Goa Police Service Rules, 2022

 

[26th May 2022]

In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India and all other powers enabling it in this behalf, and in supersession of the Goa Police Service Rules, 1997 published in the Official Gazette, Series I No. 35 dated 27-11-1997, the Governor of Goa, in consultation with the Goa Public Service Commission conveyed vide their letter No. COM/I/25/88/1787 dated 11-03-2022 hereby makes the following Rules, namely:-

Rule - 1. Short title and commencement.

(1)     These Rules may be called the Goa Police Service Rules, 2022.

(2)     They shall come into force on the date of their publication in the Official Gazette.

Rule - 2. Definitions.

In these Rules, unless the context otherwise requires,-

(a)      "cadre post" means any post specified in Schedule I;

(b)      "Commission" means the Goa Public Service Commission;

(c)      "Departmental Examination" means such examination as may be notified bythe Government from time to time forJunior Scale probationers appointed underRule 7;

(d)      "duty post" means any post specifiedin Schedule I and II and includes atemporary post carrying the same designation as to that of the posts specified in that Schedule and the scale of pay which is identical to that attached to the post inthe Junior Scale and Senior Scale of the Service and any other temporary post declared as duty post by the Government;

(e)      "ex-cadre post" means any post specified in Schedule II;

(f)       "Government" means the Government of Goa;

(g)      "member" means the member of the Service;

(h)     "non-functional upgradation" means upgradation in pay scale as per the hierarchy of the grades specified in theseRules i.e. from Junior Administrative Gradeto Senior Administrative Grade withoutrelevance to a vacancy or post.

(i)       "Other Backward Class" means thecommunity so notified by the Government, from time to time, as Other Backward Class;

(j)       "probationer" means a person appointed to the Service on probation as specified in Rule 21;

(k)      "Schedule" means either Schedule I or Schedule II appended to these Rules;

(l)       "Scheduled Castes" and "Scheduled Tribes" shall have the same meanings as are assigned to them by clauses (24) and (25), respectively, of article 366 of the Constitution of India;

(m)    "Service" means the Goa Police Service;

(n)     "temporary post" means a post carrying a definite rate of pay sanctioned for a limited time;

(o)      "Year" means the period commencing on the first day of April and ending on the thirty-first day of March of the subsequent year.

Rule - 3. Constitution of Service.

(1)     The Service shall have five grades, namely:-

(i)       Senior Administrative Grade;

(ii)      Selection Grade;

(iii)     Junior Administrative Grade;

(iv)    Senior Scale; and

(v)      Junior Scale.

(2)     All the posts in the above grades shall be Goa Police Service posts, Group A Gazetted.

(3)     The posts in Senior Administrative Grade, Selection Grade, Junior Administrative Grade and Senior Scale taken together shall generally not exceed 40% of the permanent strength of the Service.

Rule - 4. Strength of the Service.

(1)     The number of posts specified in Schedule I shall be the strength of the Service.

(2)     The Government may, subject to such conditions and limitations as may be specified in this behalf, by order, create such other duty posts for such period as may be specified in such order.

(3)     At a regular interval of every five years, the Government may, on the recommendation of Committee re-examine the strength and composition of the Service in consultation with the Administrative Reforms Department and the Finance Department.

(4)     The Committee referred in sub-rule (3) shall consist of the Chief Secretary or any senior officer to be nominated by the Chief Secretary as its Chairperson, the Director General of Police or any senior officer to be nominated by the Director General of Police (DGP) and the Secretary (Personnel) to the Government, or any other Senior Level Secretary to the Government to be nominated by the Chief Secretary, if the Secretary (Personnel) to the Government happens to be the Chief Secretary and the Additional/ Joint Secretary (Personnel) to the Government as its members.

Rule - 5. Deputation of cadre officers.

(1)     The Government may, by Order, depute any member of the Service to Central Government, any other State Government, statutory body or other autonomous bodies, etc., fully or partly funded by the Central Government or State Government or otherwise.

Rule - 6. Holding of more than one post by a member of the Service.

The Government may, direct a member of the Service to hold simultaneously more than one cadre or excadre post in public interest.

Rule - 7. Method of recruitment.

