Preamble - CENTRAL INDUSTRIAL SECURITY FORCE, FIRE WING, CONSTABLE (DRIVER-CUM-PUMP OPERATOR) RECRUITMENT RULES, 2013
CENTRAL INDUSTRIAL SECURITY FORCE, FIRE WING, CONSTABLE (DRIVER-CUM-PUMP OPERATOR) RECRUITMENT RULES, 2013
PREAMBLE
In exercise of the powers conferred by Section 5 read with clause (a) of sub-section (2) of Section 22 of the Central Industrial Security Force Act, 1968 (50 of 1968) and in supersession of the Central Industrial Security Force, Fire Wing, Constable (Driver-cum-pump Operator) Recruitment Rules, 2011, except as respects things done and omitted to be done before such supersession, the Central Government hereby makes the following rules regulating the method of recruitment to the post of Constable (Driver-cum-pump Operator) in the Central Industrial Security Force, in the Ministry of Home Affairs, namely:--
Rule 1 - Short title and commencement
(1) These rules may be called the Central Industrial Security Force, Fire Wing, Constable (Driver-cum-pump Operator) Recruitment Rules, 2013.
(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 the pay matrix
1[The number of said posts, their Classification and the level in the pay matrix attached thereto, shall be as specified in column (2) to (4) of the Schedule annexed to these rules.]
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1. 2. Substituted by the Central Industrial Security Force, Fire Wing, Constable (Driver-cum-pump operator) Recruitment (Amendment) Rules, 2017 vide Notification No. GSR510(E) dated 24.05.2017 for the following:-
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 (13) of the aforesaid 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 any of the said posts:
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 - Medical Standards
(1) The person who seeks appointment under these rules shall fulfil the SHAPE-I medical standards.
(2) For the purposes of sub-rule (1), "SHAPE-I" shall mean the medical category as specified by the Ministry of Home Affairs or the Force, from time to time that is, S-Psychiatric problems, H-Hearing (Ear diseases), A Appendages pertains to the problems of upper or lower limbs, that is, arms and legs, P-Factor is related to other disease like Hypertension (High Blood Pressure), Cardiac disease (Heart Diseases), Diabetes (High Sugar), Obesity (being Fat-overweight), Cancer, etc. and E-Eye sight or Eye diseases.
Rule 6 - 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 under these rules:
Provided that nothing contained in this rule shall apply to the appointment or employment of a subject of Nepal or Bhutan in the Force.
Rule 7 - Superannuation
(1) Every person appointed under these rules shall retire from service in the afternoon of the last day of month in which such person attains the age of sixty years 1[***]:
Provided that the person whose date of birth is the first day of a month shall retire from service in the afternoon of the last day of the preceding month on attaining the age of superannuation.
(2) No person shall be granted extension in service beyond the specified age of retirement on superannuation.
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1. 1. Omitted by the Central Industrial Security Force, Fire Wing, Constable (Drivercum-Pump Operator) Recruitment Amendment Rules, 2014 vide Notification No. GSR807(E) dated 14.11.2014 for the following : - "or such other age as may be specified by the Central Government from time to time".
Rule 8 - 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, relax any of the provisions of these rules with respect to any class or category of persons.
Rule 9 - Saving
Nothing in this rule shall affect reservations, relaxation of age limit and other concession required to be provided for the Scheduled Castes, the Scheduled Tribes, Other Backward Classes, the 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 - SCHEDULE
SCHEDULE
|
Name of Post |
Number of Posts |
Classification |
1[Level in the pay matrix] |
Whether selection post or non-selection post. |
Age limit for direct recruits |
|
(1) |
(2) |
(3) |
(4) |
(5) |
(6) |
|
Constable (Driver-cum-pump-operator) |
214* (2013) * Subject to variation depending on workload |
General Central Service, Group 'C' (Non-Gazetted) (Non-Ministerial) |
2[Level-3 (Rs.21700-69100/-).] |
Not applicable |
Between 21 and 27 years. (Upper age limit shall be relaxable by five years for the candidates belonging to the Scheduled Castes and Scheduled Tribes and three years for Other Backward Classes). Also relaxable for Government servants, Ex-servicemen and other special categories of persons in accordance with the orders issued by the Central Government from time to time. For Departmental candidates with three years continuous service in Central Government, upper age limit shall be 40 years for General and
Other Backward Class candidates and 45 years for Scheduled Caste/Scheduled Tribe Candidates.
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 Spiti 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 |
|
(7) |
(1) Pass in Matriculation or equivalent qualification from a recognised Board.
