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[Cites 0, Cited by 0] [Section 745] [Entire Act]

Bengal Presidency - Subsection

Section 745(b) in Police Regulations, Bengal , 1943

(b)
(i)Method of recruitment. - Vacancies [excluding those of the categories of Armourer and Driver, which shall be filled up as per procedure enunciated in clause (b) (ii) below] shall be filled, as the case may be, by promotion from the rank of naik in the Armed Branch and from the rank of constable in the Unarmed Branch. An Approved List of Armed naiks and another of Unarmed constables fit for promotion to the respective branches shall be prepared from each district in accordance with Appendices XLVIB and XL VIA, respectively, of the Regulation, Volume II, and promotion shall be made from these lists as and when vacancies occur in the respective branches in the order in which the names are arranged. None whose name is not in the Approved List shall be permanently promoted to the rank of head constable.
(ii)The appointment of Armourer head constables and Driver head constables shall be made by promotion from the rank of Armourer constables and Driver constables, as the case may be. Selection from the persons nominated by Superintendents of Police in this behalf shall be made by a Board consisting of the Deputy Inspector-General of Police of the Range and the Superintendents of Police or Commandants (except Eastern Frontier Rifle) of the Brigade. Selection for the State Approved List shall be made in a conference of all Deputy Inspectors-General of Police with the Inspector-General of Police, who shall prepare two Approved Lists, one for Armourer and the other for Driver. These lists shall be maintained in the Police Directorate and circulated to all Deputy Inspectors-General of Police, Superintendents of Police and Commandants (except Eastern Frontier Rifle). Both officiating as well as permanent promotion shall be given to men in the order of their names in the lists of each category as and when vacancies occur. As soon as an appointment is made, the Superintendent of Police or the Commandant concerned shall inform the Assistant Inspector-General of Police.