735. Appointment of Deputy Superintendents. [§ 241 (2)(b), Government of India Act, 1935].
(a)Deputy Superintendents are members of the Bengal Police Service and are appointed (i) partly by promotion from amongst Inspectors as laid down in Appendix XLII and (ii) partly by direct recruitment under the Bengal Provincial Services Recruitment Rules.Note. - European Inspectors arc eligible for appointment by promotion to the same proportion of posts as that fixed for Europeans in the cadre of Inspectors. They are not required to be of Asiatic domicile.(b)All Deputy Superintendents recruited direct shall be on probation for two years (see regulation 801). The power to confirm a probationer rests with the Provincial Government.(c)The seniority of Deputy Superintendents shall be regulated by the order of their appointment to the service. Any such officer whose confirmation is delayed owing to failure to pass the prescribed departmental examinations or for other reasons may be superseded by his juniors who have not so failed, or may lose a definite number of places on the gradation, list as the Provincial Government may, on the recommendation of the Inspector-General, decide.
