Section 17 in National Capital Territory of Delhi, Andaman and Nicobar Islands, Lakshadweep, Daman and Diu, Dadra and Nagar Haveli and Chandigarh (Police Service) Rules, 2018
17. Saving.
- (i) Nothing in these rules shall affect reservations, relaxation in age-limit and other concessions required to be provided for the Scheduled Castes, the Scheduled Tribes, Other Backward Classes and other special categories of persons in accordance with the orders issued by the Government from time to time in this regard.(ii)Under the Punjab Police Rules, the DSPs in the UT Chandigarh are placed in the pre-revised pay scale having Grade Pay of Rs. 5400 in PB-III from the date of their initial appointment to the grade. Whereas, the officers of DANIPS are placed in the Grade Pay of Rs. 5400 on completion of four years of approved service. Therefore, consequent upon merger, all the existing DSPs of UT Chandigarh as on date of notification will continue in the same scale of pay till such time they are holding the post in the Entry Grade of DANIPS (analogous to DSP).(iii)The DSPs of UT of Chandigarh on absorption in DANIPS shall be interpolated with such officers of DANIPS who are already placed in the GP of Rs. 5400/-. In case there are no EG DANIPS officers in the G.P. of Rs. 5400/- on the date of absorption of DSPs of UT of Chandigarh in DANIPS, these DSPs (G.P Rs. 5400/-) on the date of absorption shall rank enblock senior to all the officers of EG of DANIPS who are in a lower scale of G.P of Rs. 4800/-.
