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State of Rajasthan - Act

Rajasthan Civil Services (Special Selection and Special Conditions of Service for Appointment of Persons in Anti Terrorist Squad) Rules, 2011

RAJASTHAN
India

Rajasthan Civil Services (Special Selection and Special Conditions of Service for Appointment of Persons in Anti Terrorist Squad) Rules, 2011

Rule RAJASTHAN-CIVIL-SERVICES-SPECIAL-SELECTION-AND-SPECIAL-CONDITIONS-OF-SERVICE-FOR-APPOINTMENT-OF-PERSONS-IN-ANTI-TERRORIST-SQUAD-RULES-2011 of 2011

Published on 26 April 2011
Commenced on 26 April 2011
[This is the version of this document from 26 April 2011.]
[Note: The original publication document is not available and this content could not be verified.]

Rajasthan Civil Services (Special Selection and Special Conditions of Service for Appointment of Persons in Anti Terrorist Squad) Rules, 2011Published vide Notification No. G.S.R. 11, dated 26.4.2011Last Updated 24th May, 2019G.S.R. 11. - In exercise of the powers conferred by the proviso to Art. 309 of the Constitution of India and section 20 of the Rajasthan Police Act, 2007 (Act No. 14 of 2007), the Governor of Rajasthan hereby makes the following rules laying down the procedure for Special Selection and Special Conditions of Service for appointment of persons to the post(s) in the Anti Terrorist Squad constituted by Government within Rajasthan Police, namely: -

1. Short title and commencement.

(1)These rules may be called the Rajasthan Civil Services (Special Selection and Special Conditions of Service for Appointment of Persons in Anti Terrorist Squad) Rules, 2011.

(2)They shall come into force from the date of their publication in the Official Gazette.

2. Scope and Application.

- These rules shall apply to the appointment of the person to various posts in the Anti Terrorist Squad constituted within the Rajasthan Police.

3. Definitions.

- In these rules, unless the context otherwise requires,-

(a)"Appointing Authority" in respect of the State Service posts means the Government of Rajasthan or such other authority to whom this power may be delegated by the Government and in respect of others as defined in clause (a) of Rule 2 of the Rajasthan Police Subordinate Service Rules, 1989;

(b)"Committee" means the Committee referred to in Rule 10;

(c)"Director General of Police" means the Director General of Police as defined in the Rajasthan Police Act, 2007 (Act No. 14 of 2007);

(d)"Government" means Government of Rajasthan;

(e)"Record of Service" means the Annual Performance Appraisal Reports where maintenance of such record is prescribed and other relevant service record such as operational fitness certificates etc.

(f)"Schedule" means the Schedule appended to these rules;

(g)"Senior most officer in the Squad" means the senior most officer posted in the squad;

(h)"Squad" means the Anti Terrorist Squad constituted within the Rajasthan Police;

(i)"State" means the State of Rajasthan; and

(j)"Year" means the financial year.

4. Interpretation.

- Unless the context otherwise requires the Rajasthan General Clauses Act, 1955 (Rajasthan Act No. VIII of 1955) shall apply for the interpretation of these rules, as it applies for the interpretation of a Rajasthan Act.

5. Composition, nature and strength of posts.

(1)There shall be two categories of posts as specified in Schedule-I to be held on tenure basis, or as the Government may sanction from time to time.

(2)The strength of the posts of each category shall be such as may be sanctioned by the Government from time to time:Provided that the Government may leave unfilled or hold in abeyance or abolish any post, without thereby entitling any person to any compensation.

6. Determination of Vacancies.

- The Senior most officer in the Squad shall determine as soon as possible after 1st April of every year, the number of vacancies anticipated to be filled in each category during the next twelve months or as and when such contingency arises:Provided that for the year 2010-11, vacancies shall be determined as soon as possible after the commencement of these rules.

7. Tenure.

(1)The post shall be held by the person so appointed for a tenure ordinarily not exceeding three years which may be extended by the Director General of Police or an officer authorized by him in this behalf for further term not exceeding two years at a time but the total tenure at a stretch shall not exceed six years in any case:Provided that a person may on his/her will again apply for appointment to the Squad after completion of his/her tenure.

(2)All appointments to the posts as specified in Schedule-I shall, in the first instance, be on temporary transfer from the parent Department/Service for a period of three years which may be extended for the period indicated by the Appointing Authority from time to time subject to the condition that such appointment/extension shall not be beyond the date of his/her parent Department/Service. The person so appointed may be reverted to the parent cadre or permitted to go to any other post before completion of the tenure of three years without assigning any reason for such reversion/transfer shall not have any right to protection of pay or scale or status held by him/her, unless otherwise provided in these rules:Provided that a person may on his/her will, resign or seek retirement according to the conditions of service of his/her parent Department/service which shall not confer upon him/her any right other than those ordinarily admissible under the relevant Rules and/or the Rajasthan Service Rules, 1951:Provided further that as soon as the person is promoted in the parent cadre on a post carrying higher pay scale than the post held by him/her under these rules, he/she shall be reverted back to the parent Department immediately unless his/her retention in the promoted rank is approved by the Appointing Authority.

