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State of Punjab - Section

Section 8 in Punjab Home Guards and Civil Defence (Class I) Service Rules, 1988

8. Method of appointment and qualifications.

(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.
(2)An appointment to the Service by promotion shall be made by selection on seniority-cum-merit basis and no person shall be entitled to claim promotion on the basis of seniority alone.
(3)No person shall be recruited to any post in the service by direct appointment unless he possesses the knowledge of Punjabi language of matriculation standard or its equivalent or passes test in Punjabi language of matriculation standard to be held by such authority as may be specified by the Government in this behalf from time to time.