POLICE HEAD CONSTABLE AND POLICE NAIK [RECRUITMENT] RULES, 2000

PREAMBLE

In supersession of all the existing rules, orders and notifications etc., in this connection and 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, the Government of Maharashtra hereby pleased to make the following rules regulating recruitment to the posts of Police Head Constable and Police Naik in the Police Force of the State of Maharashtra under the Home Department of the Government of Maharashtra namely:

Rule - 1.

These rules may be called the Police Head Constable and Police Naik (Recruitment) Rules, 2000.

Rule - 2.

In these rules, unless the context requires otherwise, "Police Force" means the Police Force constituted under section 3 of the Bombay Police Act, 1951 (Bom. XXII of 1951).

Rule - 3.

Appointment to the post of Police Head Constable in the Police Force shall be made by promotion of a suitable person on the basis of seniority subject to the fitness from amongst the persons holding the post of Police Naik in the Police Force and possesses not less than three years regular service in that post.

Rule - 4.

Appointment to the post of Police Naik in the Police Force shall be made by promotion of a suitable person on the basis of seniority subject to the fitness from amongst the persons holding the post of Police Constable in the Police Force and possess not less than three years regular service in that post.

Rule - 5.

A person appointed to the post of Police Head Constable or Police Naik shall be required to pass examination 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.