Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT POLICE SUB-INSPECTORS (Unarmed male Branch) (Recruitment Examination) RULES, 1980 CONTENTS 1. . 2. Definition 3. . 4. . 5. . 6. . 7. . 8. . 9. . 10. . 11. . 12. . 13. . 14. . 15. . 16. . 17. . 18. . 19. . 20. . 21. . 22. . 23. . 24. . 25. . GUJARAT POLICE SUB-INSPECTORS (Unarmed male Branch) (Recruitment Examination) RULES, 1980 In exercise of the powers conferred by clause (b) of Section 5 of Bombay Police Act, 1951 (Bom. XXII of 1950 and in supersession of all orders that may be in force, the Governor of Gujarat hereby makes the rules namely: 1. . :- (1) These rules may be called the Gujarat Police Sub-Inspectors (Unarmed male Branch) (Recruitment Examination) Rules, 1980. (2) They shall apply to the recruitment of Police Sub-Inspectors (Unarmed male Branch) under the Government of Gujarat in Home Department. 2. Definition :- In these rules, unless the context otherwise requires: (i) "Appendix" means an Appendix appended to these rules, (ii) "Commission" means the Gujarat Public Service Commission . (iii) "Examination" means the Competitive Examination held under rule 3 of direct recruitment to the posts of Police Suo-Inspectors (Unarmed male Branch). (iv) "Government" means the Government of Gujarat. 3. . :- The Commission shall hold a competitive examination for selecting candidates of recruitment to the posts of Police Sub-Inspectors (Unarmen male Branch). 4. . :- The examination shall ordinarily be held at Ahmedabad in the month of June every year. 5. . :- The subject and standard of the examination shall be specified in Appendix-A. 6. . :- The candidate shall have to appear at the examination Physical endurance Test, and Vive-Voce at their own expense. 7. . :- Every year the Home Department shall not later than 1st March send a requisition to the Commission indicating their requirements of new recruits for appointment to the posts of PSI, for the next financial year commencing on 1st April with such particulars, if any as the Government may, by General or special order, direct. 8. . :- The Commissions shall advertise the vacancies for the posts of P.S.I. ordinarily in the first week of April, each year. 9. . :- (1) A candidate for admission to the Examination must be either: (a) a citizen of India, or (b) a subject of Nepal of Bhutan, or (c) a Tibetan refugee who came over to India, before the 1st January 1962 with the intention of permanently settling in India, or a person of Indian origin who has migrated from Pakistan, Burma, Shri Lanka, East African countries of Kanya, Uganda, the United Republic of Tanzaaeia, Zambia, Malawi, Zaire and Ethopia and Vitenam with the intention of permanently settling in India. Provided that candidates belonging to categories (b), (c) and (d) shall be persons in whose favour a certificate of eligibility is issued by Government of Gujarat. (2) A candidate in whose case a certificate of eligibility is necessary may be admitted to the examination or interview conducted by the Commission and he may also provisionally be appointed subject to the necessary certificate being given to him by the State Government. (3) No candidate who has married again when his first wife was alive shall be eligible for appointment to a Scheduled post Provided that Government may exempt any such person in any special case from the operation of this sub-rule. 10. . :- A candidate for the post of P.S.I, must have attained the age of 19 years and must not have attained the age of 28 years on the date mentioned by the Commission in the advertisement given by them. (i) The upper age limit in case of S.C. and S.T. candidates will be relaxed by 5 years. (ii) The upper age limit shall be relaxed upto 31 years in case of graduate. Head Constables or Constables working in the Police Department of the Gujarat State and upto 36 years if such persons are SC or ST, (iii) For the first examination to be conducted by the Gujarat Public Service Commission under these rules, the upper age limit shall be relaxed in case of those candidates who had appeared in the written test for the recruitment of P.S.I. held by the Inspector Gsneral of Police, Gujarat State on 1st and 2nd June 1979 on the condition that such candidates should produce with their application from a certificate from the I.G.P. Gujarat that they had appeared in the above mentioned written test. 11. . :- (1) A candidate for the post of PSI must hold a Degree in Arts/ Science/Commerce/Low or Agriculture faculty of Gujarat of a University, constituted by an Act of Lok Sabha or any State Legislature or possess an equivalent qualification. A Candidate who have passed Diploma of Military Study of "B" and "C" certificate examination in the National Cadet Corps and produce certificate, from their Commandants that they have completed to the satisfaction of their commandants, musketry, physical training and drill or who have successfully completed a two years course in the National Defence Academy, will be considered as equivalent educational qualification. (2) Physique : Height Not less then 165 cms. Chest : Not less then 84 cms when fully, in flated with a minimum expansion of 5 cms. (3) Have good knowledge of Gujarati. 12. . :- The medium of the examination shall be Gujarati 13-A Candidate applying for appearing at the examination for P.S.I. shall be required to an application fee of Rs. 20/- (Rs. 5/- for SC including SC converts to Buddism residing in Gujarat/ST/SandE. BG including N.T. and D.N.T.) alongwith his application form. Fees once paid will not be refunded or held over for the next examination. 13. . :- No withdrawal of application on any ground will be allowed and no refund of fees will be given for that reason. 14. . :- Candidates who apply and pay the prescribed fees will be admitted to the examination, subject to the condition that they possess the requisite educational qualifications, physique and are within the prescribed age limit and otherwise are eligible in accordance with rule 9 above. If at any time, a candidate is found to be ineligible for the examination, his candidature will be cancelled, even if he attains the qualifying standard for the examination determined by the Commission while preparing the list of qualified candidates. 