Section 8 in Jammu and Kashmir (IPS) Departmental Examination Rules, 2017
8. Repeal.
- All existing rules and orders relating to matters covered by these rules shall stand superseded from the date of issuance of these rules.Syllabus for the Departmental Examination of Direct Recruit IPS OfficersPaper-IA. Constitution of India :Topics :(i)Directive Principles of the State Policy.(ii)Restrictions on Rights of Police.(iii)Powers of High Courts to issue writs.(iv)Services under Union and States.(v)Powers and Privileges of the Houses of Parliament and Members of the Committees thereof.(vi)Powers and Privileges of Houses of Legislature and Members of the Committees thereof.(vii)Seventh Schedule, Union State and Concurrent Lists.B. Constitution of J&K :(i)Back Ground and Nature-(a)Preamble ;(b)Object and scope of the Preamble.(ii)Relationship of the State with the Union of India.(iii)Territory of the State.(iv)Extent of Executive and Legislative Power of the State.(v)Permanent residents.(vi)Geographical features of the J&K State.C. Human Rights :(i)Important Court judgments on the issue of Human Rights and Departmental instructions regarding treatment of victims of crime, complainant, witnesses and accused.(ii)Role of Police in protection of Human Rights.(iii)Common complaints against Police regarding Human Rights (case studies).(iv)Need of an initiative to improve image of Police as custodian of Human Rights.(v)State Human Rights Commission-Aims and Objectives.(vi)Standard Operating Procedures for dealing with Law and Order problems.D. Economic Crimes.Paper-IILocal and Special Laws :Topic :(i)Armed Forces (Jammu and Kashmir) Special Powers Act, 1990.(ii)Arms Act, 1959.(iii)Cigarettes and other Tobacco products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003.(iv)Delhi Special Police Establishment Act, 1946.(v)J&K Disturbed Area Act, 1990.(vi)Dowry Restraint Act.(vii)J&K Egress and Internal Movement (Control) Ordinance, 2005.(viii)J&K Enemy Agent Ordinance, 2005.(ix)Essential Commodities Act, 1955.(x)J&K Excise Act, 1958.(xi)Explosive Substances Act, 1908.(xii)Explosives Act, 1884.(xiii)Extradition Act, 1962.(xiv)Foreigners (Amendment) Act, 2004.(xv)J&K Forest Act, 1987.(xvi)Good Conduct Prisoners (Temporary Release) Act, 1978.(xvii)Information Technology Act, 2000.(xviii)J&K Juvenile Justice Act, 2012.(xix)Passport Act, 1967.(xx)Passport Entry into India Act, 1920.(xxi)Police Enhanced Penalties Ordinance, 2005.(xxii)Police Force (Restriction of Rights) Act, 1966.(xxiii)Police (Incitement of Disaffection) Act, 1922.(xxiv)Prevention and Suppression of Sabotage Act, 1965.(xxv)Prevention of Beggary Act, 1960.(xxvi)J&K Prevention of Corruption Act, 1988.(xxvii)J&K Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988.(xxviii)J&K Protection of Human Rights Act, 1997.(xxix)Public Gambling Act, 1977.(xxx)J&K Public Property (Prevention of Damage) Act, 1985.(xxxi)J&K Public Safety Act, 1978.(xxxii)Unlawful Activities (Prevention) Act, 1967.(xxxiii)Evidence Act, Svt. 1977 (1920 AD).Paper-III :(i)J&K Police Act.(ii)J&K Police Manual.(iii)Ranbir Penal Code, Svt. 1989 (1932 AD).(iv)Criminal Procedure Code, Svt. 1989 (1933 AD).(v)Law on Cyber Crimes.(vi)Civil Procedure Code (Section 1 to 158).Paper-IV
