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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 49] [Entire Act] Union of India - Subsection Section 49(49) in The Railway Protection Force Rules, 1987 49.1Direct recruitment to the post of Sub-Inspectors shall be made through competitive examination held by a Selection Board by the Director-General and comprising (a)a [Principal Chief Security Commissioner] [Substituted by G.S.R. 756(E), dated 2-11-1999 (w.e.f. 5-11-1999). ] as Chairman, (b) officer-in-charge training in the office of the director-General, (c) a sociologist or an academician and (d) personnel management expert or a psychologist:Provided that the Director-General may nominate any officer from amongst the superior officers of the Force as a member of the Selection Board, referred to in ©or (d) above who, in his opinion, is capable of discharging that role.
