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Union of India - Section

Section 62 in The Central Reserve Police Force Rules, 1955

62. Preparation of lists of approved candidates .-(a) The Commandant may, for special reasons, promote to the next higher rank any qualified candidate whose name is not on the appropriate approved list. In the case of Subedar (Inspectors) and Sub-Inspectors prior approval of the Inspector-General and the Deputy Inspector-General respectively shall be obtained.

(b)Promotions shall be made from among the best men in the Force as a whole and for this purpose the Commandant shall maintain separate lists for promotion to different ranks, as shown below:
(1)List "A" containing names of Constables fit for promotion to the rank of Lance Naik.
(2)List "B" containing names of Lance Naiks suitable for promotion to the rank of Naik.
(3)List "C" containing names of Naiks suitable for promotion to the rank of Head Constables.
(4)List "D" containing names of suitable Head Constables for promotion to the rank of Sub-Inspectors.
(5)List "E" containing names of suitable Sub-Inspectors for promotion to the rank of Subedars (Inspectors).
(c)Ordinarily, only those men shall be considered for inclusion in List A who have passed the prescribed course for Drill Instructors and are sufficiently educated to be able to read and write Hindi, Roman and Hindi numerals. Higher educational qualification is necessary for promotion above the rank of Head Constable, but the normal standard shall be Third Class for promotion from Constable to Lance Naik and second class from Naik to Head Constable. A man selected for promotion should have initiative, power and leadership, the makings of an officer. Men on promotion list for Naiks and above shall be on probation for at least one year and names of those on the list who do not come upto the required standard shall be removed thereof from time to time. Entry of names in Lists A, B and C shall be made by the Commandant and in Lists D and E by the Commandant with the approval of the Deputy Inspector-General of Police and Inspector-General of Police respectively.