Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Police Sub-Inspector (Unarmed Branch) Examination Rules, 1998 CONTENTS 1. RULE 2. RULE 3. RULE 4. RULE 5. RULE 6. RULE 7. RULE 8. RULE 9. RULE 10. RULE 11. RULE 12. RULE 13. RULE 14. RULE 15. RULE 16. RULE 17. RULE 18. RULE Gujarat Police Sub-Inspector (Unarmed Branch) Examination Rules, 1998 In exercise of the powers conferred by clause (b) of Sec. 5 of the Bombay Police Act, 1951 (Bom. XXII of 1951) and in supersession of the Gujarat Police Sub-Inspectors (Recruitment Examination) Rules, 1980 the Government of Gujarat hereby makes the following rules to provide for regulating method of examination for recruitment to the post of the Police Sub-Inspector (Unarmed Branch) in the Gujarat State Police Service, namely: 1. RULE :- These rules may be called the Gujarat Police Sub-Inspector (Unarmed Branch) Examination Rules, 1998. 2. RULE :- Definitions. In these rules, unless the context otherwise requires. (a) "Appendix" means an Appendix appended to these rules; (b) "Board" means the Gujarat Police Sub-Inspector Recruitment Board. (c) "Examination" means the competitive examination held under Rule 3. 3. RULE :- (1) The Board shall hold a competitive Examination ordinarily at Ahmedabad for selecting candidates for recruitment to the post of Police Sub-Inspector (Unarmed Branch). (2) The syllabus of the examination shall be as specified in Appendix-A. (3) The candidate shall have to appear at an examination, the physical endurance test and viva-voce test at his own expenses. 4. RULE :- Where the number of applications received by the Board is large in number compared to the number of posts advertised, the Board shall hold a elimination test comprising of the papers specified in Appendix-B prior to examination. The qualifying standards of the elimination test shall be such as the Board may determine from time to time. Only those candidates who secure qualifying makes in the elimination test shall be allowed to appear at the examination; Provided that the marks obtained at the elimination test shall not be taken into account for the purpose of result of the examination. 5. RULE :- Ordinarily every year the office of the Director General of Police and Inspector General of Police shall intimate to the Government in Home Department, not later than 30th November, the requirement of the Police Sub-Inspector (Unarmed Branch) for the next financial year. The Board shall, on the basis of requisition made by the Government in this behalf, advertise the vacancies for the posts of Police Sub-Inspector (Unarmed Branch). 6. RULE :- (1) A candidate for admission to the examination shall be (a) a citizen of India, or (b) a subject of Nepal or Bhutan, or (c) a person of Indian origin who has migrated from Pakistan, Burma, Sri Lanka, East African countries of Kenya, Uganda, the United Republic of Tanzania, Zambia, Malawi, Zaire and Ethopia and Viethnam with the intention of permanently settling in India: Provided that a candidate belonging to categories (b) and (c) shall be a person in whose favour certificate of eligibility is issued by the State Government. Provided further that candidate in whose case a certificate of eligibility is necessary may be admitted to the elimination test, examination or interview conducted by the Board and he may also be appointed provisionally subject to production of eligibility certificate given by the State Government. 7. RULE :- No person (a) who has entered into or contracted a 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 post: Provided that the State 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 there are other grounds for so doing, exempt and person from the operation of this rule. 8. RULE :- The medium of the examination (other than paper III) shall be Gujarati. (1) A candidate applying for appearing at the examination shall be required to submit an application in such form and in such manner as the Board may determine from time to time alongwith a consolidated fees as may be determined by the Government from time to time. Such fees shall be payable in such manner as the Board may determine from time to time; Provided that a candidate belonging to Scheduled Castes, Scheduled Tribes, Socially and Educationally Backward Classes including Nomedic and Denotified Tribes shall be exempted from payment of application fees and examination fees. (2) Withdrawal of application on any ground shall not be-allowed and fees once paid shall not be refunded or kept for the next examination in any circumstances. 9. RULE :- The candidates who apply in the prescribed from any pay the prescribed fees shall be admitted to the examination, subject to the condition that they possess the requisite educational qualifications, physique and the within the prescribed age limit in accordance with t h e recruitment rules of the post and otherwise are eligible in accordance with these rules. If at any time, a candidate is found to be ineligible for the examination, his candidature shall be cancelled, even if the attains the qualifying standard for the examination. 