8. Source of Selection.

- Selection for appointment to the posts as specified in column number 2 of Schedule-I, except members of the Rajasthan Police Service after the commencement of these Rules shall be made on the recommendation of the Committee referred to in Rule 10 from amongst the persons mentioned in column number 3 of Schedule-I who hold lien on the post or who have been appointed on regular basis on the post before joining duty in the Squad:Provided that the Government may decide to fill up any post as specified in column 2 of Section A and Section B of Schedule-I, by deputation of officers having special or technical qualifications for the job, from any department of the Government of India or of the State.

9. Eligibility for Selection.

- Only such persons shall be eligible for consideration for appointment to post(s) who fulfil the condition laid down in Schedule-I on 1st of April of the year in which they are considered:Provided that the Selection Committee shall have powers to relax the requirements of age limit, if any, fixed for eligibility in Schedule-I in the case of specially deserving candidates with significant experience/expertise in the field of their duties as also the linguists-Hindi, English, Urdu, Gujarati, Marathi, etc.

10. Selection Committee.

- Selection to the posts, other than the posts manned by members of the Rajasthan Police Service, shall be made on the recommendation of the Committee consisting of the following, nominated by the Additional Director General of Police, Anti Terrorist Squad:-

(1)	An Inspector General of Police of the Squad ADeputy Inspector General of Police	Chairman
(2)	nominated by the Director General of Police	Member
(3)	A Psychologist, as a subject matter Specialist	Member
(4)	A Superintendent of Police of the Squad	Member Secretary

11. Criteria for Selection.

(1)Selection shall be made by the Committee after an interview having regard to the:-

(a)educational qualifications, preference will be given to those who possess Computer skills;

(b)Personality including physical fitness and character;

(c)Tact, intelligence and energy;

(d)Integrity;

(e)Previous record of Service; and

(f)Operational experience.

(2)No person, whose Annual Performance Appraisal Report grading is below "Good" in any of the preceding three years or whose 'integrity certificate' has been withheld or who is suffering from serious ailment shall be considered for appointment.

12. Procedure for Selection.

(1)As soon as it is decided that selection is to be made to fill a certain number of vacant posts as specified in column number 2 of Section-B of Schedule-I from amongst the persons mentioned in column number 3 and 4 of Schedule-I, the Senior most officer in the Squad shall invite applications from all eligible persons through their supervisory officer by a specified date through a general notice. The applications of the persons who are eligible for selection to the post(s) as specified in Column 2 of Schedule-I under the provisions of these rules along with the Annual Performance Appraisal Reports and other Service record shall be forwarded by the concerned officers along with their comments, if any, to the Squad.

(2)On receipt of the applications under sub-rule (1) above, the Member-Secretary of the Committee constituted under Rule 10, shall prepare a list of all the eligible candidates and shall place the same along with Annual Performance Appraisal Reports and other Service record of the candidates whose names are included in the list before the Committee which shall select candidates equal to the number of vacancies likely to be filled in, in order of their suitability:Provided that the Committee may, if suitable persons are available, keep on reserve list more candidates whose number shall not exceed 50% of the vacancies determined. The name of such candidates may be considered for appointment if such vacancies actually occur during the same year.Provided further that the committee may recommend names of suitable officers suo-moto, if sufficient number of suitable persons do not apply or do not get selected.

(3)The Senior most officer in the Squad shall forward the list of selected candidates to the Director General of Police for being appointed to the Squad.

13. Appointment.

(1)Appointment to the post(s) as specified in column number 2 of Section B of Schedule- I shall be made by the Director General of Police or an officer authorized by him in this behalf from amongst the persons included in the list prepared under sub-rule (2) of Rule 12 in the order in which their names appear:Provided that the decision of the Director General of Police shall be final in respect of candidates who are selected despite the disagreement recorded by the supervisory officer at the time of forwarding the application of a candidate.

(2)Appointment to the post(s) as specified in column number 2 of Section-A of Schedule-I shall be made by the Government in accordance with the provisions of the Rajasthan Police Act, 2007.

14. Induction of exceptionally deserving persons.

(1)Notwithstanding anything contained in these rules, the Committee may propose induction of any person in the Squad in exceptionally deserving cases for reasons to be recorded in writing.

(2)Such recommendations shall be forwarded by the Senior most officer in the Squad to the Director General of Police for consideration. The view of the Director General of Police shall be final in the matter.

15. Pay and other Conditions.

(1)The scale of pay and initial pay admissible to the post as specified in column number 2 of Schedule-I and other conditions relating to increase in pay on promotion in the parent cadre and retirement benefits shall be as laid down in Schedule-11 and shall be such as may be sanctioned by the Government with the concurrence of the Finance Department from time to time.

(2)Except as provided in these rules, other service conditions to the post as specified in Column 2 of Schedule-I, shall be regulated by other rules applicable to the employees of the Government made under the proviso to Art. 309 of the Constitution of India, by the appropriate authority and for the time being in force.

