[6th March, 2023] In
exercise of the powers conferred by clauses (b) and (c) of sub- section (2) of
section 141 of the Border Security Force Act, 1968 (47 of 1968), the Central
Government hereby makes the following rules further to amend the Border
Security Force, General Duty Cadre (Non-Gazetted) Recruitment Rules,
2015,namely:- (1)
These rules may be
called the Border Security Force, General Duty Cadre (Non-Gazetted) (Amendment)
Recruitment Rules, 2023. (2)
They shall come into
Force on the date of their publication in the Official Gazette. In
the Border Security Force, General Duty Cadre (Non-Gazetted) Recruitment Rules,
2015, in the Schedule, against serial number 5 relating to the post of
Constable,- (i)
in Column (6),- in
the entry, after the end the following Notes shall be inserted, namely :- “Note
1: The upper age- limit shall be relaxable upto five years for the candidates
of the first batch of Ex-Agniveers. Note
2: The upper age-limit shall be relaxable upto three years for the candidates
of Ex-Agniveers.”; (ii)
in Column (7),- after
clause(ii), the following Note shall be inserted, namely:- “Note:
Ex- Agniveers shall be exempted from Physical Efficiency Test”.; (iii)
in Column (10),Note
shall be numbered as Note1
thereof and after Note 1 as so numbered, the following Note shall be inserted,
namely:- “Note
2:- Ten percent of the vacancies shall be reserved for Ex-Agniveers”. [F.
No. C-17/07/2022/Pers-Confdl/BSF] SHIV
LAHRI MEENA, Under Secy. (Pers)Border Security Force, General Duty Cadre
(Non-Gazetted) (Amendment) Recruitment Rules, 2023