Section 3 in The Indian Police Service (Regulation of Seniority) Rules, 1988
3. Assignment of year of allotment.
(1)Every officer shall be assigned a year of allotment in accordance with the provisions hereinafter contained in these rules.(2)The year of allotment of an officer in Service at the commencement of these rules shall be the same as has been assigned to him or may be assigned to him by the Central Government in accordance with the rules, orders and instructions in force immediately before the commencement of these rules.(3)The year of allotment of an officer appointed to the service after the commencement of these rules shall be as follows: -(i)the year of allotment of a direct recruit officer shall be the year following the year in which the competitive examination was held:(ii)[ The year of allotment of a promotee officer shall be determined with reference to the [year for which] [Substituted vide Notification No.14015/54/96-AIS(I)-B dated 31.12.1997 (GSR No.737E dated 31.12.1997)] the meeting of the Committee to make selection, to prepare the Select List on the basis of which he was appointed to the Service, was held and with regard to the continuous service rendered by him in the State Police Service not below the rank of a Deputy Superintendent of Police or equivalent, upto the 31st day of December of the year immediately before the [year for which] [Amended vide Notification No.14014/14/2000-AIS(I)-B dated 30.07.2005 (GSR No.550E dated 30.07.2005)] the meeting of the Committee to make selection was held to prepare the select list on the basis of which he was appointed to the Service, in the following manner:-(a)for the service rendered by him upto twenty one years, he shall be given a weightage of one year for every completed three years of service, subject to a minimum of four years:(b)He shall also be given a weightage of one year for every completed two years of service beyond the period of twenty one years, referred to in sub-clause (a), subject to a maximum of three years.]Explanation: For the purpose of calculation of weightage under this clause, fractions, if any, are to be ignored.Provided that he shall not be assigned a year of allotment earlier than the year of allotment assigned to an officer senior to him in that select list or appointed to the service on the basis of an earlier select list.
