743. Appointment of Assistant Sub-Inspectors. [§241(1)(6), Government of India Act, 1835, and §2, Act V, 1861, read with §243 of the Government of India Act, 1935]/
(a)Appointing authority. - Superintendent of Police.(b)Method of recruitment. - Vacancies shall be filled either (i) by promotion from the rank of constable or (ii) by direct recruitment.(i)Promotion of constables. - Nominations shall be made by the Superintendent to the Range Deputy Inspector-General once a year and the latter officer shall personally interview the men on a suitable opportunity. Thereafter, an approved list of constables, fit for permanent promotion, shall the prepared for each district by the Deputy Inspector-General in conference with the Superintendent concerned and appointments shall be made from it on the occurrence of a vacancy in the order in which the names are arranged. In the case of constables of the Intelligence Branch and the Criminal Investigation Department, the Deputy Inspector-General in consultation with one m more Special Superintendents shall prepare an approved list of constables fit for permanent promotion, ordinarily, in accordance with paragraphs (ix) and (x) of Appendix XLVI and appointments shall be made from the list in the order in which the names are arranged.NOTE. - Government may, as a special case and on such terms as it thinks fit, exempt any constable in the photographic section of the C.I.D. and the I.B. from appearing in the examination referred to in Appendix XLVI for promotion as an A.S.I. in the said section of the C.I.B. and I.B.(ii)Direct appointment. - Such recruitment shall only be made with the previous approval of the Deputy Inspector-General when suitable constables are not available for promotion. Applications called for by the Superintendent of the district concerned, together with his nominations, shall be submitted to the Range Deputy Inspector-General. The final selection shall be made by a Board consisting of the Range Deputy Inspector-General in conference with the Superintendent concerned and shall be in accordance with the Bengal Services Recruitment (Communal Ratio) Rules, 1940. Directly appointed Assistant Sub-Inspectors shall be sent to the Police Training College for training.(c)Age for recruitment. - For direct recruitment, candidates shall be over 19 and under 25 years of age.NOTE. - The Inspector-General is empowered to condone excess over the age limit in the case of temporary force of the Intelligence Branch and the District Intelligence Branches.(d)Medical certificate. - For direct recruitment, candidates shall be required to produce health certificates from a Presidency or Civil Surgeon.(e)Qualifications. - For direct recruitment, candidates shall have passed the Matriculation Examination or its equivalent (see Appendix XLV).The standard of height and chest measurements shall be the same as for constables.NOTE. - This regulation does not apply to recruitment of Assistant Sub-Inspectors for the Photographic Bureau of the Criminal Investigation Department except in so far as it relates to (1) age for recruitment, (2) medical certificate, and (3) educational qualification. The appointing authority for such Assistant Sub-Inspectors shall be the Assistant to the Deputy Inspector-General.(f)Probation. - (i) For persons directly recruited to the rank of Assistant Sub-Inspector, the period of probation shall be one year, counting from the date of their arrival in a district on return from the Police Training College, and for Assistant Sub-Inspectors promoted from lower ranks, one year counting from the date of their promotion to the rank of probationary Assistant Sub-Inspector.NOTE. - No leave other than casual leave or leave on full average pay not-exceeding in the aggregate four months, shall count towards the period of probation.(ii)The period of probation may be extended by the Superintendent by a period not exceeding six months. For further extension of the period of probation, the sanction of the Deputy Inspector-General shall be obtained.(g)Confirmation or discharge or reversion. - (i) The Superintendent may confirm probationers on the termination of their period of probation. In the Intelligence Branch and in the Criminal Investigation Department, the Special Superintendent or the Assistant to the Deputy Inspector-General shall be the confirming authority.(ii)When a probationer is about to complete the period of probation, the Superintendent shall record an order confirming him in his appointment with effect from the date of completion of the period of probation, or extending his period of probation, or discharging him the service or, in the case of promoted officer, reverting him to his substantive rank.NOTE. - Where orders are required under clause (f)(ii), the Superintendent shall submit his recommendation for further extension of the period of probation in time to enable him to receive the orders of the Deputy Inspector-General before the expiry of the period of probation.(iii)A directly appointed probationer may at any time be discharged from service by the Superintendent, if considered by that authority to be unsuitable for the post of an Assistant Sub-Inspector, but the order of discharge shall not be given effect to till it has been submitted to and confirmed by the Deputy Inspector-General.(iv)When an order is made for the discharge of a probationer or his . reversion to his substantive rank, no proceedings shall be required; but the grounds for discharge or reversion shall be stated in the order. No appeal shall lie against such an order.
