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State of Rajasthan - Act

Rajasthan Civil Services (Special Selection and Special Conditions of Service for Appointment of Persons in the State Special Branch) Rules, 2013

RAJASTHAN
India

Rajasthan Civil Services (Special Selection and Special Conditions of Service for Appointment of Persons in the State Special Branch) Rules, 2013

Rule RAJASTHAN-CIVIL-SERVICES-SPECIAL-SELECTION-AND-SPECIAL-CONDITIONS-OF-SERVICE-FOR-APPOINTMENT-OF-PERSONS-IN-THE-STATE-SPECIAL-BRANCH-RULES-2013 of 2013

Published on 30 September 2013
Commenced on 30 September 2013
[This is the version of this document from 30 September 2013.]
[Note: The original publication document is not available and this content could not be verified.]

Rajasthan Civil Services (Special Selection and Special Conditions of Service for Appointment of Persons in the State Special Branch) Rules, 2013Published vide Notification No. G.S.R. 68, dated 30.9.2013G.S.R. 68. - In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India and Section 20 of the Rajasthan Police Act, 2007 (Act No. 14 of 2007), the Governor of Rajasthan hereby makes the following rules laying down the procedure for Special Selection and Special Conditions of Service for appointment of persons to the post(s) in the State Special Branch (SSB) namely:-

1. Short title and commencement.

(1)These rules may be called the Rajasthan Civil Services (Special Selection and Special Conditions of Service for Appointment of Persons in the State Special Branch) Rules, 2013.

(2)They shall come into force from the date of their publication in the Official Gazette.

2. Scope and Application.

- These rules shall apply to the appointment of the persons to various posts working in the State Special Branch constituted within the Rajasthan Police, in Schedule-I.

3. Definitions.

- In these rules, unless the context otherwise requires,-

(a)"SSB" means State Special Branch

(b)"Appointing Authority" in respect of State Services and other Service posts means the Government of Rajasthan or such other authority to whom these powers may be delegated by the Government, and in respect of others as defined in clause (a) of Rule 2 of the Rajasthan Police Subordinate Services Rules, 1989;

(c)"Committee" means the Committee referred to in Rule 10;

(d)"Director General of Police" means the Director General of Police as defined in the Rajasthan Police Act, 2007 (Act No. 14 of 2007);

(e)"Additional Director General" means the Additional Director General of Police (Intelligence) Rajasthan;

(f)"Superintendent of Police" means Superintendent of Police (Intelligence) Rajasthan, Jaipur;

(g)"Government" means the Government of Rajasthan;

(h)"Record of Service" means the Annual Performance Appraisal Reports where the maintenance of such record is prescribed and other relevant service record such as operational fitness certificate, etc.;

(i)"Schedule" means the Schedule appended to these rules;

(j)"State" means the State of Rajasthan; and

(k)"Year" means the financial year.

4. Interpretation.

- Unless the context otherwise requires, the Rajasthan General Clauses Act 1955 (Rajasthan Act No. VII of 1955) shall apply for the interpretation of these rules, as it applies for the interpretation of an Act of Rajasthan.

5. Composition, nature and strength of posts.

(1)There shall be three categories of posts as specified in Schedule-I, to be held on tenure basis or as the Government may sanction from time to time.

(2)The strength of the posts of each category shall be such, as may sanctioned by the Government from time to time.Provided that, the Government may leave vacant or keep in abeyance or abolish any post, without thereby entitling any person to any compensation.

6. Determination of Vacancies.

- The Superintendent of Police (Intelligence), Jaipur shall determine as soon as possible on 1st April of every year, for the post mentioned in Section B and C of the Schedule-I, the number of vacancies anticipated to be fulfilled in each category, during the next twelve months or as and when such contingency arises:Provided that for the year 2013-14, vacancies shall be determined as soon as possible after the Commencement of these rules.

7. Tenure.

(1)

(i)The post shall be held by the person so appointed for a tenure ordinarily not exceeding two years for the post of column no. 2 of Schedule-I, which may be extended by the Additional Director General of Police (Intelligence) for further term not exceeding one year at a time but the total however the maximum six years service conditions shall not apply for the post mentioned in Section B and Section C of Schedule-I.

(ii)A person may apply afresh on his promotion for induction in the State Special Branch and in such case he/she would be entitled to a further terms of two years extensible to a limit of six years as mentioned in the sub-rule (1) (i) above.

Provided further that as soon as the person is promoted in the parent cadre on a post carrying higher pay scale than the post held by him under these rules, he shall be reverted back to the parent department service immediately unless his retention in the promoted rank is approved by the Appointing Authority except for the posts mentioned in Section B and C of Schedule-I.

(iii)After the commencement of these rules all appointments to the posts as in column number 2 of the Schedule-I be deemed to be on transfer from the parent department/service in the State Special Branch and such officer(s) shall have lien in their parent department/service and on their reversion from such transfer they shall not have any right to protection of pay or scale of pay or Status held by them in State Special Branch as mentioned in column-2 of Schedule-I of the rules unless otherwise provided in these rules.

(iv)The Additional Director General of Police (Intelligence) may repatriate a person holding a post or mentioned in column-2 of Schedule-I, in the State Special Branch to his/her parent department/Service under any of the following conditions:-

(a)On his conviction by a court of law,

(b)On being challenged on the charges of moral turpitude or corruption in a court.

(c)On reduction in rank of pay under any relevant service rules,

(d)On his suspension from service under relevant service rules,

(e)On account of inability to perform duties due to physical or mental disabilities.