15. . :- The Commission shall fix the qualifying standard in written test for all candidates including those candidates belonging to reserved categories. Only those candidates who satisfy the qualifying standard shall be called for the physical Endurance Test. Those candidates who have passed the physical Endurance Test, will be called for Viva voce Test. 16. . :- (1) After the result of the examination is declared the Commission shall arrange the names of the candidates seriatum according to the merit taking into consideration the aggregate marks obtained by the candidate in the examination and shall prepare a list of quilified candidates. (2) Out of the successful candidates, the Commission shall recommend the names of the candidates according to the requirement for appointment to the unreserved vacant posts required to be filled in on the basis of the result of the examination. 17. . :- (1) The Commission shall also separately arrange the names of candidates who are exempted from written test and physical Endurance Test under Rule 6-A seriatum according to the marks obtained by each candidate in the Viva Voce test and shall prepare a list of qualified candidates: Provided that shall also include in this result, the names of the candidates belonging to the Scheduled Castes or the Schedule Tribes, S and E.B.C. and Ex Servicemen to the extent of the number of vacancies reserved for such categories which cannot bd filled in on the basis of general Standard, but they are to be recommended by the Commission in accordance with the relaxed standard with a view to making up the deficiency in the reserved quota subject to their fitness for appointment, irrespective of their ranks obtained on the basis of the merit. (2) The commission shall also prepare a waiting list showing the names of qualified candidates as far as possible for about 50% of number of candidates recommended by the Commission under sub- rule (1) above for recommending further candidates to the Government on demand. (3) (a) The result of the examination shall be divided into three parts as under: Part I The names of the candidates to be recommended to Government. Part II The names of the candidates to be kept on the waiting list till the result of the next examination is published. Part III The names of the candidates who do not qualify: (b) Names of the candidates contained in part I and II shall be published in the Govt. Gazette. All the three parts of the result shall be displayed on the notice board of the Commission. (4) (a) The form and manner of communication of the result of the examination to individual candidates shall be decided by the commissions at their discretion and the Commission will not enter into correspondence with them regarding the result. (b) The Commission shall also forward a copy of the result published in Gazette, to the Home Secretary. 18. . :- Candidates will ordinarily be considered for appointment to the posts for which they have applied in the order in merit determined in the examination upon the number of posts to be filled. Success in an examination shall not itself, confer any right to appointment and it shall be open to the appointing authority to pass over 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. 19. . :- (1) Appointments shall be made as and when vacancies occur and may be made to temporary posts in the first instance. All appointments shall be on probation for a period of one year. (2) Candidates qualified for appointment shall be required to pass medical examination according to rules and shall be discharged if they are not bound medically fit as laid down in the rules. 20. . :- Candidates shall, after appointment, be required to pass an examination in Hindi according to rules made by Government in this behalf. 21. . :- The selected candidates may have to pass Gujarat Language Examination, if any, prescribed or as may be prescribed by the Government by rules in that behalf from time to time. 22. . :- Candidates may, after appointment, be required, to, receive training and pass such post training examination and other departmental examination as may from time to time be prescribed. The recruitment shall be subject to the terms and conditions specified in the Scheme of rules for post entry training of directly recruited P.S.I as the case may be, prescribed by Government. 23. . :- The Commission shall regulate all matters regarding appointment of examiners and conduct of the examination, in accordance with the procedure adopted by it and Government orders on the subject, if any. 24. . :- A candidate who is or has been declared by the Commission to be guilty of (i) obtaining support for his candidature by any means; or (ii) impersonating; or (iii) procuring impersonation by any person; or (iv) submitting fabricated documents which have been tempered with; or (v) making statements which are incorrect or false or suppressing material information; or (vi) resorting to any other irregular or improper means in connection with his candidature for the examination; or (vii) using unfair means during the examination; or (viii) writing irrelevant matter, including absence language or pronographic matter, in the scripts; or (ix) misbehaving in any other manner in the examination hall; or (x) harassing or doing bodily harm to the staff employed by the Commission for the conduct of the examinations; or (xi) attempting to commit or as the case may be abetting the Commission of all or any of the sets specified in the foregoing clause; may, in addition to rendering himself liable to criminal prosecution be liable (a) to be disqualified by the Commission from the examination for which he is a candidate; or (b) to be debarred either permanently or for a specific period. (i) by the Commission, from any organisation or selection held by them. (ii) by the State Government from any employment under them; and (e) if he is already in service under Government to discipalinary action under the appropriate rules. 25. . :- Notwithstanding anything contained in the above rules, any action initiated under the previous rules will be valid till it is completed.