Appointment to the Service shall be made by the following method, namely:-

(a)      40 % of the vacancies of the Junior Scale which occur from time to time as per the strength of the Service shall be filled by direct recruitment;

(b)      The remaining 60 % of the vacancies of the Junior Scale shall be filled by promotion from amongst the officers who hold any of the post of Police Inspector i.e. Police Inspector and Police Inspector (Armourer), including Police Inspector of India Reserve Battalions of Goa Police Department i.e. Police Inspector (Armed Police) on regular basis for a minimum period of five years under the Government.

Rule - 8. Conditions of eligibility for direct recruitment.

In order to be eligible to compete at the competitive examination, a candidate must satisfy the following conditions, namely:-

(i)       Nationality: He must be a Citizen of India.

(ii)      Age:

(a)      He shall be at least 21 years of age on the last date of the receipt of application;

(b)      He shall not be more than 30 years of age on the last date of the receipt of application:

Provided that the upper age limit may be relaxed by the Government in respect of the Government servants and other categories of persons as may be notified by special order issued in this behalf by the Government for maximum age limit upto 40 years.

(iii)     Essential Qualifications:

(a)      Educational Qualification:- He/She must hold a degree from an university established by an Act of Parliament or any State Legislature in India or other educational institutions established by an Act of Parliament or declared to be deemed University, under section 3 of the University Grants Commission Act, 1956 (Central Act 3 of 1956) or a foreign University as may be approved by the Central Government from time to time, or possess a qualification which has been recognized by the State/ Central Government for the purpose of admission to the examination.

(b)      Physical standards: The candidate should also fulfill the following physical requirements namely.-

For male (Candidate)

(1)     Minimum height 168 cms.

(2)     Chest- Unexpanded - 80 cms. and expanded 85 cms.

(3)     Should undergo Physical efficiency test which will carry no marks but will qualify for further test, as follows:-

(i)       100 meters run in 15 Seconds

(ii)      Long jump - 3.80 meters (3 chances)

(iii)     Shot-put- (7.26 kgs.) - 5.60 meters (3 chances)

(iv)    High Jump-1.20 meters (3 chances)

(v)      800 meters run in 2.50 minutes

For female (Candidate)

(1)     Minimum height of 160 cms.

(2)     Weight not less than 45 kgs.

(3)     Should undergo physical efficiency test which will carry no marks but will qualify for further test as follows:-

(i)       100 meters run in 16.5 seconds.

(ii)      Long jump-3.25 meters (3 chances)

(iii)     Shot-put (4 kgs.) - 4.50 meters (3 chances)

(iv)    High Jump - 1.05 meters (3 chances)

(v)      200 meters run in 36.0 seconds

(c)      He/She must have knowledge of Konkani.

(d)      Knowledge of Marathi, shall be desirable.

(iv)    Fees: He/She must pay the fees as specified by the Commission.

Rule - 9. Competitive Examination for Direct Recruitment.

(1)     The Competitive Examination for direct recruitment shall comprise of a written examination and an Oral Interview. The Competitive Examination shall be conducted by the Commission, in the manner notified by the Government, from time to time:

Provided that whenever the Goa Public Service Commission is of opinion of conducting screening test required for shortlisting of candidates, the same should be conducted by the Commission in a manner decided by the Commission from time to time.

(2)     Whenever Competitive written examination for the direct recruitment to the Junior Scale post of Service is conducted by the Commission, the results of such written examination shall be declared by the Commission by displaying the same prominently on the notice board and website of the Commission.

(3)     The minimum passing percentage for competitive written examination shall be 65 percent of the total marks, the passing percentage for candidates belonging to Scheduled Castes and Scheduled Tribes shall be minimum 55 percent of the total marks and Other Backward Class, Persons with Disability (PwD) and for Children of Freedom Fighters, it shall be minimum 60 percent of the total marks.

(4)     The Commission shall invite five times the number of candidates as against the number of vacancies advertised, for the oral interview purely on merit with due regard to the policy on reservation. In case there are more candidates securing the same number of marks as the last candidate, all such candidates shall also be called for the oral interview.

(5)     Marks to be allotted for written examination and oral interview shall be notified in advance in the advertisement inviting applications by the Commission.

