Section 107 in The Central Reserve Police Force Rules, 1955
107. Tenure .-(1) The initial period of appointment of all officers on deputation whether belonging to the Police or the Army, shall not be less than three years, subject to premature termination, should (a) administrative exigency or (b) unsuitability of the officers concerned or (c) any other unforeseen factors so demand. This initial period shall be extendable, on a yearly basis, on mutual agreement between the officer concerned and the lending and the borrowing authorities, provided that the total period of appointment in the Force shall not be more than 5 years, unless the officer is permanently absorbed in the Force.
(2)[(a) In the case of officers re-employed after they had retired/discharged/released from Army prior to the attainment of the age of superannuation in the civil posts will, if appointed to civil posts, be treated as direct recruits and their seniority in the grade fixed accordingly as under:-(i)the inter se seniority of persons so re-employed shall be determined in accordance with the orders of their selection;(ii)the relative seniority of persons so re-employed in relation to direct recruits and promotees shall be determined on the basis of chronology of selection;(iii)their confirmation and promotion to higher posts would take place with reference to seniority so fixed subject to fulfilment of other laid down conditions regarding probation.(b)The ex-army officers re-employed after they have attained the age of superannuation in civil posts shall not form part of the cadre and would be treated as if appointed on contract basis and such re-employments on contract basis shall be extendable on year to year basis.]
