Section 6(2) in National Capital Territory of Delhi, Andaman and Nicobar Islands, Lakshadweep, Daman and Diu, Dadra and Nagar Haveli and Chandigarh (Police Service) Rules, 2018
(2)All the existing officers of Lakshadweep, Daman and Diu and Dadra, Nagar Haveli and Chandigarh Administrations holding posts, on regular basis, which have been encadred in the Service shall continue to be in their respective posts and grades as existed before commencement of these Rules till they become members of the Service after their suitability has been assessed by the Commission. In case they are assessed suitable, they shall be deemed to have been appointed to the appropriate grade from the date(s) of their regular appointment to such grades. In case any officer is not found suitable for appointment to the Service, the encadred post held by him regularly will be treated as ex-cadre till he is inducted into the Service or vacates the post and his case shall be reviewed every year.
