In exercise
of the powers conferred by clause (b) of section 5 of the Bombay Police Act,
1951 (Bom. XXII of 1951), and of all other powers enabling it in this behalf,
and in supersession of the Police Constables (Recruitment) Rules, 2006, the
Government of Maharashtra hereby makes the following rules regulating
recruitment to the post of Police Constables in the Police Force under the Home
Department of the Government of Maharashtra, namely:-- These rules may be called the Maharashtra
Police Constables (Recruitment) Rules, 2011. (a)
"Department" means the Home Department of the Government; (b)
"Director General" means the Director General and Inspector
General of Police, Maharashtra State, Mumbai; (c)
"Government" means the Government of Maharashtra; (d)
"Police Force" means the Police Force constituted under
section 3 of the Bombay Police Act, 1951 (Bom. XXII of 1951). (A)
Age.-- Minimum 18 years, maximum 25 years. (Maximum age limit in respect of Backward Class
candidates shall be relaxable as per Government Policy in this regard laid
down, from time to time.) (B)
Educational qualification.-- Passed the Higher Secondary School Certificate
Examination (XIIth Standard) conducted by a Divisional Board under the
Maharashtra Secondary and Higher Secondary Education Boards Act, 1965 (Mah. XLI
of 1965), and includes any other examinations declared by the Government to he
equivalent thereto. (C)
Physical qualification.-- Female Male (i)
Height. . Shall not be less than 155 centimeters. Shall not be less than 165 centimeters. (ii)
Chest . . Shall not be less than 79 centimeters deflated and the
difference between deflated chest and expanded chest shall not be less than 5
centimeters. (2) ? Relaxations
in educational and physical qualifications. - (A)
Special provisions for naxal affected areas. (a)
Educational qualification.- Candidates belonging to the Scheduled Tribes category or
children of Police Informants, Police Patils or Policemen who are killed or
seriously injured in Naxalite attacks or operations against Naxalites and have
passed VIIth standard examination; and are residing in areas notified by the
Government as Naxalite areas, shall be eligible for recruitment on the
condition that such a candidate shall not be entitled to transfer outside the
said Naxalite areas. (b)
Physical qualifications. - Relaxations for the candidates belonging to the Scheduled
Tribes category or children of Police Informants or Police Patils or Policemen
who are killed or seriously injured in Naxalites attacks or operations against
Naxalites and who are residing in the areas notified by the Government as
Naxalite areas, are enumerated to the extent as set out below, - (i)
Height - 2.5 centimeters for male and female candidates. (ii)
Chest-measurement is not required. (c)
The powers of relaxation in educational and physical qualifications
prescribed in sub-clauses (a) and (b) above in respect of candidates residing
in the Naxalite areas notified by the Government shall lie with the Additional
Director General, Training and Special Unit, Maharashtra State. (d)
In the Naxalite areas notified by the Government, preference will be
given to the candidates having knowledge of one of the local tribal dialects. (B)
Police Band.? (a)
Educational qualification.-- Candidates who have passed Secondary School Certificate
Examination (Xth Standard) conducted by a Divisional Board under the
Maharashtra Secondary and Higher Secondary Education Boards Act, 1965 (Mah. XLI
of 1965), shall be eligible for recruitment. (b)
Physical qualifications.-- The Additional Director General, Training and Special
Unit, M.S. may relax the physical qualifications prescribed in sub-clauses (i)
and (ii) of clause (C) of sub-rule (1) of this rule in favour of candidates who
appear for recruitment in the Police Band to the extent as set out below, - (i)
Height.-- 2.5 centimeters. (ii)
Chest.-- 2 centimeters deflated and 1.5 centimeters expanded. (c)
Experience and other conditions. ? (i)
Knowledge of instruments of brass band and experience in playing of
musical instruments is necessary for recruitment in the Police Band; (ii)
wherever feasible, an officer from Defence Service Bands may be included
in the Selection Committee exclusively for recruitment in the Police Band; (iii) police personnel recruited in the Police Band
will also have to perform other police duties at the Police Head quarters; (iv)
police personnel recruited in the Police Band will not be eligible for
transfer to executive duties but will be eligible for inter-district transfer
in the same cadre, i.e. in a Band unit. (C)
Sports category.-- Relaxation in the required height by 2.5 centimeters,
shall be given to the sports persons, who fulfill the required eligibility
conditions. (D)
Policeman's family.-- Only one eligible relative of a policeman who has been
missing or has been retired on compassionate ground on the basis of medical
certificate due to ill health, may get the following relaxations in respect of
physical qualifications, namely:-- (a)
Height.-2.5 centimeters for male and female candidates. (b)
Chest.-- 2 centimeters deflated and 1.5 centimeters expanded for
male candidates. Explanation.--The following family members of the
policeman will be considered eligible relative. (a)
Husband /Wife, son, unmarried daughter (b)
Dependable unmarried brother or sister in case of unmarried Policeman. (c)
Daughter-in-law in case of Policeman's diseased son. The candidates who fulfill the physical and educational
qualifications shall be required to appear for a physical fitness test. The
physical lest will be of a total 100 marks as follows, namely:-- (A)
Male candidates.? (a)
5 Kilometers running 20 marks (b)
100 meters running 20 marks (c)
Shot put 20 marks (d)
Long Jump 20 marks (e)
10 Pull-ups 20 marks Total 100 mark (B)
Female candidates.? (a)
Kilometer running 25 marks (b)
100 meters running 25 marks (c)
Shot put (4 kg.) 25 marks (d)
Long Jump 25 marks Total 100 marks (2) ? Written
Test (100 Marks).-- (A)
Candidates securing a minimum of 50% marks in the Physical Fitness Test
shall be eligible to be called to appear for a written test of 100 marks in the
ratio of 1:15 of vacancies advertised in the respective categories. (B)
(1)) The Written Test will include the following subjects, namely:-- (i)
Arithmetic; (ii)
