Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com CENTRAL RESERVE POLICE FORCE RULES, 1955 CONTENTS CHAPTER 1 :- Preliminary 1. Short title 2. Definitions 3. Interpretation CHAPTER 2 :- General Powers of Certain Officers 4 . Powers of the Central Government and Certain Officers of the Force CHAPTER 3 :- Composition of the Force 4A. Composition of the Force 5. Composition of the Force 6. Members of the Force 7. Appointments other than that of Superior Officers 8. Seniority 9. Attestation of oath or affirmation 10. Recruitment 11. Enlistment Standards 12. Health certificate 13. Recruiting Roll 14. Verification 15. Plural marriages 16. Period of service 17. Discharge 18. Discharge Certificate 19. Travelling allowance to men discharged at their own request 20. Travelling allowance admissible to men discharged otherwise than at their own request 21. Travelling allowance admissible to members of his family in the event of member of the Force being declared medically unfit 22. Legal Privileges and Powers of member of the Force CHAPTER 4 :- Organisation of a Battalion 23. Organisation 24. Service Companies 25. Primary Duties of the Force CHAPTER 5 :- Training 26. Standard of Training CHAPTER 6 :- Discipline 27. Procedure for the Award of Punishments 27A. Suspension 27B. Responsibilities of Members of the Force during suspension 28. Appeal 29. Revision 30. Petitions 31. Desertion and Absence without leave 32. Orderly Room 33. Entry of Punishment in. Service Roll 34. Report on Judicial Proceedings 35. Loss or Damage to Arms, Ammunition and Property 36. Judicial Trials 36A. Prescribed Authority with Reference to the Proviso to sub- section (2) of Sec. 16 CHAPTER 6A :- Place of Trial and Adjustment of Jurisdiction of Ordinary Courts 36B. Definition 36C. xxx xxx xxx 36D. xxx xxx xxx 36DD. Language to be used in proceeding before Commandants and Assistant Commandants 36E. Magistrate not to try persons subject to the Act 36F. Magistrate to give notice 36G. xxx xxx xxx 36H. Magistrate to be informed of the trial of the accused 36I. 36I 36J. Commandant to deliver the accused to the Magistrate CHAPTER 7 :- Internal Management 37. Character and Service Roll 38. xxx xxx xxx 39. System of Accounts CHAPTER 8 :- Pay, Allowances, Pension, Superannuation and Financial Powers 40. Scale of pay and allowances 41. Free accommodation 42. Pension 43. Superannuation 44. Special pay 45. Officiating pay 46. Pay and allowances on detachments and under training 47. Free transport on enlistment 48. Recruits subsistence allowance 49. xxx xxx xxx 50. Death of member of Force 51. Former military service and military pensions 52. Wound, injury or family pension or gratuities 53. Financial powers 53A. Rewards 54. Force deductions CHAPTER 9 :- Rules for promotion-Section-I General Principles 55. Merit 56. Seniority 57. Determination of Seniority of Members of the Force other than the Gazetted Officers 58. Probationary period 59. Officiating promotions 60. xxx xxx xxx 61. Maintenance of lists of approved candidates 62. Preparation of lists of approved candidates 63. Selection Board 64. Educational qualifications for promotion to the Rank of Sub- Inspector 65. Confidential reports 66. Additions to and removals from approved lists 67. Head Constables 68. Naiks 69. Lance Naiks 70. Special promotion to Naik and Head Constable 71. Special qualification for promotion 72. Withholding of increment 73. Subedars (Inspectors) and Sub-Inspectors 74. Head Constables, Naiks and Constables 75. How to be made 76. Supersession 76A. Honorary rank of Company Commander/Quarter Master 77. Subedar (Inspector) Major 78. Sub-Inspector Adjutant 79. Quarter Master Sub-Inspector 80. Head Constables 81. Nominal roll of the Central Reserve Police Force- Particulars 82. Order of seniority 83. Maintenance of promotion and reversion roll 84. Incorporation of entries in the promotion and reversion rolls CHAPTER 10 :- LEAVE AND LEAVE CONCESSIONS 85. Army officers 86. Other superior officers 87. Other police officers on deputation from other services 88. Other superior officers and members of the force 89. Leave sanctioning authorities 90. Recall from leave 91. Free passage to families 92. Free leave pass concessions CHAPTER 11 :- Uniforms 93. Dress regulations 94. Superior officers 95. Scale of uniforms 96. Initial issue and replacement of Uniforms 97. Periodical Inspections 98. Uniform Stock Registers CHAPTER 12 :- Equipment 99. Authorised scales 100. Accountrements 101. Accountrements of subordinate officers CHAPTER 13 :- Applicability of Central Government Rules and Orders 102. Other conditions of service CHAPTER 14 :- R u l e s and Regulations for Recruitment, Appointment and other conditions of service of Superior Officers 103. Cadre Regulations 104. Classification 105. Appointment and promotion of superior officers 106. Training 107. Tenure 108. Probation and confirmation 109. Transfers 110. Discipline and Appeal 111. Pensions and Pensionary Benefits CENTRAL RESERVE POLICE FORCE RULES, 1955 11. Published in the Gazette of India, 1955. Pt. II, Sec. 3, pp. 393 to 443. S.R.O. 499, dated the 24th February, 1955.1-In exercise of the powers conferred by Sec. 18 of the Central Reserve Police Force Act, 1949, the Central Government hereby makes the following rules: CHAPTER 1 Preliminary 1. Short title :- These Rules may be called the Central Reserve Police Force Rules, 1955. 2. Definitions :- In these rules, unless the context otherwise requires : (a) "The Act" means the Central Reserve Police Force Act, 1949 (Act No. LXVI of 1949); (b) "Commandant" means the Commandant appointed to the Force; (c) "Deputy Inspector General of Police" means an officer who has been notified by the Central Government as Deputy Inspector General of Police for the Force; (d) "Detachment" includes any part of the Force required or ordered to proceed cm duty away from headquarters; (dd) "Director General" .means the Director General of the Force appointed by the Central Government through whom the superintendence of, and control over, the Force of the Central Government shall be exercised and who shall, subject to any instructions that the Central Government may give, administer the Force-in accordance with the provisions of the Act and of these or other rutes; (e) "The Force" means the Central Reserve Police Force; (f) "Inspector General" means an officer who has been notified by the Central Government as Inspector General of Police for the Force and who will subject to the supervision, control, and direction of the Director General exercise the powers of the Head of the Department; (g) "Section." means a Section of the Act; (i) "Superior Officer" means an officer appointed to the Force by the Central Government under sub-section (1) of Sec. 4 and includes a person officiating for any such officer; (j) "Under Officer" means a member of the Force of the rank of Head Constable, Naik or Lance Naik. 3. Interpretation :- In these Rules unless there is anything repugnant in the subject or context:, (a) the expression "Battalion" and "Company" have the meanings assigned to them as in the Army. (b) "Local Promotee" means a Subordinate Officer who has been enlisted in the Force and promoted to the rank of Deputy Superintendent of Police (Company Commander, Quarter Mas- ter of Wireless). (c) The expression "other directly recruited" relates to officers appointed directly to the gazetted ranks in the Force from outside the Force. CHAPTER 2 General Powers of Certain Officers 4. Powers of the Central Government and Certain Officers of the Force :- . 1[(a) In all cases not specifically provided for in these rules, instructions issued from time to time by the Central Government or the Director General or under his directions by the Additional Director General or the Inspector General shall regulate working of the Force]. 2 [* * *] 1. Subs. by G.S.R. 784, dated 16th September, 1988. 2. Clauses (b) and (c) deleted by Subs. by G.S.R. 784, dated 16th September, 1988. CHAPTER 3 Composition of the Force 4A. Composition of the Force :- [. (2) Officers, Subordinate Officers and other persons appointed to or enrolled into the Central Reserve Police Force (Regular) shall be liable for the service for the term mentioned in their enrolment letter of appointment or in the rules made in this behalf. (3) Officers, Subordinate Officers and other persons appointed to or enrolled into the Central Reserve Police Force (Auxiliary) shall serve as and when they are called out for service by the Director General with the consent of the Central Government or for training under the order of the Director General.] 