Section 56 in The M.P. Vishesh Sashastra Bal Niyam, 1973
56. Promotions and Examinations.
(1)Promotions to the next higher ranks shall be made from amongst those Constables, Lance Naiks. Naiks, Havildars, Platoon Commanders and Company Commanders who are adjudged to be the most suitable for promotion. The Officer's service record, conduct and his ability to command and lead will be taken into account while judging his suitability for promotion.[(1-d [Omitted by Notification 2(A) 224-96-B-(IV)-II, dated 1-1-1997.]) (,d) iz/kku vkj{kdksa ds inksa esa dqy fjfDr;ksa esa ls 70 izfr'kr in foHkkxh; dsMj ijh{kk ds ek/;e ls p;u }kjk ofj"Brk lg&;ksX;rk ds vk/kkj ij Hkjs tk,axsA(nks)iz/kku vkj{kkd dh Js.kh esa fjfDr;ksa ds 20 izfr'kr in 20 o"kZ ls vf/kd lsok dky okys vkj{kdksa }kjk T;s"Brk rFkk muds lsok vfHkys[k ds ewY;kadu ds vk/kkj ij] Hkjs tk,axsA(rhu)iz/kku vkj{kd dh Js.kh esa] fjfDr;ksa dk 10 izfr'kr mi fu;e (3) esa nh xbZ izfdz;k ds ek/;e ls Hkjs tk,axsA**(2)Departmental Promotion Committees should be constituted for promotions as under :(a)For promotion from Constables to Head Constables in the SAF Battalion. - The Commandant, as Chairman, Senior most Assistant Commandant, and Adjutant, as Members. Promotions will depend on seniority and merit.(b)For promotion from Head Constables to Platoon Commanders. - Nominations will be sent by Commandants to AIG-I, SAF with service records and a note of recommendation from Commandant. The Committee will consist of three DIG of the Police Headquarters and one Range DIG to be nominated by the IGP. The senior most DIG will preside. The list will be submitted to IGP for approval before publication. AIG-I, SAF will act as Member Secretary.(c)For promotion from Platoon Commanders to Company Commanders as in (b) above. Pre-promotion Courses will be held for all cadres.(3)Notwithstanding anything contained in the rules, the Deputy Inspector-General of Police may promote a constable to the rank of a Head Constable, and with the approval of the Inspector-General of Police a Head Constable to the post of Platoon Commander, who has distinguished himself in anti-dacoity operations, law and order situations, or shooting competitions, or in some other field of duty, [x x x] [Omitted by Notification 2 (A) 224-96-B-(IV)-II, dated 1-1-1997.] or who has been awarded the Indian Police Medal, or the President's Police Medal and Fire Services Medal for Gallantry, or for distinguished service or for meritorious service, if he considers him suitable tor promotion. The number of officers promoted under this rule shall not exceed 10 per cent of their strength. Similarly the Inspector General of Police may promote a Platoon Commander to the post of Company Commander or Company Second-in-Command on similar grounds if he finds him suitable for promotion to the rank.(4)The Syllabus of the pre-promotion course for Platoon Commanders and Company Commanders shall be as specified by the Inspector-General of Police from time to time.(5)The lit lists shall be reviewed every year and names of those who earn adverse reports may be suspended from the list.
