of the State or Central Government, Public Sector Corporations, Local Bodies, Universities, Educational Institutions of the Government or University, or other competent authority and similar Quasi-Government Institutions within the State. (Certificate from the heads of the Institutions/Department should be enclosed). (3) Applicants who claim to be local candidates with reference to Rule 6 shall produce a Study Certificate or Certificates issued by the Head of the Educational Institution/Institutions concerned, indicating the details of the year or years in which the candidate studies in an Educational Institution/Institutions in which such local areas for a period of not less than four consecutive academic years ending with the academic year in which they appeared or as the case may be, appeared for the qualifying examination. A candidate who does not qualify as a local candidate under Rule 6 but claims to qualify by virtue of residence under Rule 6 (3) shall produce a Certificate issued by the Revenue Officer as per the Annexure-VI appended to these rules. 8. . :- (a) Age Limit:- Candidates, for admission should have completed 18 years but not completed 25 years of age on the day of July of the year of admission. For candidates belonging to Scheduled Castes and Scheduled Tribes, the maximum age shall be extended by five years. (b) Sex :- Male candidates only are eligible to apply. 9. Educational Qualifications :- Candidates who have passed Intermediate Examination or its equivalent examination and recognised by the Board of Intermediate Examination or any other such Board recognized by the Government of Andhra Pradesh with Biological Sciences as one of the group subjects and who have secured a minimum of 45% marks on aggregate only are eligible to apply for admission to the Multipurpose Health Workers (Male) Training Course. Preference shall be given to candidates who have passed the qualifying examination in one attempt. 10. Nationality :- Only Indian Nationals possessing the qualifications mentioned in Rule 9 are eligible for admission to the Multipurpose Health Workers (Male) Training Course. 11. Procedure for submission of application :- (1) Prescribed application form and a copy of the rules governing admission can be obtained from the Principal, Regional Health and Family Welfare Training Centres concerned, by sending a Challan for an amount of Rs.5/- remitted in the State Bank of Hyderabad/State Bank of India or any other Government Treasury crediting the amount to the Head of Account "0058-Stationery and Printing - 102. Sale of Gazettes etc.", along with a self-addressed envelope with affixing stamps of the value of Rs.5/- or value notified from time to time. Candidates who desire to obtain the application form in person shall do so on a written requisition to the Principal, Regional Health and Family Welfare Training Centre concerned duly enclosing the Challan as stated above. The application should be submitted in the form as in Annexure V. The fees once remitted and paid shall not be refunded or transferred. (2) All application forms duly filled in and with all necessary documents shall be delivered in person or sent by post to the Principal, Regional Health and Family Welfare Training Centre concerned by Registered Post. (3) Documents to be submitted along with the filled in application form. - Each application shall accompanied by:- Challan for Rs.20/- towards Registration fees paid into the Government Treasury/State Bank of Hyderabad/India. The amount shall be credited to the Head of Account "0210- Medical and Public Health-04. PH-104-Fees, Fines etc. Fees for application for admission into Multipurpose Health Workers (Male) Training Course". 12. Procedure for Selection :- The Additional Director of Medical and Health Services (CD) will be the Chairman of the Selection Committee for the selection of the candidates. The Deputy Director of Medical and Health Services (National Small-pox, Eradication Programme) will be the Convenor of all the meetings of the State level and will look after printing of application forms, rules, syllabus and question papers and conduct of examinations etc., at each of the Four Regional Health and Family Welfare Training Centres. 