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State of Madhya Pradesh - Act

The M.P. Vishesh Sashastra Bal Niyam, 1973

MADHYA PRADESH
India

The M.P. Vishesh Sashastra Bal Niyam, 1973

Rule THE-M-P-VISHESH-SASHASTRA-BAL-NIYAM-1973 of 1973

Published on 25 November 1974
Commenced on 25 November 1974
[This is the version of this document from 25 November 1974.]
[Note: The original publication document is not available and this content could not be verified.]

The M.P. Vishesh Sashastra Bal Niyam, 1973Published vide Notification No. 6375-7355-2-B (1)-73, dated 25-11-1974, M.P. Rajpatra (Asadharan), dated 30-11-1974 at pages 3415-3429In exercise of the powers conferred by sub-sections (1) and (2) of Section 27 of the Madhya Pradesh Vishesh Sashastra Bal Adhiniyam, 1968 (No. 29 of 1968), the State Government hereby makes the following rules namely :-

Chapter I
Preliminary

1. Short title and application.

(1)These rules may be called the Madhya Pradesh Vishesh Sashastra Bal Niyam, 1973.

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

(3)These rules shall apply to all members of the Madhya Pradesh Special Armed Force to whom the Act applies.

2. Definitions.

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

(a)"the Act" means the Madhya Pradesh Vishesh Sashastra Bal Adhiniyam, 1968 (No. 29 of 1968);

(b)"direct recruitment" a person is said to be recruited by direct recruitment to the Special Armed Force when at the time of his first appointment there to he was not in the service of the State Government;

(c)"promotion" means an appointment of a member of the Special Armed Force from any lower rank to a higher rank.

Chapter II
Location, Administration and Organisation

3. Special Armed Force to be divided into groups.

(1)The Special Armed Force may be divided into separate units, each unit to be called a group. The location of the head-quarters of each of this group and the number of such groups shall be divided by the State Government from time to time.

(2)The Zonal Officer appointed by the State Government under sub-section (1) of Section 5 of the Act shall be in administrative charge of the Special Armed Force Group.

4. Organisation of groups.

- The State Government may fix the strength of groups of the Special Armed Force from time to time.

5. Strength of the Special Armed Force.

- The State Government may fix the strength of groups, battalions, companies, platoons and sections from time to time.

6. Ranks of Officers of the Special Armed Force to be equivalent to ranks of the Police Officers.

- The ranks of the officers of the Special Armed Force specified in the Officers of the Special Armed Force specified in Appendix I to these rules shall be deemed to be equivalent to the ranks of the Police Officers, as specified in the said Appendix for the purpose of Section 8 and generally for the purposes of the Act.

7. Initial constitution of the Special Armed Force.

- All the Officers of the Special Armed Force who have been appointed to the Madhya Pradesh Special Armed Force before the enforcement of the Act and these rules shall be deemed to have been appointed under the provisions of the Act and these rules.Explanation. - Officers of the Special Armed Force shall include a Police Officer holding charge or additional charge of a post in the said Force or discharging current duties thereof.

Chapter III
Duties and Responsibilities

8. Zonal Officer.

- The State Government may appoint Zonal Officers who shall be responsible for the training, administration and maintenance of discipline and efficiency of all officers of the Special Armed Force in the Group. He shall supervise all duties performed by those under his command. He shall be responsible for the security of all arms, ammunition and equipment in charge of the group. He shall issue such orders from time to time as are found necessary for the regulation and administration of the group under his charge.

9. Commandant.

- The Commandant shall help the Zonal Officer if and when appointed by the State Government in the performance of his duties. He shall be responsible for the training, administration, discipline, efficiency, morale, health and welfare of all men under his command. As the executive head of the Battalion he shall subject to the order of the Zonal Officer issue standing orders and instructions in all matters which lie within his competence including the duties to be performed by his subordinates. He shall be responsible for the training of all officers under him and the security of all arms, ammunition and property in charge of the Battalion. He shall also be responsible for the proper functioning of all welfare activities like the Welfare Centre, Agriculture, Dairy, Canteen, Grain shop and for the maintenance of proper accounts thereof, shall exercise proper control over expenditure from the Battalion Fund, the Mass Improvement Fund and other such Funds, and shall be responsible for preventing their misuse. He shall see that the Messes and the Langars in the Battalion are run properly and economically. He shall attend office, parades, take round of the lines and hold Orderly Room at the prescribed hours, whenever he is at headquarters.

10. Adjutant.

- The Adjutant shall be responsible mainly for the administration of the Headquarters wing under his control; and the discipline training, health and welfare of all men under his command. He shall be responsible for the maintenance of proper accounts of stores, arms and ammunition. He shall be responsible for security of all property in the Campus and to look after the sanitation and cleanliness of the Campus. He shall be responsible for the mounting of guards, their turn out and inspections, he shall attend parades regularly and shall be responsible for all arrangements at and organisation of general and ceremonial parades. He shall do all other work entrusted to him by the Commandant and Assistant Commandant.