5. Composition of the Force :- A Battalion other than Signals Battal- ion. (2) Subject to the provisions contained in Sec. 4, the Central Government may make such changes in the composition of the Force as it thinks fit 6. Members of the Force :- All the officers and men mentioned in rule 5 shall be deemed to be the members of the Force. 7. Appointments other than that of Superior Officers :- (b) The authority to make appointments to the various non- gazetted ranks shall be the Commandant, provided that, in the case of Sub-Inspectors and Subedar (Inspectors) prior approval of the Deputy Inspector-General of Police and of the Inspector- General respectively shall be obtained. (c) Non-gazetted officers and men of all ranks shall be enrolled subject to sub-rule (b) above by the Commandant in the manner prescribed in Sec. 5 and be appointed by him as members of the Force after such period of training as he may consider necessary. 8. Seniority :- (e) A person promoted to a higher rank and a person recruited direct to the same rank shall have their seniority from the date of appointment to that rank subject to the condition that if both were appointed en the same date, the former (promotee) shall be senior: Provided further that if the date of confirmation is the same their seniority immediately before such confirmation shall remain unaffected. (f) Those recruited as constables shall take their seniority from the date of their first appointment: Provided that on confirmation they will take their seniority in accordance with the date of their confirmation : Provided further that if the date of confirmation is same a person of higher age will be senior in rank to a person of lower age. 9. Attestation of oath or affirmation :- (a) The oath of affirmation set out in Appendix C to these Rules shall be administered with due ceremony by the Commandant (or any superior officer appointed by him in this behalf) to all officers and rank and file before they are appointed as members of the Force. The officer administering the oath or an affirmation shall attest that he has done so by signing an attestation paper which shall be attached to the Character and Service Roll of the Member of the Force concerned. (b) Attestation may be waived by the commandant in the case of those officers and men on deputation who have already taken such an oath or affirmation elsewhere. 10. Recruitment :- (b) No man who has more than one wife living shall be eligible for enlistment in the Force, provided that the Central Government may if satisfied that there are special grounds for doing so, exempt any person from the operation of this condi- tion. 11. Enlistment Standards :- (b) The minimum standard laid down in sub-rule (a) in so far as it relates to height may be relaxed from 5-7" to 5-5" in the case of people having martial traditions such as Gorkhas, Garhwalis, Kumaonese, Dogras ana Marathas; (c) The minimum standard laid .down in sub-rule (a) in so far as it relates to height may be relaxed from 5-7" to 5-4" in case of persons who have attained the age of eighteen years but have not attained twenty years; (d) The minimum chest standard laid down in sub-rule (a) above may be relaxed by one inch in case of all persons including those belonging to hill tribes who have attained the age of eighteen years but not more than twenty years: Provided that the exemptions specified in (c) and (d) above are made subject to the condition that the medical officer certifies that a person concerned is likely to attain the minimum standard prescribed. (e) Ex-service men who are of exemplary or very good character may be enlisted not withstanding that they are over 23 years of age provided they are under 30 years of age and are otherwise suitable for enlistment. (g) The Commandant may at his discretion enlist as enrolled followers, per- sons who have attained the age of 18 years but not more than 40 years provided they are medically fit. (h) The upper age limit prescribed may be relaxed in the case of candidates belonging to the scheduled castes, the scheduled tribes and of special categories of persons in accordance with orders issued from time to time by the Central Govern- ment. 12. Health certificate :- No candidate shall be enrolled unless he obtains a health certificate in the prescribed Form CRP-I signed by Medical Superintendent and Staff Surgeon, Central Reserve Police Hospital, Neemuch, or by a civil Surgeon or by a Recruiting Medical Officer. 13. Recruiting Roll :- Every member of the Force shall sign, or if illiterate place his thumb impression mark on the agreement in Form CRP-I. This form on completion shall be attached to the Character and Service Roll of the member of the Force concerned. 14. Verification :- (a) As soon as a man is enrolled, his character, antecedents, connections and age shall be verified in accordance with the procedure prescribed by the Central Government from time to time. The verification roll shall be sent to the District Magistrate or Deputy Commissioner of the District of which the recruit is a resident. (b) The Verification Roll shall be in CRP Form-25 and after verification shall be attached to the Character and Service Roll of the member of the Force concerned. (c) The Commandant may waive verification in the case of men who have been enrolled in the Force within six months of their discharge from the regular Army. 15. Plural marriages :- No member of the Force who has wife living shall contract any other marriage without first obtaining the permission of the Govern- ment notwithstanding that such subsequent marriage is permissible under the personal law for the time being applicable to the member or the Force. 16. Period of service :- (b) Should the Central Government decide at any time to disband the Force or any part of it either before termination of the period for which a member of fhe Force is enrolled or at any time thereafter, he shall be liable to discharge, without compensation from the date of disbandment. (c) No member of the Force shall withdraw from the duties of his office without the express permission of the Commandant or an accredited gazetted officer. (d) The appointing authority may, during the period of initial appoint- ment of a member of the Force appointed under sec. 4 of the Act, permit him, for good and sufficient reason, to resign from the Force with effect from such date as may be specified in the order accepting his resignation: Provided that on the acceptance of his resignation any such member of the Force shall be required to refund to the Government all the cost of training imparted to him in the Force or a sum equal to three months pay ana allowances, received by him prior to the date of his resignation whichever is less. (e) The appointing authority may give substantive status to such member of the Force as are found suitable in all respect. 17. Discharge :- Subject to the provisions of the Schedule appended to the Act, any member of the Force shall at any time before he has completed three months service or after the completion of the full period of service for which he is engaged, be entitled to claim his discharge from the Force by applying to his appointing authority through the proper channel. 18. Discharge Certificate :- Every member on leaying the Force shall be entitled to a discharge Certificate in the prescribed Form CRP-26. 19. Travelling allowance to men discharged at their own request :- .- (a) Any member of the Force who- claims his discharge on completion of his initial period of engagement or any time thereafter shall on being discharged be entitled to receive one single railway fare of the class to which he is entitled under the rules applicable to servants of the Central Government from the place of his discharge to the railway station nearest to his home. (b) Any member of the Force entitled to be discharged at his own request, but who cannot be discharged owing to the exigencies of the service, shall retain his title to the above concession when the discharge is effected. 