13. Selection Committees :- Selection Committees for admission to the course at Regional Health and Family Welfare Training Centres. Visakhapatnam and Guntur shall consist of: (2) Selection Committee for admission to the Course at Regional Health and Family Welfare Training Centre, Kurnool shall consist of: (3) Selection Committee for the admission to the Course of Regional Health and Family Welfare Training Centre, Hyderabad shall consist of: 14. Method of Selection :- (1) (a) Selection of Local Candidates shall be as laid down in G.O.Ms.No.749, Education, dated 22-4- 1974. (b) Selection for admission shall be based only on the basis of merit on the total number of marks obtained by the candidate in the qualifying examination. Preference shall be given to the candidates who passed the qualifying examination in one attempt. (c) In respect of two or more candidates merit as determined under Rule 12 is found to be equal, the candidate or candidates whose age is more than the others shall be given preference. If in respect of two or more candidates merit as well as age are found to be equal marks obtained in the 1st language at the qualifying examination shall be taken into account. (d) None of the documents submitted along with the application with the exception of the Certificate relating to the qualifying examination, shall be returned to the candidate in the event of his selection. (e) The Principal, Regional Health and Family Welfare Training Centre concerned shall cause all the application forms received as in Rule 9 to be scrutinised by the Members of the Faculty and Ministerial Staff of the Regional Health and Family Welfare Training Centre shall prepare a Master merit list for selection of candidates by the Selection Committee concerned. (f) The Master Merit list so prepared by such Regional Health and Family Welfare Training Centre shall be got cross-checked by the Ministerial staff of the Rural Health Service/Section of the Directorate as per the directions of the Chairman Selection Committee, before the merit list of each Regional Health and Family Welfare Training Centre are placed before the respective Selection Committees. (2) Application shall be summarily rejected if :- (a) they are not in the prescribed form as in Annexure-V and they are not accompanied by the documents mentioned in Rule 11 in the prescribed form/forms; (b) the applicant does not possess the qualification prescribed in Rule 9; (c) the candidates for the admission to the course attempt to canvass or to bring influence to bear upon the Chairman or any other member of the Selection Committee; (d) the filled in application form is submitted to the Principal, Regional Health and Family Welfare Training Centre other than the training centre from where the application form was originally obtained; (e) the filled in application form is received later than the prescribed date and time; or (f) during the scrutiny of the Certificate submitted by a candidate, defects are noticed that the Certificates are not obtained in the prescribed form or from the prescribed authorities. 15. Publication of the list of Selected Candidates :- (a) After Selection and approval by the Selection Committee the list of provisionally Selected candidates shall be displayed in the Notice Board of the Regional Health and Family Welfare Centre concerned. (b) Intimation regarding the provisional selection of candidates shall be made by the Principals concerned by the Registered Post. The Provisional Selection shall not confer any right on the candidate for admission into the course. 16. Reserve lists :- (a) The Selection Committee shall prepare reserve list of atleast 10 candidates on the basis of Merit under each category of the Reservations mentioned in Rule 6 and in accordance with Rules 4, 8, 9 and 10. (b) The Principals of the Training Centres concerned shall be responsible for admission into all the prescribed number of seats with candidates in accordance with the list of the selected candidates including the reserve list. The admissions of the candidates from the reserve list shall come into operation only, if selected candidates included in the main list of selected candidates do not join within the prescribed time. 17. Verification of documents and admission to the Training Course :- (1) The selected candidates shall report for admission before the Principal, Regional Health and Family Welfare Training Centre concerned with all the originals of the documents submitted by him along with the application form and also along with a Physical fitness Certificate obtained from a Medical Practioner not below the rank of a Civil Assistant Surgeon. The Physical fitness Certificate should contain information on the following points:- TABLE (a) Height in Cms. (b) Weight in Kgs. (c) Chest measurements : On full Expiration. On full Inspiration. (d) Appearance. (e) Vision. (f) Fitness for strenuous outdoor work. (2) The Principal of the Regional Health and Family Welfare Training Centre concerned where the candidate is allotted for admission shall verify the authenticity of the documents. On his being satisfied, he shall admit the candidate to the Training Course and direct the candidate to remit caution money deposit and mess deposit and other deposits, if any, immediately. (3) All orginal documents and declaration in Annexure-II, V and VI shall be preserved in the safe personal custody of the principal concerned to facilitate verification, if necessary in future. 