806. Examination of Sub-Inspectors in Law and procedure and criminology. [§ 12, Act V, 1861].
(a)Every directly appointed Sub-Inspector may sit for an examination in Criminology and Law and Procedure after completing eight years' service. This is to count from the date he leaves the Police Training College after his final examination.Every departmentally promoted Sub-Inspector may sit for such an examination after completing eight years' officiating and confirmed service in the rank of Sub-Inspector.(b)An officer who has not passed these examinations completely shall not be promoted to the post of Inspector either in an officiating or a permanent capacity. A Sub-Inspector should be allowed six chances to appear in the examination in any particular subject and on his failing in the 6th chance he should be debarred from appearing in any future examination.(c)The subjects of examination will be -(i)Law and Procedure (with books).(ii)Law and Procedure (without books).(iii)Criminology (without books).(iv)Criminology (practical test).(d)The details of examination on each subject are shown in Appendix L. Only unannotated editions of Acts and Codes will be allowed in answering the paper on law with books.(e)The Principal, Police Training College, shall be responsible that the new Acts affecting the police are included in the list of text books from time to time and notified for the information of the officers concerned.(f)An officer who succeeds in passing in one of the subjects will not be required to present himself again for examination in the same subject, but only in that in which he failed.(g)The marks to be assigned to each of the subjects mentioned in subclauses (i), (ii) and (iii) shall be 200 and 100 in the subject mentioned in sub-clause (iv) of clause (c), The pass marks shall be 60 per cent, in each subject. The time allowed for each subject shall be three hours.(h)The examination will be held in January and July each year at the headquarters of each Range, on a date to be fixed by the Principal, Police Training College. The officers of the Criminal Investigation Department and its branches will be examined at the Range headquarters. The Principal shall report to the Inspector-General by the first week of November May each year the date fixed by him for approval and publication in the Police Gazette.(i)Three Superintendents selected by the Inspector-General shall set the questions on the first three subjects respectively as mentioned in clause (c) and examine the answers. The Superintendents shall send the question papers set by them together with the key to the answer to the Principal who has authority to modify any question which he does not consider suitable or to substitute another in its place.(j)The Principal shall forward the question papers, duly completed, to the Assistant Inspector-General who will print and distribute them to Range Deputy Inspectors-General according to their requirements.(k)The Range Deputy Inspectors-General shall intimate to the Assistant Inspector-General on the 1st November and May each year the number of question papers and blank answer books on each subject that will be required for their Ranges.(l)As soon as the examination is over the Range Deputy Inspector-General shall forward the answer papers to the examiners concerned.(m)The practical test in Criminology shall be held at the office of the Police Training College. Those Sub-Inspectors who pass in the written examination are permitted to appear at the practical test. The test shall be conducted by a Board of Examiners composed of the Principal, Police Training College, Special Superintendent, Criminal Investigation Department, Director, Forensic Science Laboratory and another officer of Superintendent of Police's rank to be selected by the Inspector-General.(n)The Principal shall, on receipt of the mark-sheet together with the answer papers from the examiners and the Board, tabulate the marks and forward a list of successful candidates to the Assistant Inspector-General who shall notify the results in the Police Gazette. The answer papers would be preserved in the office of the Principal for a period of six months from the date of publication of the results in the Police Gazette. On an officer's passing the examination the fact shall be noted in his service book.NOTE. - (i) This regulation does not apply in the case of Sub-Inspectors belonging to the Special Armed Force or Town Police, or to the Sub-Inspectors employed as experts in the specialised, branches of the Criminal Investigation Department, viz., Finger Print Bureau, Foot Prints, Note-Forgery, Handwriting and Arms and Photography, for promotion in the respective branches Only.(ii)This examination has been declared by the Provincial Government to be obligatory for purposes of travelling allowance.
