Section 8(1) in Punjab Home Guards and Civil Defence (Class I) Service Rules, 1988
(1)Appointments to the Service shall be made in the following manner, namely :-(a)in the case of Commandant General, -(i)by promotion from amongst the Deputy Commandant Generals or Divisional Commandants who have an experience of working as such for a minimum period of eight years; and(ii)by transfer of serving police officers not below the rank of Deputy Inspector General Police or Additional Inspector-General of Police under the Punjab Government or other State Government or the Central Government, if a suitable person is not available for appointment by promotion ;(b)in the case of Deputy Commandant General and Divisional Commandants,-(i)by promotion from amongst the Battalion Commanders or Commandant Combined Home Guards and Civil Defence Training Institute, who have an experience of working as such for a minimum period of eight years; and(ii)by transfer from amongst the serving Police Officers not below the rank of a Superintendent of Police under the Punjab Government, if a suitable person is not available for appointment by promotion ;(c)in case of a Battalion Commander or Commandant C.T.I., -(i)twenty-five per cent by direct appointment from amongst the persons who -(a)possess Bachelor's Degree in the second division from a recognised university and also possess 'C' Certificate of the National Cadet Corps, or(b)are Ex-servicemen not below the rank of a Major.(ii)seventy-five per cent by promotion from amongst the Battalion 2nd-in-Command, including District Commanders, Chief Instructor, Junior Officer at the State Headquarters working under the control of the Commandant General, Punjab who have an experience of working as such for a minimum period of eight years.