18. Deposits, Rents, Stipends and Execution of Bond :- (1) Deposits:- (a) Selected candidates should each deposit an amount of Rs.100/- as caution money deposit with the Principal of the concerned Training Centre. This amount after deduction of the stoppages, if any, will be refunded at the end of the Training Course to the candidate by the Principal. (b) Each selected candidate provided a seat in the Hostel of the Training Centre shall deposit a mess deposit of Rs.150/- with the Principal of the Training Centre concerned. The amount will be refunded after deduction of dues, if any, at the time of leaving the Hostel. (c) Each selected candidate undergoing training shall deposit an amount of Rs.250/- with the Principal, Regional Health and Family Welfare Training Centre concerned for expenses towards study tour prescribed during the one year Training Course and the amount shall be kept in the personal Deposit Account of the Principal, Regional Health and Family Welfare Training Centre concerned and utilised for the study tour. The unspent balance amount if any repayable to the Trainee after deducting the expenditure incurred during the study tour shall be refunded by the Principal, Regional Health and Family Welfare Training Centre to the Trainee at the end of the Training Course. Similarly if any extra expenditure over and above the deposited amount is incurred such amount shall be paid by the candidate. (2) Rents:- Each candidate who is provided with Hostel Accommodation in the Training Centre shall have to pay an amount of Rs.10/- (Rupees ten only) per month as Hostel maintenance charges. The amount so collected shall be kept in a Personal Deposit Account of the Principal, Regional Health and Family Welfare Training Centre concerned for day to day maintenance of Hostel and Training Centre. (3) Stipends:- (a) Every candidate admitted to the Multipurpose Health Workers (Male) Training Course as per the rules above shall be paid by the principals, Regional Health and Family Welfare Training Centres concerned a stipend of Rs.125/- (Rupees one hundred and twenty five only) per month or at the rate as may be prescribed by the Government from time to time during the period of training of 12 months. (b) Every candidate admitted to the Multipurpose Health Workers (Male) Training Course as per the rules above and undergoing training shall be paid an amount of Rs.125/- (Rupees one hundred and twenty five only) per month or at the rate prescribed by Government from time to time, in addition to the stipends as mentioned in Rule 18 (3) (a) above, towards rent as permitted by the Government of India for a total period not exceeding 16 weeks (4 months or a lesser period during the field placement of the trainees at Primary Health Centres/Sub-Centres in the 1st and 2nd Semesters as prescribed in the curriculum. The said amount being drawn and paid to the trainees by the Principal, Regional Health and Family Welfare Training Centre concerned provided it is certified by the Principal that no rent free Hostel accommodation is provided to any of the trainees during the period of field placement. The provision of payment should not be made to candidate if rent-fee accommodation or accommodation in Government Hostel is provided during the periods of 6 weeks and 10 weeks field placement for the candidates in Primary Health Centre, Sub-Centre during 1st and 2nd semesters respectively. (4) Execution of bond :- The selected candidate for admission to the Multipurpose Health Workers (Male) Training Course shall execute a Bond with surety on non-judicial stamped paper of value Rs.5/- in the prescribed form given in Annexure-VII of these rules, which is binding on the candidate. In case of minors who are below the age of 18 years the Bond should be executed by the Parent/Guardian of the candidate along with the Surety. (b) The Principal of the Regional Health and Family Welfare Training Centre concerned, shall get the Bond executed on admission of the candidate to the Training course and keep the Bond in safe custody. The candidates shall not be admitted or shall be discharged from the Training Centre as the case may be if he fails to execute the Bond or if the parents/Guardian of the candidate fails to execute the Bond, in case candidate is a minor. (c) Failure to comply with the provisions of the Bond, either by the Trainee or by the Parent/Guardian/Surety, shall necessiate taking action by the Principal, Regional Health and Family Welfare Training Centre/District Medical and Health Officer of District concerned to recover the stipulated amount in the bond or any other amount that may be due under Revenue Recovery Act. 19. Leave to the Multipurpose health Workers(Male) Trainees :- (1) Every candidate admitted to the Multipurpose Health Workers (Male) Training Course as per the rules above may be granted leave with stipends by the Principal Regional Health and Family Welfare Training Centre concerned for a period not exceeding 12 days in a year excluding Public Holidays. (2) The Multipurpose Health Workers (Male) Trainee can be granted sick leave with stipends, for a period of not exceeding 30 days in all during the period of 12 months Training on the basis of an application from the candidate accompanied by a Sickness Certificate issued by Resident Medical Officer or Medical Officer of a Government Hospital not below the rank of a Civil Assistant Surgeon. (3) It the trainee does not resume for training after such absence on leave, he is deemed to have been discharged from Training and further action will be taken as per the provisions in the Bond executed under Rule 18 (4) (a) (b) and (c) above. 