Himachal Pradesh Police Department (Recruitment Of Constables) Rules, 2024

[06th January 2024]

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, 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 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, 2024.

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

Rule - 2. Repeal and savings

(1)     The Himachal Pradesh Police Department (Recruitment of Constables) Rules, 2021 notified vide this Department Notification No. Home (A) A(3)-2/2020, dated 05-08-2021 and published in Rajpatra, Himachal Pradesh dated 09th August, 2021 are, hereby, repealed.

(2)     Notwithstanding such repeal, any appointment made or anything done or any action taken under the rules so repealed under sub-rule (1) supra, shall be deemed to have been validly made or done or taken under these rules.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

(2)     Posts of Constables will be filled on the basis of the ratio of population of the district. Women shall be provided thirty percent (30%) horizontal reservation and will be filled up in all the categories of vertical reservation separately along with horizontal reservation being available to other categories.

(3)     Vacancies of Constable (Driver) shall be filled from among male candidates only

Rule - 5. Appointing authority

Commandants of Battalions 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/ OBC shall be as per Government instructions on the subject 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. Special horizontal reservation for women, ex-servicemen, wards of freedom fighters, Antyodaya/ BPL, distinguished sports persons and Home Guards will be given as per Government instructions issued from time to time.

(2)     The requisition for vacancies of Ex- servicemen shall be sent by the Director General of Police, HP 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.

(3)     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 Ex-Servicemen. 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. Physical standard test

(1)     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 Recruiting Agency. This process will be video graphed. 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 - 10. Physical efficiency of candidates

(1)     Physical Efficiency Test will be of qualifying nature alone as per the following details:-

(2)     The Recruting Agency 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 Recruiting Agency.

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

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

Rule - 11. Recruiting Agency

The Recruiting Agency shall be H.P. Public Service Commission or any other agency as decided by the State Govt. from time to time. The written examination in online mode, shall be conducted by recruiting agency. The details of the conduct and evaluation of the written examination will separately notified by the recruiting agency. Written examination will be of 90 marks. The syllabus for the above written examination shall be of 10+2 standard. The questions papers will be provided in both languages i.e. English and the Hindi version.

Rule - 12. Evaluation

The merit list 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 - 13. Publication of final result

(1)     The list of selected candidates so received from the Recruiting Agency shall also be published in the notice Board.

(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 Recruiting Agency to take care of an eventuality when a suitable candidate either fails to join or is not found fit for appointment subsequently.

Rule - 14. Medical examination

(1)     The selected candidates shall undergo a medical examination as per instructions of the State Government issued from time to time.

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

Rule - 15. 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, the applicant/candidate shall not be offered appointment irrespective of the nature of the offense 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 - 16. 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. After completion of basic Recruitment Training Course (RTC) the newly recruited Constables will undergo Special Commando Course at PTC Daroh. The Principal PTC Daroh will design a 04 weeks Commando Course for new recruits to make them Special Commandos. The syllabus of training and the schedule thereof shall be as may be notified by the Director General of Police, through Standing Orders. On successful completion of the RTC and Special Commando Course, the candidates will be called as Special Commando Constables. In case a recruit is unable to pass the recruitment training course and the special commando course, his/her service shall be liable to be terminated. Recruits will be confirmed only after successful completion of RTC & Special Commando Course and probation of 2 years including RTC & Special Commando Course.

Rule - 17. Roster and seniority

(1)     A district wise 100 point roster to determine the number of vertically and horizontally reserved vacancies in respect of Constable cadre shall be followed in terms of provisions of the rules and instructions issued by the State Government from time to time, if applicable.

(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 - 18. 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.