Section 17(2) in Rajasthan Police Subordinate Service Rules, 1989
(2)The applications for direct recruitment shall be invited by the Commission for the post of Sub-Inspector in Sections I, II and Platoon Commanders in Section-IV and by a Recruitment Board for the posts of Inspector/Sub-Inspectors/Asstt. Sub-Inspectors in Section-Ill through advertisement in the Official Gazette or in such other manner as may be deemed fit by the [Commissioner/Director General-cum-Inspector General of Police.] [Substituted 'Commissioner/Director General-cum-Inspector General of Police:' Notification No. G.S.R. 81, dated 20.1.2006 (w.e.f. 14.8.1989).] [The Advertisement shall contain a clause that a candidate who accepts the assignment on the post being offered to him/her shall be paid monthly fixed remuneration at the rate fixed by the State Government from time to time during the period of probation and the scale of pay of the post as shown elsewhere in the Advertisement shall be allowed only from the date of successful completion of the period of probation mentioned in the said rules.] [Added by Notification No. G.S.R. 81, dated 20.1.2006 (w.e.f. 14.8.1989).]Provided that-(a)the Director General-cum-Inspector General of Police may fill 10% of the vacancies of the post of Sub-Inspectors/Platoon Commanders by means of direct recruitment in Sections-I, II and IV of the Scheduled-I, to be filled in a particular period of recruitment, without observing the procedure laid down in these Rules with the approval of the Government and that the candidates so appointed shall conform to the requirements of age, academic qualifications, physique, medical fitness and soundness of character as prescribed in these Rules and that preference will be given for proficiency in Games and Sports, recognised for the All India Games and Sports, Meet.Explanation.- The word proficiency in rule 17 in proviso (a) shall mean attainment of distinction or representation in relevant games and sports at the State or National level.(b)the selection of the candidates under proviso (a) to rule 17 (2) for appointment to the post of Sub-Inspectors/Platoon Commanders shall be made by a Board consisting of the Director General-cum-Inspector General of Police, or Inspector General of Police; nominated by the Director General-cum-Inspector General of Police, as Chairman, two Dy. Inspector General of Police as Members and one Superintendent of Police or an officer of equivalent rank as Member-Secretary.(c)while selecting candidates for the post so advertised, the Board may, if intimation of additional requirement not exceeding 50% of the advertised vacancies, is received by them before the selection, also select suitable persons to meet such additional requirement.