11. Assistant Commandant.

- The Assistant Commandant shall help the Commandant in the performance of his duties and do all work entrusted by the Commandant. Subject to the control of the Commandant, he shall be responsible for the discipline, administration, performance, training, efficiency, morale and welfare of his subordinate, the security and sanitation of the Camp, proper running of the Langars, the maintenance of proper accounts of all cash, arms, ammunitions and other property in charge of the battalion. It shall be the duty of the Assistant Commandant to run the welfare activities of the Battalion. He shall assist the Commandant in every manner to keep the standard of administration, discipline, training, efficiency, morale, the health and well being of the Battalion and its personnel at a high order and carry out all orders of the Commandant.

12. Quarter Master.

- The Quarter Master shall be responsible for the indent and issue of clothing and other articles of uniform, arms, ammunition, tentage and other stores, buildings and their maintenance, purchase of stores subject to the Commandant's orders, and the maintenance of stock registers, and all correspondence relating to them. He shall also be responsible for the administration, discipline, training, performance, morale, welfare and health of his subordinates and the distribution of duties amongst them. He shall give all required assistance to the Adjutant in the Administration of the Headquarter.

13. The Headquarter Company Commander.

- The Headquarter Company Commander shall work under the direction of the Adjutant and will be in command of all the subordinate officers of the Headquarters who are not working under the Quarter Master. He shall also be the Sports Officer of the Battalion and it will be his responsibility to prepare and train team's for various sports and competitions. He shall himself set an example of smartness, energy and devotion to duty to all ranks of the Battalion and will instantly check all slackness and indiscipline without fear or favour. His knowledge of drill, procedure, dress regulations and standing orders of the Battalion must be complete and up-to-date. He shall keep the Adjutant and the Commandant informed of the general temper of the Battalion so that grievances and complaints may be speedily rectified. He shall observe closely the character and conduct of the Platoon Commanders and under officers and will inform the Commandant and the Adjutant if anything, howsoever slight happens which may reflect on the good name of the Special Armed force. He shall maintain rosters for the various Battalion duties and social service (Shramdan parties). He shall be present on all guard mounting parades. He shall parade all ranks attending the Commandant's orderly room at the prescribed time and shall hand them over to the Adjutant with details of the cases for disposal. He shall collect and scrutinise the daily parade statements and reports and shall keep himself acquainted at all time with the strength and distribution of the companies.In the absence of the Headquarter Company Commander or when none has been appointed to a Battalion, the Commandant may authorise any other Officer to perform the functions of the Headquarter Company Commander.

14. Company Commander, Platoon Commander and Section Commander.

- The Company Commanders, Platoon Commanders and the Section Commanders shall be responsible for the welfare, administration, training, discipline, efficiency, morale and the health of the personnel under their command, the sanitation of the camp of their sub-units, the security of the arms, ammunition, cash and other property the maintenance of proper accounts in respect of them, the proper and economical management of the Langars and shall daily attend parades, impart training to their men, and play games with them and shall hold orderly rooms daily at the prescribed hours and shall set an example of discipline, smartness, energy and devotion to their subordinates.

15. Subedar Adjutant.

- The Subedar Adjutant shall assist the Adjutant in the office and perform such of his routine duties as are assigned to him by the Adjutant.

16. Subedar Quarter Master.

- Subedar Quarter Master shall work under the direction and supervision of the Quarter Master and shall be assisted in his duties by the Quarter Master staff.

17. Battalion Mechanical Transport Officer.

- The Battalion Mechanical Transport Officer shall be responsible for the maintenance of stock book for the Government vehicles and trailors, stock book of tools and spare parts, a general stock book for petrol, oil and lubricants stock book of condemned stores and log books of vehicles in the prescribed form. He shall be responsible for the custody and safety of all vehicles, stores, tools, petrol, oil and lubricants on charge with the unit the condition, efficiency, and turn out of motor vehicles and personnel, cleanliness and neatness of the garage, store rooms and barracks, the administration, training, efficiency, performance, morale and health of the personnel under his command and for through inspection in the prescribed manner of each motor vehicle and noting the result briefly in the relevant register and the proper maintenance of all vehicles and their repairs. He shall be responsible for the enforcement of all standing orders on the use of Motor Transport. He shall work under the supervision of the Headquarter Company Commander unless the Commandant appoints any other Gazetted Officer to supervise his work.

18. Havildar Major.

- The Havildar Major shall be responsible for setting a good example to the Non-Commissioned Officers and men of the Battalion and the Company in all matters of discipline, dress, and appearance, and he shall instantly repress all slovenliness, slackness and indiscipline. He must have perfect knowledge of the drill, procedure, dress regulations and standing orders and he shall be zealous in checking the slightest deviation from them and in achieving a uniform of high standard. He shall be responsible for parading all men who have to be put up in the orderly room. He shall parade and inspect all under officers and men joining or leaving the unit, take might roll call and report to the Day Officers. He shall be responsible for the smart turn out and drill of guards and to ensure that Commanders and Sentries know their duties and responsibilities.

