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Union of India - Section

Section 4 in The Indian Police Service (Appointment by Limited Competitive Examination) Regulations, 2011

4. Conditions of Eligibility in order to be eligible to compete at the examination, a candidate must satisfy the following conditions, namely

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(i)Nationality
(a)He must be a citizen of India, or
(b)He must belong to such categories of persons as may, from time to time, be notified in this behalf by the Central Government.
(ii)Age He must have not attained the age of 35 years on the first day of August of the year In Which the examination is held ,
Provided that the upper age limit may be relaxed In respect of such categories of persons as may from time to time, be notified In this behalf by the Central Government to the extent and subject to the conditions notified in respect of each category
(iii)Educational Qualifications' He must hold a degree of any University Incorporated by an Act of the Central or State Legislature in India or other educational institutions established by an Act of Parliament or declared to be deemed as Universities under section 3 of the University Grants Commission Act, 1956, or a foreign University approved by the Central Government from time to time, or possess a qualification Which has been recognised by the Central Government [for the purpose of admission to the examination] .
Provided that-
(a)In the exceptional cases the Commission may, treat as qualified a candidate who though not possessing the qualification prescribed in this clause, has passed examinations conducted by other Institutions of a standard which, in the opinion of the Commission, Justifies the admission of the candidate to the examination, and.
(b)candidates who are otherwise qualified but have taken degrees from foreign Universities, Which are not approved by the Central Government, may also be admitted to the examination at the discretion of the Commission
(iv)Attempts at the examination Every candidate appearing for the examination, who is otherwise eligible, shall be permitted two attempts at the examination, and the appearance of a candidate at the examination will be deemed to be an attempt at the examination Irrespective of his disqualification or cancellation, as the case may be, of his candidature.
Provided that the number of attempts may be relaxed in respect of such categories of persons as may from time to time, be notified In this behalf by the Central Government to the extent and subject to the conditions notified In respect of each category
(v)Officers recruited as Deputy Superintendents of Police In States under State Police Service and Assistant Commandants In Central Para Military Forces (Central Reserve Police Force, Border Security Force, Indo-Tibet Border Police, Central Industrial Security Force and Sahstra Seema Bal) and officers of the rank of Captain or Major or equivalent In the Armed Forces having minimum five years experience of continuous and actual service will be eligible to appear in the examination.
(vi)Fees - He must pay the fees specified by the Commission
(vii)Vigilance Clearance - Every candidate opting for the Limited Competitive Examination, will have to enclose a certificate from his parent cadre declaring him clear from Vigilance angle Current Vigilance clearance certificate from the parent cadre will have to be produced at the time of interview.