758. Procedure to be followed in giving acting promotion to Assistant Sub-Inspectors and head constables in leave vacancies of Sub-Inspectors.
- Assistant Sub-Inspectors and head constables shall not be promoted to act as Sub-Inspectors in leave vacancies except in leave vacancies in the ranks of Inspector and Sub-Inspector of the Special Armed Force. They can be promoted to be acting Sub-Inspectors in permanent vacancies among Sub-Inspectors or in filling temporary appointments, or in the chain of vacancies caused by the promotion of Inspectors to act as Deputy Superintendents (in the chain of Deputy Superintendents promoted to act as Superintendents), provided that the arrangements made do not cause any excess in the sanctioned cadre of Sub-Inspectors. Officiating promotion to the rank of Sub-Inspector requires the approval of the Deputy Inspector-General of the Range if the arrangement affects more than one district in a Range.
