Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com POLICE SUB-INSPECTOR (UNARMED FEMALE BRANCH) CLASS-HI RECRUITMENT RULES, 1994 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . 8. . 9. . POLICE SUB-INSPECTOR (UNARMED FEMALE BRANCH) CLASS-HI RECRUITMENT RULES, 1994 In exercise of the powers conferred by clause (b) of section 5 of the Bombay Police Act, 1951 (Bombay XXII of 1951) and in supersession of all the existing rules made in this behalf, the Government of Gujarat hereby makes the following rules for regulating the recruitment to the post of Police Sub-Inspector (Unarmed Female Branch), in the Gujarat State Police Service, Class III in the Police Department, namely 1. . :- These rules may be called the Police Sub-Inspector (Unarmed Female Branch) Class-Ill Recruitment Rules, 1994. 2. . :- Appointment to the post of Police Sub-Inspector (Unarmed Female Branch), in Gujarat State Police Service, Class III shall be made either:- (a) by promotion of a Head Constable (Unarmed Female Branch), Class-Ill who have passed the Police Sub-Inspector (Unarmed Female Branch) course conducted by the Police training college; or (b) 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 the Head Constable, Grade-I (Unarmed Female Branch) Class-Ill and have passed the departmental examination as may be prescribed by the Government from time to time; or (c) by direct selection on the result of the competitive examination held by the Gujarat Police Service Commission: Provided that where an appointing authority is satisfied that a person having an experience specified in clause (b) above is not available for promotion and that it is in 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 has experience for a period not less than two thirds of the period specified in clause (b). 3. . :- To be eligible for appointment by direct selection to the post mentioned in rule 2, a candidate shall- (a) not be less than 19 years of age and not more than 28 years of age: Provided that the upper age limit shall be relaxed upto 31 years in favour of graduate head Constable (Unarmed Female Branch) Class-Ill of the Police Department of the State: Provided further that the upper age limit age 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 only. (b) Possess a degree of any of the University incorporated by an Act of the Central or State Legislature in India or other educational institute established by an Act of Parliament or declared to the deemed as University under section 3 of the University Grants Commission Act, 1956 or possess an equivalent qualification. NOTE:- A candidate who has passed Diploma of Military Study or 'B' and 'C' certificate examination in the National Cadet Corpos will be considered as equivalent educational qualification: Provided that preference may be given to a candidate who has undergone basic and advance training at National Civil Defense and National Fire Service College Nagpur or at Military Engineering College Poona or at Combined Centre Home Guards and a Civil Defense Training Institute Banglore. (c) not be less than 158 centimeters in height (156 centimeters in case of candidate belonging to Scheduled Tribes of Gujarat); (d) have weight not less than forty five kilograms; and (e) Possess adequate knowledge of Gujarati and Hindi. 4. . :- Appointment by promotion and by direct selection under clause (a) (b) and (c) shall be made in the ratio of 1:1:2 respectively. 5. . :- To be eligible for being selected for the Police Sub-Inspector (Unarmed Female Branch) course conducted by the Police Training College which is mentioned in Clause (b) of rule 2, a candidate shall- (a) have been appointed in the cadre of the Head Constable (Unarmed Branch) Class-III after satisfying the recruitment rules and recruitment procedure as may be prescribed by the Government in that behalf; (b) have worked in the cadre of the Head Constable (Unarmed Female Branch) Class-III for not less than five years; (c) have passed the IX standard examination; and (d) not have completed forty five years of age on the first day of month November of the year in which selection is being made: Provided that the upper age limit shall be relaxed by 5 years in the case of scheduled caste, scheduled tribes candidates. 6. . :- A candidate appointed by direct selection imparted training at the Government cost shall be required to serve the Government for a period of five years. 7. . :- The candidate appointed by direct selection shall be on probation for a period of one and half year. 8. . :- The candidate appointed by direct selection shall be required to pass the departmental examination and an examination in Gujarati or Hindi or both in accordance with the rules prescribed by the Government from time to time. 9. . :- A selected candidate shall be required to furnish security and surety bonds for Rs. 5,900/- (Rs. Five Thousand and Nine Hundred only) in the form specified in Annexure-A.