(1)The direct recruitment to the District Armed Branch and the Armed Police Battalions, other than in the ministerial cadres, shall be limited to the ranks of Constable, and 20 % of sanctioned posts of Sub-Inspectors.Provided that the provisions of this sub-section shall not be applicable to the additional or special police forces created under sub-section (1) of section 21 of this Act, recruitment to which shall be made in such manner as may be prescribed.(2)The minimum qualification for recruitment as Constable shall be Class 9 passed from a recognized school and the age group shall be 18-21 years with relaxation of 5 years for SC/ST candidates. For the recruitment to the rank of Sub-Inspectors, the minimum qualification shall be graduation and the age limit 20 to 27 years with relaxation of 5 years for SC/ST candidates.(3)The post of Assistant Commandants in the Battalions will be filled by the IPS or MPS officers.(4)The recruitment to the rank of constables and Sub-Inspectors shall be made through a Recruitment Board by a transparent process, adopting well-codified systems and procedures which should not be susceptible to any misuse or abuse.
