KERALA POLICE SUBORDINATE SERVICE (DRIVER
CATEGORIES) SPECIAL RULES, 2021
PREAMBLE
In exercise of the powers conferred by sub-section (1) of
Section 2 of the Kerala Public Services Act, 1968 (19 of 1968), read with
Sections 84 and 129 of Kerala Police Act, 2011 (8 of 2011) and in supersession
of the Special Rules for appointment to the post of Police Constable Drivers in
the Kerala Police Subordinate Service, 1986 issued under G.O.(P.) 8/86/Home
dated 15th January, 1986 and published as S.R.O. No. 86/86 in the Kerala
Gazette Extraordinary No. 69 dated 17th January, 1986 and all the existing
orders on the subject, the Government of Kerala hereby make the following
Special Rules for the Kerala Police Subordinate Service (Driver Categories),
namely:
Rule - 1. Short title and commencement.
(1)
These rules may be called the Kerala
Police Subordinate Service (Driver Categories) Special Rules, 2021.
(2)
They shall come into force at once.
Rule - 2. Constitution.
The following categories shall constitute a separate class
(Driver Categories) in the Technical Wing of Kerala Police Subordinate Service,
namely:
Category 1 - Sub Inspector Driver
Category 2 - Assistant Sub Inspector Driver
Category 3 - Havildar Driver/Head Constable Driver I
Category 4 - Police Constable Driver/Woman Police Constable
Driver
Rule - 3. Appointment.
Appointment to the various categories shall be made as
follows:
|
Category
|
Method of Appointment
|
|
(1)
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(2)
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1. Sub Inspector Driver
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By promotion from category 2 Assistant Sub Inspector Driver
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2. Assistant Sub Inspector Driver
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By promotion from category 3 Havildar Driver/Head Constable Driver
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3. Havildar Driver/Head Constable Driver
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By promotion from category 4 Police Constable Driver/Woman Police
Constable Driver, who are test qualified and included in the select list for
promotion as Havildar Driver/Head Constable Driver
|
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4. Police Constable Driver/Woman Police Constable Driver
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(1) By Direct Recruitment.
(2) By Transfer appointment, from,
(i) Police Constables/Civil Police Officers and Women Police
Constables/Women Civil Police Officers included in the Kerala Police
Subordinate Service.
(ii) Camp Follower categories of the regular establishment, Office
Attendants, Attenders and Boat-crew of the Police Department.
Note: (1) Appointment by direct recruitment and by transfer shall be
made in the ratio of 4:1 of the total cadre strength of the post. If
qualified candidates are not available for by transfer appointment, those
vacancies shall also be filled up by direct recruitment.
(2) In the case of appointment by direct recruitment 10% vacancy shall
be reserved for Ex-Servicemen (Military and Central Armed Police Forces) who
worked as drivers in their service.
(3) Appointment by transfer shall be made in the ratio 1:1 from among
the category (i) and (ii) of aforesaid item (2). If qualified candidates are
not available for by transfer appointment from any of the two categories (i)
and (ii), those vacancies shall be filled up from the other category and vice
versa.
(4) In the absence of suitable candidates from the Ex-Servicemen,
deficiency shall be made good from the open market.
|
Rule - 4. Qualifications.
No person shall be eligible for appointment to the
categories in column (1) by the method specified in column (2) of the table
below unless he/she possesses the qualifications specified in the corresponding
entry in column (3) thereof:
|
Category
|
Method of Appointment
|
Qualifications
|
|
(1)
|
(2)
|
(3)
|
|
1. Sub Inspector Driver
|
By promotion
|
Must have passed Havildar Driver Test
|
|
2. Assistant Sub Inspector Driver
|
By promotion
|
Must have passed Havildar Driver Test
|
|
3. Havildar Driver/Head Constable Driver
|
By promotion
|
Must have passed Havildar Driver Test
|
|
4. Police Constable Driver/Woman Police Constable Driver
|
(a) By direct recruitment
|
1. Educational: Pass in Higher Secondary Education Examination (Plus
Two) or its equivalent.
2. Technical: (i) Must possess current valid Driving
|
|
|
|
Licence for Motor Cycle with Gear, Light Motor Vehicles, Heavy
Passenger Vehicles and Heavy Goods Vehicles with Driver's badge.
(ii) Proficiency in driving Light Motor Vehicles/Heavy Passenger
Vehicles/Heavy Goods Vehicles, which is to be proved in a practical test
conducted by Kerala Public Service Commission during the course of selection.
3. Physical: All candidates must be physically fit and possess the
following minimum physical standards.
(a) Height: Must not be less than 168 cm and 157 cm for male and female
candidates respectively.
(b) Chest:- (for male candidates only) Must not be less than 81 cm
round the chest with a minimum expansion of 5 cm.
Note: The minimum height and chest measurements for Scheduled
Castes/Scheduled Tribes male candidates shall be 161 cm and 76 cm
respectively and the minimum height for Scheduled Castes/Scheduled Tribes
female candidates shall be 151 cm. The minimum chest expansion of 5 cms shall
however be applicable for the SC/ST male candidates also.
