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NCT Delhi - Section

Section 9 in The Delhi Police (Appointment & Recruitment) Rules, 1980

9. Recruitment of Constables.

- (i) Delhi being a cosmopolitan city, it is imperative to attract candidates from all parts of the country.
(ii)The recruitment of constables shall be done twice a year in the months of January and July by the Board to be nominated by Commissioner of Police as per Rule 8.
(iii)The Commissioner of Police may also order special recruitment at any time if there are sufficient number of vacancies and the panels prepared earlier have exhausted.
(iv)A panel shall be drawn up of selected candidates on the basis of existing and anticipated vacancies. This panels shall be valid till the next recruitment is held.
(v)Physical, educational, age and other standards for recruitment to the rank of constables shall be as under-
(a) Age. 18-21 Relaxable by 5 years for-
      (i) Scheduled Castes/Scheduled Tribes candidates.
      (ii) Sportsmen of distinction.
      (iii) Ex-servicemen as per Rule 28 of these rules.
(b) Height 170 centimetres. Relaxable by 5 centimetres for residents of Hill areas e.g.Gurkhas, Garthwalis.
(c) Chest 81 centimetres to 85 centimetres Relaxable by 5 centimetres for residents of hill areas.
(d) Educational Qualification Matric/Higher Secondary or 10th of 10 plus 2 Relaxable upto 9th pass only for-
(i) Bandsmen, buglers, mounted constables, drivers, despatchriders, etc.
(ii) [ For sons/daughters of deceased/ retired police personnelincluding category ‘D’ employees of Delhi Police.] [Substituted by Notification No. F/5/67/83-Home (P)/Estt. dated 15-11-1985.]
(e) Physical standard Sound state of health, free from defect/deformity disease,vision 6/12 without glasses both eyes, free from colourblindness. No relaxation permissible
(f) Reservation   (i) For Scheduled Castes, Scheduled vacancies. Tribes,Ex-servicemen etc. as per orders issued by Government from timeto time.
(ii) [ For sons/daughters of serving/retired deceased policepersonnel, not more than 5% of vacancies in that recruitmentyear.] [Substituted by Notification No. F/5/67/83-Home(P)/Estt. dated 15-11-1985.]
(vi)The Commissioner of Police shall frame standing orders prescribing application forms and detailed procedure to be followed for conducting physical efficiency, physical measurement written tests and viva-voce for regulating the above- mentioned recruitment.
(vii)[ "Relaxation. Addi. Commissioner of Police (Armed Police & Training) can grant relaxation to the sons/daughters of either serving, retired or deceased police personnel and category 'D' employees of Delhi Police who do not fulfil the general conditions of physical standard, age and educational qualifications-Relaxation of maximum of 5 centimetres in height and chest measurement, one standard in educational qualification and maximum age limit upto 25 years. Any candidate of this category can take the test with prior approval of the Dy. Commissioner of Police concerned. Proper sanction for relaxation shall be obtained from Addl. C.P. (AP&T), Delhi in case of these candidates who qualify in the test and come within the selection range. Their names will be included in the panel of qualifying candidates subject to requisite relaxation being granted by Addl. C.P. (AP&T), Delhi."] [Sub-rule (vii), added by Notification No. F-5/67/83 Home (P) Estt, dated 15-11-1985.]