Himachal Pradesh Police Department (Recruitment Of Constables) Rules, 2021

 

[04 May 2021]

 

No. Home (A) A (3)-2/2020.-In exercise of the powers conferred by sub-section (1) of section 141 read with section 23 of the Himachal Pradesh Police Act, 2007 (Act No. 17 of 2007), the Governor of Himachal Pradesh, proposes to make the following rules for carrying out the purposes of the Act ibid;

 

 

If any person, likely to be affected by these draft rules has any objection(s) or suggestion(s) with regard to the same, he/she may send the same to the Additional Chief Secretary (Home) to the Government of Himachal Pradesh, Shimla-2 within a period of 15 days from the date of publication of this notification in the Rajpatra (e-Gazette) Himachal Pradesh;

 

 

Objection(s) or suggestion(s), if any, received within the above stipulated period, shall be taken into consideration by the Government before finalization of the said rules, namely:-

 

PART 1

Rule - 1. Short title and commencement :-

 

(1)     These rules may be called The Himachal Pradesh Police Department (Recruitment of Constables) Rules, 2021.

 

 

(2)     These rules shall come into force from the date of publication in the Rajpatra (e-gazette), Himachal Pradesh.

Rule - 2. Repeal and savings :-

 

(1)     The Punjab Police (Himachal Pradesh Amendment) Rules, 2011 notified vide this Department Notification No. Home (A) A(3)-1/2005-Part, dated 11-03-2011 are, hereby, repealed.

 

 

(2)     Notwithstanding such repeal, any appointment made or anything done or any action taken under the rules so repealed under sub-rule (1) supra, shall be deemed to have been validly made or done or taken under these rules.

 

PART 2

Rule - 3. Recruitment of constables :-

 

Recruitment shall be done 100 percent on regular basis once a year or at such frequency as may be required based on vacancies as may be determined.

Rule - 4. Number and apportionment of posts :-

 

(1)     The number of posts shall be such as determined/ created by the Government, from time to time.

 

 

(2)     Posts of constables will be filled on the basis of ratio of population of district. The women shall be provided Twenty five percent (25%) horizontal reservation and will be filled up in all the categories of recruitment separately.

Rule - 5. Appointing authority :-

 

The Superintendent of Police of the concerned District shall be the appointing authority.

Rule - 6. Pay and allowances :-

 

The official shall draw such pay and allowances as may be determined by the State Government in this regard, from time to time.

Rule - 7. Reservation :-

 

(1)     Vertical Reservation amongst SC/ST shall be as per Government instructions on the subject from time to time. In tribal district, the percentage of reservation will be governed by the instructions of the Tribal Development Department applicable to District Level Cadres. Vertical Reservation for OBC will be granted as per specific instructions of the State Govt. from time to time. Horizontal reservation for ex- servicemen, wards of freedom fighters, An today, IRDP, distinguished sports person and Home Guards will be granted as per Government instructions issued from time to time. Further, the persons belonging to Economically Weaker Sections (EWSs) who are not covered under the Scheme of reservation for SCs, STs and OBCs shall be provided 10% Vertical Reservation in direct recruitment of Constables in the Himachal Pradesh Police Department.

 

 

(2)     In case a post reserved under vertical or horizontal reservation cannot be filled up from that category, the post shall be kept vacant and the matter shall be referred by the Chairman of the District Recruitment Committee to the DGP.

 

 

(3)     The requisition for vacancies of ex-servicemen shall be sent by the Chairman of the District Recruitment Committee to the Secretary, Ex-servicemen Cell, Hamirpur to sponsor names. The requisition shall specify the number of posts for each District and the names will be sponsored accordingly.

 

 

(4)     In the event of non-availability of suitable/eligible candidate against the vacancy reserved for Ex-servicemen, the vacancy shall be carried forward for 2 calendar years and in the 3rd year the said vacancy shall be filled up from the dependent sons, daughters and wives of ExServicemen. If in the 3rd year, the eligible/suitable candidate for whom the vacancy is reserved is not available, the same may be filled up from the respective residuary category to which the point belongs in that year itself. When it is obvious that Ex-servicemen would not at all be available for appointment to any category of posts, the posts so reserved for ex-servicemen may be filled-up by dependent sons, daughters and wives of ex-servicemen with the prior concurrence of the Exservicemen Cell, Himachal Pradesh. In case, sons, daughters and wives of Ex-servicemen for posts authorized to be filled are not available then reservation will be carried forward for 2 calendar years where after the vacancy shall be filled up from the respective residuary category to which the point belongs.

Rule - 8. Eligibility :-

 

(1)     Education and other qualifications and physical standards will be as follows:-

 

 

 

(2)     In case of Ex-serviceman minimum qualification shall be matriculation. However, whenever the vacancies go to the wards of Ex- serviceman the education qualification will be 10+2.

