- The following rules have been prescribed for the grant of good service marks. Deputy Inspectors-General should keep a watch on the grant of good service marks and see that a fairly even standard is maintained throughout the Range in granting them:-(i)Good service marks may be given to all officers of and below the rank of Inspector. They are awarded for specific acts of good service, for good work in specific cases and not for general good service. They shall be awarded by the Superintendent who shall draw up proceedings stating shortly the reason why the good service mark is awarded and quoting the number and date or the cases, if any. The award of good service marks shall be entered in the service book, or roll under heading "Rewards" and the entry shall mention the number and date of the district order.(ii)Good service marks shall, in the case of officers above the rank of constable be ordinarily awarded in lieu of and not in addition to a money reward, but in the case of constables may be in addition to a money reward.(iii)The Superintendent may, on his own authority, award to the same person three good service marks for one specific act or for good work in one case, and with the sanction of the Deputy Inspector-General may award more than three such marks.(iv)Good service marks will give a prior claim to promotion and shall be taken into consideration when promotion of officers are made among officers of equal seniority, i.e., appointed to the rank in the same year.(v)If the Superintendent considers that the service rendered is deserving of greater reward than three good service marks, he shall forward the proceedings to the Deputy Inspector-General, who shall either grant more than three good service marks or forward the proceedings to the Inspector-General, with a recommendation that a special certificate be granted.(vi)Reduction in rank or pay, forfeiture of increment, or three black marks shall cancel all good service marks.(vii)If the Superintendent directs, one or more good service marks may cancel the effect of any period of interruption of service awarded under regulation 779(d)(iii).(viii)Good service marks shall not be lavishly granted or their object will be defeated.(ix)Officers of the Criminal Investigation Department and Intelligence Branch will, compared with other police officers, have special opportunities for gaining distinction, and this should be borne in mind in awarding good service marks to them.(x)The award of good service marks by the Inspector-General or Deputy Inspector-General shall be published in the Police Gazette.
