MAHARASHTRA POLICE CONSTABLES (RECRUITMENT)
(FIRST AMENDMENT) RULES, 2022
PREAMBLE
In exercise of the
powers conferred by clause (b) of section 5 of the Maharashtra Police Act (XXII
of 1951), and of all other powers enabling it in that behalf, the Government of
Maharashtra hereby makes the following rules further to amend the Maharashtra
Police Constables (Recruitment) Rules, 2011, namely:--
Rule - 1.
These rules may be
called the Maharashtra Police Constables (Recruitment) (First Amendment) Rules,
2022.
Rule - 2.
For rule 4 of the
Maharashtra Police Constables (Recruitment) Rules, 2011, the following shall be
substituted, namely:--
"4.
(1) Physical Test (50 marks):--
The candidates who
fulfill the physical and educational qualification shall be required to appear
for physical fitness test. The physical Fitness test will be of total 50 marks
as follows, namely:--
|
(A) Male Candidates
|
Marks
|
|
(a) 1600 Meters running
|
20
|
|
(b) 100 Meters running
|
15
|
|
(c) Shot put
|
15
|
|
Total
|
50
|
|
(B) Female Candidates
|
Marks
|
|
(a) 800 Meters running
|
20
|
|
(b) 100 Meters running
|
15
|
|
(c) Shot put
|
15
|
|
Total
|
50
|
(2) Written Test (100
Marks):--
(A) Candidates securing a
minimum of 50 percent marks in Physical Fitness Test shall be eligible to be
called to appear for a written test of 100 marks in the ratio of 1:10 of
vacancies advertised in the respective categories.
(B) The Written Test
shall include the following subjects, namely:--
(1) Arithmetic;
(2) General Knowledge and
Current Affairs;
(3) Intelligence Test;
(4) Marathi Grammar.
(C) The questions asked
in written test shall be multiple choice questions type and conducted in
Marathi language. The duration of Written Test will be 90 minutes.
(D) Candidates are
required to get atleast 40 percent marks in the written test. The candidates
securing less than 40 percent marks in written test will be considered as
ineligible.
Explanation.-- Candidates
securing a minimum of 50 percent marks in the Physical Fitness Test shall be
eligible to be called to appear for a written test in the ratio of 1:10 of the
vacancies advertised in the respective categories. If, for example, there are
10 vacancies in the Scheduled Caste category and 5 vacancies in the Scheduled
Tribes category, then 100 (10 X 10 = 100) candidates shall be listed on merit
in the Scheduled Caste category and 50 (10 X 5 = 50) candidates, shall be
listed in the Scheduled Tribes category. However, all candidates in the
Scheduled Caste category who have secured the same marks as the Scheduled Caste
candidate at the 100th rank shall be eligible to be called to appear for a
written test. Similarly, all Scheduled Tribes category candidates who have
secured the same marks as the Scheduled Tribes candidate ranking 50th will be
eligible to be called to appear for a written test.
(3) The Selection
Board of every Police Unit constituted by the Director General of Police shall
prepare a merit list from amongst the candidates based on the results of the
two criteria mentioned in sub- rules (1) and (2) of this rule. After
amalgamation of marks obtained in Physical Test and Written Test, the final
merit list shall be prepared as per steps mentioned in the Home Department's
Governments Resolution No. Police-1819/CR-316/Pol-5A, dated 10th December, 2020
and any subsequent orders issued by the Government, from time to time."