20. Travelling allowance admissible to men discharged otherwise than at their own request :- (1) Any member of the Force discharged otherwise than at his own request snail be entitled to a free railway pass of the class to which he is entitled under the rules applicable to servant of the Central Government to the railway station nearest to his home. In the case of a member of the Force discharged for inefficiency the grant of the concession shall be subject to the condition that the Commandant is satisfied that the inefficiency is not due to wilful negligence. This concession shall not be admissible to a person discharged for misconduct. (2) Notwithstanding anything contained in sub-rule (1), the Comman- dant may where he considers it necessary to do so for the purpose of maintaining and preserving discipline in the Unit or Sub-Unit to which the member released from the Quarter Guard belongs, make an exception and issue a free railway pass to such member as mentioned in sub-rule (1). 21. Travelling allowance admissible to members of his family in the event of member of the Force being declared medically unfit :- -If a member of the Force has his family residing at a place which is the headquarters of the Force prior to his having been declared a medically unfit he shall be entitled to a free railway pass of the same class to which he is entitled for each and every member of his family (as defined in Fundamental Rules), from the headquarters of the Force to the railway station nearest to his home. 22. Legal Privileges and Powers of member of the Force :- Regular Army Officers appointed to the Force shall be entitled to all the legal privileges enjoyed by Police Officer. CHAPTER 4 Organisation of a Battalion 23. Organisation :- 24. Service Companies :- (a) There ..shall ordinarily be four service Companies each of which shall ordinarily be commanded by a Company Officer. NOTE.-Provision has been made for a Contingent Reserve of Under Officers in the training platoon. 25. Primary Duties of the Force :- (a) Members of the Force may be employed in any part of Indian Union for the restoration and maintenance of law and order, and for any other purpose as directed by the Central Government. (b) Superior Officers and other Police Officers, on deputation with the Force, shall ordinarily not be employed on work connected with the investigation or prosecution of cases. If and when these officers are employed on the duties they shall normally be relieved of the command of companies or detachments and the approval of the Deputy Inspector General shall be obtained. CHAPTER 5 Training 26. Standard of Training :- (a) The Deputy Inspector General shall issue a manual prescribing the standard of training. (c) The Commandant may depute any member of the Force to undergo a course of training or instruction having a bearing on the Central Reserve Police Force work conducted by the Central Government or the State Government or by any training establishment of the Reserve Police Force or Army Institution or Directorate of Coordination (Police Wireless) or any other institution : that in the case of Sub-Inspectors, Inspectors (Subedars) and Gazetted Officers, the Commandant shall obtain the prior permission of the Deputy Inspector General, the Inspector General and the Central Government respectively. (d) The period of training shall be treated as duty for the purposes of F.R. 9 (6) (b) (i). CHAPTER 6 Discipline 27. Procedure for the Award of Punishments :- (ccc) when a member of the Force has been tried and acquitted by a criminal court, he shall not be punished departmentally under this rule on the same charge or on a similar charge upon the evidence, cited in the criminal case, whether actually led or not, except with the prior sanction of the Inspector General. 27A. Suspension :- The suspension of any of the non-gazetted officers and men of the ranks specified in column (i) on the Table below may be ordered pending enquiry into any serious misconduct against such person by the authority specified against his rank in column (2) of the said table. 27B. Responsibilities of Members of the Force during suspension :- (1) A member of the Force shall not by reason of his suspension cease to be a member of the Force during the period of his suspension, the powers vested in him as such member shall be in abeyance, but he shall be subject to the same responsibilities, discipline and penalties to which he would have been subject if he were on duty. (2) Every such member shall during the period of his suspension stay at Battalion Headquarters or Detachment Headquarters as the Commandant or suspending authority may direct: Provided that the Commandant or suspending authority may, for special reasons, grant permission in writing to the member to stay elsewhere. (3) A member under suspension shall deposit his arms and belt, if any, with the Quarter Master or suspending authority. (4) A member under suspension shall not be employed on guard duty or any such duty which might entail exercise of his power as a member of the Force, nor shall be issued arms and ammunition. He shall not be detailed as motor transport driver or signal operator. (5) A member of the Force under suspension shall be allowed reasonable facilities for the preparation of his defence. 28. Appeal :- (d) Every appeal, whether the appellant is still in the Force or not, shall be preferred through the Commandant and shall not be sent direct to the appellate authority. (e) An appeal which is not filed within 30 days of the date of the original order, exclusive of the time taken to obtain a copy of the order or record, shall be barred by limitation: Provided the appellant authority may entertain time barred appeal if deemed fit. (g) No appeal shall lie against an order withholding of an appeal by a competent authority: Provided that in cases of failure to comply with the conditions stated in sub-rule (c) or (d) above, the appeal shall not be withheld if it is preferred again in the prescribed form in conformity with the rules and is not time barred. (h) A quarterly statement of all appeals withheld with brief reasons in respect of each appeal shall be furnished by the Commandant to the Deputy Inspector General. 29. Revision :- (a) A member of the Force whose appeal has been rejected by a competent authority may prefer petition for revision to the next Superior Authority. The power of revision may be exercised only when in consequence of some material irregularity, there has been injustice or miscarriage of justice or fresh evidence is disclosed. 30. Petitions :- A Subordinate Officer or an officer of any other rank below him including an enrolled follower who has any grievance may present a petition subject to the condition that it should be addressed to the officer of the lowest rank who is empowered to pass the desired order. 31. Desertion and Absence without leave :- (a) If a member, of the force who becomes liable for trial under Cl. (f) of Sec. 9, or Cl. (m) of Sec. 10 or for deserting the Force while not on active duty under Cl. (p) of Sec. 10 read with Cl. (f) of Sec. 9, does not return of his own free will or is not apprehended within sixty days of the commencement of the desertion, absence or overstayal of leave, then the Commandant shall assemble a Court of Inquiry consisting of atleast one Gazetted Officer and two other members who shall be either superior or subordinate officers to inquire into the desertion, absence or overstayal of leave of the offender and such other matters as may be brought before them. (b) The Court of Inquiry shall record evidence and its findings. The Courts record shall be admissible in evidence in any subsequent proceedings taken against the absentee. (c) The Commandant shall then publish in the Force Order the findings of the Court of Enquiry and the absentee shall be declared a deserter from the Force from the date of his illegal absence, but he shall not thereby cease to belong to the Force. This shall, however be no bar to enlisting another man in the pice of a deserter. 32. Orderly Room :- 33. Entry of Punishment in. Service Roll :- A punishment whether judicial or departmental shall be entered in the service roll of the offender. 