Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

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

State of Rajasthan - Section

Section 10 in Rajasthan Civil Services (Special Selection and Special Conditions of Service for Appointment of Persons in Anti Corruption Bureau) Rules, 2011

10. Selection Committee.

(1)Selection to the posts of Add!. Superintendent of Police and Deputy Superintendent of Police in the Anti Corruption Bureau shall be made on the recommendation of the committee consisting of the following: -
1. Chief Secretary Chairman
2. Principal Secretary, Home Member
3. Director General of Police, Rajasthan Member
4. Director General, ACB Member
5. Dy. Secretary, Home Member Secretary
(2)Selection to the posts of Deputy Director, Revenue in the Anti Corruption Bureau shall be made on the recommendation of the committee consisting of the following: -
1. Principal Secretary, Home Chairman
2. Secretary, DOP Member
3. Director General, ACB Member
4. Deputy Secretary, Home Member Secretary
(3)Selection to the post of Executive Engineer in the Anti Corruption Bureau shall be made on the recommendation of the committee consisting of the following: -
1. Principal Secretary, Home Chairman
2. Chief Engineer, PWD Member
3. Director General, ACB Member
4. Dy. Secretary, Home Member Secretary.
(4)Selection to the posts of Chief Accounts Officer. Accounts Officer and Accountant in the Anti Corruption Bureau shall be made on the recommendation of the committee consisting of the following: -
1. Principal Secretary, Home Chairman
2. Secretary, Finance Member
3. Director, Treasury and Accounts Member
4. Director General, ACB Member
5. Dy. Secretary, Home Member Secretary
(5)Selection to the posts of Deputy Director (Prosecution) and Legal Assistants in the Anti Corruption Bureau shall be made on the recommendation of the committee consisting of the following: -
1. Principal Secretary, Home Chairman
2. Principal Secretary, Law or his nominee Member
3. Director General, ACB Member
4. Director, Prosecution Member Secretary
(6)Selection to the posts of Inspector of Police in the Anti Corruption Bureau shall he made on the recommendation of the committee consisting of the following: -
1. Direct or General, ACB Chairman
2. Director General of Police, Rajasthan or hisnominee Member
3. Inspector General, Anti Corruption Bureau Member
4. Superintendent of Police (Administration) Member Secretary
(7)Selection to the posts of Sub Inspector. ASI, HC, Constable, Constable Driver mentioned in Section B and All the posts as mentioned in Section C of Schedule I, in the Anti Corruption Bureau shall be made on the recommendation of the committee consisting of the following: -
1. Additional Director General, ACB Chairman
2. Inspector General of Police, Headquarters,PHQ Member
3. Inspector General of Police, ACB Member
4. Superintendent of Police (Administration),ACB Member Secretary
(8)Selection to the posts of Programmer, Assistant Programmer in the Anti Corruption Bureau shall be made on the recommendation of the committee consisting of the following: -
1. Director General, ACB Chairman
2. Commissioner, Information and Technology Member
3. Superintendent of Police (Administration) Member Secretary
(9)Selection to the posts of Public Relations Officer in the Anti Corruption Bureau shall be made on the recommendation of the committee consisting of the following: -
1. Director General, ACB Chairman
2. Director, DPR Member
3. Superintendent of Police (Administration): Member Secretary