Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(1) in The Rajasthan Police Service Rules, 1954

(1)Appointment to [Senior scale, Selection scale and Super time scale] [Substituted by Notification F. 1 (20) DOP/A-II/84, dated 17-7-87.] posts shall be made by Government from amongst the members of the Service on the basis of merit and seniority-cum-merit [x x x] [Deleted the expression 'In the ratio of 1:2' by Notification F. 1 (20) DOP/A-II/84, dated 17-7-87.] on the recommendations of a Committee which shall consist of the following:-
1. Chairman, Rajasthan Public Service Commission or a membernominated by him Chairman
2. Special Secretary to Government in the Appointments Departmentor his nominee not below the rank of Deputy Secretary Member
3. Secretary to the Government in the Home Department Member
4. Inspector General of Police, Rajasthan, Jaipur Member
5. Deputy Secretary to Government in the Home Department Non member Secretary
Provided that in case any Member or Member-Secretary, as the case may be, constituting the Committee has not been appointed to the post concerned, the officer holding charge of the post for the time being shall be the Member or Member-Secretary, as the case may be, of the Committee.