34. Report on Judicial Proceedings :- The Commandant shall submit a brief to the Deputy Inspector General on every case in which a Member of the Force has been convicted by a Court of Law. 35. Loss or Damage to Arms, Ammunition and Property :- [. (1) In all cases of loss or serious damage to arms, ammunition or other Government property, where such loss or damage exceeds Rs. 100 in the case of arms and ammunition, and Rs. 500 in the case of other Government property, the Commandant shall assemble a Court of Inquiry consisting of the Assistant Commandant (if available) or the senior superior officer present as the president and two superior or subordinate officers as members. (2) The Court shall inquire into the case, record, evidence and submit findings in Form A.F.A. 2 to the Commandant. (3) On receipt of the findings under sub-rule (2), the Commandant may, if the total value of the loss or damage does not exceed Rs. 1000 pass orders that the loss or damage be written off. (4) If the total value of the loss exceeds Rs. 1000 but does not exceed Rs. 2000 the Commandant shall submit the Findings to the Deputy Inspector Gerenal of Police who may pass orders for writing off such loss or damage. (5) If the total value of the loss exceeds Rs. 2000, the Commandant shall submit the findings through the Deputy Inspector General of Police to the Inspector General of Police or the Director General, as the case may be, within the competence of such authority, as provided for in the Delegation of Financial powers rules or other orders as may be notified from time to time, who may pass orders for writing off such loss or damage. (6) In case of loss or damage to arms and ammunition or other Government property where such loss or damage does not exceed Rs. 100 in the case of arms and ammunition and Rs. 500 in the case of other Government property, it shall be dealt with the Commandant in the orderly room after a summary enquiry by a Gazetted officer.] 36. Judicial Trials :- (b) All persons sentenced to imprisonment under the Act shall be confined in the nearest jail. Provided that if the sentence of imprisonment is for one month or less, "or where the Commandant is satisfied that due to the difficulty of transport and escort of the person sentenced to imprisonment, to the nearest jail, it is so desirable." Such persons shall be confined in the Quarter Guard of the Force. 36A. Prescribed Authority with Reference to the Proviso to sub- section (2) of Sec. 16 :- For the purpose of the proviso to sub-section (2) of Sec. 16, the authority who may direct inquiry into, or trial of an offence by an ordinary criminal court referred to in that proviso shall be the Commandant. CHAPTER 6A Place of Trial and Adjustment of Jurisdiction of Ordinary Courts 36B. Definition :- For the purpose of this Chapter, "Magistrate" means a Magistrate other than the Commandant or an Assistant Commandant on whom the powers of a Magistrate have been conferred under sub-section (2) of Sec. 16. 36C. xxx xxx xxx :- xxx xxx xxx 36D. xxx xxx xxx :- xxx xxx xxx 36DD. Language to be used in proceeding before Commandants and Assistant Commandants :- [Either English or Hindi may be used by the Commandants or Assistant Commandants while exercising the powers of a Magistrate under sub-section (2) of Sec. 16 for the purpose of inquiring into or trying any offence. 36E. Magistrate not to try persons subject to the Act :- Where a person subject to the Act is brought before a Magistrate and charged with an offence referred to in the main paragraph of sub-section (2) of Sec. 16 for which he is liable to be tried such Magistrate shall not proceed to inquire into or try the offence unless: (a) he is of opinion for reasons to be recorded that he should so proceed without being moved thereto by the Commandant; or (b) he is moved thereto by the Commandant. 36F. Magistrate to give notice :- Before proceedings under Cl. (a) of Rule 36E, the Magistrate shall give written notice to the Commandant and until the expiry of a period of twenty-one days from the date of the service of such notice he shall not- 36G. xxx xxx xxx :- xxx xxx xxx 36H. Magistrate to be informed of the trial of the accused :- (1) When an accused person has been delivered by the Magistrate, the Commandant or Assistant Commandant, as the case may be shall, as soon as may, inform the Magistrate whether the accused has been tried by him or any other effectual proceedings have been taken ordered to be taken against the accused or not. (2) When the Magistrate has been informed under sub-rule (1) that the accused has not been tried or other effectual proceedings have not been taken or ordered to be taken against him, the Magistrate shall report the circumstances to the State Government which may in consultation with the Central Government take appropriate steps to ensure that the accused person is dealt with in accordance with law. 36I. 36I :- ] 36J. Commandant to deliver the accused to the Magistrate :- 1 Where a person subject to the Act has committed an offence which in the opinion of the Commandant is to be tried by a Magistrate in accordance with the law in force, the Commandant shall after giving written notice to the Magistrate concerned deliver such person under proper escort to the Magistrate.] 1. Subs. by G.S.R. 784, dated 16th September, 1988. CHAPTER 7 Internal Management 37. Character and Service Roll :- The Commandant shall maintain : (a) Character and Service Roll in Form CRP-2 for each Subordinate Officer, Under officer and Constable. (b) Service Roll in Form C.A.C.-10-C for each enrolled follower Form CRP-I shall also be attached to the Service Roll of each enrolled followers. 38. xxx xxx xxx :- ]1 1. Clauses (b) and (c) deleted by Subs. by G.S.R. 784, dated 16th September, 1988. 39. System of Accounts :- The accounts of the Force shall be maintained in accordance with the rules contained in the Uttar Pradesh Police Manual. The contingent and other charges pertaining to the Forces are subject to the provisions of the Chapter and Appendix relating to contingencies in the General Financial Rules. All transactions shall be subject to the audit of the Accountant General concerned. C HA P T E R 8 Pay, Allowances, Pension, Superannuation and Financial Powers 40. Scale of pay and allowances :- The existing rates of pay and allowances are as shown in Appendices D and E. 41. Free accommodation :- All members of the Force other than superior officers who are required to reside at or near the place of their duty for the proper discharge of duty, shall be provided with rent free accommodation or house or house rent allowance in lieu thereof limited to the actual amount or house rent paid by the member concerned subject to a maximum of 10 percent of pay, and subject to the condition that they engage accommodation which in the opinion of the controlling authority is conveniently near to the premises in which their regular duties have to be performed. 42. Pension :- (a) Pensions and gratuities for service in the Force shall be regulated according to the provisions contained in Chapter XV to XXI and XLVII and XLVIII of the Civil Service Regulation as may be amended from time to time and the new Pension Rules promulgated in the Government of India in the Ministry of Finance Memorandum No. F.3 (1) E (Sp1)/47, dated the 17th April, 1950 as may be amended from time to time. 43. Superannuation :- (a) Retirement of a member of the Force shall take effect from the afternoon of the last day of the month in which such member attains the age of 55 years. In case, the date of birth of a member of the Force falls on the first day of a month, his retirement shall take effect from the after-noon of the last day of the month proceeding the month in which the member of Force attains the age of 55 years. (b) Any member of the Force who has attained the age of 55 years shall not be retained in service of the Force save in very exceptional circumstances and subject to the condition that he is physically fit, provided in all such exceptional cases the period of extension shall not exceed the maximum limit of five years: Provided further in all such cases prior approval of the Government in the case of superior officers, of the Inspector General in the case of Subordinate as well as Under Officers and of the Deputy Inspector General in the case of other Members of the Force except enrolled followers in whose case approval of the Commandant shall be obtained. 