(f)On his self-request,

(g)On account of such administrative exigencies which shall be recorded in writing:

Provided, a person may on his/her will again apply for appointment to the State Special Branch after completion of his/her tenure.

(2)All appointments to the post as specified in Schedule-I, shall, in the first instance, be on temporary transfer from the parent department/service. The person so appointed shall not have any right to protection of pay or scale or status held by him/her, unless otherwise provided in these rules:Provided, that a person may on his/her own will, resign or seek retirement according to the conditions of service of his/her parent department/service which shall not confer upon him/her any right other than those ordinarily admissible under the relevant rules and/or the Rajasthan Service Rules, 1951.

8. Source of Selection.

- Selection for appointment to the posts as specified in column Number 2 of Schedule-I, after the commencement of these Rules, shall be made on the recommendation of the committee referred to in Rule 10 among the persons mentioned in column number 3 of Schedule-I who hold lien on the post or who have been appointed on regular basis, on the post before joining duty in the SSB:Provided, that the Government may decide to fill up any post as specified in column number 2 of Section-A of Schedule-I by deputation of officers having special or technical qualification for the job, from any department of the Rajasthan Government in the State.

9. Eligibility for Selection.

- Only such persons shall be eligible for consideration for s appointment to post(s) who fulfill the conditions laid down in Schedule-I on 1st April of the year in which they are considered except originally appointed in SSB:Provided that, the selection committee, shall have powers to relax the requirements of eligibility in Schedule-I in the case of specially deserving candidates with significant experience / expertise in the field of their duties.

10. Selection Committee.

(1)Selection to the posts, as specified in column-2 of Section A, shall be made on the recommendation of the Committee consisting of the following members.

1. Chief Secretary, Government of Rajasthan.

2. Additional Chief Secretary, Home Department.

3. Director General of Police.

4. Additional Director General of Police (Intelligence).

5. Dy-Secretary Department of Personnel.

(2)Selection to the posts of Section B and C of Schedule-I, shall be made by the Director General of Police on the recommendation of the Committee consisting of the following members and Additional Director General of Police intelligence-

1	Inspector General of Police (Intelligence) Rajasthan,Jaipur	Chairman
2	Dy. Inspector General of Police (Intelligence)Rajasthan, Jaipur	Member
3	Superintendent of Police (Intelligence) Rajasthan,Jaipur	Member Secretary

11. Criteria for Selection.

(1)Selection shall be made by the Committee after having an interview with regard to:-

(a)Educational qualifications, preference will be given to those who possess Computer skills;

(b)Personality including physical fitness and character;

(c)Tact, courage, intelligence and activeness;

(d)Integrity,

(e)Previous record of Service; arid

(f)Operational experience.

(2)No person, whose Annual Performance Appraisal Report grading is below "Good" in any of the preceding three years or whose 'integrity certificate' has been withheld or who is suffering from serious ailment shall be considered for appointment.

12. Procedure for Selection.

(1)As soon as it is decided that selection is to be made to fulfill a certain number of vacant posts as specified in column number 2 of Section-B and Section-C of Schedule-I from amongst the persons mentioned in column 3 of Schedule-I, the Superintendent of Police (Intelligence) Jaipur shall invite applications from all eligible persons through their controlling officers by a specified date through a general notice. The applications of the persons who are eligible for selection to the post(s) as specified in column number-2 of Schedule-I under the provisions of these rules along with the Annual Performance Appraisal Reports and other service record shall be forwarded by the concerned controlling officers along with their comments; if any, to the Superintendent of Police (Intelligence) Jaipur.

(2)On receipt of the applications under sub-rule (1) above, the Member-Secretary of the Committee constituted under sub-rule (2) of Rule 10, shall prepare a list of all the eligible candidates and shall place the same along with Annual Performance Appraisal.Reports and other service record of the candidates whose names are included in the list before the Committee, which shall select candidates equal to the number of vacancies likely to be fulfilled in, in order of their suitability.

13. Appointment.

(1)Appointment to the post(s) as specified in column Number 2 of Section B and Section C of Schedule-I shall be made by the Director General of Police or an officer authorized by him on his behalf from amongst the persons included in the list prepared under sub-rule (2) of Rule 12 in the order in which their names appear:Provided, that the decision of the Director General of Police shall be final in respect of candidates who are selected despite theft note of dissent recorded by the controlling officer at the time of forwarding the application of a candidate.

(2)Appointment to the post(s) as specified' in column number 2 of Section-A of Schedule-I shall be made by the Government in accordance with the provisions of the Rajasthan Police Act, 2007.

14. Pay and other Conditions.

(1)The scale of pay and initial pay admissible to the post as specified in column number 2 of Schedule-I and other conditions relating to increase in pay on promotion in the parent cadre and retirement benefits shall be as laid down in Schedule-II and shall be such as may be sanctioned by the Government with the concurrence of the Finance Department, Government of Rajasthan from time to time.

(2)Except as provided in these rules, other service conditions to the post(s) as specified in column number 2 of Schedule-I, shall be regulated by other rules applicable to the employees of the Government, made under the provisions to Article 309 of the Constitution of India, by the appropriate authority and for the time being in force.

(3)The conditions of deputation of officers other than serving under State Government shall be such as may be mutually decided by the Government and the parent authority or the officer concerned.

15. Removal of doubts.

- If any doubt arises relating to the application, interpretation and scope of these rules, it shall be referred to the Government/in the Department of Personnel whose decision, thereon, shall be final.

16. Repeal and Saving.

- All existing rules and orders in relation to matters covered by these rules and in force immediately before commencement of these rules are hereby repealed.Provided that, any action under the rules and orders so superseded, shall be deemed to have been taken under the provisions of these rules.

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