 

 

(3)     A candidate shall be eligible for recruitment to the post of Constable, if he/she has passed Matriculation and 10+2 from any Institution/School/Board situated within Himachal Pradesh:

 

 

Provided that this condition shall not apply to Bonafide Himachalis.

Rule - 9. Procedure for inviting application :-

 

(1)     Recruitment shall be done by way of advertisement in leading daily newspapers at least one of which will be in the local vernacular. Wide publicity will also be given through local channels of All India Radio. Online applications shall be called from the candidates who fulfil the educational and other qualifications. Only such candidates can apply who on the date of publication of the advertisement in the newspaper are Bonafide Himachali. The advertisement shall specify the age, educational and other qualifications and physical standards and the District-wise likely number of vacancies including reserved vacancies in each category separately for male and female candidates.

 

 

(2)     A processing fee as may be determined by the Director General of Police from time to time shall be charged form the General Candidates and 1/4th of this fee shall be charged from applicants belonging to SC/ST/OBC, women, IRDP and EWS. The amount of processing fee so collected from the candidates will be utilized to meet the expenditure to be incurred by the Department in connection with the recruitment. For this purpose a separate bank account will be operated by the Himachal Pradesh Police Recruitment Board. Addl. Director General of Police, Armed Police and Training will be the Chairman of this Board. All Inspectors General/ Dy. Inspectors General of Ranges and Inspector General (Adm. and Welfare) shall be members of this Board. This Board shall be responsible for overall supervision of the recruitment process.

Rule - 10. Online application procedure :-

 

The candidates shall read the instructions carefully, which are also available on the website of the Police Department i.e. http://www.____________ before filling up Online Recruitment Application (ORA) for the post of Constable. Incomplete ORA submitted without requisite examinations fee, scanned photograph and scanned signatures of prescribed size, will be rejected straightway. ORA will be considered only in respect of vacancies of the District in which the applicant is ordinarily resident according to the Bonafide Himachali Certificate obtained by the candidate. No certificate or copies of certificates will be attached with the ORA. Instead every applicant will give itself undertaking that the information furnished by him/her in the ORA is true and correct. The actual verification of original certificates will be done only in respect of candidates who are called for Evaluation and any applicant having made an incorrect or false declaration shall stand disqualified automatically at that stage. A candidate shall only be considered against the district shown as his residence in the Bonafide Himachali Certificate. A cut off date to declare ones category to avail reservation will be provided in the Recruitment Notice/ Advertisement and after that no change of category will be entertained.

Rule - 11 :-

 

(1)     Recruitment shall be conducted in each district headquarters by a Committee which shall be headed by the Range IG/DIG, other members being one commandant of the State Police Battalion as nominated by the Director General of Police, District S.P and one Medical Officer to be nominated by the Chief Medical Officer of the concerned district. The Committee shall co-opt a Gazetted Officer belonging to the SC/ST in case these categories are unrepresented in the Committee. The Committee may co-opt requisite number of Gazetted Officers /Non-Gazetted Officers to assist it in the recruitment process.

 

 

(2)     All ORA received shall be generated serially numbered District-wise.

 

Rule - 12. hysical standard test :-

 

(1)     The committee shall cause the candidates to be measured for height and in the case of male candidates for chest expansion. All measurements will be taken by a Medical Officer which shall be recorded in the Candidate Sheet and signed by the Medical Officer and countersigned by a Member of the Committee. The Committee shall award marks only for height as per the following table:-

 

 

(2)     Candidates who do not meet the standards specified in sub-rule (1) of rule 8 shall be summarily declared unfit and informed accordingly.

Rule - 13. Physical efficiency test of candidates :-

 

(1)         List of candidates who are found eligible as per physical standards will be put up on the Notice Board in the District S.P. Office by the Committee immediately after completion of physical standards test and qualified candidates shall be called for Physical Efficiency Test which will be of qualifying nature alone as per the following details:-

 

 

(2)     The Committee shall cause to be entered the record of timing and distance of the Physical Efficiency Test in the Candidates Sheet which will be duly signed by each member of the Committee.

 

 

(3)     Candidates who fail to qualify in any event will be disqualified forthwith and will not participate in the remaining events.

 

 

(4)     Videography of the Physical Efficiency Test and Written Examination will be done for the sake of transparency.

 

?Rule - 14. Basic list :-

 

A Basic List including candidates name, allotted registration number and marks scored in the Physical Standard Test will be prepared. The list shall be published online and displayed on the Notice Board of the concerned District S.P. Office and qualified candidates shall report for the Written Examination on the appointed date, time and venue.

