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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

NCT Delhi - Subsection

Section 17(1)(a) in The Delhi Police (Appointment & Recruitment) Rules, 1980

(a)Vacancies of M.T. Drivers and despatch Riders shall be. filled by direct recruitment at the level of Constables only. The Head Constable shall be appointed by promotion as per rules. For appointment to the post-of constables (drivers) volunteers shall be invited from amongst serving constables along with the candidates from open market. These candidates shall be tested in driving/maintenance of vehicles etc. as per procedure to be prescribed by the Commissioner of Police in a Standing Order. The Selected candidates will then be go medically examined by the Police Surgeon (particularly in respect of eye-sight) in order to ensure that they have a standard vision for the post of driver. The names of the selected candidate shall be brought on select list. Appointment shall be made out of the said select list. They shall be absorbed in M.T. cadre in strict order of seniority which shall be determined on the basis of dates of appointment and date of bringing their names on the M.T. lists, as and when vacancies occur. Efforts shall be made to ensure that atleast 50 names remain on the select list of approved drivers at all time, so that vacancies occurring from time to time can be filled in without any loss of time.