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KARNATAKA STATE RESERVE POLICE (RECRUITMENT AND CONDITIONS OF SERVICE) (2ND AMENDMENT) RULES, 2014

KARNATAKA STATE RESERVE POLICE (RECRUITMENT AND CONDITIONS OF SERVICE) (2ND AMENDMENT) RULES, 2014

KARNATAKA STATE RESERVE POLICE (RECRUITMENT AND CONDITIONS OF SERVICE) (2ND AMENDMENT) RULES, 2014

PREAMBLE

The draft of the following rules further to amend the Karnataka State Reserve Police (Recruitment and Conditions of Service) Rules, 2009, which the Government of Karnataka proposes to make in exercise of the powers conferred by the sub-section (1) of the Section 3 read with Section 8 of the Karnataka State Civil Services Act, 1978 (Karnataka Act 14 of 1990), was published as required by clause (a) of sub-section (2) of Section 3 of the said Act, in Notification No. HD 2 POSIAA 2014, Bangalore, dated 25-7-2014, in Part IV-A of the Karnataka Gazette, dated 7-8-2014, inviting objections/suggestions from persons likely to be affected thereby within 15 days from the date of the publication in the Official Gazette.

Whereas, the said Gazette was made available to the public on 7-8-2014.

And whereas, as no objections and suggestions have been received within the specified period.

Now, therefore, in exercise of the powers conferred by sub-section (1) of Section 3 read with Section 8 of the Karnataka State Civil Services Act, 1978 (Karnataka Act 14 of 1990), the Government of Karnataka hereby makes the following rules namely.--

Rule - 1. Title and commencement.--

(1)     These rules may be called the Karnataka State Reserve Police (Recruitment and Conditions of Service) (2nd Amendment) Rules, 2014.

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

Rule - 2. Amendment of Schedule.--

In the Karnataka State Reserve Police (Recruitment and Conditions of Service) Rules, 2009, in the Schedule.--

(i)      in the entries relating to the category of posts of Assistant Commandant at Serial Number 7, for column (6) and the entries relating thereto, the following shall be substituted, namely.--

"Thirty-three one-third per cent by direct recruitment; and Sixty-six two-third per cent by promotion from the cadre of Reserve Police Inspector.

Method of selection by Direct Recruitment.--

The Director Recruitment shall be made in accordance with the procedure in the Karnataka Recruitment of Gazetted Probationers (Appointment by Competitive Examinations) Rules, 1997.

Candidates who are selected by the K.P.S.C. for the post of Assistant Commandant under the above rules shall appear for Physical Standard Test.

Only those who are qualified in Physical Standard Test shall be eligible to appear for the viva voce.

Candidates who remain absent for Physical Standard Test shall be disqualified.

The Physical Standard Test shall be conducted by a committee constituted for the said purpose. The committee shall consist of the following namely.--

(i)      An Inspector General of Police, KSRP as Chairman

(ii)     A Deputy Inspector General of Police, KSRP as Member

(iii)    A Commandant of KSRP as Member-Secretary nominated by Director General and Inspector General of Police

The Committee shall conduct Physical Standard Test and submit the results to the KPSC.

The Committee shall notify the date, time and place of holding the Physical Standard Test".

(ii)     in the entries relating to category of posts of Special Reserve Police Inspector (Men) and Special Reserve Police Inspector (Women), at Serial Number 8, for the entries in column (7), the following shall be substituted, namely.--

"Must have put in a service of not less than eight years in the cadre of Special Reserve Police Sub-Inspectors (Men), Special Reserve Police Sub-Inspectors (Women) as the case may be, in the Karnataka State Reserve Police:

Provided that, if no officers who have put in a service of not less than eight years are available, officers who have put in a service of not less than five years may be considered for promotion".

(iii)    in the entries relating to the category of post of Special Reserve Police Constable (Men), at Serial Number 15, in the column (6), under the heading "Physical Standard Test", for the words, letters and brackets "The Endurance Test and Physical Standard Test for each district conducted by a Committee consisting of an Deputy Inspector General of Police, K.S.R.P. (Chairman) and two Members (Commandants to be nominated by D.G. and I.G.P.)", the following shall be substituted, namely.--

"The Endurance Test and Physical Standard Test for each district conducted by a Committee consisting of an Deputy Inspector General of Police, KSRP (Chairman) or any officers not below the rank of Deputy Inspector General of Police (to be nominated by the DG and IGP as Chairman) and two Members (Commandants or any other officers not below the rank of Superintendent of Police to be nominated by the DG and IGP)".

(iv)    in the entries relating to the category of post of Special Reserve Police Constable (Women), at Serial Number 16, in the column (6), under the heading "Physical Standard Test", for the words, letters and brackets "The Endurance Test and Physical Standard Test for each district conducted by a Committee consisting of an Deputy Inspector General of Police, K.S.R.P. (Chairman) and two Members (Commandants to be nominated by D.G. and I.G.P.)", the words, letters and brackets "The Endurance Test and Physical Standard Test for each district conducted by a Committee consisting of an Deputy Inspector General of Police, KSRP (Chairman) or any officers not below the rank of Deputy Inspector General of Police (to be nominated by the DG and IGP as Chairman) and two Members (Commandants or any other officers not below the rank of Superintendent of Police to be nominated by the DG and IGP)" shall be substituted.