44. Special pay :- If any member of the Force has rendered exemplary and outstandig service, any special pay earned by him during the period of his service in the Force, may be treated wholly or partly as emoluments for the purpose of Pension in accordance with the order sanctioning the special pay. In the absence of any specific mention to that effect in the order sanctioning the special pay, the case shall be referred for orders to the Government who shall decide each case on its own merits. (Special pay (1) for pay fixation on promotion is governed by Govt. of Indias decision No, 2 below FR 19(2) Art. 486-A of the Civil Service Regulations governs counting for pension). 45. Officiating pay :- The pay of the members of the Force officiating in the rank or grade other than their substantive appointment shall be regulated in accordance with the Fundamental Rules as may be amended from time to time. 46. Pay and allowances on detachments and under training :- (a) Subject to conditions set forth against items 1 and 2 of Appendix B, advance of travelling allowance and pay may be granted by the Commandant to members of the Force when proceedings on detachment duty. (b) All ranks shall, be entitled to draw travelling allowance under the Supplementary Rules as amended from time to time when proceeding to or returning from duty. Railway warrants shall be used by all ranks up to the rank of Subedar (Inspector). (d) The Inspector General is competent to define the limits of the sphere of duty of any detachment sent outside the Headquarters of the Force or to Fix the entire area of a State (as defined in the Constitution of India) or part of a State as the temporary Headquarters of a detachment posted outside the Headquarters. (e) Whenever, a detachment of the Force is sent out to a station away from the Headquarters of the Force with the result that it requires arrangement for the encashment of bills for the pay, allowances, etc, of the members of the detachment from the Government Treasury nearest to the place where the detachment is stationed, a reference may be made through proper channel to the Government of India in the Ministry of Home Affairs so that arrangements for such encashment may be made, in case no other satisfactory arrangements are feasible. 47. Free transport on enlistment :- On enrolment, a member of the Force is entitled to a free railway pass from the railway station nearest to his home or place of enrolment to Headquarters of the Force. 48. Recruits subsistence allowance :- A consolidated allowance not exceeding Rs.6 may be paid by the enrolling officer to recruiter for each recruit produced for enlistment. The payment is intended to cover the travelling expenses of the recruiter, and the recruit and the subsistence allowance of the recruit, upto the time of the recruits approval or rejection. This is not a reward, and is subject to the recruit being of the required standard, and the actual expense being incurred. 49. xxx xxx xxx :- [. ] 50. Death of member of Force :- 51. Former military service and military pensions :- (a) Save as here in otherwise provided the pay, allowances and pensions of ex-service officers and man who obtain employment in the Force after being given a military pension or gratuity or bonus shall be regulated by the appropriate rule of the Civil Service Regulations as may be amended from time to time. (b) When a military pension has been granted the pay and allowances in the Force shall be regulated under Art. 526 Civil Service Regulations as may be amended from time- to time, or any other orders of the Government of India which may be issued in this regard. The officers and men shall continue to draw their military pensions and their previous military service shall not count towards civil pension. If the military pension of a person does not exceed Rs.l5a month it shall not be taken into account in fixing his pay and allowance in the Force. (c) In the case of men who have not earned a monthly military pension but are fully trained, the initial pay as constable may be fixed at a stage not exceeding Rs.40 in the scale of Rs.35-1-50. (d) Men who were discharged from Army before earning a pension for their military service but receive bonus or, gratuity in lieu shall count their Military Service towards Civil Pension: Provided that the bonus or gratuity is refunded in such number of monthly instalments not normally exceeding 36 and beginning from such dates as may be determined. Provided further that no instalment other than the final one should be less than Rs.3. (e) In the case of men who may be discharged from the Force before the gratuity or bonus is recovered in full, the balance outstanding should be recovered either in a lump sum or in suitable instalments from the gratuity or pension as the case may be, that may be sanctioned for the combined military and civil service. (f) Men who received neither a monthly pension, a bonus nor gratuity shall count their approved military service towards civil pension after three years satisfactory service in the Force. NOTE.- "Pension" in this clause includes the pension equivalent of gratuity or any other form of retirement benefit. 52. Wound, injury or family pension or gratuities :- All members of the Force on duty or on duty with a military force shall be entitled to wound, injury or family pensions or gratuities as laid down in Civil Service Regulations or the Central Civil Service (Extraordinary Pension) Rules, 1939 as may be amended from time to time. 53. Financial powers :- The financial powers of the Commandant as well as of Officer Commanding Detachments are given in Appendix B. 53A. Rewards :- The following principles shall govern the grant of rewards to the members of the Force : Rewards shall be granted only to officers and men of and below the rank of Subedar (Inspector) for- (a) doing outstanding work requiring special courage, skill or initiative such as recapture of an escaped prisoner or life convicts, the arrest of a wanted criminal or in connection with the securing of information leading to the arrest of hostile elements or in an encounter with hostile elements or criminals, etc; (b) doing work of a less outstanding nature but requiring prompt, honest and intelligent observance of, and obedience to, orders so as to be of material assistance in any manoeuvre or operation, (c) extra hard work in connection with a big operation against hostile or lawless elements; and 54. Force deductions :- The Commandant is authorised to make deductions from amounts due to members of the Force in satisfaction of money owed by them lo messing and other funds of the Force, provided that members of the Force are not asked to make any new contributions/without the prior approval of the Inspector General. CHAPTER 9 Rules for promotion-Section-I General Principles 55. Merit :- (a) All promotions shall be governed by merit. Other things being equal seniority shall count for promotion. For promotion, a member of the Force must be qualified and recommended by the Commandant, Assistant Commandant or Company Commander as the case may be. (b) For exceptional reasons the Commandant may promote an unqualified Head Constable to the rank of Sub-Inspector or an unqualified Sub-Inspector to the rank of Subedar (Inspector) with the prior approval of the Deputy Inspector General or Inspector General respectively, provided that such promotions in either case do not exceed ten per cent of the sanctioned strength in such ranks. 56. Seniority :- Ordinarily a senior member of the Force who is qualified and recommended shall be promoted. Any member of the Force having unsatisfactory record either from the point of view of work or conduct, may be suspended. On the other hand, any member of the Force having exceptional qualification may be given accelerated promotion out of turn. 57. Determination of Seniority of Members of the Force other than the Gazetted Officers :- Seniority shall depend on the date of confirmation in each rank; provided that a person whose period of probation is extended for the reason that he is not qualified and provided further that this non-qualification is due to circumstances beyond his control, shall retain his seniority according to the date of his promotion to a rank in a clear vacancy, if he attains the necessary qualifications at the earliest available opportunity. 