Section 28 in The Rajasthan Police Service Rules, 1954
28. Procedure for selection.
(1)As soon as it is decided that a certain number of vacancies in the Service will be filled by promotion, the Inspector General shall call upon all the Deputy Inspectors General to submit to him their recommendations in this connection by a prescribed date. Each Deputy Inspector General shall, in his turn, call for recommendations in the same manner from the Superintendents under him.(2)On receipt of such orders, each Superintendent shall prepare in the form prescribed in Schedule IV a list of all the Inspectors in order of seniority who are employed under him and are eligible for promotion under the provisions of these Rules and shall record therein his remarks against each candidate with regard to his suitability for promotion. He shall also prepare another list in order of merit of candidates whom he considers suitable for promotion. He shall then submit the two lists by the prescribed date to the Deputy Inspector General concerned along with the personal files of those candidates whom he recommends for promotion, under proviso to sub-rule (9).(3)On receipt of the lists from the Superintendents each Deputy Inspector General shall prepare a consolidated list in the form prescribed in Schedule IV of candidates in order of seniority considered suitable for promotion by the Superintendents and shall add his own remarks against each candidate with regard to his suitability for promotion under proviso to sub-rule 9. He may also add to his list the names of such candidates who. though not recommended by the Superintendent concerned, are considered suitable by him for promotion. He shall also prepare another list showing the order of merit of candidates whom he considers suitable for promotion and shall forward by the prescribed date both the lists to the Inspector General along with the personal files and character rolls, if kept with him, of the candidates recommended for promotion. He shall also forward to the Inspector General the lists received from the Superintendents.(4)In respect of the Inspectors who are eligible for promotion under the provisions of these Rules and are serving in other Departments, the Deputy Inspector General concerned shall obtain a special report from the Head of the Department and shall thereupon prepare the two lists in the manner prescribed for the Superintendents in sub-rule (2) and shall forward his recommendations to the Inspector General by the prescribed Date.(5)In respect of the Inspectors who are eligible for promotion under the provisions of these Rules and are either serving directly under the Inspector General or are on deputation to foreign service, the Deputy Inspector General Headquarters, shall prepare the two lists in the same manner as prescribed for Superintendents in sub-rule (2).(6)In the case of an Inspector, who has been transferred from the administrative control of one of the aforesaid recommending authorities to the administrative control of another recommending authority within six months from the date prescribed for making of recommendations to the Inspector-General, either of the two authorities may consider his claim after ascertain'^ from the other authority that he has not been recommended by that other authority.(6-A) In respect of Inspectors of State Police Wireless Organisation who are eligible for promotion under the provisions of these Rules, a list shall be prepared by the Director, State Police Wireless. The list shall be forwarded to the Inspector General of Police through the Additional Inspector General of Police who may add, amend or revise the list and shall put his own remarks in respect of additions or alterations, if any:Provided that before preparing the list of Inspectors Cryptography for promotion to the post of Deputy Superintendent of Police (Cryptography) the I.G.P. Rajasthan will arrange an aptitude test to be held by the Director, State Police Wireless and consider only such of the Inspectors Cryptography who are declared successful at such aptitude test.(7)Inspector General of Police shall scrutinize the lists and make preliminary screening of the candidates recommended therein. He shall then prepare a list of candidates who are considered by him as suitable for promotion adding his own remarks against each giving cogent reasons against those whom he does not consider suitable. The list shall contain names of Inspectors not less than three times the number of vacancies. He shall also cause the character roll of each candidate recommended by him and also of that superseded if any to be placed with his personal file.(8)The recommendations made by the authorities concerned under the provisions of these Rules shall be final and no appeal or representation shall lie to any other authority against their decisions.(9)For the posts falling in general cadre a Committee consisting of the Chairman of the Commission or a member nominated by him as Chairman, the Secretary to the Government in the Home Department, or the Special Secretary concerned nominated by him, the Special Secretary to Government in the Department of Personnel, the Inspection General of Police as members and Additional Inspector General of Police (Senior most) as Member-Secretary of the Committee and for the posts included in Schedule 1-A, a Committee consisting of the Chairman of the Commission or a member nominated by him as Chairman, the Special Secretary to the Government in the Department of Personnel or his nominee not below the rank of Deputy Secretary, Secretary to the Government in the Home Department, the Inspector General of Police as Members and the Director, State Police Wireless as Member-Secretary to the Committee), (hereinafter called the Selection Committee) shall consider the cases of all the candidates recommended by the Inspector General of Police as well as those not considered suitable by him, interviewing such of them as they consider necessary and shall select a number of candidates equal to the number of vacancies in the service to be filled by promotion including likely officiating appointments and shall arrange their names in a list in a order of seniority. If any person's name recommended in the previous year is deleted from the select list or a person ignored in the previous year is selected in the subsequent year, the reasons for such deletion or addition shall be recorded by the Selection Committee. They shall also select from the remaining candidates a number which, shall be 50% of the total number of candidates selected for the first list and shall arrange their names in a supplementary list in order of seniority.Provided that in case any Member or Member-Secretary. as the case may be, constituting the Committee has not been appointed to the post concerned, the officer holding charge of the post for the time being shall be the Member or Member-Secretary, as the case may be, of the Committee.(10)The two lists prepared by the Committee shall be forwarded by Government to the Commission along with the character rolls, the personal files, and relevant extracts from the lists in the form prescribed in Schedule IV received from the various recommending authorities, relating to the candidates named in the aforesaid two lists, and also of those superseded, if any, and the Commission shall be requested to advise on their suitability for promotion to the Service. If the Commission are of opinion that any candidate mentioned in the first list is not suitable for promotion; they shall consider the names in the supplementary list in the order in which they are placed in the list and shall advise on the suitability of so many of the candidates in the supplementary list as may be necessary to replace the candidates not approved in the first list.(11)The names of the candidates, whom the Commission consider to be suitable shall be reported to Government for final selection, but shall not be arranged in order of preference.(12)The final selection shall be made by Government and a list of candidates considered suitable for promotion shall be arranged in order of their seniority as Inspectors.(13)(i)The Committee shall also prepare a separate list containing names of persons who may be considered suitable to fill temporary vacancies which are likely to occur till the next meeting of the Committee on a temporary or officiating basis and the list so prepared shall be reviewed and revised every year and shall remain in force until it is so reviewed or revised.(ii)The names of the candidates selected as suitable shall be arranged in the order of seniority.(iii)The procedure prescribed in sub-rules (1) to (9) for selection to a post shall, so far as may be, be followed in preparing the above mentioned list.
