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Bengal Presidency - Section

Section 766 in Police Regulations, Bengal , 1943

766. General orders regarding clerical appointments.

- The following orders apply to all direct appointments :-
(i)Preference shall be given to natives of this province.
(ii)Vacancies shall be filled in accordance with the Bengal Services Recruitment (Communal Ratio) Rules, 1940. The assistance of recognised Muslim and scheduled caste associations should be invoked when necessary in securing qualified Muslim or scheduled caste candidates.
(iii)No executive officer shall be appointed to be a clerk without the sanction of the Inspector-General.
(iv)A clerk shall produce a certificate of health from the Civil Surgeon as soon as he is appointed. All letters requesting the Civil Surgeon to examine the candidates for appointment should be in B.P. Form No. 153. Candidates thus sent for medical examination by the head of the office for which they have been selected shall be examined free of charge. Such medical examination must be made by a Commissioned Medical Officer of the Crown or by the Medical Officer in charge of a Civil Station and the certificate shall be given in Bengal Form No. 790 prescribed in S.R. 8 of the Fundamental Rules and rule 13 of the Bengal Service Rules.
(v)No candidate below 18 years and above the age of 25 years shall be appointed.
NOTE. - The Inspector-General is empowered to condone excess over the age limit, in the case of temporary establishments of the Intelligence Branch and the District Intelligence Branches.
(vi)A verification roll in B. P. Form No. 150 shall be issued to ascertain the character and antecedents of the candidates and verified by an officer not below the rank of Inspector (see regulation 750). No clerk shall be appointed if his past history is not above all suspicion.
(vii)No person who is serving in or who has served in any other Government office shall be appointed without a reference to the head of the office concerned.
(viii)In the case of a candidate who is or has recently been a college student, a reference shall be made to the Principal of the college.
(ix)When a permanent vacancy is to be filled by the appointment of an outsider the head of the office shall advertise it as widely as possible,