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Union of India - Section

Section 70 in The Railway Protection Force Rules, 1987

70. Procedure for promotion of enrolled members of the Force.

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70.1The age limit, length of service and other matters relating to promotionsprocedures for determining the seniority on appointment or on promotion shall be inaccordance with these rules or where no provision has been herein for these mattersbe in accordance with the Directives.
70.2A panel shall be drawn up preferably each year by the Departmental Promotion Committee for each specified category of posts which are required to be filled on thebasis of promotion.
70.3The number of candidates called for selection under rule 71 shall, ordinarily, bethree times the number required to be empanelled and their names shall be notifiedthirty days in advance of the date fixed for holding selection:Provided that the name of any enrolled member who has continuously failed toqualify in three attempts shall not be taken into consideration for three subsequentselection for that rank, while calling the candidates for selection as specified above:Provided further that a candidate whose work and conduct has been assessedas below average or whose integrity has been found to be doubtful in two or more outof the five years preceding the selection shall not be empanelled.
70.4The seize of a panel drawn up in accordance with sub-rule (2) shall ordinarilybe such as shall provide for all existing vacancies and vacancies anticipated with in the next twelve months from the date on which Departmental Promotion Committee isconstituted plus ten percent. Of such total and limited to percentage if any, specifiedin Schedule IV against that category.
70.5Nomination of members of Departmental Promotion Committee for holdingselections to various ranks mentioned in column (1) of the Table below shall be madeby the superior officers mentioned against that rank, in column (2) of the said Table.TABLE
(i) [***] [ Omitted by G.S.R. 229, dated 15-7-1999 (w.e.f. 24-7-1999).],Head Constable and Assistant Sub-Inspector [Chief Security Commissioner or Deputy Chief Security Commissioner] [Subsituted 'Deputy Chief Security Commissioner' by Notification No. G.S.R. 1067(E), dated 25.10.2018 (w.e.f. 3.12.1987).]
(ii) Sub-Inspector Chief Security Commissioner
(iii) Inspector Director-General
70.6The Composition of Departmental Promotion Committee shall be as under:
(i) [] [ Entry (ii) renumbered as entry (i) by G.S.R. 229, dated 15-7-1999 (w.e.f. 24-7-1999).] [Promotion from constable to Head Constable] [ Substituted by G.S.R. 229, dated 15-7-1999 (w.e.f. 24-7-1999).] Three Assistant Security Commissioners
(iii) [] [Entries (iv) and (v) renumbered as entries. (iii) and (iv) by G.S.R. 229, dated 15-7-1999 (w.e.f. 24-7-1999).] Promotion from Head Constable to Assitant Sub-Inspectory Two Security Commissioners and one Assistant Security Commissioner
(iii) Promotion form Assistant Sub-Inspector to Sub-Inspector Three Security Commissioners
(iv) [] [Entries (iv) and (v) renumbered as entries. (iii) and (iv) by G.S.R. 229, dated 15-7-1999 (w.e.f. 24-7-1999). ] Promotion from Sub-Inspector to Inspector [Three Principal Chief Security Commissioners or Chief Security Commissioners] [Subsituted 'Three Principal Chief Security Commissioners' by Notification No. G.S.R. 1067(E), dated 25.10.2018 (w.e.f. 3.12.1987).]
70.7.1All panels drawn up by the Departmental Promotion Committee shall besubmitted for appropriate authority who nominated the said Committee.
70.7.2If the said authority does not accept the recommendations of the said Committee, it shall record reasons for the same and the matter shall be referred to thenext higher authority, which may, for reasons to be recorded in writing pass suchorders as are considered appropriate.
70.8A panel drawn up in accordance with this rule shall remain operative for aperiod of one year from the date of its approval or till it is exhausted, whichever isearlier.