Inspector General Of Police (Communication) Class-I, Recruitment Rules, 1999
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Inspector General of Police (Communication) Class-I, Recruitment Rules, 1999 CONTENTS 1. Rule 2. Rule 3. Rule 4. Rule 5. Rule 6. Rule Inspector General of Police (Communication) Class-I, Recruitment Rules, 1999 In exercise of the powers conferred by clause (B) of Sec. 5 of the Bombay Police Act, 1951 (Bom. XXII of 1951), the Government of Gujarat hereby makes the following rules, regulating the recruitment to the post of Inspector General of Police (Communication) in the Gujarat State Service, Class-I in the Police Department, namely: 1. Rule :- This rules may be called the Inspector General of Police (Communication) Class-I, Recruitment Rules, 1999. 2. Rule :- Appointment to the post of Inspector General of Police (Communication) Class-I shall be made either (a) by promotion of a person of proved merit and efficiency from amongst the persons who have worked for not less than five years in the cadre of Deputy Inspector General of Police (Communications) Class-I, or (b) by direct selection, or (c) by transfer of a person working in the cadre of the Inspector General of Police or from officers belonging to armed forces or Central Police Organisations (BSF/ITBP/CRP/SSB/CISF/) who possess qualification and experience as prescribed in clause (b) and clause (c) of Rule 3: Provided that the appointing authority is satisfied that a person having an experience specified above is not available for promotion and that it is necessary in the public interest to fill up the post by promotion of a person having experience for a lesser period, it may, for reasons to be recorded in writing, promote such person who have experience for a period of not less than two thirds of the period specified above. 3. Rule :- To be eligible for appointment by direct selection to the post mentioned in Rule 2, a candidate shall (a) not be more than 45 years of age: Provided that the upper age limit may be relaxed in favour of a candidate who possess exceptionally good qualification or experience or both: Provided further that the upper age limit may be relaxed in favour of a candidate who is already in the service of the Government of Gujarat in accordance with the provisions of the Gujarat Civil Services Classification and Recruitment (General) Rules, 1967: (b) Possess A degree in Telecommunications Engineering or Radio Engineering or its equivalent qualification from recognised University established by law. (c) have experience of about 15 years in the field of wireless or Telecommunications system: Provided that the requirement of experience may be relaxed by 5 years in the case of candidate who has served in the Armed Forces; and who possess the educational qualification as specified in clause (b) above. (d) Possess adequate knowledge of Gujarati or Hindi or both. 4. Rule :- The candidate appointed by direct selection shall be on probation for a period of two years. 5. Rule :- A candidate appointed by direct selection shall be required to pass an examination in Gujarati or Hindi or both in accordance with the rules made in that behalf by the Government. 6. Rule :- A candidate appointed by direct selection shall have to furnish a security and surety bond for such amount and for such period as may be prescribed by Government.
Act Metadata
- Title: Inspector General Of Police (Communication) Class-I, Recruitment Rules, 1999
- Type: S
- Subtype: Gujarat
- Act ID: 17533
- Digitised on: 13 Aug 2025