58. Probationary period :- An officer promoted in permanent vacancy shall be on probation for one year in the rank to which promoted. He may be reverted at any time during the probationary period but, if not reverted shall ordinarily be confirmed on conclusion of the probationary period. In special circumstances the probationary period may be extended by the officer authorised to order the promotion. Confirmation shall count from the date on which a member of the Force is promoted on probation in a clear vacancy. IGP CRPs Order No. O.III-9163., dated 1.2.65 In view of the instructions contained in the office Memorandum No.F.I/10/64 Estt(d), dated the 14th January, 1965, of the Ministry of Home Affairs, it is stressed that the Competent authorities for confirmation and promotion in the CRP shall ensure that every officer or man or clerk to be considered for promotion or confirmation is upright and honest. IGP CRPs Nos. C:VI-1164-65, dated 7-10-65 and 27-10-65 Temporary/officiating service, in a rank may be counted as probationary period, if the service, is satisfactory. 59. Officiating promotions :- Officiating promotions in temporary vacancies (e.g. Leave and Deputation) may be made, if required by the exigencies of service. Normally, such promotions shall be made from amongst persons who have already been approved for prormition. 60. xxx xxx xxx :- The following examinations and courses shall be held to enable under officers and constables to qualify for promition: (1) From Head Constable to Sub-Inspector -1st Class Certificate of Education, and Third Class English Certificate. 61. Maintenance of lists of approved candidates :- Lists of approved candidates for promotion to various ranks, required to be maintained under sub-rule (b) of rule 62, shall be kept in the office of the Commandant, and promotions shall ordinarily be made from these lists according to the provisions of Rule 55. 62. Preparation of lists of approved candidates :- . (a) The Commandant may, for special reasons, promote to the next higher rank any qualified candidate whose name is not on the appropriate approved list In the case of Subedars (Inspectors) and sub-Inspectors prior approval of the Inspector General and the Deputy Inspector General respectively shall be obtained. (c) Ordinarily, only those men shall be considered for inclusion in List "A" who have passed the prescribed course for Drill Instructors and are sufficiently educated to be able to read and write Hindi, Roman and Hindi numerals. Higher educational qualification is necessary for promotion above the rank of Head Constable, but the normal standard shall be Third Class for promotion from Constable to Lance Naik and second class from Naik to Head Constable. A man selected for promotion should have initiative, power and leadership the makings of an officer. Men on promotion list for Naiks and above shall be on probation for at least one year and names of those on the list who do not come upto the required standard shall be removed thereof from time to time. Entry of names in lists A, B and C shall be made by the Commandant and in Lists D and E by the Commandant with the approval of the Deputy Inspector General of Police and Inspector General of Police respectively. 63. Selection Board :- -In February and August each year the Commandants shall constitute selection Board consisting of himself, Asstt. Commandant and Adjutant and nominate in the prescribed form Sub-Inspectors considered fit for promotion to the rank of Subedars (Inispectors) and Head Constables considered fit for promotion to the rank of Sub-Inspectors. The names of Sub-Inspectors and Head Constables whose nominations are accepted, by the Deputy Inspector General shall be placed on the approved lists, seniority of men brought on these lists shall be determined by dates of their selection. 64. Educational qualifications for promotion to the Rank of Sub- Inspector :- [.No Head Constable, with academic qualification below matriculation, who has not obtained a First class certificate of education and at least a third class English certificate shall be nominated for promotion to rank of Sub-Inspector]. 65. Confidential reports :- In February each year the Commandant shall forward to the Deputy Inspector General a confidential report in the prescribed form on the work and conduct of each and every Sub-Inspector and Head Constable whose names are on the approved lists. While recording his report the Commandant shall indicate together with reasons in support of his opinion whether he recommends that a name of the Member of the Force should remain on the approved list or be removed from it. The Deputy Inspector General shall pass orders on these recommendations after such inquiries as may deem fit 66. Additions to and removals from approved lists :- All acceptances for and removals from the approved lists shall be published in the Force orders. 67. Head Constables :- . Promotions to the rank of Head Constable shall be made by the Commandant according to seniority from the list "C" referred to in rule 62 subject to the general provisions of rule 55 on the recommendations of Company Commanders. The requisite qualification for such promotions are the passing of the Senior Cadre Course and the possession of the Second Class Certificate of Education 1 [or a Matriculation or equivalent or higher academic qualification certificate]. 1. Subs. by G.S.R. 784, dated 16th September, 1988. 68. Naiks :- Promotion to the rank of Naik shall be made. by the Commandant from the list "B" referred to in Rule 62 subject to the general provisions of Rule 55 on the recommendation of Company Commanders. The requisite qualifications for such promotions are the passing of the Junior Cadre Course and the possession of a Third Class Certificate of Education [or a Matriculation or equivalent or higher academic qualification certificate]. 69. Lance Naiks :- A Lance Naik shall receive the same pay as a Constable. Appointments shall be made by the Commandant from the List of Constables qualified for promotion to the rank of Naik. Such appointment shall be made on the recommendations of Company Commanders. Seniority alone shall not be the guiding factor in making such appointments but men who are considered to be potential leaders shall be given preference. A Constable appointed to the rank of Lance Naik but found unsuitables for the rank may be summarily reverted to the rank of Constable without assigning any reasons. 70. Special promotion to Naik and Head Constable :- T h e Commandant may, on the recommendation of a Company Commander, promote to the rank of Lance Naik, Naik or Head Constable respectively, a Constable, a Lance Naik or a Naik, who, although not qualified for promotion, is considered in all respects capable of acting as an Under Officer, provided that the number of unqualified Naik and Head Constables permanent and officiating may not at any time exceed 10 per cent of the sanctioned number of posts of each rank. 71. Special qualification for promotion :- Qualifications as Drill Instructor, Physical Training Instructor, Weapon Training Instructor, Tear Smoke Training Instructor or Signalling Instructor etc. shall be considered as additional qualifications for promotion. 72. Withholding of increment :- -If the increment of a member of the Force is withheld, the period for which it is-withheld and the reason for withholding it shall be stated in the Force Orders. Such period shall not exceed one year. 73. Subedars (Inspectors) and Sub-Inspectors :- (a) Subedars (Inspectors) and Sub-Inspectors are in a time scale of pay; and the grant of increment is subject to approved service, efficiency; and good conduct. There are efficiency bars at the following stages; Subedars (Inspectors) at Rs. 250 (Rs. 320 in new scale). Sub-Inspectors at Rs. 180 (Rs.200 in new scale). (b) Increments shall be sanctioned by the Commandant, but prior approval of the Deputy Inspector General shall be obtained before an Officer is allowed to cross an efficiency bar and the fact shall be recorded in the Force Orders. 74. Head Constables, Naiks and Constables :- Increment in the time scale of Head Constables, Naiks and Constables shall be sanctioned by the Commandant on the recommendation of Company Commanders. Such increments shall be sanctioned, subject to approved service, general efficiency and good conduct. 75. How to be made :- (c) If the Commandant decided to pass over, for officiating promotion, an officer whose name is on the appropriate approved list the prior sanction of the Inspector General or the Deputy Inspector General, as the case may be, shall be obtained. 