20. Dismissal on misbehavior and misconduct and discharge from Training :- (1) The Multipurpose Health Workers (Male) Trainee who persists in breach of rules or any conduct or behaviour which in the opinion of the Head of the Institution may be contrary to the orders of discipline or who either in or outside the Training Centre conducts himself in a manner which in opinion of the Head of the Institution, is unworthy and likely to be discreditable to the profession or shows neglect or indifference to studies shall be dismissed from the training and further action against the trainees will be regulated as per the provisions in the Bond executed under Rule 18 (4) (a) (b) and (c). (2) If a Multipurpose Health Works (Male) Trainee proceeds on leave on account of ill health and he had been discharged or dismissed from training as per provisions in Rule 14.3 such a candidate may be re-admitted by the Chairman, Selection Committee of the respective Regional Health and Family Welfare Training Centre concerned for the training provided there is a vacancy and provided the candidate is found to be in sound health. On such re-admission the candidate may be credited with such period of previous training by the Chairman, Selection Committee of the Regional health and Family Welfare Training Centre Concerned. (3) If a Multipurpose Health Workers (Male) Trainee discontinues or resigns from the training after having been admitted to the training course, or is discharged or dismissed from training by the competent authority as per these rules, the candidate shall refund entire stipendiary amount received from the Government by him and or such amount of pecuniary loss sustained by Government during the period of training failing which action will be taken against him or parent or Guardian and/or surety. (4) No Male Multipurpose Workers Training candidate who has been discharged or dismissed from training on account of misconduct, inefficiency or discontinued or resigned or failed under provisions of these Rules shall be re-admitted to any of the Training Courses in future, unless otherwise provided for under these Rules. 21. Notification for inviting applications for admission :- (1) The Additional Director of Medical and Health Services (Communicable Diseases) shall publish a notification in Annexure- VIII inviting applications from eligible candidates for admission to the Multipurpose Workers (Male) Training Course. (2) All the Principals of Regional Health and Family Welfare Training Centres shall on receipt of such applications cause entries in a register in the following Proforma to be made and take action for selection of Candidates for admission as prescribed in these Rules. TABLE Sl No. Application No Name of the Applicant. Address. Date of Despatch Sale of Application Form to the Candidate. Signature Date of receipts of the filled in application. Signature Remarks with Signature (1) (2) (3) (4) (5) (6) (7) (8) (9) 22. Form of Application :- Specimen form of application is appended to these Rules as Annexure V. 23. . :- In all matters relating to admissions and selections, the decision of the Additional Director (Communicable Diseases) and the Chairman Selection Committee shall be final and binding on the candidates. 24. Joining Time and Uniform :- All selected candidates shall join in the Training Centre to which they are allotted on or before specified dates intimated to them by the Principal, Regional Health and Family Welfare Training Centre concerned. Any failure to join within the time specified shall automatically result in the cancellation of the selection of such candidates. No request for extension of time shall be entertained under any circumstances. 