Rule - 10. Decision of the Commission to be final.

The decision of the Commission as to the eligibility of a candidate for admission to the examination shall be final and no candidate to whom a certificate of admission has not been issued by the Commission shall be admitted to the examination.

Rule - 11. List of successful candidates.

(1)     The Commission shall forward to the Government a select list, arranged in the order of merit of the candidates which shall be determined in accordance with the aggregate marks obtained by each candidate at the competitive written examination and oral interview:

Provided that if two or more candidates have secured equal number of marks in the aggregate, their order of merit shall be in the order of the marks secured by the candidates in the written examination and if the candidates have secured equal marks in the written examination then order of merit shall be as per their date of birth and if in case the date of birth is also the same then the candidate possessing higher educational qualifications will be placed higher in the merit list.

(2)     The Commission while drawing the list of selected candidates shall restrict the select list of candidates to the extent of declared number of vacancies.

(3)     The select list drawn by the Commission shall be valid for a period of one year from the date of receipt of the same by the Government.

(4)     The Commission shall, in addition to the select list, also prepare a separate wait list up to 10 % of the vacancies based on the merit of the candidates in their respective category:

Provided further that the candidates from the wait list may be recommended to the Government only on requisition being made by the Government if the candidates recommended earlier are unable to accept the offer of appointment for any reason. Such wait list shall not be operative for any additional number of posts, other than those advertised. The wait list shall lapse on the declaration of the date of a subsequent examination for the same category or after a period of one year from the date of preparation of such wait list, whichever is earlier.

Rule - 12. Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes.

The reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes shall be subject to the orders regarding special representation to Scheduled Castes, Scheduled Tribes and Other Backward Classes issued by the Government from time to time.

Rule - 13. Penal action.

A candidate who is or has been declared by the Commission to be guilty of-

(i)       obtaining support for his candidature by the following means; namely:-

(a)      offering illegal gratification to; or

(b)      applying pressure on; or

(c)      blackmailing, or threatening to blackmail any person connected with the conduct of the examination; or

(ii)      impersonating; or

(iii)     procuring impersonation by any person; or

(iv)    submitting fabricated documents or documents which have been tempered with; or

(v)      making statements which are incorrect or false, or suppression of material information; or

(vi)    resorting to the following means in connection with his candidature for the examination; namely:-

(a)      Obtaining copy of question paper through improper means;

(b)      finding out the particulars of the persons connected with secret work relating to the examination;

(c)      influencing the examiners; or

(vii)   using unfair means during the examination; or

(viii)  writing obscene matters or drawing obscene sketches in the script; or

(ix)    misbehaving in the examination hall including tearing off the scripts, provoking fellow examinees to boycott examination, creating a disorderly scene and the like; or

(x)      harassing or doing bodily harm to the staff employed by the Commission for the conduct of their examination; or

(xi)    violating any of the instructions issued to candidates along with their admission certificates permitting them to answer the examination; or

(xii)   attempting to commit or, as the case may be, abetting the commission of all or any of the acts specified in the foregoing clauses, may, in addition to rendering himself liable to criminal prosecution under Indian Penal Code, 1860 (Central Act 45 of 1860), be liable-

(a)      to be disqualified by the Commission from the examination for which he is a candidate; and/or

(b)      to be debarred either permanently or for a specified period by the Commission, from any examination or selection held by them;

(c)      to initiate disciplinary action under the appropriate rules, if he is already in service under Government:

Provided that no penalty under clause (a) or clause (b), as the case may be, shall be imposed except after-

(i)       giving the candidate an opportunity of making such representation in writing as he may wish to make in that behalf; and

(ii)      taking the representation, if any, submitted by the candidate, within the period allowed to him, into consideration.

Rule - 14. Inclusion in select list/Issue of Offer of appointment confers no right to appointment.

The inclusion of a candidates name in the select list prepared by the Commission or issue of Offer of appointment to the candidate shall not confer any right to appointment unless the Government accepts the recommendation of the Commission or issues the Order of appointment.

Rule - 15. Disqualification for appointment on medical grounds/Character and antecedents.