General knowledge and current affairs; (iii) Intellectual test; (iv)
marathi grammar. (C)
?The questions asked in written
test shall be objective type and conducted in Marathi language. The duration of
written test will be 90 minutes. Explanation.-- Candidates securing a minimum of 50% marks
in the physical fitness test shall be eligible to be called to appear for a
written test in the ratio of 1:15 of 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 150 (15 X 10 = 150)
candidates will be listed on merit in the Scheduled Caste category and 75 (15 X
5 = 75) candidates will 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 150th 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 75th will be eligible to be called to appear for a written test. (3) ? The
Selection Board constituted by the Director General shall prepare a merit list
from amongst the candidates based on the results of the two criteria enumerated
at sub-rules (1) and (2) of this rule. After amalgamation of marks obtained in
physical and written test, the final merit list will be prepared as per steps
mentioned in the General Administration Department's Government Resolution No. SRV-1097/CR-31/98/16A,
dated 16th March 1999 and any subsequent orders issued by Government, from time
to time. The candidates selected for the post of police constable
shall not be given appointment or shall not to be sent for training till the
report of his character is obtained. The appointment shall not be given to the
candidates against whom offence is registered or a case is pending or who have
been acquitted by court before or after recruitment. It will be obligatory for
appointing authority to send all such proposal for consideration before the
High Power Committee of Government. The medical test of selected candidates shall be done as
per the provisions of Maharashtra Civil Services (General Conditions of
Services) Rules, 1981 and as per subsequent orders issued by the Government,
from time to time, in addition, the medical test shall consists, of test for
squint eye, colour blindness, knock-knees, flat-foot and skin and chest
diseases and any other medical tests prescribed by the Director General, from
time to time. The selected candidates who are not found fit in these medical
tests shall not be given appointment. Recruitment to the post of Police Constable in the Police
Force shall be made by intimating and calling for names from the Employment
Exchange or Social Welfare Officer or District Military Board and Training
Centers conducted by the Tribal Development Department and inviting
applications after giving advertisement thereof in Marathi, Hindi, Urdu and
English language local newspapers having wide circulation and giving wide
publicity through media as per the directions given by the General
Administration Department, from time to time. In addition, information
pertaining to the recruitment shall be posted on the police website and
displayed on office notice boards or announced on radio, television, employment
bulletins and newspapers. There shall be simultaneous recruitment in all Police
Units in the state. The date shall be finalised by Director General.
Applications forms for this purpose shall be prescribed by the Additional
Director General, Training and Special Unit of Police. Application Forms for
this purpose shall be made available at the offices of the Commissioner of
Police/District Superintendent of Police/Commandant, State Reserve Police
Force/Taluka Police Stations. The procedure to implement the recruitment drive
will be implemented as per the direction given by the Government, from time to
time. (i)
Sports category.-- 5% of the total posts available for recruitment of police
constables shall be reserved for sports persons. The terms and conditions
governing this reservation shall be in consonance with Education and Sports
Department, Government Resolution, No. NSP-2002/CR-68/SYS-2, dated 30th April,
2005 and any subsequent orders issued by Government, from time to time. (ii)
Women.-- 30% of the total posts available for recruitment of
Police Constables shall be reserved for women. The terms and conditions
governing this reservation shall be in consonance with the Government
Resolution, No. 82/2001/MSA-2000/CR-415/ Desk-2, dated 25th May, 2001 and any
subsequent orders issued by Government, from time to time. (iii) Home Guards.-- Out of the total posts available for recruitment to the
post of Police Constable in the Police Force, 5% posts shall be filled in from
amongst the members of Home Guards who have completed minimum three years
service i.e. 1095 days of consolidated service as Home Guards and possess the
requisite educational and physical qualifications and age limit as per these
rules. (iv)
Ex-servicemen, project-affected persons and any other categories
eligible as per the guidelines issued by the Government, from time to time. (v)
All the categories enumerated in this rule shall be required to pass the
eligibility criteria and obtain the requisite marks in the physical and written
tests prescribed for the post. The procedure for compassionate appointment scheme will
be adopted as per the orders issued by the General Administration Department,
from time to time. But the eligible candidate may get the following
relaxations in respect of physical qualifications, namely:-- (i)
Height: 2.5 centimeters for male and female candidates. (ii)
Chest: 2 centimeters deflated and 1.5 centimeters expanded for male
candidates. A parson appointed to the post shall be required to pass
examinations in Hindi and Marathi according to the rules made in that behalf,
unless he has already passed, or has been exempted from passing those
examinations. A person appointed to the post shall not be liable for
transfer from police unit where he was appointed. A candidate appointed to the post shall be required to
complete the training prescribed for the post and have to pass concerned
examinations within four chances, failing which his or her services would stand
terminated. During this period, annual increments due shall be forfeited. The candidates appointed to the post shall be governed by
Bombay Police Manual, 1959, Bombay Police (Discipline and Appeal) Rules, 1956
and similar other rules prescribed by the Government, from time to time.MAHARASHTRA
POLICE CONSTABLES (RECRUITMENT) RULES, 2011
PREAMBLE