Central Reserve Police Force, Assistant
Sub-Inspector (Mechanic Motor Vehicle), Technical Cadre, Group ‘C’ post
Recruitment Rules, 2022
Central Reserve Police
Force, Assistant Sub-Inspector (Mechanic Motor Vehicle), Technical Cadre, Group
‘C’ post Recruitment Rules, 2022
[16th
August, 2022]
In exercise of the powers
conferred by sub-section (1) and clause (a) of sub-section (2) of section 18 of
the Central Reserve Police Force Act, 1949 (66 of 1949), the Central Government
hereby makes the following rules regulating the method of recruitment to the
post of Assistant Sub-Inspector (Mechanic Motor Vehicle) Technical Cadre, Group
‘C’ post in the Central Reserve Police Force, namely:—
Rule - 1. Short title and commencement.
(1) These rules may be called the Central
Reserve Police Force, Assistant Sub-Inspector (Mechanic Motor Vehicle),
Technical Cadre, Group ‘C’ post Recruitment Rules, 2022.
(2) They shall come into force
on the date of their publication in the Official Gazette.
Rule - 2. Number of post, classification and level in the pay matrix.
The number of post, its
classification, level in the pay matrix 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 and other 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 said Schedule.
Rule - 4. Pre-Promotional courses.
Every member of the Force
in the feeder category shall be detailed to undergo, qualifying courses, before
completing the service eligibility period for promotion to higher rank, in
order of his seniority and every such member of the Force shall, before any
promotion, be required to pass pre-promotional course or promotional course or
courses as specified in Column (11) of the said Schedule:
Provided that if the
Director General, Central Reserve Police Force is satisfied that due to
exigencies of service or other unavoidable reasons, any such member is not able
to undergo the required pre-promotional course or promotional course or
courses, he after the reasons to be recorded in writing, may promote such
member of Force, subject to passing of pre-promotional course within a period
of two years, from the date of his promotion, failing which he shall be
reverted to previous rank and status.
Rule - 5. Seniority.
The seniority shall be
regulated in accordance with the Central Reserve Police Force Rules, 1955 and
instructions issued by the Central Government from time to time in this regard.
Rule - 6. 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 that there are other grounds for so
doing, exempt any person from the operation of this rule.
Rule - 7. Ineligibility of Non-citizens of India.
No person, other than the
citizen of India and Subject of Nepal or Subject of Bhutan shall be appointed
or employed under these rules except with the prior permission of the Central
Government in writing.
Rule - 8. Superannuation.
Every person appointed
under these rules, shall retire from service in the afternoon of the last day
of the month in which he attains the age of sixty years:
Provided that the person
whose date of birth is the first day of a month shall retired from service on
the afternoon of the last day of the preceding month on attaining the age of
superannuation.
Rule - 9. 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, relax any of the
provisions of these rules in respect to any class or category of persons.
Rule - 10. Saving.
Nothing in these rules
shall affect reservation, relaxation of age-limit and other concessions,
required to be provided for the Scheduled Castes, the Scheduled Tribes, the
other Backward Classes, Ex-Servicemen and others special categories of persons
in accordance with orders issued by the Central Government from time to time in
this regard.
Rule - 11. Interpretation.
If any question relating to
the interpretation of these rules arises, shall be referred to the Central
Government for its decision.
SCHEDULE
|
Name of post.
|
Number of post.
|
Classification.
|
Level in the pay matrix.
|
Whether selection post or non-selection post.
|
Age-limit for direct recruits.
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
(6)
|
|
Assistant
Sub-Inspector (Mechanic Motor Vehicle).
|
*325 (2022)
*(Subject to variation dependent on workload).
|
General Central Service Group
‘C’, Non-Gazetted, Non-Ministerial (Combatised).
|
Level 5 (Rs. 29200-92300/-) in the pay matrix.
|
Selection.
|
Not applicable.
|
|
Educational and other qualifications required for
direct recruits.
|
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/absorption and percentage of the
vacancies to be filled by various methods.
|
|
(7)
|
(8)
|
(9)
|
(10)
|
|
Not applicable.
|
Not applicable.
|
Not applicable.
|
By promotion.
|
|
In case of recruitment by promotion or
deputation/absorption, grades from which promotion or deputation/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.
|
|
(11)
|
(12)
|
(13)
|
|
By promotion:
Promotion from amongst Head Constable (Mechanic
Motor Vehicle) in level-4 (Rs. 25500-81100/-) in the pay matrix in medical
category SHAPE-I having not less than five years regular service in the grade
rendered after appointment thereto on regular basis and who,—
(i) Successfully passed pre-promotional course or
promotional course or courses as prescribed by the Director General, Central
Reserve Police Force; and
(ii) has good record of service.
Explanation:-For the purpose of this schedule,
“SHAPE-I” means the Medical Category as specified under the Central Reserve
Police Force Standing Order No. 04 of 2008 dated 15th December,
2008 and subsequent amendments issued by the Directorate General, Central
Reserve Police Force from time to time.
Note: Where juniors who have completed their
qualifying or eligibility service are being considered for promotion, their
seniors 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
probation period for promotion to the next higher grade along with their
juniors who have already completed such qualifying or eligibility service.
|
Group ‘C’ Departmental Promotion Committee (for
considering promotion) consisting of:—
(i) Deputy Inspector General, Central Reserve
Police Force- Chairman;
(ii) Commandant, Central Reserve Police
Force-Member;
(iii) Second in Command, Central Reserve Police
Force-Member;
(iv) Assistant Commandant, Central Reserve Police
Force-Co-opted Member;
(v) One member of the Force not below the rank of
Sub-Inspector having sufficient knowledge of relevant trade:- Member.
|
Not applicable.
|