(1)     No candidate shall be appointed to the Service who after such medical examination as the Government may prescribe, is found not to be in good mental or bodily health and free from any mental or physical defect likely to interfere with the discharge of the duties of the Service.

(2)     No candidate shall be appointed to the service unless the Government is satisfied, after such enquiry as may be considered necessary, that the candidate having regard to his character and antecedents is suitable in all respects for appointment to the Service.

Rule - 16. Promotion to Junior Scale of Goa Police Service.

(1)     In the month of April of every year, the Government shall prepare a combined eligibility list of officers in the rank of Police Inspector i.e. Police Inspector and Police Inspector (Armourer) including Police Inspector of Indian Reserve Battalions of Goa Police i.e. Police Inspector (Armed Police) for the purpose of promotion to the Junior Scale of the Service, such list shall be circulated to all the officers holding such posts.

(2)     For the purpose of sub-rule (1) an officer shall be considered as eligible for promotion to the Junior Scale of the Service, if he or she has held the said posts on regular basis for a period of five years.

(3)     The selection of the candidates shall be made on the basis of the seniority.

Rule - 17. The composition of the Departmental Promotion Committee for promotion under Rule 7(b).

The Departmental Promotion Committee (hereinafter referred to as the "D.P.C."), shall consist of:-

(i)       The Chairman or a Member of the Commission .... Chairperson.

(ii)      The Chief Secretary or any Senior Secretary to be nominated by the Chief Secretary .... Member.

(iii)     The Director General of Police or any senior officer to be nominated by the Director General of Police .... Member.

(iv)    The Secretary (Personnel) to the Government, and if the Secretary (Personnel) to the Government happens to be the Chief Secretary, then any other Senior Secretary to the Government to be nominated by the Chief Secretary .... Member.

Rule - 18. Conditions of eligibility and procedure for selection.

The D.P.C. shall consider in the month of April every year the cases of officers eligible under clause (b) of Rule 7, who have served in any of the post of Police Inspector i.e. Police Inspector and Police Inspector (Armourer) including Police Inspector of Indian Reserve Battalions of Goa Police i.e. Police Inspector (Armed Police) for not less than five years in regular service and prepare a select list of officers recommended, taking into account the actual vacancies at the time of selection. The selection for inclusion in the list shall be based on eligibility and seniority for appointments to the Service.

Rule - 19. Procedure for Selection.

(1)     The D.P.C. in accordance with the rule shall prepare a select list of officers taking into account the actual vacancies at the time of selection. The selection for inclusion in the select list shall be based on seniority cum fitness in all respect for appointments to the Service.

(2)     The select list so prepared shall be forwarded by the Commission to the Government.

Rule - 20. Appointment to the Service.

(1)     Appointment to the Service shall be made in the order of the select lists referred to in subrule (1) of Rule 11 and Rule 19, with due regard to the proportion specified in Rule 7.

(2)     All appointments shall be made to the Senior Administrative Grade, Selection Grade, Junior Administrative Grade, Senior Scale or Junior Scale of the Service and not against any specific post included in the Service.

(3)     All appointments to the Senior Administrative Grade, Selection Grade and Junior Administrative Grade shall be treated as non-functional upgradation.

(4)     No appointment to any post of the Service through direct recruitment shall be made unless the provisions/procedure as specified in these rules have been strictly complied with.

Rule - 21. Period of Probation.

(1)     Every person appointed to the Junior Scale of the Service shall be on probation for a period of two years.

(2)     The Government may, if it so thinks fit, in any case, extend the period of probation for further period upto two years by recording the reasons for doing so.

(3)     Notwithstanding anything contained in sub-rule (2) if during the period of probation, a probationer fails to clear the departmental examination specified under Rule 22, the period of his probation may be further extended up to a maximum period of two years. The period of probation may also be extended for such period as the Government may think fit in the circumstances of the case in respect of a probationer who is,

(a)      under suspension;

(b)      against whom a charge sheet has been issued;

(c)      against whom disciplinary proceedings are pending; or

(d)      against whom prosecution for criminal charge is pending.

Rule - 22. Training and departmental examination.

(1)     Every probationer shall, during the course of probation, appear at departmental training and pass a departmental examination to be conducted by the Government through the institution entrusted by the Government for the said purpose, in the manner as notified by the Government in this regards, from time to time.