(c) Eye Sight - Candidates must possess the visual standards specified
below, without glasses:
Distant vision Near vision (i) Right eye 6/6 Snellen 0.5 Snellen Left
eye 6/6 Snellen 0.5 Snellen (ii) Each eye must have a full field of vision.
Note. Colour blindness, night blindness, squint or any morbid condition of
the eyes or lids of either eye shall be deemed to be a disqualification.
4. Physical Efficiency Test: Male candidate must qualify in any 5
events out of 8 items and female must qualify in any 5 events out of 7 items
specified below of the national physical efficiency one star standard test
with minimum standard noted against each.
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FOR MALE
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Item
|
Minimum Standard of efficiency
|
|
|
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1.
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100 meters run
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-15 seconds
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|
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2.
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High Jump
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-120 cm
|
|
|
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3.
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Long Jump
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- 350 cm
|
|
|
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4.
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Putting the shot of 7264 gm
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- 600 cm
|
|
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5.
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Throwing cricket ball
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- 5000 cm
|
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6.
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Rope climbing (only hand)
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- 365.8 cm
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7.
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pull ups or chinning
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- 8 times
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8.
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1500 meter run
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- 6 minutes 30 seconds
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FOR FEMALE
|
|
|
|
|
Item
|
Minimum Standard of efficiency
|
|
|
|
1.
|
100 meter run
|
-18 seconds
|
|
|
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2.
|
High Jump
|
-90 cm
|
|
|
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3.
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Long Jump
|
- 250 cm
|
|
|
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4.
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Putting the shot of 4 Kg
|
- 450 cm
|
|
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5.
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Throwing the throw ball
|
-14 meters
|
|
|
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6.
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Shuttle race (25x4 meters)
|
- 26 Seconds
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7.
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Skipping (one minute)
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- 80 time
|
|
|
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Note: candidates having sound health and free from apparent physical
defects like knock knee, flat foot, varicose veins, bow legs, deformed limbs,
defective speech and hearing can only apply for the post. Differently abled
persons are not eligible to apply.
Must have all the qualifications prescribed above for appointment by
direct recruitment.
|
|
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(b) By Transfer appointment
|
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Rule - 5. Qualification regarding Age.
No person shall be eligible for appointment by direct
recruitment to category 4 if he/she has not completed 20 years of age and has
completed 28 years as on the 1st day of January of the year in which the
applications for appointment to the said category are invited.
Note (1): The upper age limit shall be relaxed up to 31
years for Other Backward Classes, 33 years for Scheduled Castes/Scheduled
Tribes and 41 years for ex-servicemen.
(2) The upper age limit shall be relaxed up to 35 years for
the candidates who opt 'by transfer' appointment.
Rule - 6. Unit of Appointment.
Unit of appointment for category (1) to (4) shall be state
wide.
Rule - 7. Appointing Authority.
The appointing authority for categories (1) and (2) shall
be Additional Director General of Police (Armed Police Battalions)/Inspector
General of Police (Head Quarters), Police Head Quarters, Thiruvananthapuram and
for categories (3) and (4) shall be Deputy Inspector General of Police (Armed
Police Battalions)/Assistant Inspector General, Police Head Quarters,
Thiruvananthapuram.
Rule - 8. Reservation of appointment.
The rules relating to reservation of appointments contained
in Rules 14 to 17 of Part II of the Kerala State & Subordinate Service
Rules, 1958 shall apply to appointment by direct recruitment.
Rule - 9. Probation.
Every person appointed to any of the categories in the
service shall from the date on which he or she joins duty in that category of
posts be on probation,
(a)
if appointed by direct recruitment or
by transfer through Kerala Public Service Commission or by transfer through the
department, to a category for which direct recruitment is one of the methods of
appointment, for a total period of two years on duty within a continuous period
of three years.
(b)
if appointed by transfer to a category
to which direct recruitment is not one of the methods of appointment, for a
period of one year on duty within a continuous period of two years.
(c)
if appointed by promotion, for a total
period of one year on duty within a continuous period of two years.
Rule - 10. Bond.
Every person selected for appointment as Police Constable
Driver/Woman Police Constable Driver and who has to undergo training under
these rules shall execute a security bond in the form appended to this rule
binding himself/herself to serve the State Government.
Rule - 11. Training.
Every person appointed under these rules by direct
recruitment and by transfer other than Police Constables/Civil Police Officers
and Women Police Constables/Women Civil Police Officers shall undergo
pre-service training for a period of nine months in the Armed Police
Battalions, Police Training College or Kerala Police Academy as decided by the
State Police Chief.
Rule - 12. Saving.
(1)
Nothing contained in these rules shall
adversely affect the rights of any person who is appointed or promoted to any
of the categories included in Rule 2 of these rules and holding that post as on
the date of commencement of these rules.
