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Bengal Presidency - Section

Section 746 in Police Regulations, Bengal , 1943

746. Appointment of constables. [§ 241 (l)(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.(b)Method of recruitment. - Bengalees shall be enlisted whenever possible provided they possess the necessary qualifications hereinafter specified. Recruitment shall be made in accordance with the Bengal Services Recruitment (Communal Ratio) Rules, 1940, Up-country men, Garhwalis or Gurkhas may also be enlisted according to requirements.(i)No Gurkhas of Nepalese nationality belonging to the tribes mentioned below shall be recruited in the police :-
Thakurs. Rais.
Chettries Limbus.
Magars. Duras.
Gurungs. Sunwars and Ranabhats.
(ii)Gurkhas who are not of Nepalese nationality and Gurkhas who, although of Nepalese nationality, do not belong to the tribes mentioned above, may be enlisted in the police without any restriction.NOTE. - (1). - A Gurkha born in Nepal shall be treated as a Nepalese nationality unless he can produce definite proof that he resides habitually in British India and has no permanent home elsewhere.
(2)A Gurkha born out of Nepal shall be treated as of Nepalese nationality unless he can prove that he resides habitually outside Nepal and that he has no permanent home in Nepal.
(3)No unsupported statement from a candidate belonging to the tribes mentioned in sub-clause (i) that he is not of Nepalese nationality shall be accepted. He shall prove either that he was born outside Nepal and that he resides habitually outside Nepal and has no permanent home there or, if he was born in Nepal, that he resides permanently in British India and has no home elsewhere.
(c)Buglers and armourers belong to the rank of constable. - Bugler boys may be recruited for training as buglers on a reduced pay against vacancies in the rank of constable and be subsequently drafted into the ranks.
(d)Durzis. - Durzis may be enlisted in the rank of constable; one durzi in the smaller and two in the larger districts should suffice.
(e)Age for recruitment. - The age of candidate shall be between 18 and 25; but for Indian ex-soldiers the age limit shall ordinarily be 35 years.
NOTE. - The Inspector-General is empowered to condone excess over the age limit in the case of temporary force of the Intelligence Branch and the District Intelligence Branches.
(f)Medical certificate. - Candidates shall be of good health and be pronounced fit for service by a Civil Surgeon.
(g)Qualifications. - Candidates shall be able to read and write the vernacular. The standard of the minimum height, chest measurement and weight shall be as follows :-
  Class Height Chest measurement. Weight
1. Bengalis 5' 6" 31" expansion 2" 120 lbs.
2. Gurkhas, Garhwalis, Rajbansis and Scheduled Tribes. 5'3" 32-1/2" expansion 2" 115 lbs.
3. Others 5' 7" 32" expansion 2" 120 lbs.
Candidates who are below the prescribed physical standards shall not ordinarily be enlisted; but, in exceptional circumstances, Superintendents may refer their cases to the Deputy Inspector-General, who may, for special reasons to be recorded in writing, sanction their enlistment.
(h)Recruiting party outside the province. - No recruiting party shall be sent outside the province of Bengal without the previous sanction of the Provincial Government.
(i)Probation. - The period of probation for a constable shall be two years. No extension of that period shall be allowed.
NOTE. - (i) All continuous service in temporary vacancies immediately preceding appointment on probation shall count towards the probationary period.(ii) 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.
(j)Confirmation. - The Superintendent may confirm probationers in their appointment on the termination of their period of probation.
(k)Discharge. - Probationers may at any time be discharged from service by the Superintendent, without proceedings, if found unsuitable, provided that the grounds for discharge shall be stated in the order of discharge which, however, shall not be given effect to till it has been submitted to and confirmed by the Deputy Inspector-General. No appeal shall lie against such an order.