25. Finality of Selection :- (1) All selections under these rules shall be subject to any other rules or orders that may be made or passed by the Government from time to time. 26. Power to amend Rules :- (1) The Government shall have the power to amend these rules from time tome. (2) Notwithstanding anything contained in Rule 25, the Government may either suo moto or on an application made to them call for and examine the records relating to any selection or admission made by the authority incharge of selection or admission for the purpose of satisfying themselves as to the legality or regularity of such selection or admission and pass such order in relation thereto as they deem fit, including cancellation of the selection already published or admission already made provided that the Government may before cancelling such selection or admission give an opportunity to the authority incharge of selection or admission and/or to the candidate to show cause why such selection or admission shall not be cancelled or why such orders shall not be passed. 27. Powers of Additional Director of Medical and Health Services (Communicable Diseases) and Principals of Regional Health and Family Welfare Training Centres :- (1) Notwithstanding anything contained in these rules, the Principals of the Regional Health and Family Welfare Training Centres in the State may, either suo moto or on application of any person after due and proper enquiry and after giving the person concerned an opportunity of being heard within period of two weeks from the date of the application, order the withholding of publication of the name of the candidate who has been provisionally selected or cancel admission of the candidate if already made, or debar him from applying for admission to the course permanently or for a specified period, if in his opinion such candidate has furnished fradulent or incorrect particulars in the application form or in the documents attached thereto, or in the statement made either before the authority in charge of admission or the Principals or otherwise. Against such an order of a Principal, an appeal shall lie with the Additional Director of Medical and Health Services (Communicable Diseases). (2) Where any Principal has in his possession any information making any candidate ineligible for a seat already secured, the Principal shall suo moto institute proceedings under this rule against such a candidate. (3) Notwithstanding anything contained in these rules, the Additional Director of Medical and Health Services (Communicable Diseases) either suo moto or on the application of any person, after due and proper enquiry and after giving the person concerned an opportunity of being heard within the period of two weeks from the date of the application order the withholding of publication of the name of the candidate who has been provisionally selected, or cancel the admission of a candidate, if already made, or debar the candidate from applying for admission to the course permanently or for specified period if in his opinion, such a candidate has furnished fraudulent or incorrect particulars in the application form or in the documents attached thereto, or in the Statements made either before the authority incharge of admission or the Director of Health and Family Welfare or in any other manner. Any such order of the Additional Director of Medical and Health Services (Communicable Diseases) shall be final. (4) Where the Additional Director of Medical and Health Services (Communicable Diseases) has in his possession any information making any candidate ineligible for a seat already secured, the Additional Director of Medical and Health Services (Communicable Diseases) shall suo moto institute proceedings under this rule against such a candidate. 28. Attendance :- Students will not ordinarily be granted leave during the working days of the training period except as provided for in these Rules. They will not be allowed to sit for the examinations, unless they produce a Certificate of attendance from the Principal of the Training Centre concerned. No certificate of attendance will be issued to those who have not put in a minimum of 85% class attendance and 85% field attendance and the candidates must have attended the course for a minimum of 44 weeks during the 1 year training course. 29. Course of training :- The Course is of twelve months duration. It shall consist of two semesters each of approximately of 26 weeks duration. The course shall consist of theoretical and practical training according to the syllabus prescribed as per Rule 28 or as may be modified from time to time. The subjects to be studied for the said course are shown below:- 30. Scheme of Examinations and Supplementary Examinations :- (1) (a) The Examination shall consist of a total of 8 papers in the two semesters for theory, practical, and orals as detailed below: 1st Semester: (i) Paper I,Sciences I Anatomy, Physiology, Microbiology & Hygiene. 50 marks (Part A & B to carry 25 marks each) (ii) Paper II, Sciences II Behavioral Sciences Nutrition and Nutrition Education. Do (iii) Paper III, Public Health I Introduction to Public Health,Public Health Problems in India, Factors affecting Health & Introduction to Family Health. Do (iv) Paper IV, Public Health II National Health Programme and Communicable Diseases. Do (v) Paper V, Community Health I (A) Maternity, Child Health, Family Planning and Family Welfare. Do (vi) Paper VI, community Health I (B) Environmental Sanitation. Do (vii) Paper VII, Community Health II Communications skills and Audio-visual aids, Health Education, Health Statistics. 