19. Leading of units and sub-units on active duty.

- The Commandant, the Assistant Commandant, Company Commander, Platoon Commander and Section Commander shall, as a rule, lead the units and sub-units under them on active duty and on any other special task assigned to it.

20. General duties of the Officers of the Special Armed Force.

- Every Officer of the Special Armed Force shall see that he gains the confidence of his subordinates and makes them feel assured of due credit for their good work and he shall give a fair hearing and loyal support in all differences and have full knowledge of men under his command. He shall create such faith in his Superior Officers that they would feel that he cannot be swayed over by any temptation or influence and that sincerity, honesty, hard work and efficiency are the only qualities which can earn promotions and advancements. It shall be the duty of every Officer of the Special Armed Force to be smart and to pay due compliments to his Superior Officers. He shall show due courtesy and talk politely and obey orders promptly. He shall have pride in the Special Armed Force and shall always see that he docs nothing they may cast a slur on the good name of the Force.

Chapter IV
Recruitment

21. Persons to be recruited.

- Subject to the orders of the State Government issued from time to time in this behalf, recruitment to all ranks of S.A.F. shall be made from persons who are :-

(a)a citizen of India; or

(b)a subject of Sikkim; or

(c)a subject of Nepal; or

(d)a subject of Bhutan; or

(e)a Tibetan refugee who came over to India before the 1st January, 1962 with the intention of permanently settling in India.

(f)a person of Indian origin who has migrated from Pakistan, Burma, Ceylon and East African countries of Kenya, Uganda and the United Republic of Tenzania (formerly Tanganyika and Zanzibar) with the intention of permanently settling in India :

Provided that a candidate belonging to categories (c), (d), (e) and (f) shall be a person in whose favour a certificate of eligibility has been given by the State Government and if he belongs to category (1) the certificate of eligibility will be issued for a period of one year, after which such a certificate will be retained in service subject to his having acquired Indian Citizenship.

22. Qualifications.

(1)A candidate for direct recruitment in the Special Armed Force must have the following minimum qualifications :-

(i)Height.- 5'6".

5.

'2" in the case of Gurkhas, Garhwalis, Kumaonis.

5.

'5" in the case of Marathas and candidates of Scheduled Tribes and Schedule Castes.

(ii)Chest.- 31" unexpanded.

33.

" when fully expanded.(iii)Age. - Not less than 18 years and not more than 28 years subject to all the relaxation available, to temporary Government servants, retrenched Government servants, candidates of Scheduled Castes and Scheduled Tribes, ex-servicemen, Gold smiths or any other category of persons as decided by Government from time to time.(iv)Good moral character, good health and sound mind.(v)He should not be knock-kneed or footed.(vi)He should have the following educational qualification, namely :-(a)Company Commander. - A Graduate of a recognised University or any other degree recognised by the State Government to be equivalent.(b)Platoon Commander. - A Graduate of a -recognised University or any other degree recognised by the State Government to be equivalent.(c)Head Constable. - Higher Secondary.(d)Constable. - No formal educational qualification is prescribed but the candidate will have to pass a test in Hindi reading, Hindi dictation, physical proficiency test and interview, personality test, each carrying 100 marks, and those who come in the merit list will be selected as laid down in Government of Madhya Pradesh, Home Department Circular No. 4078 GR-185/Bhopal, dated the 15th November, 1972.(e)[ Constable (syce-) pass 5th class Examination. The candidate will have to pass a Physical Proficiency test in interview.] [Inserted by Notification No F-2(A)-208-92-B (4)-II, dated 12-8-1994.]Reservation of vacancies for the Scheduled Castes, the Scheduled Tribes, ex-servicemen and any other category of persons shall be subject to Government orders issued in this behalf from time to time.

(2)Notwithstanding anything contained in sub-rule (1), the State Government in the matter of enlistment to the rank of Head Constable, and Constable, may sanction enlistment of a candidate even though he may be wanting in any one or more of the qualifications prescribed in the said sub-rule.

23. Recruitment of Company Commanders, Platoon Commanders, Head Constables and Constables.

(1)Recruitment to the ranks of Company Commanders, Platoon Commanders, Head Constables and Constables of the Special Armed Force shall be made either by-

(i)direct recruitment; or

(ii)recruitment by transfer from the Police Force; or

(iii)Promotion.

(2)The method and procedure of recruitment and selection shall be as specified by the State Government from time to time.

24. Percentage of Posts.

- A minimum of Ninety three per cent posts of Company Commanders, sixty per cent posts of Platoon Commanders and ninety five per cent posts of Head Constables shall be filled in by promotion of the members of the Special Armed Force, and five per cent posts of Head Constables shall be tiled from ex-army personnel.

25. Boys Company.

(a)With a view to secure trained and suitable men for enlistment in Radio and Motor transport, young boys who have studied up to 8th class may be enlisted, who shall be given the facility of further study besides receiving practical training in Radio and Motor Transport. Their number and conditions of service will be as prescribed by the State Government from time to time.

