In
exercise of the power conferred by sub-sections (1) and (2) of section 147 of
the Delhi Police Act, 1978 (34 of 1978), the Lt. Governor of the National
Capital Territory of Delhi is pleased to make the following rules further to
amend the Delhi Police (Promotion & Confirmation) Rules, 1980, namely: (1)
These Rules may be called Delhi Police (Promotion and
Confirmation) (Amendment), Rules, 2020. (2)
They shall come into force on the date of their publication in the
Delhi Gazette. Rule 16 (i) of the said Rules:- In Delhi Police (Promotion &
Confirmation) Rules, 1980, in existing Rule 16 (i) related to the promotion of
Assistant Sub-Inspector (Executive) to the post of Sub-Inspector (Executive),
the following shall be substituted, namely: "Promotion List for the post
of SI (Executive.):- Confirmed Assistant Sub-Inspector
(Executive) who have minimum of six years of service in the rank of Assistant
Sub-Inspector, shall be eligible. The selection shall be made on the
recommendations of the Departmental Promotion Committee. The Assistant
Sub-Inspectors, so selected, shall be brought on Promotion List in order of
their respective seniority, keeping in view the vacancies in the rank of
Sub-Inspector (Executive) likely to occur in the following one year. The
selected Assistant Sub-Inspectors (Executive) shall be sent for Refresher
Course of four weeks duration at Police Training College. Only three chances to
complete the promotional course will be given to a candidate, failing which,
his promotional claim will be cancelled. Those, who successfully qualify the
Refresher Course shall be promoted on regular basis, from the date of Departmental
Promotion Committee held for the candidates against the existing vacancies at
the time of Departmental Promotion Committee and for the remaining candidates
on the panel, from the date of vacancy as and when such vacancies arise, in
order of their respective seniority. The panel for promotion drawn up by
Departmental Promotion Committee for the post of Sub-Inspector (Executive)
would normally be valid for one year. It should cease to be in force on the
expiry of a period of one year and six-months or when a fresh panel is
prepared, whichever is earlier.DELHI POLICE (PROMOTION AND CONFIRMATION)
(AMENDMENT), RULES, 2020
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