Section 3(3)(ii) in The Indian Police Service (Regulation of Seniority) Rules, 1988

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Union of India - Subsection

Section 3(3)(ii) in The Indian Police Service (Regulation of Seniority) Rules, 1988

(ii)[ The year of allotment of a promotee officer shall be determined with reference to the [year for which] [Substituted vide Notification No.14015/54/96-AIS(I)-B dated 31.12.1997 (GSR No.737E dated 31.12.1997)] the meeting of the Committee to make selection, to prepare the Select List on the basis of which he was appointed to the Service, was held and with regard to the continuous service rendered by him in the State Police Service not below the rank of a Deputy Superintendent of Police or equivalent, upto the 31st day of December of the year immediately before the [year for which] [Amended vide Notification No.14014/14/2000-AIS(I)-B dated 30.07.2005 (GSR No.550E dated 30.07.2005)] the meeting of the Committee to make selection was held to prepare the select list on the basis of which he was appointed to the Service, in the following manner:-

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Union of India - Subsection

Section 3(3)(ii) in The Indian Police Service (Regulation of Seniority) Rules, 1988