76. Supersession :- The passing over of any member of the Force for promotion in an officiating vacancy of four months or less (except for inefficiency or misconduct) or on the grounds of technical appointment such as Motor Transport Sub-Inspector, Radio Sub-Inspector, Armourers, Tailors, Carpenters shall not amount to supersession. 76A. Honorary rank of Company Commander/Quarter Master :- (1) The Central Government may, on the recommendation of the Inspector General, confer the honorary rank of Company Commander/Quarter Master on senior and deserving Subedars and Subedar Major and employ them as such. During such employment they would not be entitled to any benefit of pay or travelling and other allowances of the post of Company Commander/Quarter Master. (2) They will, however, be supplied free of cost the extra articles as shown in item 7 of the foot-note below Appendix A to be worn as honorary Company Commander/Quarter Master in addition to the articles of uniform already issued to - them as Subedars. 77. Subedar (Inspector) Major :- (a) The appointment of Subedar (Inspector) Major shall be made by the Commandant with prior approval of Deputy Inspector General of Police. (b) The appointment shall ordinarily be for three years, but may be extended from time to time for a period not exceeding one year at a time, unless promoted, until he attains the age of superannuation. (c) The Subedar (Inspector) Major ranks as the Senior most Subordinate Officer. 78. Sub-Inspector Adjutant :- (a) The appointment of Sub-Inspector Adjutant shall be made by the Commandant by selection from Sub-Inspectors who are good instructors and disciplinarians. (b) The maximum period of the appointment shall not ordinarily exceed three years. 79. Quarter Master Sub-Inspector :- (a) The appointment of Quarter Master Sub-Inspector shall be made by the Commandant from amongst Sub-Inspectors with special qualification in this direction. (b) The maximum period of the appointment shall not ordinarily exceed three years. 80. Head Constables :- All special appointments in the rank of Head Constable shall be made by the Commandant. The Battalion Havildar Major shall rank as the senior most Head Constable, except for purposes of promotion. The maximum period of the appointment shall not ordinarily exceed three years. 81. Nominal roll of the Central Reserve Police Force- Particulars :- (b) A separate nominal roll shall be maintained for Recruit Constables who have not been confirmed. 82. Order of seniority :- Officers shall rank in the order of seniority as determined by the date of confirmation and in the case officers officiating from the date of continuous officiating. Seniority in the case of constables shall be determined by the date of enlistment in the Force. 83. Maintenance of promotion and reversion roll :- 84. Incorporation of entries in the promotion and reversion rolls :- The Promotion and Reversion Rolls shall be maintained by the Establishment Clerk who shall make entries in the First three columns and submit for the orders with all necessary papers and character rolls to the Commandant whenever any promotion of Sub- Inspector to the rank of Subedar (Inspector) or of Head Constable to the rank of Sub- Inspector or their reversion falls due. The Commandant shall fill up columns 4 and 5 of the roll with his own hand, mentioning in column 5 the names of members of the Force superseded, with a brief note of the reasons for their supersession. In other cases, the Establishment Clerk shall fill up all columns of the rolls. On the First occasion of the supersession of the member of the Force, a note to that effect together with reasons thereof shall also be made in his character roll and he shall be given a copy of the order. CHAPTER 10 LEAVE AND LEAVE CONCESSIONS 85. Army officers :- Leave of military officers in the Force shall, if their Pay has been refixed in accordance with the Government of India in the Ministry of Defences letter No.ll7/I/SIDCCD 5, dated the 23rd November, 1948, be regulated by the Military Leave Rules as contemplated in para 4 of the aforesaid, letter. If their pay has not been so refixed it shall be regulated in accordance with the provisions of Fundamental Rule 100. 86. Other superior officers :- Leave shall be admissible under the rules applicable to them in the service to which they belong. 87. Other police officers on deputation from other services :- Leave shall be admissible under the rules applicable to them in the service to which they belong. NOTE.-It shall be open to the officers mentioned in rules 85 and 86 to elect, on their permanent transfer to the Force or at any time thereafter, the leave rules applicable to the Members of the Force on the analogy of the F.R. 93-A. 88. Other superior officers and members of the force :- (3) No such earned leave shall be accummulated for more than 120. (4) No such earned leave shall be granted for more than 90 days at a time, and 89. Leave sanctioning authorities :- 90. Recall from leave :- (a) Members of the Force on -leave may be recalled at any time by authority empowered to sanction their leave. (b) They may be directed to report for duty either at headquarters or to proceed direct to the place at which their services are required. (c) In either case they will be entitled to travelling allowance as on tour (by the shortest route) for the return journey. If a free railway pass is in the possession of a member of the Force and it can be used for the return journey, it should be so used. In that case, member of the Force will be entitled to the balance if any of the travelling allowance admissible. If the pass cannot be utilised, it should be surrendered where upon it shall lapse. The member of the Force concerned in that case will be entitled to the full travelling allowance admissible. 91. Free passage to families :- When a member of the Force is sent on detachment duty from the headquarters of the Force and the duration of the duty is expected to last for a period of not less than one month the Commandant may, if he considers it desirable that his family should not remain at headquarters, issue free railway warrant to the members of his family covering the journey from the headquarters to the railway station nearest to their home. This concession shall be admissible to all ranks of the Force except the Gazetted Officers. 92. Free leave pass concessions :- The undermentioned free pass concessions from the Headquarters of the Force or the place of duty of the railway station nearest to his home and return shall be admissible to Head Constables, Naiks, Constables and enrolled followers of the Force: (1) One free leave pass every three years. (2) One free leave pass for family every six years. (3) Free leave pass when proceeding on medical leave of duration of not less than one month, provided it is certified that the illness or injury, which necessitated medical leave was not brought about by any fault, or negligence on the part of the member of the Force concerned. CHAPTER 11 Uniforms 93. Dress regulations :- (b) The colours of the Force shall be light blue and white, the distinctive colour being light blue. 94. Superior officers :- 95. Scale of uniforms :- The authorised scale of uniforms for subordinate officers and other ranks of the Force as well as enrolled followers shall be such as the Director General may, from time to time, and with the previous sanction of the Central Government, by order, lay down. 96. Initial issue and replacement of Uniforms :- O n enlistment a free issue of uniform shall be made to each subordinate officer, lower rank and enrolled follower according to the scale laid down under rule 95. 