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[Section 14]
[Entire Act]
NCT Delhi - Subsection
Section 14(3) in The Delhi Police (Appointment & Recruitment) Rules, 1980
| (A) Sub-Inspectors (Women) | ||
| 1. | Age on date of appointment | 20 years in 25 years relaxable upto 30 Years for |
| (i) Scheduled Castes/Scheduled Tribes and widows, divorced andjudicially separated women. | ||
| (ii) for departmental candidates. | ||
| 2. | Qualifications | Degree from a recognised University. |
| 3. | Height | 157 centimetres. |
| Relaxable by 5 centimetres in case of | ||
| (i) Scheduled Castes/Scheduled Tribes Candidates. | ||
| (ii) for candidates from Hill areas. | ||
| (iii) [ In case of compassionate appointments.] [Added by Notification No. F. 5/67/83/Home (P) ESH, Dated 15-11-1985.] | ||
| 4. | General Physical Standard | Sound state of health, free from disease defect/deformity andvision 6/12 without glasses (both eyes), should be free fromcolour blindness. |
| (B) Assistant Sub-Inspectors (Women) | ||
| 1. | Age on date of appointment | 18 years to 25 years. Relaxation as for Sub-Inspectors(Women). |
| 2. | Qualifications | Higher Secondary or equivalent or 10+2 years course. |
| 3. | Height | 157 centimetres, relaxation as for Sub-Inspectors (Women). |
| 4. | General Physical Standards | Sound state of health, free from disease/defect/deformity andvision 6/12 without glasses (both eyes) should be free fromcolour blindness. |
| (C) [ LADY CONSTABLES [Substituted by Notification No. F. 10/41/83-Home(P) Estt, dated 20-1-1984.] | ||
| 1. | Age | 18-25 years, relaxable for- |
| (i) Scheduled Castes/Scheduled Tribes, divorced and judiciallyseparated women, upto 30 years; | ||
| (ii) Compassionate appointment upto 50 years | ||
| 2. | Height | 157 centimetres relaxable by 2 cms. for- |
| (i) Scheduled estates/Scheduled Tribes candidates; | ||
| (ii) Candidates from hill areas; and | ||
| (iii) Compassionate appointment. | ||
| 3. | Education | Matriculation or its equivalent, relaxable upto 9th class forcompassionate appointment. |
| 4. | Physical standard | Sound state of health, free from defect/ deformity / disease,without coloured eyes blindness and visual acuity as for maleconstables.] |
| 5. [ [Added by Notification No. F. 5/67/83/Home (P) Estt, dated 15-11-1985.] | Other conditions | Subject to above provisions all the conditions of rule 9regarding male constables including power to relax standard andreservation of post of certain categories will be applicable inthe case of lady constable also.] |