Ministry Of Home Affairs, Central Reserve
Police Force, Technical Cadre, Sub-Inspector (Armourer) And Sub-Inspector
(Motor Mechanic), Group B Posts, Recruitment Rules, 2024
[19 March 2024]
G.S.R. 220(E).- In exercise of the powers conferred by sub-section
(1) of section 18 of the Central Reserve Police Force Act, 1949 (66 of 1949)
and in supersession of the Central Reserve Police Force, Group 'B' posts
(General Duty, Technical and Tradesmen Cadre) Recruitment Rules, 2014, in so
far as they relate to posts of Technical Cadre Sub-Inspector (Armourer) and
Sub-Inspector (Motor Mechanic), except as respects things done or omitted to be
done before such supersession, the Central Government hereby makes the
following rules regulating the method of recruitment to the posts of
Sub-Inspector (Armourer) and Sub-Inspector (Motor Mechanic), in the Central
Reserve Police Force, Ministry of Home Affairs, namely:-
Rule - 1. Short title and commencement :-
(1) These rules may be
called the Ministry of Home Affairs, Central Reserve Police Force, Technical
Cadre, Sub-Inspector (Armourer) and Sub-Inspector (Motor Mechanic), Group B
Posts, Recruitment Rules, 2024.
(2)
They shall come into force on the date of their publication in the
Official Gazette.
Rule - 2. Definitions :-
(1) In these rules,
unless the context otherwise requires,-
(a) "competent
authority" means the appointing authority or authority referred to in the
Central Reserve Police Force Act, 1949, and the Central Reserve Police Force
Rules, 1955;
(b) "Director
General" means the Director General, Central Reserve Police Force;
(c) "SHAPE-1"
refers to the medical category as specified under the Central Reserve Police
Force Standing Order No. 04 of 2008, dated the 15th December, 2008, and
subsequent amendments issued by the Central Government from time to time.
(2)
The words and expressions used herein and not defined shall have
the same meanings assigned to them in the Central Reserve Police Force Act,
1949 (66 of 1949) and the Central Reserve Police Force Rules, 1955.
Rule - 3. Application :-
These rules shall apply to the posts as specified in column (1) of the Schedule
annexed to these rules.
Rule - 4. Number of posts, classification and level in pay matrix :-
The number of the said posts, their classification and level
in the pay matrix attached thereto shall be as specified in columns (2) to (4)
of the said Schedule.
Rule - 5. Method of recruitment, age-limit, qualifications, etc :-
The method of recruitment, age-limit, qualifications and
other matters relating to the said posts shall be as specified in columns (5)
to (13) of the said Schedule.
Rule - 6. Seniority :-
Seniority shall be regulated in accordance with the Central Reserve Police
Force Rules, 1955, and general instructions issued by the Central Government
from time to time.
Rule - 7. Appointment :-
Every person who have completed their qualifying or eligibility service as
prescribed in the Schedule annexed to these rules, shall only be considered for
appointment or promotion to the grade or grades provided they are in medical
category SHAPE-1 as specified under the Central Reserve Police Force Standing
Order No. 04 of 2008, dated the 15th December, 2008, and subsequent amendments
issued by the Central Government from time to time. Further, such every person
shall not have major punishment and adverse remark in the Annual Performance
Appraisal Report in the preceding five years.
Rule - 8. Disqualification :-
No person,-
(a) who has entered into
or contracted a marriage with a person having a spouse living ; or
(b)
who, having a spouse living, has entered into or contracted a
marriage with any person, shall be eligible for appointment to the said posts:
Provided that the Central Government may, if satisfied that
such marriage is permissible under the personal law applicable to such person
and that there are other grounds for so doing, exempt any person from the
operation of this rule.
Rule - 9. Ineligibility of non-citizens of India :-
No person who is not a citizen of India shall, except with the prior permission
of the Central Government in writing, be appointed or employed under these
rules:
Provided that nothing contained in this rule shall debar the
appointment or employment of a subject of Nepal or Bhutan in the Force.
Rule - 10. Superannuation :-
(1)
Every person appointed under these rules shall retire from service
on the afternoon of the last day of the month in which he or she attains the
age of sixty years or as prescribed by the Central Government from time to time
:
Provided that a person whose date of birth is on the first
day of a month shall stand retire from service on the afternoon of the last day
of the preceding month on attaining the age of superannuation.
(2)
No person shall be granted extension in service beyond the age of
retirement on superannuation as specified in sub-rule (1).
Rule - 11. Power to relax :-
Where the Central Government is of the opinion that it is
necessary or expedient so to do, it may, by order and for reasons to be
recorded in writing and in consultation with the Union Public Service
Commission, relax any of the provisions of these rules with respect to any
class or category of persons.
Rule - 12. Saving :-
Nothing in these rules shall affect reservation, relaxation of age-limit and
other concessions required to be provided for the Scheduled Castes, the
Scheduled Tribes, the Other Backward Classes, the Ex-servicemen and other
special categories of persons in accordance with the orders issued by the
Central Government from time to time in this regard.
SCHEDULE 1
SCHEDULE
|
Name of posts.
|
Number of posts.
|
Classification.
|
Level in pay matrix.
|
Whether selection post or non- selection post.
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
|
1.
