Section 742 in Police Regulations, Bengal , 1943

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Bengal Presidency - Section

Section 742 in Police Regulations, Bengal , 1943

742. Appointment of Sub-Inspectors (Armed Branch) (Article 309 of the Constitution of India read with Articles 313 and 372 thereof and paragraph 19 of the Adaptation of Laws Order, 1950 and section 2A of Act V of 1861].

- (A) Appointing authority: Direct appointment. - Assistant Inspector-General of Police, who is an officer of the rank of Superintendent of Police.Departmental appointments. - Superintendents of Police of districts or Commandants of Armed Police units.(B)Formation of the Central Recruitment Board. - A Central Recruitment Board shall be formed by the Inspector-General each year by the first day of July, with two or more Deputy Inspectors-General. one of whom will be the Deputy Inspector-General, Armed Police. The senior most Deputy Inspector-General will act as Chairman. An officer of the rank of Superintendent of Police to be selected by the Inspector-General will be the Secretary of the Board. A nominee of the Home Department may assist the Board in the selection of candidates. The Board will be responsible for conducting the examinations including the personality test both for the direct and, the departmental candidates and for tabulating the results and forwarding the final mark-sheets to the appointing authorities.(C)Method of recruitment. - Vacancies shall be filled once yearly, half by direct appointment and half by promotion from the rank of head constable. Inspector-General may, if necessary under exceptional circumstances, alter the proportion of direct and departmental appointments for the purpose of filling up the vacancies. The Deputy Inspectors-General shall report to the Inspector-General by the 1st July a forecast of the number of vacancies in the rank of Sub-Inspector during the year up to 31st December. The Assistant Inspector-General will inform the Secretary of the Central Recruitment Board by the 15th July of the number to be recruited by direct appointment and by promotion from the rank of head constable.(D)Direct appointment. - (a) (i) For filling up vacancies by direct recruitment applications from outsiders will be invited through the Press in the first week of July. The last date of submission of applications shall not be later than 31st of July. Applications should be submitted to the Assistant Inspector-General of Police, Writers' Buildings, Calcutta, in the printed form (W.B.P. Form No. 147) which can be obtained from the offices of the Superintendents of Police at the district headquarters, office of the Principal, Police Training College at Barrackpore, West Bengal Police Directorate at Writers' Buildings, Calcutta, and Office of the Commissioner of Police, Calcutta at Lalbazar, free of charge. The application should be accompanied by a Treasury/Reserve Bank Chalan showing the payment of a fee of Rs. 5 (Rupees five). In no case will the fee be refunded.(ii)(1) The Assistant Inspector-General will sort out the forms and send these to the Superintendents of Police of districts where the respective candidates actually reside except that the forms of the candidates of Calcutta shall be sent to the Superintendent of Police, 24-Parganas. The Superintendent of Police shall take measurements of the candidates, record them in their own hands under their own signatures and check up their dates of birth, educational qualifications, etc., from the School Final/Higher Secondary Examination certificates and/the University diplomas. They will draw up a list of eligible candidates and forward their list together with the relevant-application forms in original to the Secretary, Central Recruitment Board.

(2)Qualification for outside candidates - The candidate shall -

(1)be a citizen of India as defined in Part II of the Constitution of India; "

(2)have passed Higher Secondary Examination or any other equivalent or higher examination;

(3)be over 20 years and under 25 years of age on the last day of December of the year in which the application is submitted;

(4)be of good moral characters;

(5)be free from disease, constitutional affections for bodily infirmity making or likely to make him unsuitable for Police duties;Note:- Stuttering or stammering is a defect which renders an applicant unsuitable.

(6)be not less than 1.73 metres in height and 86.36 centimetres round the chest after exhalation. For Hillmen, however, the minimum physical measurements shall be 1.63 metres in height and 81.28 centimetres round the chest after exhalation.

(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.

(b)The qualifying examination will consist of one paper of three hours' duration, on the following subjects :-

		Total marks
Group A-Writing of a report of an incident or an Essay inEnglish	----	100
Group B-General Knowledge	----	100

(iv)

(a)

(i)The Central Recruitment Board will compile a consolidated list of all the candidates m order of marks obtained in the written test taking into consideration the total number of vacancies to be filled by direct recruitment and determine the number of candidates to be interviewed by the Board for personality test, strictly according to the 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 i.e., 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 200. 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 total marks obtained by each candidate in the Recruitment Examination as provided in clause (a)(ii) above and forward the list along with the original application forms of each candidate to the Assistant Inspector-General of Police.