(3)The conditions of deputation of officers other than Rajasthan State Government servants shall be such as may be agreed by the Government and the parent authority or the officer concerned.

16. Removal of doubts.

- If any doubt arises relating to the application, interpretation and scope of these rules, it shall be referred to the Government in the Department of Personnel whose decision thereon shall be final.

17. Repeal and Saving.

- All rules and orders in relation to matters covered by these rules and in force immediately before commencement of these rules are hereby repealed:Provided that any action under the rules and orders so superseded shall be deemed to have been taken under the provisions of these rules.

Schedule 1

S. No.	Name of the post.	Eligibility	Maximum age limit at the time of selection	Academic qualification & minimumexperience	Remarks.
1	2	3	4	5	6
Section-A: State Service Post
1.	Additional Superintendent of Police.	A person working oil the equivalent post underthe Government	55 years.		Preference will begiven to those who have special expertise /experience ini. Computer skills.ii. Multi languageSkills.iii. Intelligencecollection & Analysis.iv. Expertise inInterrogation and Human Psychology.v. Sharp ShootingSkills.vi. Operational experience.
2.	Deputy Superintendent of Police.	A person working on the equivalent post under theGovernment.	45 years	5 years' experience, including training inPolice, after regular selection	Preference will begiven to those who have special expertise/ experience in -i. Computer skills.ii. Multi languageskills.iii. Intelligencecollection & Analysis.iv. Expertise inInterrogation and Human Psychology.v. Sharp ShootingSkills.vi. Operational experience.
Section-B : Sub Ordinate Service Posts
3.	Police Inspector	A person working on the equivalent post under theGovernment.	55 years.	Senior Secondary or the examination declaredequivalent thereto by the Government with 7 years' experience,including training in police, after regular selection.	Preference will begiven to those who have special expertise/ experience in :-i. Computer skills.ii. Multi languageskills.iii. Intelligencecollection & Analysis.iv. Expertise inInterrogation and Human Psychology.v. Sharp ShootingSkills.vi. Operational experience.
4.	Sub-Inspector Police	A person working on the equivalent post under theGovernment.	45 years	Senior Secondary or the examination declaredequivalent thereto by the Government with 5 years' experience,including training in police, after regular selection.	Preference will begiven to those who have special expertise/experience in:-i. Computer skills.ii. Multi languageskills.iii. Intelligencecollection & Analysis.iv. Expertise inInterrogation and Human Psychology.v. Sharp ShootingSkills.vi. Operational experience.
5.	Assistant Sub-Inspector, Police	A person working on the equivalent post under theGovernment	45 years	Senior Secondary or the examination declaredequivalent thereto by the Government with 5 years' experience,including training in police, after regular selection.	Preference will begiven to those who have special expertise/ experience in:-i. Computer skills.ii. Multi languageskills.iii. Intelligencecollection & Analysis.iv. Expertise inInterrogation and Human Psychology.v. Sharp ShootingSkills.vi. Operational experience.
6.	Head Constable	A person working on the equivalent post under theGovernment.	45 years	Senior Secondary or the examination declaredequivalent thereto by the Government with 5 years' experience,including training in police, after regular selection.
7.	Constable.	A person working on the equivalent post under theGovernment.	45 years	Senior Secondary or the examination declaredequivalent thereto by the Government with 5 years' experience,including training in police, after regular selection.
8.	Constable Driver	A person working on the equivalent post under theGovernment.	45 years	Secondary or the examination declared equivalentthereto by the Government with 5 years' experience, includingtraining in police, after regular selection.

II

[See Rule 14]Conditions of Pay, Promotion and other Condition of Service

1. Scale of Pay. - On appointment to the post mentioned in schedule-I, the Officer/Official shall draw the same pay and the same grade pay, which he/she was drawing immediately before appointment (in the substantive or officiating capacity) in the Running Pay Band with Grade Pay prescribed for the existing post. The next date of increment shall remain unchanged.

2. Risk Allowance. - The Rajasthan Police Service and the Rajasthan Police Subordinate Service appointed to the Squad shall be paid special risk allowance @ 25 % of the basic pay during their tenure in the Squad:

Provided that the risk allowance shall also be paid to any officer having special or technical qualifications required for the job from any department of the Government of India or of the State who is appointed to the Squad on deputation in accordance with the proviso to Rule 8.

3. Promotion in the Parent Cadre. - As soon as the person is promoted in his parent cadre on a higher post, he shall be reverted back to the parent department immediately unless his/her retention on the promoted post is approved by the Appointing Authority under these rules.

4. Pension, Provident Fund etc. - (1) If the persons concerned retires while holding the post under the provisions of these rules, his/her emoluments for the purpose of calculating Pension, Gratuity etc. under the provisions of Rule 45 of Rajasthan Civil Services (Pension) Rules, 1996, as the case may be, shall be taken at the rates what he/she would have been entitled to had he/she not been appointed in the Squad under these rules.

(2)If a person is member of Rajasthan Civil Services (Contributory Pension) Rules, 2005, he shall continue to subscribe to the Scheme on the basis of pay which he should have drawn had he not been appointed under these rules.

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