745A. Appointment of naiks. [§ 241 (1)(b), Government of India Act, 1935, and § 2, Act V, 1861, read with § 243 of the Government of India Act, 1935].
- (a) Appointing authority. - Superintendent of Police Principal, Police Training College and Commandant.(b)Method of recruitment. - Vacancies shall be filled by promotion from the rank of constable. An Approved List of constables fit for promotion to the rank of naik shall be prepared in each district in accordance with Appendix XLVIC and promotion shall be made from it on the occurrence of a vacancy in the order in which the names are arranged. No constable whose name is not in the Approved List shall be permanently promoted to the rank of naik.(c)Probation. - (i) The period of probation of a naik shall, be one year.NOTE. - No leave other than casual leave or leave on full average pay not exceeding in the aggregate four months, shall count towards the period of probation.(ii)The period of probation may be extended by the Superintendent by a period not exceeding six months. For further extension of the period of probation, the sanction of the Deputy Inspector-General shall be obtained.(d)Confirmation and reversion. - (i) The Superintendent may confirm probationary naiks on the termination of their period of probation.(ii)When a probationer is about to complete the period of probation, the Superintendent shall record an order confirming him in his appointment with effect from the date of completion of the period of probation or extending that period or reverting him To his substantive rank.NOTE. - Where orders are required under sub-rule (c)(ii) the Superintendent shall submit his recommendation for further extension of the period of probation in time to enable him to receive the orders of the Deputy Inspector-General before the expiry of the period of probation.(iii)When an order is made for the reversion of a probationer to,his substantive rank, no proceedings shall be required; but the grounds for reversion shall be stated in the order. No appeal shall lie against such an order.
