767. Appointments of clerks in the offices of Deputy inspectors-General.
(a)Appointment in the Upper Division clerical establishment in the office of the Deputy Inspector-General shall be made by the Deputy Inspector-General concerned generally by promotion of Lower Division clerks already in his office. If no suitable Lower Division clerk fit for promotion is available, then only the posts should be filled up by transfer of Head Clerks/Accountants/Reader Clerks (if willing and found suitable) in the offices of the Superintendent of Police's/Commandants within the Range or Brigade.Appointment in the Lower Division clerical establishment shall be made by the Deputy Inspectors-General concerned by (i) promotion of Typists already in his office; or (ii) transfer of Lower Division clerks from the offices of Superintendent of Police's/Commandants or (iii) direct recruitment, when considered necessary.Deputy Inspector-General may also re-transfer those Lower Division clerks who come on transfer from offices of the Superintendent of Police's/Commandants, if found unsuitable. Direct recruited clerks should not be transferred to the offices of the Superintendents/Commandants. Inspector-General may interchange clerks of the office of the Deputy Inspector-General of different Ranges-when considered necessary.(b)No person who has not passed the Matriculation Examination or its equivalent (vide Appendix XLV) shall be appointed without the specific sanction of the Inspector-General.(c)All permanent appointments shall be made on probation for one year in the case of promoted officers and for two years in the case of those recruited direct. On the expiry of the period of probation, probationers shall be confirmed, if found suitable, by the Deputy Inspectors-General.
