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[Cites 0, Cited by 0] [Section 741] [Entire Act]

Bengal Presidency - Subsection

Section 741(6) in Police Regulations, Bengal , 1943

(6)be not less than 1.63 metres in height and 79 centimetres round the chest with a minimum expansion of 5 centimetres. The candidate shall also conform to the following scale of body weight, viz. :-
Height (in metres)     Body weight (in kilograms)
1.63 not less than .... .... 51.71
1.65 not less than .... .... 54.88
1.68 not less than .... .... 57.61
1.70 not less than .... .... 59.87
1.73 not less than .... .... 62.60
Note. - (i) For a hillman of Darjeeling district, the minimum physical standard will be -Height - 1.60 metres.Chest - 76.20 centimetres round the chest with a minimum expansion of 3 centimetres.Body weight - 50 kilograms.
(ii)For lady candidates for the post of Sub-Inspectors in the Women's Section the minimum physical standard will be -
Height - 1.606 metres.Weight - 48.988 kilograms.For lady candidates of taller heights, the scale of corresponding weights noted above will be adhered to.
(iii)
(a)A centralised qualifying examination for the selection of candidates to fill vacancies in the rank of Sub-Inspector will be held at Calcutta and elsewhere as necessary by the Central Recruitment Board in the first week of September. Paper Setter-cum-Head Examiner and other Examiners will be appointed by the Inspector-General of Police.
(b)The qualifying examination will consist of one paper of three hours' duration on the following subjects :-
Group A-Translation of a passage   Total marks
(a) in Bengali/Gurkhali into English .... 50
(b) in English into Bengali/Gurkhali .... 50
Group B-Writing an Essay in English .... 100
Group C-General Knowledge .... 100
Note:- Translation from English into Gurkhali or from Gurkhali into English will be allowed only in case of candidates who have Gurkhali as mother-tongue.
(iv)
(a)
(i)The Central Recruitment Board will compile a consolidated list of all the candidates in order of marks obtained in the written test and taking into consideration the total number of vacancies to be filled by direct recruitment, determine the number of candidates to be interviewed by the Board for personality test, strictly according to order of merit as shown in the consolidated list. The Board will meet in Calcutta for interviewing the candidates.
(ii)The Board will interview each of the candidates selected as in clause (a) (i) above for a personality test. Each candidate will be asked questions of general interest. The object of this test will be to assess the candidate's personal qualities, e.g., alertness of mind, power of clear and logical exposition, intellectual and moral integrity, leadership and range of interests. The maximum marks for personality test will be 100. The marks obtained by each candidate in this test will be added to the marks obtained by him in the written examination to determine the total marks obtained by the candidate in the Recruitment Examination.
(b)There will be, ordinarily, no minimum qualifying marks in the personality test. The Inspector-General may fix the minimum qualifying marks for the written examination. For the personality test also the Inspector-General may prescribe minimum qualifying marks, if he thinks such steps necessary for improving the quality of recruitment.
(c)
(i)The Central Recruitment Board will compile a list of all candidates interviewed for personality test, in order of merit according to the total marks obtained by each candidate in the Recruitment Examination as provided in clause (a) (i) and (ii) above and forward the list along with the original application forms of each candidate to the Assistant Inspector-General of Police.
(c)
(ii)The Assistant Inspector-General of Police will select the number of candidates equal to the number of vacancies to be filled by direct recruitment, from the list sent to him under clause (c)(i). The selected candidate shall then be required to undergo medical examination by a Presidency Surgeon or Chief Medical Officer of Health on payment of a fee of Rs. 4 and the medical certificate in W.B.P. Form No. 148 shall be sent by the examining Surgeon or Medical Officer to the Assistant Inspector-General of Police. The Assistant Inspector-General of Police will, thereafter, get the character and antecedents of the candidates who are found medically fit verified. On satisfactory verification of character and antecedents, the Assistant Inspector-General shall issue necessary letters of appointment to the candidates and direct them to join the Police Training College to undergo a course of training for one year.
(E)Recruitment by departmental promotion from the rank of Assistant Sub-Inspector : Qualifications for departmental candidates for promotion to the rank of Sub-Inspector of Police - (a) An Assistant Sub-Inspector shall -
(i)have at least three years of service as an Assistant Sub-Inspector (including officiating service);
(ii)have passed a qualifying departmental examination as prescribed in clause (c) below.
(b)The Superintendents of Police of the district, the Principal, Police Training College, the Special Superintendent, of Police, Intelligence Branch, Special Superintendent of Police, Enforcement Branch. Special Superintendent of Police, Criminal Investigation Department, Superintendent of Police, Wireless and Commandants of the Armed Police Units shall prepare a list of all permanent Assistant Sub-Inspectors of Police attached to their respective units including those on deputation elsewhere who are eligible according to clause (c) below and of those who are exempted under clause (e) below and forward the list to the Secretary of the Central Recruitment Board by the first of July.