(b)Boy Orderlies. - The Commandant of a battalion may appoint as Boy Orderlies sons of such deceased or retired officers of the Special Armed Force who stand in need of help. Their pay and allowance and conditions of service shall be the same as those of Boy Orderlies in the District Police. Their number in any battalion shall not be more than 6.

(c)Boys enlisted under clauses (a) and (b) above can be discharged at any time after giving one month's notice without assigning any reasons for such discharge.

26. Probation.

(1)A person appointed to the Special Armed Force service by direct recruitment shall ordinarily be placed on probation for a period of two years.

(2)The Appointing Authority may, for sufficient reasons, extend the period of probation by a further period not exceeding one year.

(3)The services of a probationer may be terminated during the period of probation if in the opinion of the Appointing Authority he is not likely to shape into a suitable officer of the Special Armed Force.

(4)The services of a probationer who is found unsuitable for the Special Armed Force may be terminated at the end of the period of probation.

(5)On the successful completion of probation the probationer shall be confirmed in the post to which he has been appointed.

(6)A probationer whose period of probation is not extended under sub-rule (1) but who has neither been confirmed nor discharged from service at the end of the period of probation shall be deemed to have been continued in service, subject to the condition of his service, being terminable on the expiry of a notice of one calendar month given in writing by either side.

27. Trial for suitability of Officiating Officer of the Special Armed Force.

(1)A person appointed to the Special Armed Force by promotion shall ordinarily be appointed in an officiating capacity for a trial period of two years.

(2)It during or at the end of the period of trial such person is found to be unsuitable for the service of the Special Armed Force, he shall be reverted to his former substantive service or post.

(3)If at the end of the period of trial, the Officiating Officer of the Special Armed Force is considered suitable for the service of the said Force he shall be confirmed in the service with effect from such date as may be specified in the order of confirmation.

28. Retirement on grounds of unsuitability.

(1)Where a Commandant is of the opinion that any officer of the Special Armed Force of or below the rank of a Head Constable working under his Command is unfit to be retained in service he may after giving him an opportunity of showing cause, retire him from the service :Provided that where in the interest of the State it would be expedient so to do. it shall be lawful for the Commandant to pass an order as aforesaid without giving the Officer such opportunity to show cause.

(2)Where a Commandant is of the opinion that any Officer above the rank of a Head Constable of the Special Armed Force working under his Commandant is unfit to be retained in the service of the said Force he may recommend to the Appointing Authority that such Officer be retired from service.

(3)He shall also forward to the Appointing Authority the reasons for his recommendation along with the record of service of the Officer.

(4)The Appointing Authority may on receipt of such recommendation and after giving the officer an opportunity to explain his case pass such order as it may deem fit :Provided that where in the interest of the State it would be inexpedient so to do, it shall be lawful for the Appointing Authority to pass an order as aforesaid without giving the officer the opportunity to explain his case.

(5)In this rule Appointing. Authority means the State Government or such Authority to whom the power of appointment to the service of the Special Armed Force has been or may hereafter be delegated by the Government.

Chapter V
Arms and Ammunitions

29. Scale of Arms and Ammunitions.

- The scales of arms and ammunitions to be furnished to the members of the Special Armed Force shall be as prescribed by the Government from time to time.

Chapter VI
Dress Regulations

30. Articles of dress and equipment to be furnish d to the Constables and Head Constables.

- The number of articles of dress and equipment to be furnished to the Constables and Head Constables and their period of service shall be as prescribed by the Government from time to time.

31. Dress when parading or operating with the units.

- Ail officers when parading or operating with the units will wear exactly the same dress, with the exception of badges of rank, as worn by the members of the units. On other occasions an officer holding the rank equivalent to or higher than that of an Inspector of Police may wear the same Review Order. Full Dress or Working Dress as is suitable to the occasion, as is worn by an officer of corresponding rank in the State Police Force. Officers of the Indian Police, the Indian Police Service and Gazetted Officers of the Madhya Pradesh Police will wear the dress, shoulder titles and badges of rank as prescribed by rules in their case.

32. Badges of ranks to be worn by Lance Naiks, Naiks and Havildars.

- Lance Naiks, Naiks and Havildars shall wear the following badges of ranks :-

(i)Lance Naik. - A 'V' type white stripe on the right side of the sleeve of the shirt.

(ii)Naik. - Two 'V' type white stripes on she right sleeve of the shirt.

(iii)Havildars. - Three 'V' type white stripes on the right side of the sleeve of the shirt.

(iv)Havildar Major. - A wrist band made out of Khaki drill strapped on the wrist of the right hand with a State Emblem Replica in brass being on the outside of the wrist.

33. Kit parades and Kit cutting rules.

- Rules regarding kit parades and kit cutting laid down in the Madhya Pradesh Police Regulations shall be applicable to the members of the Special Armed Force. All sets of uniform will be worn turn by turn.

