In
exercise of the powers conferred by sub-section (1) and (2) of section 147 of
the Delhi Police Act, 1978 (34 of 1978), the Lieutenant Governor of the
National Capital Territory of Delhi is pleased to make the following rules
further to amend the Delhi Police (Appointment and Recruitment) Rules, 1980,
namely: (I)
These rules may be called the Delhi Police (Appointment and
Recruitment) (Amendment) Rules, 2018. (II)
They shall come into force with effect from the date of their
publication in the Delhi Gazette. In Delhi Police (Appointment and
Recruitment) Rules, 1980, (hereinafter referred to as the said rules), in rule
7, relating to the post of Sub-Inspector (Exe.)-Male, for column 7, the
following shall be substituted, namely:- 7.
Medical Standard: (i)
Eye sight: The minimum near vision should be N6 (better eye) and
N9 (worse eye). The minimum distant vision should be 6/6 (better eye) and 6/9
(worse eye) of both eyes without any correction like wearing glasses or surgery
of any kind to improve visual acuity. In right handed person, the right eye is
better eye and vice versa. (ii)
The candidates must not have knock knee, flat foot, varicose vein
or squint in eyes and they should possess high colour vision. (iii)
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. (iv)
Tattoos on various parts of body:- (a)
Content - Tattoos depicting religious symbol or figure and the
name, as followed in Indian Army, shall be permitted. (b)
Location - Tattoos marked on traditional sites of the body like
inner aspect of forearm, but only left forearm, being non saluting limb or dorsum
of the hands shall be allowed. (c)
Size - Size must be less than 1/4 of the particular part (Elbow or
Hand) of the body." In the said rules, in rule 9,
relating to the post of Constable (Exe.)-Male:- (1)
In sub-rule (V),- (a)
Age limit: (a)
For clause (a), the following clause shall be substituted,
namely:-"18 to 25 years (1)
Relaxable by five years for:- (i)
Scheduled Castes/Scheduled Tribe candidates. (ii)
Sportsmen of distinction. (2)
Relaxable by three years for OBC candidates. Note- The relaxation under OBC
category is admissible for those castes notified in the Central list and the
list issued by the Government of National Capital Territory of Delhi. (3)
Ex-Servicemen as per rule 28 of these rules." (b) For clause (e), the following
clause, shall be substituted, namely:- (e) Physical Standard: (i)
Sound state of health, free from defect/deformity disease, vision
6/12 without glasses both eyes, free from colour blindness and without any
correction like wearing glasses or surgery of any kind to improve visual
acuity. Free from defect, deformity or disease likely to interfere with the
efficient performance of the duties. No relaxation is allowed/permissible to
any category of candidates on this count. (ii)
Tattoos on various parts of body:- (a)
Content - Tattoos depicting religious symbol or figure and the
name, as followed in Indian Army, shall be permitted. (b)
Location - Tattoos marked on traditional sites of the body like
inner aspect of forearm, but only left forearm, being non saluting limb or
dorsum of the hands shall be allowed. (c)
Size - Size must be less than 1/4 of the particular part (Elbow or
Hand) of the body." (2)
For sub-rule (vii), the following sub-rule, shall be substituted,
namely:- (vii)
Relaxation: "The sons/daughters of
either serving, retired or deceased police personnel/Multi Tasking Staff of
Delhi Police who do not fulfill the general conditions of physical standard,
age and education qualifications, the following relaxations shall be
given:-Relaxation of maximum of 5 centimeters in Height and Chest measurements,
one standard in educational qualification and four years in upper age limit,
subject to maximum upper age limit of 29 years for all categories." In the said rules, in rule 10,
relating to the post of Head Constable (Ministerial) and Assistant
Sub-Inspector (Stenographer),- (i)
For clause (6), the following clause shall be substituted,
namely:- 6.
Physical standard: "Sound state of health, free
from defect, deformity or disease. Vision 6/12 with or without glasses both eyes. For Persons with Disabilities:-
Sound state of health, vision 6/12 with or without glasses both eyes. Locomotor
disability 40% and above (Either one or both leg affected) shall be
allowed." (ii)
For clause (7), the following clause shall be substituted, namely:- 7.
Reservation of vacancies and other requirements: "(i)
For Scheduled Castes, Scheduled Tribes,
Other Backward Classes, Ex-Servicemen and Women etc. as per orders issued by
Government of India from time to time. (ii) For Persons with Disabilities (Locomotor), 3%
of vacancies will be reserved. Their post will be civilian in nature and they
will not wear uniform." In the said rules, in rule 14, in
sub-rule (3),- (1)
In clause (a), relating to the post of Sub-Inspector-(Women), for
sub-clause (5), the following sub-clause shall be substituted, namely:- 5.