(c)Eligibility for the qualifying departmental examination - All confirmed Assistant Sub-Inspectors who wish to be considered for promotion will have to pass a departmental examination. Any confirmed Assistant Sub-Inspector who has rendered two years of service including officiating service and is less than 43 years of age on the 1st of January of the year in which the examination is held will be permitted to sit for this examination. In special cases permission may be given to officiating Assistant Sub-Inspectors who have completed not less than five years' continuous officiating service to appear at the examination. Officiating Assistant Sub-Inspectors wishing to appear at this examination may apply to Range Deputy Inspector-General or the Deputy Inspector-General concerned through their Superintendent of Police or officer-in-charge of similar rank under whom they may be working.
The departmental examination will be a qualifying examination in Law and Procedure consisting of two papers (Law with Books - 100 marks. Law Without Books - 100 marks) of 3 hours' duration each and will be held once a year during July. Paper Setter-cum-Head Examiner and other Examiners will be appointed by the Inspector-General. A syllabus for the purpose of this examination will be approved of by the Inspector-General and published in the West Bengal Police Gazette. The pass marks in each paper will be 40 per cent, of the total marks allotted to that paper but the Inspector-General may fix a higher standard of pass marks if he considers this necessary for ensuring a better standard of candidates. A candidate who has once passed the qualifying examination will not have to appear at any such subsequent examination.
(d)The Central Recruitment Board will interview each of the candidates who have duly qualified themselves in the examination as in clause (c) above either of .the current year or of previous years but not yet included in the approved list and also candidates exempted under clause (e) below for a personality test, which will also include a scrutiny of this service records of the officers. The maximum marks of this test will be 200 (100 for personality test and 100 for service records) and the minimum pass marks may be such as may be prescribed by the Inspector-General. The marks obtained by each candidate in this test will be added to the marks obtained by him in the written examination to determine the total marks obtained by a candidate m the Departmental Examination.
(e)Fob special and exceptional reasons, the Inspector-General may exempt any Assistant Sub-Inspector for passing the departmental test as provided under clause (c) above and also condone any deficiencies in the prescribed qualifications as provided under clause (a) above.
(f)The Central Recruitment, Board will draw up in order of merit an Approved List of the duly qualified candidates as under sub-clause (d) above. In determining the size of the Approved List, prospective vacancies during the next 12 months will be taken into consideration. Provision may also be made for unforeseen casualties. The Approved List will then be arranged Range wise according to actual posting of the incumbents on the date of preparation of the list and will be sent to Range Deputy Inspector-General by the Secretary of the Central Recruitment Board. Officiating promotions against vacancies occurring in the districts of any Range will be given from the Approved List of that particular Range in order of seniority of the names in the Approved List of the Range. As soon as possible after the officiating promotions, are given the promoted officers shall be sent to Police Training College for the prescribed training of six months in the next available course. For adequate reasons to be recorded in writing a superintendent may at any time remove from the Approved List the name of an Assistant Sub-Inspector serving under him. An appeal will lie to the Deputy Inspector-General concerned against such an order of removal.
(g)In special cases the Inspector-General may exempt officiating Sub-Inspectors from undergoing the usual course of training and officers already under training from completing the course and passing the final examination of the Police Training College. Officiating Sub-Inspectors who fail in the final examination shall be reverted to the substantive rank of Assistant Sub-Inspector.
(h)On permanent vacancies becoming available in the Range, Range Deputy Inspector-General in a Board with all Superintendents of Police of the Range will scrutinise the records of the officiating Sub-Inspectors who have successfully undergone the training course in the Police Training College and declare fitness for confirmation of the incumbents in order of seniority of the names in the Approved List of the Range mentioned in clause (f) above.
(F)Permanent promotion to the rank of Sub-Inspector of those Assistant Sub-Inspectors who are already officiating as Sub-Inspectors before the above rules come into force shall be in accordance with the procedure as below :-
(a)By September each year Superintendents/Commandants shall send nominations of the officiating Sub-Inspectors to the Deputy Inspector-General concerned from the Approved List of Assistant Sub-Inspectors fit to be Sub-Inspectors. The Deputy Inspector-General shall, after studying the reasons of supersession, if any, by the Superintendent, forward the nominations to the Secretary of the Central Recruitment Board referred to in paragraph (E) above, for interview and final selection. Where a Deputy Inspector-General of Police withholds a nomination, he shall, likewise, record the reasons and forward the same to the Secretary.
(b)A list of officiating Sub-Inspectors selected by the Central Recruitment Board shall be forwarded by the Secretary to the Deputy Inspector-General concerned, who shall arrange with the Superintendent/Commandant concerned for their appointment as probationers. The officer so appointed shall be sent to the Police Training College for undergoing a course of training. In special cases the Inspector-General may exempt the Sub-Inspectors from undergoing the course of training and officers already under training from completing the course and passing the final examination. The Sub-Inspectors who fail in the final examination in the Police Training College shall be reverted to their substantive ranks of Assistant Sub-Inspectors.
Recruitment of Sub-Inspectors in the Armed Police