Central Bureau Of Investigation Superintendent Of Police Recruitment
Rules, 2024
[04th
December 2024]
PREAMBLE
G.S.R. 748(E).- In exercise
of the powers conferred by the proviso to article 309 of the Constitution and
in supersession of the Central Bureau of Investigation (Senior Police Post)
Recruitment Rules, 2013, in so far as it relates to the post of Superintendent
of Police, except as respects things done or omitted to be done before such
supersession, the President hereby makes the following rules regulating the
method of recruitment to the post of Superintendent of Police in the Central
Bureau of Investigation, in the Ministry of Personnel, Public Grievances and
Pensions, namely.
Rule 1.Short title and commencement.
(1)
These rules may be called the Central Bureau
of Investigation Superintendent of Police Recruitment Rules, 2024.
(2)
They shall come into force on the date of
their publication in the Official Gazette.
Rule 2.Number of posts, classification and level in pay matrix.
The
number of the said post, its classification and level in the pay matrix
attached thereto shall be as specified in columns (2) to (4) of the said
Schedule annexed to these rules.
Rule 3.Method of recruitment, age-limit, qualifications, etc.
The
method of recruitment to the said post, age-limit, qualifications and other
matters relating thereto shall be as specified in columns (5) to (13) of
the said Schedule.
Rule 4.Disqualification.
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 such
person from the operation of this rule.
Rule 5.Power to relax.
Where the Central Government
is of the opinion that it is necessary or expedient so to do, it may, by order and for reasons to be recorded in writing and
in consultation with the Union Public Service Commission, relax
any of the provisions of these rules with respect to any class or category of persons.
Rule 6.Saving.
Nothing in these rules shall
affect reservations, relaxation of age-limit and other concessions required to
be provided for the Scheduled Castes, the Scheduled Tribes, Other Backward
Classes, 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.
SCHEDULE
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Name of post.
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Number of post.
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Classification
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Level in pay matrix.
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Whether selection post or non- selection post.
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(1)
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(2)
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(3)
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(4)
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(5)
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Superintendent of Police.
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*122 (2024) *Subject to variation dependant on
workload.
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General Central Service, Group, `A’, Gazetted,
NonMinisterial.
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Level-12 in the pay matrix (Rs.78,800 - Rs.2,09,200).
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Selection.
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Age-limit for direct recruits.
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Educational and other qualifications required for
direct recruits.
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Whether age and educational qualifications prescribed
for direct recruits will apply in the case of promotees.
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Period of probation, if any.
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Method of recruitment whether by direct recruitment or
by promotion or by deputation/ absorption and percentage of the vacancies to
be filled by various methods
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(6)
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(7)
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(8)
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(9)
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(10)
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Not applicable.
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Not applicable.
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Not applicable.
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Not applicable.
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(i) Fifty per cent. by promotion, failing which by
deputation; and
(ii)Fifty per cent. by deputation.
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In case of recruitment by promotion or by
deputation/absorption, grades from which promotion or deputation/absorption
to be made.
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If a Departmental Promotion Committee exists, what is
its composition.
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Circumstances in which Union Public Service Commission
is to be consulted in making recruitment.
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(11)
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(12)
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(13)
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Promotion:
Additional Superintendent of Police in level 11 in the
pay matrix (Rs.67,700- Rs. 2,08,700) with five years of regular service in
the grade, failing which by Additional Superintendent of Police with three
years regular service in the grade and having ten years combined service in
the grades of Additional Superintendent of Police and Deputy Superintendent
of Police in level-10 in the pay matrix (Rs.56,100- Rs.1,77,500) and having
successfully completed training of two weeks.
Note — Where juniors who have completed their
qualifying or eligibility service are being considered for promotion, their
seniors shall also be considered provided they are not short of the requisite
qualifying or eligibility service by more than half of such qualifying or
eligibility service or two years, whichever is less, and have successfully
completed their probation period for promotion to the next higher grade along
with their juniors who have already completed such qualifying or eligibility
service.
Deputation:
1. Officers of the Indian Police Service; or
2 (a) Officers of the All India Services; or
(b) Officers of the Central Police Organisations; or
(c) Officers of the Central Government organised Group
‘A’ Services; and
(d) Officer of the State or Union territory Police
Organizations
(I) holding analogous posts on regular basis; or
(II) with three years regular service in posts in level
11 in the pay matrix or equivalent.
Note 1 - The number of officers from services other
than Indian Police Service to be appointed on the vacancies earmarked for
deputation shall not exceed a maximum of eighteen.
Note 2 - Deputation of Indian Police Service officers
shall be regulated in terms of the instructions or orders relating to the
deputation as contained in the Ministry of Home Affairs Office Memorandum
No.I -21023/29/2007 -IPS III, dated the 30th March, 2010 as amended from time
to time.
Note 3 - Indian Police Service officers shall draw pay
and entitlements as per the Indian Police Service (Pay) Rules, 1954 as
amended from time to time. Similarly, officers of all India services and
officers of Central Government Group ‘A’ organized services shall also draw
their pay and entitlements as drawn in the parent cadre.
Note 4- The departmental officers in the feeder
category who are in the direct line of promotion shall not be eligible for
consideration for appointment on deputation. Similarly, the deputationists
shall not be eligible for consideration for appointment by promotion.
Note 5- The period of deputation including period of
deputation in another ex-cadre post held immediately preceding this
appointment in the same or some other organisation or department of the
Central Government shall ordinarily not exceed four years.
Note 6 -The maximum age-limit for appointment by
deputation shall be not exceeding fifty-six years as on the closing date of
receipt of applications.
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Group A Departmental Promotion Committee (for
considering promotion) consisting of .
1. Chairman or Member, Union Public Service Commission
– Chairperson;
2.Director or Special Director or Additional Director,
Central Bureau of Investigation – Member;
3. Additional Secretary or Joint Secretary,
(Vigilance), Department of Personnel and Training – Member.
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Consultation with the Union Public Service Commission
not necessary.
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