Sub-Inspector (Armourer).
|
100
*(2024) *Subject to variation dependent on workload.
|
General
Central Service, Group ‘B’, Non-Gazetted, NonMinisterial.
|
Level-6
in the pay matrix (Rs. 35400- 112400).
|
Selection.
|
|
Age-limit for direct recruits.
|
|
(6)
|
|
Not
applicable.
|
|
Educational and other qualifications required for direct
recruits.
|
|
(7)
|
|
Not
applicable.
|
|
Whether age and educational qualifications prescribed for direct
recruits will apply in the case of promotees.
|
Period of probation, if any.
|
Method of recruitment whether by direct recruitment or by
promotion or by deputation/absorption and percentage of the vacancies to be
filled by various methods.
|
|
(8)
|
(9)
|
(10)
|
|
Not
applicable.
|
Two
years.
|
By
promotion.
|
|
In case of recruitment by promotion or by deputation/absorption,
grades from which promotion or deputation/absorption to be made.
|
If a Departmental Promotion Committee exists, what is its
composition.
|
Method of recruitment whether by direct recruitment or by
promotion or by deputation/absorption and percentage of the vacancies to be
filled by various methods.
|
|
(11)
|
(12)
|
(13)
|
|
Promotion:
Assistant
Sub-Inspector (Armourer) in level-5 in the pay matrix (Rs. 29200- 92300) with
six years regular service in the grade rendered after appointment thereto on
a regular basis subject to qualifying the courses prescribed by the Director
General, Central Reserve Police Force.
Note.-
Where juniors who have completed their qualifying or eligibility service are
being considered for promotion, their seniors shall also be considered
provided they are not short of the requisite qualifying or eligibility
service by more than half of such qualifying or eligibility service or two
years, whichever is less and have successfully completed their probation
period for promotion to the next higher grade along with their juniors who
have already completed such qualifying or eligibility service.
|
Group
‘B’ Departmental Promotion Committee (for considering promotion) consisting
of:-
1.
Deputy Inspector General of Police, Central Reserve Police Force Chairperson;
2.
Commandant, Central Reserve Police Force-Member;
3.
Second-in-command or Deputy Commandant, Central Reserve Police Force- Member;
4.
Assistant Commandant, Central Reserve Police Force- Member;
5. One
member not below the rank of Inspector having adequate knowledge of relevant
trade-Member.
Group
‘B’ Departmental Confirmation Committee (for considering confirmation)
consisting of:-
1.
Deputy Inspector General of Police, Central Reserve Police ForceChairperson;
2.
Commandant, Central Reserve Police Force-Member;
3.
Second-in-command or Deputy Commandant, Central Reserve Police Force- Member;
4.
Assistant Commandant, Central Reserve Police Force- Member;
5. One
member not below the rank of Inspector having adequate knowledge of relevant
trade-Member.
|
Not
applicable.
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
|
2.
Sub-Inspector (Motor Mechanic).
|
290
* (2024) *Subject to variation dependent on workload.
|
General
Central Service, Group ‘B’, Non-Gazetted, Non-Ministerial.
|
Level-6
in the pay matrix (Rs. 35400- 112400).
|
Selection.
|
|
(8)
|
(9)
|
(10)
|
|
Not
applicable
|
Two
years.
|
By
promotion, failing which by deputation
|
|
(11)
|
(12)
|
(13)
|
|
Promotion:
Assistant
Sub-Inspector (Mechanic Motor Vehicle) in level-5 in the pay matrix (Rs.
29200-92300) with six years regular service in the grade rendered after
appointment thereto on a regular basis subject to qualifying the courses
prescribed by the Director General, Central Reserve Police Force.
Note.-
Where juniors who have completed their qualifying or eligibility service are
being considered for promotion, their seniors shall also be considered
provided they are not short of the requisite qualifying or eligibility
service by more than half of such qualifying or eligibility service or two
years, whichever is less and have successfully completed their probation
period for promotion to the next higher grade along with their juniors who
have already completed such qualifying or eligibility service.
Deputation:
Officers
of the Central Government or State Governments or Union territory
administrations,-
(a) (i)
holding analogous posts on a regular basis in the parent cadre or department;
or
(ii)
with six years regular service in the grade rendered after appointment
thereto on a regular basis in level-5 in the pay matrix (Rs. 29200- 92300);
and
(b)
possessing the following educational qualifications, experience and medical
standards,-
(i)
possessing two years Industrial Training Institutes certificate in Mechanic
Motor Vehicle recognised by the National or State Council for Vocational
training or any other recognised institution or National or State
apprenticeship certificate in the Mechanic Motor Vehicle Trade of three years
duration from a recognised institution;
(ii)
three years practical experience in the field of concerned trade; and
(iii)
the candidate shall be in the medical category SHAPE-1.
Note
1.- The departmental officers in the feeder category who are in the direct
line of promotion shall not be eligible for consideration for appointment on
deputation. Similarly, the deputationists shall not be eligible for
consideration for appointment by promotion.
Note
2.- The period of deputation including the period of deputation in another
ex-cadre post held immediately preceding this appointment in the same or some
other organisation or department of the Central Government shall ordinarily
not exceed three years.
Note
3.- The maximum age-limit for appointment by deputation shall be not
exceeding fifty-six years as on the last date of receipt of applications.
|
Group
‘B’ Departmental Promotion Committee (for considering promotion) consisting
of:-
1.
Deputy Inspector General of Police, Central Reserve Police ForceChairperson;
2.
Commandant, Central Reserve Police Force-Member;
3.
Second-in-command or Deputy Commandant, Central Reserve Police Force- Member;
4.
Assistant Commandant, Central Reserve Police Force- Member;
5. One
member not below the rank of Inspector having adequate knowledge of relevant
trade-Member.
Group
‘B’ Departmental Confirmation Committee (for considering confirmation)
consisting of:-
1.
Deputy Inspector General of Police, Central Reserve Police ForceChairperson;
2.
Commandant, Central Reserve Police Force-Member;
3.
Second-in-command or Deputy Commandant, Central Reserve Police Force- Member;
4.
Assistant Commandant, Central Reserve Police Force- Member;
5. One
member not below the rank of Inspector having adequate knowledge of relevant
trade-Member.
|
Not
applicable.
|