Section 6 in National Capital Territory of Delhi, Andaman and Nicobar Islands, Lakshadweep, Daman and Diu, Dadra and Nagar Haveli and Chandigarh (Police Service) Rules, 2018
6. Initial constitution of the Service.
(1)All existing officers holding duty posts on regular basis in Junior Administrative Grade, Selection Grade and Entry Grade of Delhi, Andaman and Nicobar Islands, Lakshadweep, Daman and Diu, Dadra and Nagar Haveli and Chandigarh Police Service shall be members of the Service in the respective grades.(2)All the existing officers of Lakshadweep, Daman and Diu and Dadra, Nagar Haveli and Chandigarh Administrations holding posts, on regular basis, which have been encadred in the Service shall continue to be in their respective posts and grades as existed before commencement of these Rules till they become members of the Service after their suitability has been assessed by the Commission. In case they are assessed suitable, they shall be deemed to have been appointed to the appropriate grade from the date(s) of their regular appointment to such grades. In case any officer is not found suitable for appointment to the Service, the encadred post held by him regularly will be treated as ex-cadre till he is inducted into the Service or vacates the post and his case shall be reviewed every year.(3)The regular continuous service of officers referred to in sub-rules (1) and (2) before the commencement of these rules shall count for the purpose of probation and qualifying service for promotion, confirmation and pension in the Service.(4)To the extent the Cadre Controlling Authority is not able to fill up the authorized regular strength of various grades in accordance with the provisions of this rule, the same shall be filled in accordance with the provisions of rules 7 and 8.
