(2)Recruitment to the Civil Police shall be in accordance with the Rules notified by the State Government. The Director General of Police, subject to the provision of this Act, shall cause an annual recruitment to be conducted to all Group 'C' vacancies in the Civil Police required to be filled by direct recruitment:Provided that the quota for direct recruitment, in ranks to which direct recruitment is conducted, shall be so fixed by the State Government as to provide a fair balance between the different ranks and prospects for promotion to eligible and meritorious officers at each level.
