BORDER SECURITY FORCE, COMBATISED CONSTABLE (DAFTRY) GROUP 'C' POST RECRUITMENT RULES, 2012
BORDER SECURITY FORCE, COMBATISED CONSTABLE (DAFTRY) GROUP 'C' POST RECRUITMENT RULES, 2012
Border
Security Force, Combatised Constable (Daftry) Group 'C' post Recruitment Rules,
2012
PREAMBLE
In exercise of the powers conferred by sub-section(1) read
with clauses (b) and (c) of sub- section (2) of section 141 of the Border
Security Force Act, 1968(47 of 1968) and in supersession of the Border Security
Force, Combatised Constable (Daftry) Group 'C' post Recruitment Rules, 2007,
except as respects things done or omitted to be done before such supersession,
the Central Government hereby makes the following rules regulating the method
of recruitment to the combatised posts of Constable(Daftry) in the Border
Security Force, namely :-
1. Short title and commencement.--
(1)These rules may be called the Border
Security Force, Combatised Constable (Daftry) Group 'C' post Recruitment Rules,
2012.
(2)They shall come into Force on the date
of their publication in the Official Gazette.
2. Number of post, classification and pay Band and Grade Pay Scale.--
The number of the said post, its
classification and the pay band and grade pay or pay scale attached thereto
shall be as specified in columns (2) to (4) of the Schedule annexed to these
rules.
3. Method of recruitment, age limit qualifications, etc.--
The method of recruitment to the said
posts, age limit, qualifications and other matter relating thereto shall be as
specified in columns (5) to (13) of the said Schedule.
4. Disqualifications.--
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 said post:
Provided that the Central 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 that there
are other grounds for so doing, exempt any person from the operation of this
rule.
5. Superannuation.--
(1)A person appointed under the provisions
of theses rules shall retire from service on the afternoon of the last day of
the month in which he attains the age of fifty-seven years:
Provided that the person whose date of
birth is the first of a month shall retire from service on the afternoon of the
last day of the preceding month of attaining the age of fifty-seven years.
(2)No person shall be granted extension in
service beyond the age of retirement of fifty- seven years.
6. Medical Fitness.--
(1)Notwithstanding any thing contained in
these rules, only those persons who are in medical category SHAPE-I, shall be
eligible for appointment to the said post.
(2)SHAPE-I means Medical Category defined
as under:-
(i)Medical classification done by Medical
Officer after assessing fitness of the officer under given factors indicated by
the code letters SHAPE, which represent the following function:-
S - Psychological
H - Hearing
A - Appendages
P - Physical Capacity
E - Eye-Sight
(ii)Functional capacity of an officer under
each factor will be denoted by numeral 1 to 5 against each code letter,
indicating declining functional efficiency and the numerals will be written
next to the code letter, except that where an officer is in Grade-I in all
factors, his category may be denoted by writing SHAPE-I instead of writing
S1H1A1P1E1. General evaluation of these numerals is as under:-
1.Fit for all duties anywhere.
2.Fit for all duties but may have
limitations as to type of duties and areas of employability depending on
whether the duties involve severe stress or demand acuity of hearing or vision
of both ears or eyes.
3.Excepting "S" factor, fit for
routine or sedentary duties but may have limitations of employability at high
altitude (above 2,700 meters) extreme cold areas or hilly terrain and for long
assignments.
4.Temporarily unfit for duties on account
of hospitalization or sick leave.
5.Permanent unfit for duties.
7. Powers to relax.--
Where the Central Government is of the
opinion that it is necessary or expedient so to do, it may by order, for
reasons to be recorded in writing, relax any of the provisions of these rules
with respect to any class or category of persons.
8. Saving.--
Nothing in these rules shall effect
reservations, relaxation of age limit and other concessions required to be
provided for the Scheduled Castes, the Scheduled Tribes, ex-servicemen and
other special categories of persons in accordance with the orders issued by the
Central Government from time to time in this regard.