(2)
The qualifications prescribed for
category '4' shall not be applicable to the ranked list published in response
to the notification for direct recruitment for the post of Police Constable
(Driver) issued by the Kerala Public Service Commission before the date of
commencement of these rules and to all subsequent vacancies of that post that
are reported or to be reported either till the expiry of the ranked list
published in response to the notification for direct recruitment to the post of
Police Constable (Driver) that was issued before the date of commencement of
these rules or till the publication of a fresh ranked list for the post,
whichever is earlier.
APPENDIX
THIS AGREEMENT is executed on this
the...........day of...........two thousand and ........................ by
Shri/Smt./Kum...............aged.............son/daughter of
Shri./Smt...............
of...........House............Village.........Taluk................................................District
(hereinafter called "the Bounden") and
Shri./Smt./Kum..........................................aged............son/daughter
of Shri./Smt...............of.............................. House...................Village
....................Taluk ...............................District (hereinafter
called "the Sureties") of the one part and the Governor of Kerala
(hereinafter called "the Government") represented
by..........(name)...................... (designation) of the other part;
Whereas the bounden has been recruited as
.................in the Kerala State Police Force and selected to undergo
training in..........for a period of..............(to be filled up by the
Inspector General of Police in each case according to the training the
candidate is to undergo):
Whereas the Government have agreed to pay the
Bounden during the period of the said training a suitable allowance to meet
his/her personal expenses and also to meet the cost of the said training on
condition that after successful completion of training the Bounden shall serve
the Government for a period of.......years and subject to the terms and
conditions hereinafter appearing and the Bounden and Sureties have agreed to
the same. Now these presents witnesses as follows:
(1)
In
consideration of the Government selecting the Bounden for the said training and
agreeing to give the Bounden during the period of his/her said training an
allowance of Rs. ...........(Rupees...........only) to meet his/her personal
expenses and to meet the cost of his/her said training, the Bounden hereby
agrees that he/she will successfully complete the training within the period
of............ years from..........and that he/she will, after such successful
training, serve the Government to do so in any capacity consistent with his/her
qualification and experience.
(2)
In
the event of the bounden not conforming to the instructions conveyed to him/her
regarding the said training or regarding his/her conduct during the course of
training or in the event of the Bounden not successfully completing the course
of training within the said period of........months/years or on the completion
of the said training refusing to serve the Government as called upon by the
Government in any capacity consistent with his/her qualification and experience
for a minimum period of.........months/years or in the event of the Bounden
deserting the Police Force before the expiry of the said period
of........months/years, the Bounden and the Sureties shall forthwith pay to the
Government on demand a sum of Rs.
.............(Rupees..........................only) (the probable amount that
the Government have to spend) together with a sum of Rs.
...................(Rupees...........................only) as damages: Provided
that in case the Bounden fails to complete the obligatory service of
..............months/years after his/her joining duty on completion of training
the Bounden shall pay proportionate amount equal to the portion of the
shortfall of service to the period of..............months/years together with a
sum of Rs. .................(Rupees....................only) by way of penalty.
(3)
Notwithstanding
anything contained in this deed, if the bounden, within the period of
obligatory service under this deed, with the written permission of the
Government, takes up employment under the Government of India or under an
organization wholly or substantially financed and controlled by the Government
of India or the State Government and serves in that capacity for such period as
may be specified by the Government, the service rendered by the Bounden in such
capacity shall be deemed to be service under the Government for the purpose of
this deed.
(4)
The
Bounden undertakes to entrust at the time of his/her leaving the force or on break
of service all articles of uniform and other Government articles to his/her
immediate superior not below the rank of................................and
receive a receipt therefore to show his/her non-liability in respect of
Government articles and in case of failure, the Bounden agrees to pay
Government or to be realized from him/her the value of the articles due from
the Bounden.
(5)
The
Bounden undertakes to pay to his/her immediate superior officer not below the
rank of.................all dues to the Government such as mess or canteen
arrears or advances received by the Bounden as soon as his/her service is
terminated.
(6)
The
Bounden and the Sureties hereby further agree that all sums found due to the
Government under or by virtue of this agreement shall be recoverable jointly
and severally from them and from their properties movable and immovable under
the provisions of the Revenue Recovery Act for the time being in force as if
such sums are arrears of land revenue and in any other manner as the Government
may deem fit.
In witness whereof
Shri./Smt./Kum.......................(the bounden) and Shri./Smt./
Kum..................and Shri./Smt./Kum............(the Sureties) and
Shri./Smt./Kum..................for and on behalf of the Governor of Kerala
have hereunto set their hands the day and year first above written.
Signed by
Shri./Smt./Kum....................(the Bounden)
In the presence of witnesses:-
1.
2.
Signed Shri./Smt./Kum......................
Shri.........................
(the Sureties)
In the presence of witnesses:-
1.
2.
Signed
Shri./Smt./Kum..........:...........for and on behalf of the Governor of Kerala
In the presence of witnesses:
1.
2.