Section 56(3) in The M.P. Vishesh Sashastra Bal Niyam, 1973
(3)Notwithstanding anything contained in the rules, the Deputy Inspector-General of Police may promote a constable to the rank of a Head Constable, and with the approval of the Inspector-General of Police a Head Constable to the post of Platoon Commander, who has distinguished himself in anti-dacoity operations, law and order situations, or shooting competitions, or in some other field of duty, [x x x] [Omitted by Notification 2 (A) 224-96-B-(IV)-II, dated 1-1-1997.] or who has been awarded the Indian Police Medal, or the President's Police Medal and Fire Services Medal for Gallantry, or for distinguished service or for meritorious service, if he considers him suitable tor promotion. The number of officers promoted under this rule shall not exceed 10 per cent of their strength. Similarly the Inspector General of Police may promote a Platoon Commander to the post of Company Commander or Company Second-in-Command on similar grounds if he finds him suitable for promotion to the rank.
