CENTRAL RESERVE POLICE FORCE INSPECTOR (STENOGRAPHER) AND SUBEDAR MAJOR (STENOGRAPHER) RECRUITMENT RULES, 2007
CENTRAL RESERVE POLICE FORCE INSPECTOR (STENOGRAPHER) AND SUBEDAR MAJOR (STENOGRAPHER) RECRUITMENT RULES, 2007
Preamble - CENTRAL RESERVE POLICE FORCE INSPECTOR (STENOGRAPHER) AND SUBEDAR MAJOR (STENOGRAPHER) RECRUITMENT RULES, 2007
CENTRAL RESERVE POLICE FORCE INSPECTOR (STENOGRAPHER) AND SUBEDAR MAJOR (STENOGRAPHER) RECRUITMENT RULES, 2007
PREAMBLE
In exercise of the powers conferred by Section 18 of Central Reserve Police Force Act, 1949 (66 of 1949), and in supersession of the Central Reserve Police Force (Combatised Stenographer Cadre) Recruitment Rules, 1989, except as respect things done or omitted to be done before such supersession, the Central Government hereby makes the following rules regulating the method of recruitment to the post of Inspector (Stenographer) and Subedar Major (Stenographer), in the Central Reserve Police Force namely:-
Rule 1 - Short title and commencement
(1) These rules may be called the Central Reserve Police Force Inspector (Stenographer) and Subedar Major (Stenographer) Recruitment Rules, 2007.
(2) They shall come into force on the date of their publication in the Official Gazette.
Rule 2 - Number of posts, classification and scale of pay
The number of the said posts, its classification and the scales of pay attached thereto shall be as specified in column (2) to (4) of the Schedule annexed to these rules.
Rule 3 - Method of recruitment, age-limit, qualification, 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 - Appointment
Officials who have completed their qualifying/eligibility services as contained in the Schedule annexed to these rules shall only be considered for appointment and promotion provided, the combatised categories are in medical category SHAPE-I.
Rule 5 - 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 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 6 - 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 7 - Savings
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-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 post
Classification
Scale of pay
Whether selection post or non-selection post
Whether benefit of added years of service admissible under rule 30 of the Central Civil Services (Pension) Rules, 1972
(1)
(2)
(3)
(4)
(5)
(6)
1. Inspector (Stenographer)
85*(2007) (inclusive of post of Stenographer Grade-II (Jr. Scale) *Subject to variation depend on workload.
General Central Service Group 'B', Non-Gazetted (Ministerial)
Rs. 6500-200-10500
Selection
Not applicable
Age limit for direct recruitment
Educational and her qualifications required for direct recruits
Whether age and educational qualifications prescribed for direct recruitment will apply in the case of promotees
Period of probation, if any
(7)
(8)
(9)
(10)
Not applicable
Not applicable
Not applicable
Two years
Method of recruitment: Whether by direct recruitment or by promotion/deputation/ absorption and percentage of vacancies to be filled by various method
In case of recruitment by promotion or deputation or absorption grades from which promotion/ deputation/ absorption to be nude
(11)
(12)
Promotion
Promotion from amongst Sub Inspector (Stenographer) with three years regular service in their respective grades.Note: Where juniors who have completed their qualifying eligibility service are being considered for promotion, their seniors in the respective grade would also be considered provided they are not short of the requisite qualifying/eligibility service by more than half of such qualifying/eligibility service or two years, whichever is less, and have successfully completed their probation period for promotion to he next higher grade along with their juniors who have already completed such qualifying/eligibility service.
If a Departmental Promotion Committee exists what is its composition.
Circumstances in which UPSC is to be consulted in making recruitment
(13)
(14)
Group 'B' Departmental Promotion Committee (for promotion)
Not applicable
Deputy Inspector General of Police
Addl. Dy. Inspector General of Police and Commandant
-Chairman
-Member-I & II
(1)
(2)
(3)
(4)
(5)
(6)
2. Subedar Major (Stenographer)
27* (2007) (*Inclusive of post of Senior Stenographer, * Subject to variation depend on workload
General Central Service Group 'B', Non- Gazetted (Ministerial)
From amongst Inspectors (Stenographer) and non-combatised Stenographers Grade II (Junior Scale) with three years regular service in their respective grade(s).Note-1:Promotion of non-combatised Stenographers Grade II (Junior Scale) will only to be the ion-combatised grade of Senior Stenographer having scale of pay of Rs. 5500-175-9000 as it is purely personal to them till incumbents in the non-combatised category are phased out in the normal course.Note-2:Where juniors who have completed their qualifying/eligibility service are being considered for promotion, their seniors in the respective grade would also be considered provided they are no short of the requisite qualifying/eligibility service by more than half of such qualifying/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/eligibility service.
(13)
(14)
Group 'B' Departmental Promotion Committee (for promotion):
Not applicable
Deputy Inspector General of Police
Addl. Dy. Inspector General of Police and Commandant
