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State of Rajasthan - Section

Section 27 in Rajasthan Police Subordinate Service Rules, 1989

27. Procedure of selection.

(1)After the vacancies to be filled by promotion have been determined under rule 10, the Board as referred to in sub-rule (3) below shall be constituted. The Board shall prepare correct and complete list containing names not exceeding three times the number of vacancies out of the senior most eligible members of service, who have passed Part-I of the qualifying examination, specified in rule 29, by obtaining 40% marks in Parade, Practical and other Out-door test and 40% marks in written test with 45% marks in aggregate for promotion to the class of post concerned.
(2)The Boards constituted under this rule shall consider the cases of all the persons included in the list, interviewing all of them and shall prepare a list containing names of suitable candidates in order of seniority, who secure 45% marks in qualifying examination, Part II and 50% aggregate of the total marks of the qualifying examination, Parts I & II [upto] [Substituted 'one and half times the' by Notification No. G.S.R. 1, dated 21.2.2006 (w.e.f. 14.8.1989).] [equal] [Substituted 'number of such posts' by Notification No. G.S.R. 1, dated 21.2.2006 (w.e.f. 14.8.1989).] as are specified by Director General-cum-Inspector General of Police from time to time and as are determined to be filled under rule 10.In interviewing candidates for [promotion regard shall be held to the following factors that:-
(i)they have passed Part-I qualifying examination.
(ii)their previous record of service (good and bad entries)
(iii)integrity.
(iv)intelligence, tact and energy.
(v)technical and general knowledge.
(vi)experience and efficiency.
(vii)personality and character.
(viii)physical fitness and capacity to discharge duties of the post to which promotion is to be made including aptitude to undertake extensive tours; and
(ix)practical knowledge of law and procedure.
(3)Constitution of Selection Boards:-
(a) For promotion to the post of Head Constables:-  
  (i) Dy. IG of Police Chairman
  (ii) Supdt. of Police/Commandant of the District/Unit concerned. Member
  (iii) One Addl. SP. outside the Range concerned to be nominated byDGP. Member
(b) For the promotion to the post of A.S.I.-  
  (i) Dy. IG of Police, Range/Unit or an officer or equivalent rank. Chairman
  (ii) Supdt. of Police/Commandant of the District/Unit Concerned. Member
  (iii) One SP./Commandant from outside the Range to be nominated byDGP. Member
(c) For promotion to the post of Sub-Inspectors/PlatoonCommanders:-  
  (i) Inspector General of Police Chairman
  (ii) Dy. Inspector General of Police. Member
  (iii) One Supdt. of Police/Commandant Member-Secretary
(d) For promotion to the post of Inspectors/CompanyCommanders:-  
  (i) Inspector General of Police Chairman
  (ii) Two Dy. Inspectors General of Police Members
  (iii) One Supdt. of Police/Commandant. Member-Secretary
(e) For promotion to the post of Head Constables and Asstt.Sub-Inspectors Police-Tele-Communications:-  
  (i) Dy. Inspector General of Police Chairman
  (ii) Director, Police Tele-communications. Member
  (iii) One Technical expert Member
  (iv) One Supdt. of Police Member-Secretary:
Provided that in case when Dy. IGP is holding the charge ofDirector, Police Tele-communications he shall be the Chairman ofthe Board.
(f) For promotion to the rank of Inspectors/Sub -Inspectors/Supervisors and Sub-Inspectors of POlice Tele-communications:-  
  (i) Inspector General of Police Chairman
  (ii) Dy. Inspector General of Police Member
  (iii) One Technical Expert Member
  (iv) Director, Police Tele-communications Member-Secretary
Note.- All Boards shall be constituted by the Director General- cum-Inspector General of Police.
(4)For conducting examinations of courses conducted by the Directorate of Training for Police-Tele-communications as mentioned in the Schedule-I appended to the Rules, the Director General-cum-Inspector General of Police shall constitute a Board for conducting examination for various training courses meant for the post of Inspectors. The remaining Board shall be constituted by the concerned Inspector General of Police.
(5)All candidates included in the lists prepared by the various Boards under sub-rule (3) above including the candidates nominated under rule 28 shall be required to undergo the prescribed promotion cadre course, for which the candidates shall be nominated in accordance with seniority:Provided that such candidates as have been unable to attend or complete the promotion cadre course, for reasons beyond their control, shall be allowed to attend the next promotion cadre without incurring any loss of seniority.Explanation.- In case any question arises as to whether a candidate could not proceed for promotion cadre course or complete it for reasons beyond his control the decision of the Appointing Authority for the post for which the promotion cadre course is to be held, shall be final.
(6)Names of the candidates who have failed to successfully complete the promotion cadre course on first attempt shall be given one more chance for passing the Promotion Cadre Course examination and their inter se seniority or successfully completing the course would remain intact:[Provided that constables, screened under proviso to clause (b) of Rule 26-A for promotion to the post of Head Constables created in the year 2018-19 to be filled by up 100% by promotion from the post of Constables by Screening, shall be promoted without undergoing the promotion cadre course. However their obtaining further annual increment in the pay scale of Head Constable shall be granted only after successful completion of a course, designed specifically, for this purpose by the Director General of Police.] [Added by Notification No. G.S.R. 82, dated 17.9.2018 (w.e.f. 14.8.1989).]
(7)The candidates who fail to attend/complete the promotion cadre course when nominated or who are unable to successfully complete the promotion cadre course as per provisions of sub-rules 5 & 6 shall not be eligible to undergo another promotion cadre course except on the basis of the recommendations of new promotion Board.
(8)The approved list so prepared shall come into force only, when persons of previous approved list, have been appointed.