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State of Sikkim - Section

Section 23 in The Sikkim Police Act, 2008

23. Recruitment.

(1)The Civil Police shall comprise of all personnel of Sikkim Police other than Armed Police, and the strength of the various cadres, the Criminal Investigation Department, State Intelligence Department and branches of the Civil Police shall be as prescribed by the State Government from time to time.
(2)Recruitment to the Civil Police shall be in accordance with the Rules notified by the State Government. The Director General of Police, subject to the provision of this Act, shall cause an annual recruitment to be conducted to all Group 'C' vacancies in the Civil Police required to be filled by direct recruitment:Provided that the quota for direct recruitment, in ranks to which direct recruitment is conducted, shall be so fixed by the State Government as to provide a fair balance between the different ranks and prospects for promotion to eligible and meritorious officers at each level.
(3)Every Civil Police officer on initial recruitment shall undergo induction training at the Police Training Centre. The period and syllabus of training shall be as may be prescribed, which may be revised from time to time on the recommendations of the Director General of Police subject to the general directions of the State Police Board.