Chapter VII
Training

34. Training Battalions.

- The State Government will earmark, a few Battalions as Training Battalions where the training of recruits and other officers will be carried out according to the directions of the Police Headquarters. Besides this the Commandants will be responsible for ensuring the maximum efficiency of their subordinates by organising various courses in their own Battalions. Officers will he liable to be sent within or outside the State in any Training Centres or Institutions for special training as and when required. Each Company of the Battalion will be called and kept at the Headquarters for at least two months for collective training turn and during this period the Company will not be called out for any duties outside the Battalion except with the sanction of the Inspector-General of Police.

35. Subject of training fur recruits.

- Every recruit shall be trained in such subjects as are specified by the Inspector-General of Police from time to time.

36. A recruit to be tested by a Committee.

- A recruit shall be given training for a period of nine months in a Training Battalion, at the end of which he shall be tested by a Committee appointed by the Commandant of the Training Battalion. The test shall be so carried out as to see whether the recruit has obtained proficiency in the subject of training. On his having attained proficiency, he shall be reported fit and on the final orders of the Commandant shall be considered as trained constable and put in a section in an active Company.

37. Extension of the training period.

- If the recruit fails to attain the required proficiency within a period of nine months, the period of training may be extended for a further period not exceeding six months unless there are special reasons. If he fails again to pass the recruits test at the end of the extended period he may be discharged by the Commandant.

38. Appointment to an Active Company.

- A constable on passing the recruit's test shall be appointed to an Active Company. No person who has not served for a period of 12 months in an Active Company shall be eligible for any appointment in special section such as Stores, Armourers.

39. Training of Constables.

- The training of a Police Constable in an Active Company shall be so planned that he acquires and retains high proficiency in the subjects of his basic training. Particular attention shall be paid to the imparting of advance training in Indian National Tradition, salient features of the Indian Constitution fundamental rights and protective principles, political, social and economic changes in India since independence and their, implications for the Police. Organisation and functioning of the Central and State. Government, understanding human behaviour individual, group and crowd. Police Behaviour towards the Public, Principles of Police conduct, selected cases to emphasise the importance of courtesy, impartiality and integrity, V.I.P. arrangements and Security, Indian Penal Code Sections 76, 79, 80, 82 to 85, 87, 96, 97, 99, 100, 103, 105, 106, 141, 143, 145 to 149, 159, 160, 186, 223 to 225, gists of 299, 300, 340, 360 to 363, 378, 380, 390 to 397, 399, 402, 410 to 412 and 511.Criminal Procedure Code Sections 4 (b), (n), (o), (h), 46 to 54, 57, 102, 103, 127 to 129 and 151.Police Act, 1861, Sections 2, 7, 10, 20, 22, 23, 25, 28, 29, 30 to 34 and 44.Anti Extremists Operations; Elementary Map Reading including use of Compass; and Unarmed Combat.

40. Training of Head Constables, Naik and Lance Naiks.

- The training of Head Constables, Naiks and Lance Naiks shall be so planned that in addition to having obtained proficiency in the subjects of the basic course. They shall be trained in the following subjects, namely :-

(1)Method of teaching.

(2)Section leading in anti-dacoity operations.

(3)Commanding a Squad when quelling riots in urban areas, street fighting, etc.

(4)Drilling a Squad in Squad Drill and Platoon in Platoon Drill.

(5)Map reading.

(6)Advanced weapon training including T.M.C. and L.M.C.

(7)Leadership, -appreciation of situation, planning and orders, briefing and de-briefing.

(8)Law relating to unlawful assemblies, their dispersal powers of the police to arrest and definition of theft, house breaking, riot, robbery, dacoity, right of private defence.

(9)Disruptive forces-communalism, regionalism etc.

(10)National integration.

(11)Implications of changing Social Scene for the Role of the Police, with special reference to the Armed Police.

(12)Running of Messes and their Accounts.

(13)Emergency Relief-assistance in natural calamities.

(14)Fire Prevention and Fire Fighting.

(15)Motor Transport of Armed Police.

(16)Unarmed Combat.

41. Training of Platoon Commanders and Company Commanders.

- The training of Platoon Commanders and Company Commanders shall be so planned that they will attain highest proficiency in the subjects mentioned in Rules 35 and 40. In addition, they should be able to lead units under their charge in all types of operations, impart training to the various ranks in the unit and he able to command their respective units on the parade ground in all types of drills. They should also be fully conversant with advanced subjects like :-

(1)Organisation and Functioning of the Central and State Government.

(2)The Role of Commander as a Supervisor and Leader styles of supervision, the supervisory skill-its understanding, appreciation and development.

(3)The Dynamics of relationship inter-departmental, senior subordinate and inter-personal road blocks and gateway to communication, engineering of an agreement, techniques of communication; understanding human behaviour; human needs, motivation, attitudes and self-development; recent trends in techniques of control and supervision.

(4)Understanding Human Behaviour-Why human beings behave the way they do.Development of human personality.Motivational mechanics. Anxieties.Attitudes to authority, authoritarian personality.Characteristics of a stable personality.