(2) Having valid driving license for:
(i) Heavy Motor Vehicle or Transport Vehicle.
(ii) Light Motor Vehicle.
(iii) Motor cycle with gear.
Note: Light Motor Vehicle license should be obtained after attaining the age of eighteen years and Heavy Motor Vehicle license after attaining the age of twenty years.
(3) Three years experience of driving Heavy Motor vehicle or Transport Vehicle or Light Motor Vehicles and Motorcycle.
(4) Physical and medical standard shall include.
Physical Standard:--
(i) Height-167 Cms
(ii) Chest-80-85 Cms
(iii) Weight: Corresponding to height and age as per medical standards.
Note (1): Minimum height may be relaxed in respect of persons falling in the categories of Garhwalis, Kumaonis, Gorkhas, Dogras, Marathas and candidates belonging to the States of Sikkim, Nagaland, Arunachal Pradesh, Manipur, Tripura, Mizoram, Meghalaya, Assam, Himachal Pradesh, and Jammu and Kashmir shall be 160 Cms.
Note (2): The minimum height may be relaxed to 160 Cms for all candidates belonging to the Scheduled Tribes.
Note (3): Relaxation in chest is applicable to only Tribal and Hill areas candidates. The minimum measurement of chest for this category of personnel shall be as under: -
(i) Men belonging to hill areas specified at Note (1) above: 78-83 Cms.
(ii) For Tribals of all States: 76-81 Cms.
Medical Standard:
(i) Eye Sight -
1. Visual Acuity unaided (Near Vision)
Better eye-N6
Worse eye-N6
2. Uncorrected visual acuity (Distant Vision)
Better eye - 6/6
Worse eye - 6/6
3. Refraction
Visual correction of any kind is not permitted even by glasses.
4. Color Vision
CP II by ISIHARA.
Remarks-Binocular vision is required.
(ii) The candidates must not have knock knees, flat foot, Varicose vein and squint in eyes. They must be in good mental and bodily health and free from any physical defect likely to interfere with the efficient performance of the duties.
|
Whether age and educational qualifications 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 the vacancies 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 under which Union Public Service Commission is to be consulted in making recruitment. |
|
(8) |
(9) |
(10) |
(11) |
(12) |
(13) |
|
Not applicable |
Two Years for direct recruits |
(i) Ninety percent by direct recruitment;
(ii) Ten percent by absorption of persons from Industrial Undertaking, failing which by deputation, absorption from Central or State Police Organisation or failing both, by direct recruitment. |
(i) Absorption of persons of Watch and Ward Organisation of the Industrial Undertaking -
(a) having two years regular service in a post analogous to the post of Constable (Driver-cum -pump operator), and
(b) Possessing the qualifications and experience prescribed for direct recruits under column (7).
(ii) Deputation or Absorption:
Suitable personnel of the rank of Constable (Driver-cum -pump operator) in the Central or State Police Organisation who have completed three years regular service in the grade.
3[***] |
Group 'C' Departmental Promotion Committee (for considering confirmation) consisting of -
(i) Senior Commandant/ Commandant -Chairman
(ii) Deputy Commandant -Member-I
(iii) Assistant Commandant-
Member-II. |
Not applicable. |
1. Substituted by the Central Industrial Security Force, Fire Wing, Constable (Driver-cum-pump operator) Recruitment (Amendment) Rules, 2017 vide Notification No. GSR510(E) dated 24.05.2017 for the following:-
"Pay Band and Grade Pay or Pay Scale."
2. Substituted by the Central Industrial Security Force, Fire Wing, Constable (Driver-cum-pump operator) Recruitment (Amendment) Rules, 2017 vide Notification No. GSR510(E) dated 24.05.2017 for the following:-
"Pay Band-1, Rs. 5200-20200 with Grade Pay of Rs. 2000/-"
3. Omitted by the Central Industrial Security Force, Fire Wing, Constable (Driver-cum-pump operator) Recruitment (Amendment) Rules, 2017 vide Notification No. GSR510(E) dated 24.05.2017 the previous text was:-
"Note: For the purposes of appointment on deputation or absorption basis, the service rendered on a regular basis by an officer prior to 1st January, 2006, the date from which the revised pay structure based on the sixth Central Pay Commission recommendations has been extended, shall be deemed to be service rendered in the corresponding grade pay or pay scale extended based on the recommendations of the said Pay Commission except where there has been merger of more than one pre-revised scale of pay into one grade with a common grade pay or pay scale, and where this benefit will extend only for the post or posts for which that grade pay or pay scale is the normal replacement grade without any upgradation."