97. Periodical Inspections :- (a) Periodical inspections shall be held by Platoon Commanders at least once a month; at which articles which are no longer fit for use shall be condemned and sent to Stores for replacement. (b) If the life of a condemned article has expired, it shall be replaced free. If its life has not expired, the article shall be replaced and a proportionate cost deducted from the pay of the member of the Force concerned. A free issue may be sanctioned if the article has been rendered unserviceable owing to excessive wear and tear on duty or has been lost on duty through no fault of the member of the Force concened. (c) Condemned articles shall be utilised, where possible, for repair work, dusters, etc. Periodical public auctions of the remaining condemned articles shall be held and the sale proceeds credited to Government. A member of the Force may purchase condemned articles of clothing for his private use at price fixed by the Commandant (d) When a member of the Force ceases to belong to the Force, his kit shall be examined and serviceable articles brought on to the resumed stock and subsequently re- issued. When any such resumed article is re-issued, its life period shall count from the date of original issue and not from the date of re-issue. (e) On promotion to the rank of Sub-Inspector an Under Officer shall be entitled to receive free initial supply of uniform as prescribed for Subordinate .Officers, his Under Officers kit being relumed to stores. (f) All Under Officers and men shall deposit their uniform in the store when proceeding on leave, excepting such articles of clothing as may be permitted by the Commandant to be retained. (g) A superior officer or subordinate officer on his retirement or superannuation or invalidation may be allowed by the I.G.P. or Dy. I.G.P. as the case may be, to retain one suit of uniform provided his work and conduct has been found satisfactory. Such officer may wear the said uniform after such retirement with the permission of the I.G.P. or of the Dy.I.G.P. as the case may be, subject to such conditions as the I.G.P. or Dy. I.G.P. may think fit to impose. 98. Uniform Stock Registers :- .The Quarter Master shall maintain the following stock register: (1) A uniform stock register in respect of all receipts of uniform for initial issue and replacement. All issues whether as initial issue of replacement shall be accounted for In this stock register. (2) A Resume Stock Register in which shall be entered all transac- tions of uniform returned and reissued. (3) A Condemned Stock Register in. which shall be entered all receipts of uniform condemned and disposed of by sale or otherwise. CHAPTER 12 Equipment 99. Authorised scales :- The scale of equipment to be drawn from the regular Army Ordnance Corps shall be as sanctioned by the Government of India and snall be as shown in the "Equipment Tables (India) for Central Reserve Police, January 1945. issued by the Government of India in the then War Department" as subsequently amended from time to time. 100. Accountrements :- (a) Accountrements are those personal articles of equipment which are issued to men for their use and for the care of which they are personally responsible. (b) Accountrements remains the property of the Government. 101. Accountrements of subordinate officers :- (a) Swords and belts shall not be supplied to re-employed Commissioned Officers who are in pos- session of swords and Sam Browne belts of Infantry pattern. (b) The Inspector General may as a reward for exemplary service sanction the retention of his sword and Sam Browne belt. CHAPTER 13 Applicability of Central Government Rules and Orders 102. Other conditions of service :- The conditions of service of the mem- bers of the Force in respect of matters for which no provision is made in these rules shall be the same as are for the time being applicable to other officers of the Government of India of corresponding status. CHAPTER 14 Rules and Regulations for Recruitment, Appointment and other conditions of service of Superior Officers 103. Cadre Regulations :- There shall be a separate cadre for the Supe- rior posts in the Force manned by Army or Indian Police Service or State Police Officers, direct recruits and local promotees. The strength of the cadre shall be flexible but ordinarily it shall, tor a four-service Company Battalion, have such number of superior officers determined in accordance with the provisions of Cl. (a) of sub-rule (1) of rule 5. 104. Classification :- (1) The posts of Commandant, Assistant Commandant (Second-in- Command/Adjutant) and Company Commander/Quarter Master shall be the posts included in the General Central Service, Class-I. (2) The posts of Principal, Vice-Principal and Assistant Principal of the Central Training College, Central Reserve Police Force, Neemuch, shall also be the posts included in the General Central Service, Class-I. (Amended vide G.I. MHA Notification No. F.2/5/5/69 II (i), dated 24th July, 1968). 105. Appointment and promotion of superior officers :- (5) All promotions shall be on the basis of merit with due regard to seniority. (6) Where the Central Government is of the opinion that it is necessary or expedient so to do, it may, by order and for reasons to be recorded in writing, relax any of the provisions of the rule with respect to any class or category of persons. 106. Training :- (i) The officers received on deputation from the Army and Police Forces of States may be required to undergo a short course of training as prescribed to enable them to acquire working knowledge of the Central Reserve Police Force before they are finally posted to take up their appointments. (ii) Direct recruits shall be required to undergo a full course of instruction at a Training Centre for Public Offices. 107. Tenure :- (1) The initial period or appointment of all officers on deputa- tion whether belonging to the Police or the Army, shall not be less than three years, subject to premature termination, should (a) administr ative exigency or (b) un- suitability of the officers concerned or (c) and other unforeseen factors so demand. This initial period shall be extendable, on a yearly basis, on mutual agreement between the officer concerned and the lending and the borrowing authorities, provided that the total period of appointment in the Force shall not be more than 5 years, unless the officer is permanently absorbed in the Force. 108. Probation and confirmation :- (1) The selected candidates shall be ap- pointed or promoted to a superior post in the Force on probation for a period of two years. (2) On the completion of the period of probation, the candidates shall, if considered fit for permanent appointment, be confirmed in their appointments subject to the availability of substantive vacancies in permanent posts. (3) The Government may extend the period of two years specified in sub-rule (1). (4) If on the expiration of the period of probation referred to in sub-rule (1) or of any extension thereof under sub-rule (3), as the case may be, the Government are of the opinion that a candidate if not fit for permanent appointment, or if at any time during such period of probation or extension they are satisfied that he will not be fit for permanent appointment on the expiration of such period of probation on extension, they may discharge him or pass such orders as they think fit. (5) Where no action is taken by Government under sub-rule (2) or (3) or (4), the period after the prescribed period of probation shall be treated as an engagement from month to month terminable on either side on the expiration of one calendar months notice in writing. (6) A probationer may be required to pass such tests as may be prescribed including a test in Hindi before confirmation. (7) On promotion to a superior post in the Force, the officiating service in that post or an equivalent post previously rendered may be allowed to count towards the probationary period at the discretion of the controlling authority. NOTE.-"Controlling authority" for the purpose of this rule will be the Inspector-General of Police, Central Reserve Police. 109. Transfers :- (1) In any Battalion, Company Commanders and Quarter Masters may be transferred from one Company to another Company by the Deputy Inspector-General with due intimation to the Inspector- General of Police. (2) Superior Officers from one Battalion to another Battalion may be trans- ferred by the Inspector-General of Police with due intimation to the Central Govern- ment. 110. Discipline and Appeal :- The Superior Officers of the Force shall be subject to the provisions of the Central Civil Service (Classifications, Control and Appeal) Rules, 1957, as amended from time to time. 111. Pensions and Pensionary Benefits :- (1) Subject to the provision of sub- rule (2) Superior officers of the Force shall be entitled to such pension and pension- ary benefits as are admissible under the rules applicable to the Service to which they belong. NOTE.-The Superior Officers who have already been absorbed in the Force and have not yet exercised the option, may do so within six months hereafter, failing which they will automatically be governed by the said rules.