(5)Understanding, Critical Social Groups and Conflict situations. Problems relating to students and youth industrial workers, political parties, radicals-reactionaries, communal strife, linguistic and regional conflicts, agrarian unrest etc.

(6)Maintenance of Registers, Documents etc. of a Platoon.

(7)Duties of Subedar Adjutant and Working of 'A' branch.

(8)Working of 'Q' Branch and Duties of Subedar Q.M.

(9)Maintenance of Cash Book, T.A. Medical Reimbursement and Financial Rules.

(10)Indian Penal Code-Sections 76, 79, 80, 82 to 85, 87, 96, 97, 99, 100, 103, 105, 106, 141, 143, 145 to 149, 159, 160, 186, 223 to 225, gists of 299, 300, 339, 340, 360 to 363, 378, 380, 390 to 397, 399, 402, 410 to 412 and 511.

(11)Field craft and Tactics-section and Platoon formation, field signals, duties of scouts and battle procedure Higher Map reading.

(12)Counter-insurgency Operations up to Platoon level. Patrol and ambush, infiltration and raid, road blocks and living off the land. Appreciation, Planning and Orders, Brief, relief Defence, general and of a post. Abandonment of a post. Raiding of a stronghold/hide-out.

(13)Elementary knowledge of Field Engineering-mines, body traps, overcoming obstacles and laying telephone lines.

(14)Street lining and V.I.P. Security.

(15)Unarmed Combat.

42. Training to be on the general line of training imparted to Infantry units.

- Training of all ranks in field work shall be on the general line of training imparted to Infantry Units of the Indian Army. The Commandant, with the concurrence of the Deputy Inspector-General of Police shall devise a detailed programme of training in each subject guiding themselves by the instructions given in the various training Pamphlets issued by the Indian Army authorities and making such changes as would be considered suitable for Police purpose.

43. Course of training.

- Directly recruited Head Constables, Platoon Commanders and Company Commanders shall undergo a prescribed course of training for nine months at a Training Battalion on the completion of which a Board appointed by the Inspector-General of Police will test them. Those who fail will be discharged from service but for special reasons to be recorded in writing, their training may be further extended by a period of six months and if they fail in a test even after this further training they will be discharged from service. For passing in a test, the aggregate number of marks should be 60 per cent and minimum marks in each subject should be 50 per cent of the maximum.The syllabus of the course shall be such as is specified by the inspector-General of Police from time to time.

44. Training Camps.

- The Inspector-General of Police and the Deputy Inspector-General of Police may organise training camps of the duration of eight to fifteen days every year for the training of Assistant Commandants, Deputy Commandants and Commandants.

45. Training for a minimum period of two hours.

- Training for a minimum period of two hours will be done daily at the headquarters of the Battalion and its sub-units even though it may have the strength of a section or even less, except on Thursdays and Sundays when cleaning of Arms, accountrement, kit, barracks, lines and other fatigue will be done.

Chapter VIII
Musketry Classification

46. Weapon training.

- The instructional and classification courses in weapon training of various ranks shall be done as laid down in the Madhya Pradesh Musketry Regulations. 1957.

Chapter IX
Discipline

47. Procedure for awarding punishments.

(1)When an Officer of the Special Armed Force is reported to have committed an offence under Sections 14, 15, 16, 17 and 18 of the Act, the Commandant on receipt of report regarding the facts of the incidence shall decide whether the accused should be proceeded against in a Court of law or should be dealt with depart mentally.

(2)The Inspector-General of Police, Deputy Inspector-General of Police or a Commandant may appoint any officer of or above the rank of Platoon Commander to investigate any offence committed under this Act. The investigation shall be carried out in accordance with the provisions of the [Code of Criminal Procedure, 1898] [See now the Gods of Criminal Procedure, 1973 (2 of 1974).] (V of 1898) and the investigating officer shall have all the powers of an investigating officer under the said Code provided that no charge-sheet in the case will be put up by the investigating officer without the written sanction of the Commandant. The Commandant will accord such sanction only with the approval of the Deputy Inspector-General of Police.

(3)In case it is decided to deal with the accused departmentally, then in the case oi Class III and IV officers, the same procedure will be adopted as is prescribed in the Madhya Pradesh Police Regulations for dealing with officers of corresponding rank in the District Police and the Commandant will be deemed to be a Superintendent of Police for the purposes of awarding punishment prescribed for subordinate Police Officers under the Police Regulations The procedure for departmental action against officers of Class I and II will be governed by the Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 and the service rules of the respective services.

(4)If as i result of the proceedings described in sub-rule (3), it is proved that the accused is guilty of the offence or misconduct with which he was charged, he may be awarded any one or more of the punishments prescribed in Section 21 of the Act and Chapter VIII Part II of the Madhya Pradesh Police Regulations.

(5)A Commandant of a Training Battalion will have the powers of the Commandant for taking disciplinary action as laid down above against any recruits or officers of any Battalion undergoing training in his Battalion. Whenever a member of the Special Armed Force is attached to any Battalion or its sub-units for the purposes of any duty or otherwise for any period however brief, he shall be deemed to be a member of that Battalion or Unit for the purpose of discipline.