50 marks (Part A & B to Carry 25 marks each (viii)Paper VIII, Community Health III Basic Medicine and Treatment, Emergency and Aid, Mental Diseases, Disabilities. Do (b) Each Paper shall be valued for 100 marks as shown below: TABLE (b) Each Paper shall be valued for 100 marks as shown below: (i) Theory: 50 Marks Part A External Examiner. 25 Marks Part B Internal Examiner. 25 marks (ii) Practical & Record Books 10 marks Valued by both the examiners as per record books submitted in examinations concerned. (iii) Viva-Voce(Orals) 20 marks To be allotted by both examiners for 10 marks each. (b) Internal Assessment 20 marks Average marks of the 2 Internal assessment examinations conducted during each Semester period in the subjects of the paper at Regional Health and Family Welfare Training Centre concerned by the respective Faculty are to be furnished to the examiners at the time of practical and oral examinations for tabulation in the result sheet. (c) Each Theory question shall have parts A and B respectively, each for 25 marks and shall be of descriptive type only. One short notes in each part is to be compulsory and one question only in each part of the paper may have a choice. Duration of the papers will be for 3 hours. (d) The quarterly internal assessment examinations will be conducted in each paper of the Semester for a total of 20 marks in each subject and the average of these Internal assessment marks in the subject obtained by the trainee shall be furnished by the concerned faculty to the Principal, Regional Health and Family Welfare Training Centre atleast 10 days before the commencement of the Examination, so that these Internal assessment marks can be supplied by the Principal to the Examiners at the time of Examinations. The total value of marks of this Internal assessment examination in each paper shall be for 20 marks only and shall be incorporated in the total marks statement of the candidate in the examinations of that particular paper. (e) Each candidate shall obtain 50% out of the total allotted marks (i) Under Theory (Parts A and B combined). (ii) Under Practicals and Records, (iii) Under viva Voce, (iv) Under Internal assessment, and (v) Under field record maintenance for the 16 weeks supervised field placement in Primary Health Centre/Sub-Centre in order to declare the Trainee as having passed the examinations in that paper prescribed and shall be declared as failed if he does not secure 50% in each as above noted. (f) The record work of the candidate during the 16 weeks of field placement i.e., 6 weeks in 1st Semester and 10 weeks in 2nd Semester at the Primary Health Centre/Sub-Centre shall be assessed at the time of second Semester examination only and allotted marks out of a total 100 marks maximum. Thus the break up of the total marks for the examinations will be as shown below:- TABLE 1st Semester 2nd Semester (1) Eight Papers 400 400 (2) Record of 16 weeks supervised field placement 100 Total 400 500 Total 400 500 (2) The Multipurpose Health Workers (Male) Trainee who fails in any or all the subjects in the Semester examinations conducted after the prescribed period of Training shall be allowed to continue the training course for the second Semester, shall appear for the subjects under second Semester Examination along with any or all the subjects of the Semester Examinations in which he has failed. (3) (a) The Multipurpose Health Workers (Male) Trainee who has completed the training course fully as prescribed but who has failed in any or all subjects in the examinations conducted as per these Rules, will be given 4 chances of consecutive reappearance in supplementary examinations to appear and pass any or all the subjects in which he has failed, provided, he submits an application to the Chairman, Board of Examinations, Hyderabad enclosing original challan of remittance of the prescribed examination fee as per the rules under copy to the Principal, Regional health and Family Welfare Training Centre concerned where he had undergone training and appeared for the examinations. Explanation:- (a) Candidate who has completed the training course fully, but who failed in any or all the subjects in which examinations were conducted for him, shall not be permitted to appear for any or all the examinations beyond the stipulated 4 chances of appearance allowed for passing in any or all the examinations after completion of his training course in the Regional health and Family Welfare Training Centre. The 4 chances allowed shall be consecutive immediately on completion of the training course of 12 months and shall be completed in 2 years at 6 monthly intervals. (b) The