Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com INTELLIGENCE OFFICER (EQUIVALENT TO POLICE SUB- INSPECTOR), CLASS III, IN THE CRIME INVESTIGATION DEPARTMENT (INTELLIGENCE BUREAU) RECURITMENT RULES, 1991 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . 8. . INTELLIGENCE OFFICER (EQUIVALENT TO POLICE SUB- INSPECTOR), CLASS III, IN THE CRIME INVESTIGATION DEPARTMENT (INTELLIGENCE BUREAU) RECURITMENT RULES, 1991 In exercise of the powers conferred by clause (b) of section 5 of the Bombay Police Act, 1951 (Bom. XXII of 1951), The Governor of Gujarat hereby makes the following rules governing recruitment to the post of Intelligence officer (equivalent to Police Sub-Inspector) Class III in the State Crime Investigation Department (Intelligence Bureau) in the Gujarat State Police Service, namely 1. . :- These rules may be called the Intelligence officer (equivalent to Police Sub Inspector), Class III, in the Crime Investigation Department (Intelligence Bureau) Recuritment Rules, 1991. 2. . :- Appointment to the post of Intelligence officer (equivalent to Police Sub-Inspector) Class-Ill, in the State Crime Investigation Department (Intelligence Bureau) in the Gujarat State Police Service, shall be made either:- (a) by transfer of a person from amongst the persons working in the cadre of Head Constable, Grade-I or Grade-II, Armed Branch or Unarmed Branch or Wireless Branch, Gujarat Subordinate Service, Class-Ill, Police Department on the basis of merits and suitability. or (b) by direct selection. 3. . :- To be eligible for appointment by direct selection to the post mentioned in rule 2 (b) a candidate shall (a) not be less than 21 years of age and more than 28 years of age: Provided that the upper age limit shall be relaxed by five years in case of a candidate belonging to Scheduled Castes or Scheduled Tribes or Socially and Educationally Backward Classes of Gujarat origin; (b) Possess a degree of any of the University incorporated by an Act of the Central or State Legislature in India or other educational institution established by an Act of Parliament or declared to be a University under section 3 of the University Grants Commission Act, 1956 or Possesses an equivalent qualification; Knowledge of Public Affairs and Social Relations will be considered as a desirable qualification. (c) (i) If the candidate is a male candidate be not less than 165 centimeters in height (160 centimeters in case of a candidate belonging to Scheduled Tribes of Gujarat origin) and have a chest measurement of not less than 84 centimeters when full inflated with a minimum expansion of five centimeters (ii) If the candidate is a female candidate, be not less than 157 centimeter in height, (155 centimeters in case of candidate belonging to Scheduled Tribes of Gujarat origin) and should not be less than 45 kgs. in weight (d) Possess adequate knowledge of Gujarati, English and Hindi languages. 4. . :- A candidate appointed by Direct selecting shall be imparted training at Government cost and shall be required to pass the departmental examination during the training as per the Departmental Examination Rules as may be prescribed by the Government. 5. . :- The candidate appointed by direct selection will be kept on probatin for a period cf one and half year after completion of training prescribed under rule 4 of these rules, successfully. 6. . :- The candidate appointed by Direct selection shall be required to pass the language examination in Gujarati or Hindi or both in accordance with the rules prescribed in that behalf by the Government from time to time. 7. . :- A candidate appointed by promotion or by transfer or by direct selection shall have to undergo such other training as may be prescribed by the Government from time to time. 8. . :- A candidate appointed by direct selection will have to execute security and surety bond in the Form prescribed by Government to serve the government for a period of not less than five years.