48. Powers of punishment to be exercised by the officers of various grades.

- The officers of various grades shall exercise powers of punishment under Section 21 of the Act as given below :-

(i)Deputy Commandant, Assistant Commandant and Gazetted Company Commander.

The punishments prescribed in Section 21 (i) (a) and (b) up to 7 days.

(ii)Company Commanders (Inspector) and Company Second-in-Command.

When in independent charge of a Company or its sub-units and if no officer of his Battalion Senior in rank to him is present in the camp, the punishment prescribed in Section 21 (1) (a) and (b) up to 7 days otherwise the punishment prescribed in Section 21 (1) (a) up to 5 days and (b) up to 7 days.

(iii)Platoon Commanders Sub-Inspector and Assistant Sub-Inspector.

When in independent charge of a Platoon or a sub-unit or body of men and if no officer of the Battalion superior to him in rank is present in the camp, the punishment prescribed in Section 21 (1) (a) and (b) up to 5 days. Otherwise the punishment prescribed in Section 21 (1) (a) and (h) up to 5 days otherwise the punishment prescribed in Section 21 (1) (a) up to 2 days and 21 (1) (b) up to 4 days.

(iv)Head Constables (including Naik) and Lance Naik when in independent Command.

When in independent Command of sub-unit or body of men and if no officer senior to him in rank is present punishment prescribed in Section 21 (1) (b) up to 5 days and Section 21 (1) (a) up to 1 day.It shall be the duty of any officer below the rank of Commandant to forward the full details of the offence to his Superior Officer with his recommendations if he feels that he will not be able to give adequate punishment for any offence under the Act.

49. Punishments to be entered in orderly room register and service roll.

- Whenever action is taken under Section 21 of the Act, the full details of the offence, the place and time of occurrence, the evidence and names of witnesses, the name of the accused and his explanation, the punishment awarded and the date of order with the signature of the officer will be entered in the orderly room register which will be maintained daily by each Unit and sub-unit Commander. The intimation of all orders of confinement in the Quarter-Guard or any other place together with the full details of the offence will be immediately sent to the Commandant and the immediate Superior Officer. All punishments awarded under these rules will be entered in the Service Roll and the Order Book. If the Commandant or any officer Superior to him in rank is of the opinion that any other severe departmental punishment he may take action as prescribed modify the order suitably and if in his opinion the offence calls for a trial or any other severe departmental punishment he may take action as prescribed for this purpose under these rules.

50. Appeal.

- An officer have the right of appeal to the Deputy Inspector-General of Police against any punishment awarded by the Commandant under sub-section (1) of Section 21 involving forfeiture of pay and allowances.

51. Departmental punishments, etc.

- The matters of departmental punishments, and appeals and petitions against departmental punishments shall be governed by the provisions laid down in Rules 262 to 275-A of the Madhya Pradesh Police Regulations.

(2)All representations, oral and written, shall be made through the proper channel provided that an officer shall be entitled to ask for a 'peshi' of the Commandant or any other Superior Officer if no orders are passed within a reasonable time by any officer on his representation.

52. Powers to dismiss an officer and of forfeiting Medals, etc.

(1)The powers to dismiss an officer under sub-section (1) of Section 19 of the Act and to forfeit pay, allowances or any other claims of the accused shall vest in the authority competent to appoint the officer of that rank or grade.

(b)The powers of forfeiting Medals and decorations received by an Officer shall vest in the Government who awarded those medals or decorations.

Chapter X
Rewards

53. Rewards.

- Rewards to members of the Special Armed Force shall be granted in the same manner as are granted to other members of the Police Force under the Madhya Pradesh Police Regulations.

54. Medals and decorations.

- The members of the Force shall be eligible for the award of the various medals and decorations instituted for Police Forces in the State or the Government of India like other Police Officers.

Chapter XI
Transfers

55. Transfers.

- Transfers of Officers and members of the subordinate ranks from the Special Armed Force to the Police Force shall be governed by the provisions of Section 9 of the Act.

Chapter XII
Promotions and Examinations

56. Promotions and Examinations.

(1)Promotions to the next higher ranks shall be made from amongst those Constables, Lance Naiks. Naiks, Havildars, Platoon Commanders and Company Commanders who are adjudged to be the most suitable for promotion. The Officer's service record, conduct and his ability to command and lead will be taken into account while judging his suitability for promotion.[(1-d [Omitted by Notification 2(A) 224-96-B-(IV)-II, dated 1-1-1997.]) (,d) iz/kku vkj{kdksa ds inksa esa dqy fjfDr;ksa esa ls 70 izfr'kr in foHkkxh; dsMj ijh{kk ds ek/;e ls p;u }kjk ofj"Brk lg&;ksX;rk ds vk/kkj ij Hkjs tk,axsA

(nks)iz/kku vkj{kkd dh Js.kh esa fjfDr;ksa ds 20 izfr'kr in 20 o"kZ ls vf/kd lsok dky okys vkj{kdksa }kjk T;s"Brk rFkk muds lsok vfHkys[k ds ewY;kadu ds vk/kkj ij] Hkjs tk,axsA

(rhu)iz/kku vkj{kd dh Js.kh esa] fjfDr;ksa dk 10 izfr'kr mi fu;e (3) esa nh xbZ izfdz;k ds ek/;e ls Hkjs tk,axsA**

(2)Departmental Promotion Committees should be constituted for promotions as under :

(a)For promotion from Constables to Head Constables in the SAF Battalion. - The Commandant, as Chairman, Senior most Assistant Commandant, and Adjutant, as Members. Promotions will depend on seniority and merit.

