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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Rajasthan - Subsection

Section 27(2) in Rajasthan Police Subordinate Service Rules, 1989

(2)The Boards constituted under this rule shall consider the cases of all the persons included in the list, interviewing all of them and shall prepare a list containing names of suitable candidates in order of seniority, who secure 45% marks in qualifying examination, Part II and 50% aggregate of the total marks of the qualifying examination, Parts I & II [upto] [Substituted 'one and half times the' by Notification No. G.S.R. 1, dated 21.2.2006 (w.e.f. 14.8.1989).] [equal] [Substituted 'number of such posts' by Notification No. G.S.R. 1, dated 21.2.2006 (w.e.f. 14.8.1989).] as are specified by Director General-cum-Inspector General of Police from time to time and as are determined to be filled under rule 10.In interviewing candidates for [promotion regard shall be held to the following factors that:-
(i)they have passed Part-I qualifying examination.
(ii)their previous record of service (good and bad entries)
(iii)integrity.
(iv)intelligence, tact and energy.
(v)technical and general knowledge.
(vi)experience and efficiency.
(vii)personality and character.
(viii)physical fitness and capacity to discharge duties of the post to which promotion is to be made including aptitude to undertake extensive tours; and
(ix)practical knowledge of law and procedure.