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