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State of Andhra Pradesh - Section
Section 3 in Andhra Pradesh Special Protection Force Rules, 2000
3. Method of appointment and appointing authority.
- Subject to the other provisions in these rules, the method of appointment to all the categories mentioned in rule 2 shall be as follows: -| Class and Category | Method of appointment | Appointing Authority |
| (1) | (2) | (3) |
| Category - 1 | ||
| Class - A Deputy Inspector General of Police,Special Protection Force (Non-Cadre) | (a) By promotion ofCommandant or Additional Commandant, Special Protection Force.(b) If no suitable candidate is available forappointment from any of the above methods, by deputation ortenure basis of a Inspector (Communications) from the AndhraPradesh Police Communications Service or Inspector (Computers)from Andhra Pradesh Police (Computer Centre) Service Rules. | Government |
| Category -2 Inspector (Motor TransportOrganisation) Special Protection Force. | (a) By transfer ofSub-Inspector (Transport Organisation) of the Special ProtectionForce Subordinate Service.OR(b) By transfer of Sub-Inspector Special ProtectionForce Subordinate Service qualified in Motor TransportTechnology. | Deputy Inspector General of Police, SpecialProtection Force. |