Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 742(6)] [Section 742] [Entire Act]

Bengal Presidency - Subsection

Section 742(6)(f) in Police Regulations, Bengal , 1943

(f)The Central Recruitment Board will draw up in order of merit an Approved List of the duly qualified candidates as under sub-clause (d) above. In determining the size of the Approval List, prospective vacancies during the next 12 months will be taken into consideration. Provision may also be made for unforeseen casualties. The Approved List will then be arranged Range/Brigadewise according to actual posting of the incumbents on the date of preparation of the list and will be sent to Range Deputy Inspectors-General/Deputy Inspector-General, Armed Police and Border, by the Secretary of the Central Recruitment Board. Officiating promotions against vacancies occurring in the districts/units will be given from the Approved List of the particular Range/Brigade in order of seniority of the names in the Approved List of the Range/Brigade. As soon as possible, after the officiating promotion is given, the promoted officers shall be sent to the Police Training College for the prescribed training of six months in the next available course. For adequate reasons to be recorded in writing, a Superintendent/Commandant, may, at any time, remove from the Approved List the name of a head constable (including officiating head constables) serving under him. An appeal will lie to the Deputy Inspector-General concerned against any such order of removal.