Border Security Force Head Constable (Veterinary Stockman) Recruitment Rules, 1993

C Central 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BORDER SECURITY FORCE HEAD CONSTABLE (VETERINARY STOCKMAN) RECRUITMENT RULES, 1993 CONTENTS 1. Short title and commencement 2. Number of posts, classification and scale of pay 3. Method of recruitment, age limit, qualification etc. 4. Appointments made before commencement of the rules 5. Disqualification 6. Power to relax 7. Saving SCHEDULE 1 :- SCHEDULE BORDER SECURITY FORCE HEAD CONSTABLE (VETERINARY STOCKMAN) RECRUITMENT RULES, 1993 G.S.R. 39 dated 10th December 1993. In exercise of the powers conferred by sub-section(2)of Sec. 141 of the Border Security Force Act, 1968(47 of 1968), the Central Government hereby makes the following rules regulating the method of recruitment to the post of Head Constable (Veterinary Stockman) in the Border Security Force, namely: 1. Short title and commencement :- (1) These rules may be called the Border Security Force Head Constable (Veterinary Stockman) Recruitment Rules, 1993. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Number of posts, classification and scale of pay :- The number of posts, their classification and scale of pay attached thereto shall be as specified in columns (2) to (4) of the Schedule annexed to these rules. 3. Method of recruitment, age limit, qualification etc. :- The method of recruitment age limit, qualification and other matters relating to the said post shall be as specified in columns (5) to (14) of the said Schedule. 4. Appointments made before commencement of the rules :- All officers holding the post of Head Constable (Veterinary Stockman) on regular basis in the Border Security Force on the date of commencement of these rules shall be deemed to have been appointed at the initial constitution stage to the said post. 5. Disqualification :- No person, (a) who has entered into or contracted marriage with a person having a spouse living; or (b) who, having a spouse living, has entered into or contracted a marriage with any person, shall be eligible for appointment to the said post. Provided that the Central Government may, if satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and that there are other grounds for so doing, exempt any person from the operation of this rule. 6. Power to relax :- Where the Central Government is of opinion that it is necessary or expedient so to do, it may, by order, for reasons to be recorded in writing, relax any of the provisions of these rules with respect to any class or category of persons. 7. Saving :- Nothing in these rules shall affect reservation, relaxation of age limit and other concessions required to be provided for the Scheduled Castes, the Scheduled Tribes, Ex-servicemen and other special categories of persons in accordance with the orders issued by the Central Government from time to time in this regard SCHEDULE 1 SCHEDULE SCHEDULE Name of Post No. of post Classification Scale of pay 1 2 3 4 Head Constable (Veterinary 9* (1993) General Central Service Rs. 950-20-1150- EB-25-1400 Stockman) *Subject to variation depen- Group 'C' Non- Gazetted. dent on work- load. Non-Ministerial

Act Metadata
  • Title: Border Security Force Head Constable (Veterinary Stockman) Recruitment Rules, 1993
  • Type: C
  • Subtype: Central
  • Act ID: 9061
  • Digitised on: 13 Aug 2025