Rule - 15. Written examination :-

 

Written examination will be held at District Headquarters only, preferably on the same day for all districts. Written examination will be of 80 marks of objective type of 60 minutes duration. It will include the following:-

 

 

(a)      English Language - 16 questions

 

(b)      Hindi Language - 16 questions

 

(c)      General Awareness - 16 questions

 

 

(d)      Maths and Science - 16 questions

 

(e)      Reasoning Aptitude - 16 questions, The syllabus for the above written examination shall be of 10+2 standard except Mathematics for which syllabus shall be of Matriculation standard. Only those candidate will be deemed to have qualified for evaluation who score 50% marks in the written test in case of the candidate belonging to General/OBC categories and 40% marks in the case of those belonging to Scheduled Castes and Scheduled Tribes categories. The result of the written examination shall be put up online and also displayed on the Notice Board of the concerned District. S.P. Office displaying marks secured by all the candidates who appeared in the written examination.

Rule - 16. Evaluation :-

 

The selection to the post of Constables in the rank of Constables Class-III posts shall be made on the basis of the merit of written examination and specified educational qualification followed by evaluation, based on the following parameters:-

 

Rule - 17. Publication of final result :-

 

(1)     The final result will be the sum total of the marks obtained in the Basic List (rule 14), Written Test (rule 15) and Evaluation (rule 16). The final result showing the marks obtained in each of the three attributes out of 100 marks and also including the position of respective reserved categories shall be put up online and displayed in respect of all the candidates who appeared for the Evaluation on the Notice Board of the District S.P office immediately after completion of Evaluation. Claims to horizontal and or vertical reservation shall also be shown in the remarks Column in the final result Sheet.

 

 

(2)     Waiting List shall also be prepared at the same time in similar manner which shall not be displayed and shall be kept in the office of S.P concerned to take care of an eventuality when a suitable candidate either fails to join or is not found fit for appointment subsequently.

Rule - 18. Medical examination :-

 

(1)     The selected candidates shall undergo a medical examination by the relevant Medical Board. Medically unfit candidates shall be informed of rejection of their candidature. The result of the Medical Examination shall be displayed on the Notice Board of District S.P concerned. The female candidate found pregnant at the time of Medical Examination shall be considered temporary unfit and shall re-appear for Medical Examination after her post-partum period of forty two days after delivery.

 

 

(2)     An appeal against the medical report may be filed before the concerned District Superintendent of Police within 7 days of the display of the result of medical examination. The Superintendent of Police concerned shall cause a Review Medical Board to be constituted by the Chief Medical Officer of the concerned district. This Board shall submit its report within 30 days.

 

 

(3)     Suitable candidate from the waiting list shall be substituted in the place of the candidates who have been finally declared medically unfit.

 

 

(4)     The dope test shall be carried out to detect narcotics opiates at the outset of Physical Efficiency Test during the recruitment of Constables.

Rule - 19. Character and antecedents :-

 

(1)     The verification of character and antecedents of the selected candidate who have been selected provisionally will be carried out through concerned district police but the process for issuance of appointment letters will not be withheld due to pendency of such verification. The appointing authorities will issue provisional appointment letters after obtaining the filled and duly signed attestation form and self declaration from the candidate. In case, a candidate is found to have been convicted in a court of law, applicant/ candidate shall not be offered appointment irrespective of the nature of the offence and the period of sentence.

 

 

(2)     In case of a candidate against whom investigation trial is pending the offer of appointment may be held in abeyance until candidate/ applicant get clearance during investigation or trial. Such a candidate shall not be deemed to have become overage on this account alone.

 

 

(3)     The post may be filled up from the waiting list and the candidate will be offered a subsequently occurring vacancy.

Rule - 20. Appointment and probation :-

 

The candidates appearing in the final merit list after declaration of Medical fitness and verification of character and antecedents shall be issued a letter of appointment by the concerned appointing authority. All Police Constables on initial recruitment shall undergo induction training/Recruits Training Course in batches as determined by the Director General of Police, HP. The period of training shall be 9 months and the syllabus of training and the schedule thereof shall be as may be notified by the Director General of Police, through Standing Orders. All Constables shall undergo annual refresher training programmes by such rotation and specialized training as may be determined by the Director General of Police. The content and methodology of the annual/ refresher training courses as well as the other specialized courses for the officers of the District Armed Reserve and State Armed Police Battalions shall be such as may be notified by the State Government on the recommendations of the Director-General of Police, subject to general directions of the State Police Board. In case a recruit is unable to pass the induction training/recruitment training course, his/her service shall be liable to be terminated. Recruits will be confirmed only after successful completion of RTC and probation of 2 years including RTC.

Rule - 21. Roster and seniority :-

 

(1)     A district wise roster to determine the number of reserved vacancies in respect of Constable cadre shall be followed on the lines of the roster as specified by the State Government for direct recruitment from time to time.

 

 

(2)     The seniority of the selected Constables shall be maintained by the respective Appointing Authority as per level of the cadre in accordance with the rules/instructions issued by the State Government on the subject from time to time.

Rule - 22. Power to relax :-

 

Where the State Government is of the opinion that it is necessary or expedient to do so, it may, by order for reasons to be recorded in writing relax any of the provision(s) of these rules.