Multipurpose Health Workers (Male) Trainee who appears for and passes in all the subjects in the examinations held as per these rules within the 4 consecutive chances stipulated after completion of the full training course, shall be issued with the Certificate in Annexure-IX as per procedure laid down in these Rules. (c) The Multipurpose Health Workers (Male) Trainee who fails to pass in any or all the subjects of the Training course within the prescribed limit of 4 consecutive appearances allowed to him after completion of the full training course as laid down in these Rules shall not be readmitted to the training Course, and shall not be granted any extension of permission to appear for the subjects in which he has failed beyond the stipulated 4 consecutive chances allowed. (4) (a) (i) The Additional Director of Medical and Health Services (Communicable Diseases) shall be the Chairman of Board of Examinations for conducting all the examinations of the Multipurpose Health Workers (Male) Training Course in all the Regional Health and Family Welfare Training Centres. The Board of Examinations shall consist of the following members: TABLE 1. Additional Director of Medical and Health Chairman Services (Communicable Diseases) 2. Deputy Director of Medical and Health Ser- Member and vices (National Small pox Eradication Convenor Programme) 3. Principals of 4 Regional Health and Family Members Welfare Training Centres. (ii) The Chairman, Board of Examinations shall nominate the Examiners for each of the Regional Health and Family Welfare Training Centres for the examinations to be conducted as per these rules and the faculty members of the 4 Regional Health and Family Welfare Training Centres shall also be nominated as Internal or External Examiners as the case may be in respect of Examinations in any of the Regional Health and Family Welfare Training Centres in the State. (iii) The Chairman, Board of Examination, Multipurpose Health Workers (Male) Training Course shall notify to the Principal, Regional Health and Family Welfare Training Centres concerned all necessary and connected instructions regarding the conduct of 1st and 2nd Semester Examinations and Supplementary Examinations along with the setting up of question papers, despatch of examination material, declaration of Examination results and other executive instructions etc. (b) Supplementary Examinations for candidates who have failed in any or all the subjects shall be held as notified by the Chairman, Board of Examinations and the Scheme of Examinations as per Rule 25 (1) shall be followed. (c) The examination in each subject shall consist of a written paper of 3 hours duration and oral and practical examinations as shown below: TABLE Maximum Marks Minimum Marks for Pass (i) Written or Theory (50) Part A 25 Part B 25 25 (ii) Practicals & Record Books 10 5 (iii) Internal Assessment 20 10 (iv) Orals 20 10 TOTAL 100 50 (d) Separate marks are allotted for Internal assessment and maintenance of records. Internal assessment is to be conducted every quarter in each subject for a maximum of 20 marks in each subject and at the end of the Semester, the average of the marks obtained during two quarterly assessment tests conducted during that semester should be calculated for in the final tabulation and shall be furnished to the Principal, Regional Health and Family Welfare Training Centre concerned atleast 10 days before the Semester Examinations are due to commence. (e) Candidates shall take the examination in all the subjects. Candidates obtaining a minimum of 50% marks or more in each subject shall, provided that the minimum marks required for pass in the written, oral examinations, Internal assessment, maintenance of records and practicals and 16 weeks field placement record maintenance separately are obtained as indicated in these Rules, be declared to have passed that subject in examination. All other candidates shall be declared to have failed. Candidates who have, at the end of the twelve months course, passed all the subjects individually and scored aggregate marks of 50% to less than 65% shall be declared to have passed in the second or ordinary class, such of those who have secured an aggregate percentage of 66% or more shall be declared to have passed in the first class, and if a candidate has secured in any individual subject/subjects 75% of marks or more shall be declared to have secured distinction in that particular subject/subjects. 31. Examination Fees :- The examination fees for all the papers in each of the two semesters is Rs.60/- thus making the total examination fee payable for the full course Rs.120/- . The examination fee for each subject (Paper) is Rs.15/- . The examination fees should be credited within the stipulated time in any Government Treasury or State Bank of Hyderabad/India to the head of account "0210-Medical and Public Health - 04- Public Health 104 - Fees, Fines etc. Fees for Examination for Multipurpose Health Workers (Male) Training". Examination fees once paid shall not be refunded or adjusted for future examination under any circumstances. 