(2)     The training module and syllabus for the departmental examination shall be as specified by the Government in consultation with the Commission.

(3)     The probationer appointed under Rule 7 (a) and 7 (b) shall successfully undergo such training in the institution/training college, for such period as may be specified by the Government and pass such departmental examination, during the period of probation, as may be notified by the Government, from time to time in consultation with the Commission.

(4)     A probationer who has attained the age of fifty years and who is appointed under clause (b) of Rule 7 shall be exempted from passing the departmental examinations. However, he shall compulsorily undergo the training programme during the probation period.

(5)     A probationer, under training, shall attend such lectures and undergo such examinations, tests and exercises as the Head of the Training Institute or the Government, as the case may be, may, from time to time, direct.

Rule - 23. Special departmental examination in certain circumstances.

Where a probationer is prevented, either through sickness or other cause over which he has no control, from appearing at the departmental examination, the Government may allow him to appear at a special examination which the Head of Institute may hold for the purpose, in consultation with the Commission normally within a period of three months from the last date of the departmental examination for which the probationer could not appear.

Rule - 24. Failure to pass the Departmental Examination.

Where a probationer fails to obtain the minimum number of marks in any subject, group of subjects or part of the examination as specified in Rule 22, the Government may allow him to re-answer the exam in the subject or subjects in which he failed, in not more than three attempts:

Provided further that this rule shall also apply to a probationer who was permitted to take a special examination in the circumstances mentioned in Rule 23.

Rule - 25. Discipline and Conduct.

While at the Institute, a probationer shall be subjected by such discipline and control of the Head of the Institute and shall obey any such general and special orders as may be given to him from time to time.

Rule - 26. Discharge of a probationer.

A probationer shall be liable to be discharged from Service or, as the case may be, reverted to the permanent post on which he holds a lien or would hold a lien, had he not been suspended under the rules applicable to him, prior to his appointment to the Service, if-

(a)      he fails to pass the departmental examination; or

(b)      the Government is satisfied that the probationer was ineligible for appointment to the Service or is unsuitable for being a member of the Service; or

(c)      in the opinion of the Government he has willfully neglected his probationary studies or duties; or

(d)      he is found lacking in qualities of mind and character needed for the Service; or

(e)      he fails to comply with any of the provisions of these rules:

Provided that except in a case falling under clause (a) above, the Government shall hold a summary enquiry before passing an order under these rules.

Rule - 27. Confirmation in the Service.

Where a probationer has completed his period of probation to the satisfaction of the Government, as specified under Rule 21, he/ she shall, subject to the other provisions of these Rules, be confirmed in the cadre.

Rule - 28. Seniority.

The relative seniority of direct recruits and promotees shall be determined in accordance with the provisions of the Goa Government (Seniority) Rules, 1967 as amended from time to time.

Rule - 29. Pay and allowances.

The scales of pay attached to the Service shall be as follows:-

(a)      Senior Administrative Grade - Level 14 in the pay matrix as per Central Civil Service (Revised Pay) Rules, 2016 (Pre revised pay scale as per VIth Pay Commission-Pay Band - 4 Rs. 37,400-67,000 + Grade Pay Rs. 10,000)

(b)      Selection Grade - Level 13 in the pay matrix as per Central Civil Service (Revised Pay) Rules, 2016 (Pre-revised pay scale as per VIth Pay Commission- Pay Band - 4 Rs. 37,400-67,000 + Grade Pay Rs. 8,700).

(c)      Junior Administrative Grade- Level 12 in the pay matrix as per Central Civil Service (Revised Pay) Rules, 2016 (Pre revised pay scale as per VIth Pay Commission - Pay Band - 3 Rs. 15,600- 39100 + Grade Pay Rs. 7600/-).

(d)      Senior Scale - Level 11 in the pay matrix as per Central Civil Service (Revised Pay) Rules, 2016 (Pre-revised pay scale as per VIth Pay Commission - Pay Band - 3 Rs. 15,600-39,100 + Grade Pay Rs. 6,600).