(ii)The Assistant Inspector-General 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 candidates 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. 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. The Assistant Inspector-General 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 of Police 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. During this period the trainees may be attached to the Eastern Frontier Rifles or any other Police battalion for a period of three months for specialised training in tactical drill, handling of special weapons, etc.

(E)Recruitment by departmental promotion from the rank of head constable of the Armed Branch: (a) Qualifications for Departmental candidates for promotion to the rank of Sub-Inspector of Police - (a) A head constable shall -

(i)have at least three years of service as a head constable in the Armed Branch (including officiating service);

(ii)have passed a qualifying departmental examination as prescribed in clause (c) below.

(b)The Superintendents of Police of the districts and Commandants of Armed Police Units shall prepare a list of all permanent head constables of the Armed Branch 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 week of July.

(c)Eligibility for the qualifying departmental examination. - All confirmed head constables of the Armed Branch who wish to be considered for promotion will have to pass a departmental examination. Any such confirmed head constables who has rendered two years of service including officiating service and is less than 43 years of age on 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 head constables who have completed not less than five years' continuous officiating service in the Armed Branch to appear at the examination. Officiating head constables wishing to appear at this examination may apply to the Range Deputy Inspector-General or the Deputy Inspector-General concerned through his Superintendent of Police or officer-in-charge of similar rank under whom he may be working.

The departmental examination will be a qualifying examination to test the candidates' ability of writing a report on a situation and to draw up deployment orders of force placed under his charge. The examination will consist of one paper of 100 marks and 3 hours' duration 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 will be 40 per cent, 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 the 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 in the Departmental Examination.

(e)For special and exceptional reasons the Inspector-General may exempt any head constables from 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 Approval 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/Brigadewise according to actual posting of the incumbents on the date of preparation of the list and will be sent to Range Deputy Inspectors-General/Deputy Inspector-General, Armed Police and Border, by the Secretary of the Central Recruitment Board. Officiating promotions against vacancies occurring in the districts/units will be given from the Approved List of the particular Range/Brigade in order of seniority of the names in the Approved List of the Range/Brigade. As soon as possible, after the officiating promotion is given, the promoted officers shall be sent to the 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/Commandant, may, at any time, remove from the Approved List the name of a head constable (including officiating head constables) serving under him. An appeal will lie to the Deputy Inspector-General concerned against any such 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 head constable.

(h)On permanent vacancies becoming available in the Range/Brigade, the Deputy Inspector-General in a Board with all Superintendents of Police/Commandants of the Range/Brigade 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/Brigade mentioned in sub-clause (f) above.

(F)Permanent promotion to the rank of Armed Sub-Inspectors of those head constables who are already officiating as Armed Sub-Inspectors, before the above rules come into force, shall be in accordance with the procedure given below :-

(a)By September each year the Superintendents/Commandants shall send nominations of officiating Armed Sub-Inspectors to the Deputy Inspector-General concerned from the Approved List of head constables fit to be Armed Sub-Inspectors. The Deputy Inspector-General shall, after studying the reasons of supersession, if any, by the Superintendents, forward the nominations to the Secretary of the Central Recruitment Board referred to in clause (E) 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 Armed 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 officers 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 Armed Sub-Inspectors who fail in the final examination in the Police Training College shall be reverted to their substantive ranks of head constables.

(G)Notwithstanding anything contained in the above rules, the Inspector-General may direct the appointment of ex-Junior Commissioned Officers of the Indian Army as Sub-Inspectors' in the Armed Branch. Selection for such an appointment shall be made by the Central Recruitment Board formed under clause (B) above. The Board shall not select any ex-Army Officer who is over 45 years of age on the last day of December of the year in which the appointment is made.

W.B.P Form No. 147West Bengal Form. No. 5235.Form of application of appointment as Sub-Inspector in the Unarmed / Armed Branch of West Bengal Police.(Regulations 741 and 742)

1.	Name of the applicant in full (in block letters) and caste:
2.	Postal and telegraphic address to which communications shouldbe sent:
3.	Nationality and religion (applicant belonging to ScheduledCastes or Scheduled Tribes should also specify the particularCaste or Tribe to which he belongs):
4.	Father's name and occupation:
5.	Native place (village, post office, police-station anddistrict):
6.	(i) Date of birth:(ii) Age on 1st September 19 :(Seeinstructions on reverse)
7.	(i) Educational qualifications (only examinations passedshould be noted):

Assistant Sub-Inspectors

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Bengal Presidency - Section

Section 742 in Police Regulations, Bengal , 1943

742. Appointment of Sub-Inspectors (Armed Branch) (Article 309 of the Constitution of India read with Articles 313 and 372 thereof and paragraph 19 of the Adaptation of Laws Order, 1950 and section 2A of Act V of 1861].