Ineligibility of aliens.- No person who
is not a citizen of India shall, except with the prior permission of the
Central Government in writing be appointed or employed under these rules:
Provided that nothing contained in this
rule bar the appointment or employment of a subject of Nepal or Bhutan in the
Force.
SCHEDULE
Name of the post
Number of post
Classification
Pay Band and Grade
Pay or Pay Scale
(1)
(2)
(3)
(4)
Constable (Daftry)
230* (2012)
*Subject to variation dependent on workload
General Central
Service Group 'C', (Combatised) (Ministerial Non-Gazetted)
Pay Band-1 (Rs.
5,200-20.200) and Grade Pay Rs. 2,000/-
Whether selection
post or non-selection post.
Age limit for
direct recruits.
(5)
(6)
Not applicable
Between 18 and 27
years (Relaxable for Government Servants in accordance with the instructions
and orders issued by the Central Government from time to time).
Note : The crucial
date for determining the age limit shall be the closing date for receipt of
applications from candidates in India (and not the closing date prescribed
for those in Assam. Meghalaya, Arunachal Pradesh, Mizoram. Manipur, Nagaland.
Tripura. Sikkim. Ladakh Division of Jammu and Kashmir State. Lahaul and Spiff
District and Pangi Sub- Division of Chamba District of Himachal Pradesh,
Andaman and Nicobar Islands and Lakshadweep).
Educational and
other qualifications required for direct recruits.
Whether age and
qualifications prescribed for direct recruits will apply in the case of
promotees.
(7)
(8)
(a) Matriculation
or equivalent from a recognised Board or Institution;
(b) Physical
Standards for male:-
Height- 165 cms for
all categories
Chest - -
Unexpanded-77 cms after expansion-82 cms Weight : Corresponding to Height.
Note 1: The minimum
standard so far as it relates to height may be relaxed upto 162.5 cms to
Adivasis of all State Governments and Union territories including Mizos and
Nagas.
Note 2: The minimum
standard so far as it relates to chest measurement may be relaxed from 77 cms
unexpanded and 82 cms expanded to 76 cms unexpanded and 81 cms expanded
respectively for Adivasis/mizos/Nagas.
(c) Physical
standards for female:-
Height : 157 cms
Chest : Not
applicable
Weight :
Corresponding to Height.
Note 1.- The
minimum standard so far it relates to height may be relaxed upto 155 cms in
respect of persons belonging to the races, namely.
Garhwalis,
Kumaonese, Gorkhas, Dogras, Marathas, Sikkimies, persons hailing from Leh and
Ladakh, Kashmir valley. North Eastern States such as Assam, Meghalaya,
Arunachal Pradesh, Mizoram. Manipur. Nagaland.
Tripura, Sikkim and
the State of Himachal Pradesh.
Note 2.- The
minimum standard so far as it relates to height may be relaxed upto 152.5 cms
in respect of Adivasis or Tribals including Mizos and Nagas.
(d) Should be
medically fit in all respects. Visual standard should be 6/6 to right eye and
6/12 left eye or 6/9 both eye without optical device.
Not applicable.
Period of
probation, if any.
Method or
recruitment, whether by direct recruitment or promotion or
deputation/absorption and percentage of the vacancies to be filled by various
methods.
In case of recruitment
by promotion or deputation/absorption, grades from which promotion or
deputation/absorption to be made.
(9)
(10)
(11)
Two years
(i) Eighty percent,
by direct recruitment (including ten percent, for ex-servicemen) ; and
(ii) twenty
percent, by absorption.
By absorption.-
From combatised Constable/Tradesman (Group 'C' Posts) of Border Security
force having two years regular service and possessing the following
eligibility conditions:-
(a) education and
other qualifications - as prescribed for direct recruits in column (7);
(b) Age.- Not more
than forty years (forty-five years for Schedule Castes or Schedules Tribes
and female candidates)
If a Departmental
Promotion Committee exists, what is its composition.
Circumstances in
which Union Public Service Commission is to be consulted in making
recruitment.
(12)
(13)
Group 'C'
Departmental Promotion Committee (for confirmation) consisting of:-