(b)For promotion from Head Constables to Platoon Commanders. - Nominations will be sent by Commandants to AIG-I, SAF with service records and a note of recommendation from Commandant. The Committee will consist of three DIG of the Police Headquarters and one Range DIG to be nominated by the IGP. The senior most DIG will preside. The list will be submitted to IGP for approval before publication. AIG-I, SAF will act as Member Secretary.

(c)For promotion from Platoon Commanders to Company Commanders as in (b) above. Pre-promotion Courses will be held for all cadres.

(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.

(4)The Syllabus of the pre-promotion course for Platoon Commanders and Company Commanders shall be as specified by the Inspector-General of Police from time to time.

(5)The lit lists shall be reviewed every year and names of those who earn adverse reports may be suspended from the list.

57. Powers of promotion to be exercised by the Deputy Inspector-General of Police.

- A Deputy Inspector-General of Police may exercise the powers of promotion prescribed in Regulation 52 of the Madhya Pradesh Police Regulations.

58. Promotion of a recruit Constables.

- The Deputy Inspector-General of Police may promote a recruit constable who stands first in the test held on-the conclusion of his training in a Training Battalion, to the rank of Naik or a Head Constable if he considers him fit for such promotion.

Chapter XIII
Inspections

59. Inspections.

(1)The Inspector-General, Additional Inspector-General oi Deputy Inspector-General of Police shall inspect each Battalion under him at least once a year and comment generally on its performance, efficiency, training, morale, discipline, state of clothing, equipment. Arms and Ammunition, welfare activities, accounts and any other matters which he may consider necessary.

(2)The Zonal Officer, Commandant and Assistant Commandants shall inspect at least once a year thoroughly their offices, and each Company and Platoon and find out how the various officers have discharged their responsibilities and take steps to effect improvement wherever necessary.

(3)Whenever any sub-unit of the strength of a Platoon or more is posted out of the headquarters, the Assistant Commandant concerned shall inspect it at least once in three months and the Company Commander at least once in every month. A Platoon situated at the Company headquarter shall be inspected by the Company Commander at least once in three months.

(4)When a sub-unit of less than a Platoon strength is posted out of a Company headquarter, it shall he inspected at least once a month by the Company Commander and once a week by the Platoon Commander.

60. Instructions relating to inspections.

- During these inspections, the inspecting officers will find out if all the members of the force are performing their duties satisfactorily, if their arms, ammunition, and accountrement, equipment and clothing are in satisfactory condition, if the accommodation and messing arrangements are satisfactory, if the arrangements for security of the camp and property in charge of the sub-unit are satisfactory, it the state of morale, discipline and training is satisfactory, and whether the Unit Commander enjoys the confidence of his men and has looked after their welfare. They shall also ensure that there is proper cooperation and coordination with the district Police and relations of the Police with the public are good. They must meet their counterparts in the Police Force and discuss mutual problems and difficulties vis-a-vis the Special Armed Force. They will take immediate steps to correct and improve matters whenever necessary and bring the facts to the notice of their superior officer.

61. Visits.

- Besides these inspections, it will be the duty of all officers in command, to visit their sub-units, as also pay surprise visits as frequently as possible, to keep themselves fully acquainted with the State of affairs in the sub-unit, Le., the manner in which the various officers are performing their duties, the state of administration, discipline, morale, training, arms and ammunition, the security of the camp and the property of the Unit, welfare of the men, and also to find out if there are any cliques and tensions amongst the men, and take immediate steps to correct and improve and report to their superior officer anything important that came to notice. Every officer in command shall submit to his superior a fortnightly confidential report commenting on the administration, discipline, morale, training, welfare, and his difficulties, if any.

Chapter XIV
Condition of Service

62. General Conditions of Service.

- The provisions of Regulations 62-A, 63 and 64 of the M.P. Police Regulations and all the provisions of the Madhya Pradesh Civil Services (Conduct) Rules, 1965 shall, so far as they are applicable apply to the officers of the Special Armed Force.

Chapter XV
Miscellaneous

63. Application of Police Regulations.

- In respect of other matters, for which no provision has been made in these rules, the orders, instructions and rules contained in the Police Regulations, shall except as specifically provided in the Act and these rules, be applicable to the members of the Special Armed Force.

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State of Madhya Pradesh - Act