Ministry Of Home
Affairs, Indo Tibetan Border Police Force, Deputy Commandant (Official
Language) And Assistant Commandant (Official Language), Group A Posts,
Recruitment Rules, 2024
[26 February 2024]
In exercise of the powers
conferred by clause (b) of sub-section (2) of section 156 of the Indo-Tibetan
Border Police Force Act, 1992 (35 of 1992) and in supersession of the Ministry
of Home Affairs, IndoTibetan Border Police Force, Deputy Commandant (Official
Language) and Assistant Commandant (Official Language), Group 'A' Posts,
Recruitment Rules, 2018, 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 Deputy Commandant
(Official Language) and Assistant Commandant (Official Language) of the
IndoTibetan Border Police Force, Ministry of Home Affairs, namely.
Rule - 1. Short title and commencement.
(1) These rules may be called the
Ministry of Home Affairs, Indo Tibetan Border Police Force, Deputy Commandant
(Official Language) and Assistant Commandant (Official Language), Group A
Posts, Recruitment Rules, 2024.
(2) They shall come into force on the
date of their publication in the Official Gazette.
Rule - 2. Application.
These rules shall apply to the
posts specified in column(1) of the Schedule annexed to these rules.
Rule - 3. 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 - 4. 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 - 5. 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 the other party to the marriage and
that there are other grounds for so doing, exempt any person from the operation
of this rule.
Rule - 6. Medical fitness.
Notwithstanding anything
contained in these rules, those persons who are in medical category SHAPE-I, as
specified in Health Care System in the Central Armed Police Forces, shall be
eligible for promotion under the provisions of these rules.
Rule - 7. 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 - 8. Superannuation.
Officers holding the post of
Deputy Commandant (Official Language) and Assistant Commandant (Official
Language) shall retire from service on the afternoon of the last day of the
month in which they attain the age of sixty years:
Provided that an officer whose
date of birth is on the first day of a month shall retire from service on the
afternoon of the last day of the preceding month on attaining the age of sixty
years.
Rule - 9. 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, 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
|
Name of posts. |
Number of posts. |
Classification. |
Level in pay
matrix. |
Whether selection
post or nonselection post. |
|
(1) |
(2) |
(3) |
(4) |
(5) |
|
1.
Deputy Commandant (Official Language). |
06*
(2024) *Subject to variation dependent on work load. |
General
Central Service, Group ‘A’, Gazetted, NonMinisterial. |
Level-11
in the pay matrix (Rs. 67700 – 208700). |
Selection |
|
Age-limit for
direct recruits. |
Educational and
other qualifications required for direct recruits. |
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. |
|
(6) |
(7) |
(8) |
(9) |
(10) |
|
Not
applicable. |
Not
applicable. |
Not
applicable. |
Not
applicable. |
By
promotion. |
|
In
case of recruitment by promotion or by deputation/absorption, grades from
which promotion or deputation/ absorption to be made. |
|
(11) |
|
By
Promotion : From
amongst Assistant Commandant (Official Language) of Indo-Tibetan Border
Police Force in level-10 in the pay matrix (Rs.56100-177500) with five years
regular service in the grade and have successfully completed the prescribed
pre-promotional training course. 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 level in the pay matrix along with
their juniors who have already completed such qualifying or eligibility
service. |
|
If a departmental
Promotion Committee exists, what is its composition. |
Circumstances in
which the Union Public Service Commission is to be consulted in making
recruitment. |
|
(12) |
(13) |
|
Group ‘A’
Departmental Promotion Committee (for considering promotion) consisting of:- 1. Director-General
or Additional Director-General, Indo-Tibetan Border Police Force. - Chairman; 2.
Inspector-General, Indo-Tibetan Border Police Force. - Member; 3. Deputy
Inspector-General, Indo-Tibetan Border Police Force - Member; 4. Director or
Deputy Secretary, Ministry of Home Affairs. - Member. |
Not
applicable. |
|
(1) |
(2) |
(3) |
(4) |
(5) |
|
2.
Assistant Commandant (Official Language). |
15*
(2024) *Subject to variation dependent on workload. |
General
Central Service, Group ‘A’,Gazetted, Non-Ministerial. |
Level-10
in the pay matrix (Rs.56100 - 177500). |
Selection |
|
(6) |
(7) |
(8) |
(9) |
(10) |
|
Not
applicable. |
Not
applicable. |
Not
applicable. |
Two
years. |
By
promotion, failing which by deputation. |
|
(11) |
|
By Promotion: From amongst
Inspector (Hindi Translator) of Indo-Tibetan Border Police Force in level-7
in the pay matrix (Rs.44900-142400) with five years’ regular service in the
grade and have successfully completed the prescribed prepromotional training
course. Note 1: Where
juniors who have completed their qualifying or eligibility service are being
considered for promotion, their senior 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 level in the pay matrix along with their juniors who have
already completed such qualifying or eligibility service. Note 2: The
eligibility service shall continue to be three years for persons holding the
feeder post of Inspector (Hindi Translator) on regular basis on the date of
notification of these rules. Deputation: Officers of the
Central Government or State Governments or Union territory Administrations,- (a) (i) holding
analogous posts on regular basis in the parent cadre or department; or (ii) with five
years’ service in the grade rendered after appointment thereto on a regular
basis in the post in level7 in the pay matrix (Rs.44900-142400); and (b) possessing the
following educational qualifications and experience,- (i) Masters Degree
from a recognised University in Hindi with English as a compulsory or
elective subject or as the medium of examination at the Degree level; or (ii) Master’s
Degree of a recognised University in English with Hindi as a compulsory or
elective subject or as the medium of examination at the Degree level; or (iii) Master’s
Degree from a recognised University in any subject other than Hindi or
English with Hindi medium and English as a compulsory or elective subject or
as the medium of an examination at the Degree level; or (iv) Master’s
Degree from a recognised University in any subject other than Hindi or
English with English medium and Hindi as a compulsory or elective subject or
as the medium of an examination at the Degree level; or (v) Master’s Degree
from a recognised University in any subject other than Hindi or English with
Hindi and English as compulsory or elective subjects or either of the two as
a medium of examination and the other as a compulsory or elective subject at
Degree level; and (vi) recognised
Diploma or certificate course in translation from Hindi to English and vice versa
or two years experience of translation work from Hindi to English and vice
versa in the Central Government or State Government Office including
Government of India undertaking. 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 five years. Note 3: The maximum
age-limit for appointment by deputation shall be not exceeding fifty-six
years as on the closing date of receipt of applications. |
|
(12) |
(13) |
|
Group ‘A’
Departmental Promotion Committee (for considering promotion) consisting of:- 1. Director General
or Additional Director-General Indo-Tibetan Border Police Force. - Chairman; 2.
Inspector-General, Indo-Tibetan Border Police Force - Member; 3. Deputy
Inspector-General, Indo-Tibetan Border Police Force - Member; 4. Director or
Deputy Secretary, Ministry of Home Affairs - Member. Group ‘A’ Departmental
Confirmation Committee (for considering confirmation) consisting of:- 1. Director General
or Additional Director-General Indo-Tibetan Border Police Force - Chairman; 2.
Inspector-General, Indo-Tibetan Border Police Force - Member; 3. Deputy Inspector-General,
Indo-Tibetan Border Police Force - Member; 4. Director or
Deputy Secretary, Ministry of Home Affairs - Member. |