CENTRAL INDUSTRIAL SECURITY FORCE, ASSISTANT COMMANDANT (EXECUTIVE), RECRUITMENT RULES, 2009
PREAMBLE
In exercise of the powers conferred by section 22 of the Central Industrial Security Force Act, 1968 (50 of 1968) read with rules 3, 4, 19 and 20 of the Central Industrial Security Force Rules, 2001, the Central Government hereby makes the following rules regulating the method of recruitment to the post of Assistant Commandant (Executive) in the Central Industrial Security Force, namely
Rule 1 - Short title and commencement
(1) These rules may be called Central Industrial Security Force, Assistant Commandant (Executive), Recruitment Rules, 2009.
(2) They shall come into force on the date of their publication in the Official Gazette.
Rule 2 - Number of post, classification and scale of pay
The number of the said post, its classification and the scale of pay attached thereto shall be as specified in columns (2) to (4) of the Schedule annexed to these rules.
Rule 3 - Method of recruitment, age limit, qualifications, etc
The method of recruitment, age limit, qualifications and other matters relating to the said post shall be as specified in columns (5) to (14) of the said Schedule.
Rule 4 - Disqualification
No person, -
(a) who has entered into or contracted a marriage with a person having 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.
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, 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, Ex-serviceman, Other Backward Classes and other special categories of persons in accordance with the orders issued by the Central Government from time to time in this regard.
Schedule - SCHEDULE
SCHEDULE
Name of post
Number of post
Classification
Scale of pay
Whether Selection or non Selection post
Whether benefit of added years or service admissible under Rule 30 of the Central Civil Services (Pension) Rules, 1972
Age Limit for Direct Recruitments.
Educational and other qualification required for direct recruits
(1)
(2)
(3)
(4)
(5)
(6)
(7)
(8)
Assistant Commandant (Executive)
494*
*(2009) Subject to variation dependent on workload
General, Central Services Group 'A' (Gazetted) Non-Ministerial
PB-3 15600-39100 +GP 5400/-
Selection
No
The age limit shall be such as may be provided by the government from time to time in the Rules of Central Police Forces (Assistant Commandants) Examination.
(i) Essential
(a) Bachelor's Degree from a recognised University or institution or equivalent.
The candidates shall not have knock knees, flat foot, varicose veins or squint in eyes and they should possess high colour vision. The candidates will be tested for colour vision by Ishahara's test as well as Edrich-Green Lantern test. They must be in good mental and bodily health and free from any physical defect likely to interfere with the efficient performance of duties.
(ii) Desirable Possession of NCC "B" or "C" Certificate shall be an added qualification which will be seen during the time of interview.
(iii) The plan of examination etc. shall be such as may be provided by the Central Government from time to time in the rules of Central Police Forces (Assistant Commandants) Examination.
Whether age and educational qualification prescribed for direct recruits will apply in the case of promotees
Period of probation, if any
Method of recruitment whether by direct recruitment or by promotion or by deputation or absorption and percentage of posts to be filled by various methods
In case of recruitment by promotion or deputation or absorption grades from which promotion or deputation or absorption to be made
If a Departmental Promotion Committee exists what is its composition
Circumstances in which Union Public Service Commission is to be consulted in making recruitment
(9)
(10)
(11)
(12)
(13)
(14)
Not applicable.
Two years for direct recruits and promotees.
33% by promotion;
17% by Limited Departmental Competitive Examination for Central Industrial Security Force conducted by Union Public Service Commission failing which by promotion;
02% by absorption from Public Sector Undertakings where Central Industrial Security Force
PROMOTION
(i) Inspector(Executive) in the pay scale of PB-2 9300-34800 + GP 4600 with five years' regular service in the grade being in medical category SHAPE-1 and having passed the Matriculation Examination from a recognised Board or equivalent.
(ii) Should have successfully undergone pre-promotion course or training as prescribed by Director General, Central Industrial Security Force from time to time.
(iii) Should have rendered 2 years service as Inspector(Executive) in "Duty Battalion" as decided by the Central Government from time to time.
Note: Where juniors who have completed their qualifying or eligibility service are being considered for promotion, their seniors
Group 'A' Departmental Promotion Committee for considering promotion:-
1. Chairman or a Member of UPSC.: Chairman
2. Deputy Inspector General, Central Industrial Security Force: Member
3. Director or Deputy Secretary, Ministry of Home Affairs: Member
4. Commandant, Central Industrial Security Force: Member
Consultation with Union Public Service Commission necessary.
is inducted failing which by direct recruitment; and
48% by direct recruitment through Central Police Forces (Assistant Commandants) Examination conducted by the Union Public Service Commission (including 10% for Ex-servicemen or Short Service Commissioned Officers ).
would 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.
LIMITED DEPARTMENTAL COMPETITIVE EXAMINATION
(i) Sub Inspector (Executive) (PB-2 9300-34800 + GP Rs. 4200) and Inspector (Executive) (PB-2 9300-34800 + GP 4600) of Central Industrial Security Force shall be eligible to appear in the Limited Departmental Competitive Examination. They should have completed four years of regular service including training, clean record of service and being in medical category SHAPE-I.
(ii) The upper age limit for appearing in the Limited Departmental Competitive Examination will be thirty five years.
(iii) The required qualification will be Bachelor's degree of a recognised university or equivalent.
(iv) Only three chances will be given for appearing in the Limited Departmental Competitive Examination.
(v) The selected Assistant Commandants through the Limited Departmental Competitive Examination will undergo separate training of Assistant Commandants.
(vi) Selected candidates will undergo training at
Group 'A' DPC (for Considering Confirmation:
1. Director General, Central Industrial Security Force: Chairman
2. Inspector General, Central Industrial "Security Force: Member
3. Deputy Inspector General, Central Industrial Security Force: Member
4. Director or Deputy Secretary, Ministry of Home Affairs: Member
National Industrial Security Academy, Central Industrial Security Force, Hyderabad.
Note:-The plan of examination, etc., shall be such as may be provided by the Central Government from time to time in the rules of Limited Departmental Competitive Examination for Assistant Commandants in CISF.
ABSORPTION
Security officers of the Government Departments or Public Sector Undertakings in which Central Industrial Security Force is inducted under the Central Industrial Security Force Act, 1968 holding posts, which are accepted by the Central Government as equivalent to the post of Assistant Commandant.