10. RULE :- The Board shall fix the qualifying standard in written test for all candidates including those belonging to the reserved categories. Only those candidates who attain the qualifying standards fixed by the Board shall be called for physical endurance test. Those candidates who pass the physical endurance test shall be called for viva-voce test. The Board may fix a separate qualifying standard in respect of the Viva-Voce test. 11. RULE :- (1) The Board shall prepare the result arranging the names of the candidates seriatim according to merits; taking into consideration the total marks obtained by the candidates as per the qualifying standards fixed for the written examination, physical endurance test and Viva-voce test and shall declare the list of such qualified candidates accordingly. (2) The Board shall recommend the names of the successful candidates according to the requirement for appointment to the unreserved vacant posts on the basis of the result of the examination. 12. RULE :- The Board shall also recommed the names of the candidates belonging to the Scheduled Castes, the Scheduled Tribes, Socially and Educationally Backward Classes, Women and Ex-servicemen to the extent of the number of vacancies reserved for such categories subject to their fitness for appointment, irrespective of their ranks obtained on the basis of the merit. 13. RULE :- The Board shall also prepare a waiting list showing the names of qualified candidates as far as practicable of about 10% of number of candidates recommended by the Board under Rules 11 and 12 f o r recommending further candidates to the Government on demand. 14. RULE :- (1) The result of the examination shall be divided into three parts, namely: Part-I The names of the candidates to be recommended to the Government. Part-II The names of the candidates to be kept on the waiting list till the result of the next examination. Part-III The names of the candidates who do not qualify. (2) The names of the candidates contained in Parts-I and II shall be published in the Official Gazette. All the three parts of the result shall be displayed on the notice board in the office of the Board. (3) The form and manner of communication of the result of the examination to the individual candidate shall be such as may be decided by the Board. (4) The Board shall forward a copy of the result published in the Official Gazette, to the Government in Home Department. 15. RULE :- The candidates shall ordinarily be considered for appointment to the posts in the order of merit determined by the Board upto the number of posts to be filled in. The sucess in the examination shall not itself confer any right to appointment and it shall be open to the appointing authority to drop a candidate, if, after such enquiries, as are considered necessary, it is satisfied that the candidate is not in all respects suitable for public service. 16. RULE :- (1) Appointment shall be made as and when vacancies occur and may be made to temporary posts at the first instance. (2) Candidates qualified for appointment shall be required to pass medical examination according to rules made by the Government in that behalf from time to time and if they are not found medically fit as laid down in the rules, they shall be discharged from service. 17. RULE :- The Board shall regulate all matters regarding appointment of examiners and the conduct of the examinations, in accordance with the procedure adopted by it and in confirmity with Government orders on the subject, if any. 18. RULE :- A candidate who is or has been declared by the Board to be guilty of (i) obtaining support for his candidature by any means or (ii) impersonating, (iii) procuring impersonation by any person; (iv) submitting fabricated documents or documents which have been tempered with, (v) making statement which are incorrect or false or suppressing material information. (vi) resorting to any other irregular or improper means in connection with his candidature for the examination, (vii) using unfair means during the examination, or (viii) writing irrelevant matter, including absence language or pornographic matter, in the scripts, (ix) misbehaving in any other manner in the examination hall, (x) harassing or doing bodily harm to the staff employed by the Board for the conduct of the examination, or (xi) attempting to commit or, as the case may be, abetting to commission of all or any of the acts specified in the foregoing clauses, may, in addition to rendering himself liable to criminal prosecution, be liable: (a) to be disqualified by the Board from the examination for which he is a candidate, or (b) to be debarred either permanently or for a specific period. (i) by the Board, from any examination or selection held by it. (ii) by the State Government, from any employment under it, and (c) disciplinary action if he is already in Government Service.