(e)      Junior Scale - Level 10 in the pay matrix as per Central Civil Service (Revised Pay) Rules, 2016 (Pre-revised pay scale as per VIth Pay Commission - Pay Band - 3Rs. 15,600-39,100+ Grade Pay Rs. 5,400/-):

Provided the above pay scales are as per the recommendation of VIIth Pay Commission adopted by the Government of Goa. In the event, the Government adopts recommendation of subsequent Pay Commissions, such pay scales adopted by the Government shall be made applicable.

Rule - 30. Promotion to the Senior Scale.

(1)     Promotion of the Junior Scale Officers to the Senior Scale shall be made in consultation with the Commission on the basis of seniority subject to fitness, on the recommendation of the committee as constituted under Rule 17.

(2)     A Junior Scale Officer with a minimum of six years of regular service in the Junior Scale of the Service shall be eligible for being considered for promotion to the Senior Scale.

Rule - 31. Appointment to the Junior Administrative Grade.

(1)     The appointment to Junior Administrative Grade shall be by promotion made on the basis of seniority, subject to fitness, on the recommendation of the D.P.C.

(2)     A Senior Scale Officer with minimum of ten years of regular service in the service or four years regular service in the Grade of Senior Scale shall be eligible for being considered for promotion to the Junior Administrative Grade.

Rule - 32. Appointment to Selection Grade.

(1)     The appointment to Selection Grade shall be by promotion made on the basis of seniority, subject to fitness, on the recommendation of the D.P.C.

(2)     A Junior Administrative Grade Officer with minimum of fourteen years of regular service in the Service or four years regular service in the Junior Administrative Grade shall be eligible for being considered for appointment to the Selection Grade.

Rule - 33. Appointment to Senior Administrative Grade.

(1)     The appointment to Senior Administrative Grade shall be made on the Basis of seniority, subject to fitness, on the recommendation of the D.P.C.

(2)     A Selection Grade Officer with minimum of nineteen years of regular service in the Service or four years regular service in the Selection Grade shall be eligible for being considered for appointment to the Senior Administrative Grade.

Rule - 34. Next Below Rule.

When an officer is considered for appointment by promotion to the Senior Scale, Junior Administrative Grade and Selection Grade and Senior Administrative Grade all officers senior to him shall be considered, irrespective of the fact whether or not they fulfill the requirement as to the minimum service prescribed for the promotion by invoking the next below Rule.

Rule - 35. Benchmark, Grading and Preparation of Select List.

The benchmark and grading for promotions/appointment under these rules shall be as follows:-

Rule - 36. Disqualification.

(i)       No person shall be qualified for promotion to the Service unless he is a citizen of India.

(ii)      No person who has entered into or contracted a marriage with a person having a spouse living or who, having a spouse living, has entered into or contracted a marriage with any person, shall be eligible for appointment to, or continue in the Service.

Rule - 37. The crucial date for eligibility of officers for promotion.

The crucial date for determining the eligibility of the officers for promotion to Junior Scale and Senior Scale in the Service shall be the first day of April of the year in which the D.P.C. meets.

Rule - 38. Regulations.

The Government may make regulations or issue instructions in consultation with the Commission, not inconsistent with these rules, to provide for all matters for which provision is necessary or expedient for the purpose of giving effect to these rules.

Rule - 39. Residuary matters.

In regard to matters not specifically covered by these rules or by regulations, the members of the service shall be governed by the rules, regulations and orders applicable to corresponding officers serving in connection with the affairs of the State of Goa.

Rule - 40. Interpretation.

If any question arises as to the interpretation of these rules, the same shall be decided by the Government in consultation with the Commission.

Rule - 41. Saving.

Nothing in these rules shall affect reservations and other concessions required to be provided for Scheduled Castes, Scheduled Tribes, Other Backward Classes and other Special categories of persons, in accordance with the orders issued by the Government from time to time in that regard.

Rule - 42. Power to Relax.

Where the 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 Commission, relax any of the provisions of these rules with respect to any class or category of persons or posts.

 

SCHEDULE 1

(See rule 4)

 

The authorised permanent strength of the Service and the nature of posts included therein are as follows:-

Sanctioned Strength

Inclusive of posts added subsequent to the formation of the Service. The above figures include the following posts:-

Senior level Posts:

 

SCHEDULE 2