Medical Standard: (i)
Eye sight: The minimum near vision should be N6 (better eye) and
N9 (worse eye). The minimum distant vision should be 6/6 (better eye) and 6/9
(worse eye) of both eyes without any correction like wearing glasses or surgery
of any kind to improve visual acuity. In right handed person, the right eye is
better eye and vice versa. (ii)
The candidates must not have knock knee, flat foot, varicose vein
or squint in eyes and they should possess high colour vision. (iii)
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. (iv)
Tattoos on various parts of body:- (a)
Content - Tattoos depicting religious symbol or figure and the
name, as followed in Indian Army, shall be permitted. (b)
Location - Tattoos marked on traditional sites of the body like
inner aspect of forearm, but only left forearm, being non saluting limb or
dorsum of the hands shall be allowed. (c)
Size - Size must be less than 1/4 of the particular part (Elbow or
Hand) of the body." (2)
In clause (c), relating to the post of Constable (Exe.) (Women),
for sub-clause (4), the following sub-clause shall be substituted,
namely:-"Sound state of health, free from defect/deformity disease, vision
6/12 without glasses both eyes, free from colour blindness and without any
correction like wearing glasses or surgery of any kind to improve visual
acuity. 4.
Physical standard: Free from defect, deformity or
disease likely to interfere with the efficient performance of the duties. No
relaxation is allowed/permissible to any category of candidates on this count. (i)
Tattoos on various parts of body:- (a)
Content - Tattoos depicting religious symbol or figure and the
name, as followed in Indian Army, shall be permitted. (b)
Location - Tattoos marked on traditional sites of the body like
inner aspect of forearm, but only left forearm, being non saluting limb or
dorsum of the hands shall be allowed. (c)
Size - Size must be less than 1/4 of the particular part (Elbow or
Hand) of the body. In the said rules, in rule
17-B(XVIII), relating to the post of Head Constable (Store Clerk), in sub-rule
(4),- (a)
in the end of clause (e), the following shall be inserted,
namely:-"For Persons with Disabilities:- Sound state of health. Better eye
6/6 without glasses, worse eye 6/36 corrected with glasses to 6/9 or 6/12
without glasses (both eyes). The Candidates should be free from colour
blindness. Locomotor disability 40% and above (Either one or both leg affected)
shall be allowed." (b)
For the existing note, the following note shall be substituted,
namely:-"Note:- (i)
Nothing in these rules shall affect reservation and other
concessions required to be provided for Scheduled Castes/Scheduled Tribes,
Other Backward Classes, Women and other special categories of persons in
accordance with the (ii)
For Persons with Disabilities (Locomotor), 3% of vacancies will be
reserved. Their post will be civilian in nature and they will not wear
uniform." In APPENDIX XXX annexed to the
said rules, relating to the points to be observed by Medical Officers in
examining candidates for recruitment to the Delhi Police, in clause (a),- (1)
In sub-clause (i), after the words 'colour blindness', the
following words shall be inserted, namely:- "and without any correction
like wearing glasses or surgery of any kind to improve visual acuity. No
relaxation is allowed to any category of candidates on this count." (2)
after clause (k), the following clause shall be inserted, namely:- "(1)
examination of tattoos on various parts of body for the post of direct
recruitment of Executive cadre i.e. Constable to Sub-Inspector:- (1)
Tattoos on various parts of body:- (a)
Content- Tattoos depicting religious symbol or figure and the
name, as followed in Indian Army, shall be permitted. (b)
Location- Tattoos marked on traditional sites of the body liker
inner aspect of forearm, but only left forearm, being non saluting limb or
dorsum of the hands shall be allowed. (c)
Size must be less than 1/4 of the particular part (Elbow or Hand)
of the body." In the said rules, for rule 27-A,
relating to the relaxation of upper age limit for departmental candidates for
direct recruitment against Group 'C' and 'D' posts of Police Department, the
following shall be substituted, namely:- 27-A-
Relaxation of upper age limit for departmental candidates "(i)
Relaxation of upper age limit for all
departmental candidates for direct recruitment against group 'C' posts [except
for the posts of Sub-Inspector (Executive)-Male and Female] who are enlisted in
Delhi Police with a minimum of three years continuous service shall be as
follows:-40 years for general category candidates, 43 years for OBC category
candidates and 45 years in cases of candidates belonging to Scheduled
Castes/Scheduled Tribes. (ii) Relaxation of upper age limit for departmental
candidates for direct recruitment of Sub-Inspector (Executive)-Male and Female
who are enlisted in Delhi Police with a minimum of three years continuous
service shall be as follows:-30 years for general category candidates, 33 years
for OBC category candidates and 35 years in case of candidates belonging to
Scheduled Castes/Scheduled Tribes."DELHI POLICE (APPOINTMENT AND RECRUITMENT)
(AMENDMENT) RULES, 2018
PREAMBLE