32. Award of Certificates :- (1) (a) A Candidate who passes the Multipurpose Health Workers (Male) Training Course examination in the 4 Regional health and Family Welfare Training Centres shall be designated as a qualified Multipurpose Health Worker (Male) and awarded a Government Certificate by the Principal of the Regional Health and Family Welfare Training Centre concerned and countersigned by the Chairman, Board of Examinations as appended in Annexure-IX. (b) Certificate will be issued to the candidates through the Principal of the Regional Health and Family Welfare Training Centre where he has undergone the training course. (c) After the results of the Final (2nd Semester) Examinations are declared, the Principal of each Regional Health and Family Welfare Training Centre shall forward to the Chairman, Board of Examinations, the Certificates in duplicate of all the successfully passed candidates in the Proforma as in Annexure-IX duly observing the following procedure. (i) A passport size photo of the candidate shall be affixed on both the original and Office copy to the Certificate form and attested by the Principal, Regional Health and Family Welfare Training Centre, concerned. (ii) The identification marks of the candidate shall be filled in the relevant column and the signature of the Principal should be affixed along with his seal, duly obtaining the signature of the candidate in the relevant column of the Certificate. (iii) The filled in Certificates as above and signed by the Principal, Regional Health and Family Welfare Training Centre concerned in the relevant column shall be forwarded to the Chairman, Board of Examinations who will counter-sign and return all the originals to the Principal, Regional Health and Family Welfare Training Centre concerned retaining the duplicate as Office copy in permanent safe custody. (iv) On receipt of the counter-signed Certificates the Principal, Regional Health and Family Welfare Training Centre concerned shall cause the despatch/distribution of the same to the candidate concerned under proper acknowledgment. (2) Duplicate Certificate:- (a) Every qualified candidate who desires to obtain a duplicate Certificate of the Multipurpose Health Workers (Male) Training Course should submit an application furnishing the correct Roll number, year of passing the course and the Examination Centre, Registered Serial number of the Certificate expalaining the circumstances in which the original Certificate was lost and could not be traced. The application should be submitted to the Chairman, Board of Examinations, through the Principal, Regional Health and Family Welfare Training Centre where he underwent training. (b) Every such applicant should remit an amount of Rs.25/- (Rupees twenty five only) through challan in any Government Treasury or in any branch of State Bank of Hyderabad/India to the following head of account "0210 - Medical and Public Health -04- Public Health - 104 - Fees, Fines etc., for issue of duplicate certificate of Multipurpose Health Workers (Male) Training Course" and send the Challan along with the application. (c) The Principal, Regional Health and Family Welfare Training Centre concerned shall forward the above application and challan along with one attested passport-size photo after due verification as to the correctness of the contents of the application to the Chairman, Board of Examinations for issuing a Duplicate Certificate. (d) On receipt of the duly forwarded application, a Certificate on which it shall be clearly superscribed that it is "Duplicate Certificate" shall be sent to the Principal, Regional Health and Family Welfare Training Centre who will verify the identification marks filled in the Certificate, append his signature with proper seal and obtain the signature of the candidate and then issue the Certificate to the candidate under proper acknowledgment. 33. Syllabus :- The course of training for the award of Multipurpose Health Workers (Male) Training Course Certificate shall consist of theoretical and practical and field training according to the prescribed syllabus. The theoretical instructions shall be given in the Regional Health and Family Welfare Training Centres in the State and the practical and field training shall be given in Government Institutions in the town concerned or in the Field Practice Demonstration Area of the respective Regional Health and Family Welfare Training Centres, or Primary Health Centres or Sub- Centres that may be identified or in any other Institutions or Areas identified for this purpose. Syllabus for Training of Multipurpose Health Workers (Male) Theory and Practical Hours and Field Placement.