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NCT Delhi - Section
Section 10 in The Delhi Police (Appointment & Recruitment) Rules, 1980
10. Appointments to Ministerial Cadre.
- Direct recruitment to ministerial cadre shall be made only in the rank of Head Constable (Ministerial) and of Stenographers in the rank, of Assistant sub-inspector. Competitive examinations for the purpose shall be held once or more frequently every year as the Commissioner of Police may decide depending upon the number of vacancies. Candidates from open market as well as from the department shall be eligible. Detailed standing orders prescribing subjects to tests, marks assigned for each, for shorthand/typewriting (English/Hindi) Separately & procedure for conducting tests shall be issued by the Commissioner of Police. Physical, education, age and other standards for appointment to the rank of Head Constable (Ministerial) and Assistant sub-inspector (Stenogrpaher) shall be as under-Head constables (Ministerial)/Assistant Sub-Inspectors (Stenogrpahers).| 1. | Per cent of direct recruitment. | 100% | |
| 2. | Age...... 18 to 25 years. | Relaxable by 5 years in the case of- | |
| (a) Scheduled castes/Scheduled Tribes and departmentalcandidates. | |||
| (b) Ex-servicemen as per rules prescribed by the Government ofIndia. | |||
| 3. | Academic Qualification | Higher Secondary or equivalent | |
| 4. | Professional attainments | Speed in Typing. | |
| (a) For Head Constables | English-30 words per minute.Hindi-25 words per minute. | ||
| (b) [ For assistant sub-inspectors (Stenographers) [Substituted by Notification No. F. 5/67/83 Home (P) Estt, dated 15/11-1985.] | Speed in short-hand and typing 80/40 words per minute(English).] | ||
| 5. | Preference | Working knowledge of: | (a) Accounts and office procedure. |
| (i) For Head Constables (Ministerial) | |||
| (ii) for Stenographers (Assistant sub-Inspectors) | (b) Knowledge of drafting and office procedure. | ||
| 6. | Physical standard | Sound state of health free from defect/deformity/diseasevision 6/12 with or without glasses both eyes, free from colourblindness. | No relaxation permissible. |
| 7. | Reservation of vacancies & other requirements | Same as for constables (Executive). |