POLICE SUB-INSPECTOR (UNARMED), CLASS III, RECRUITMENT (AMENDMENT) RULES, 2014

PREAMBLE

In exercise of the powers conferred by clause (b) of Sec. 5 of the Gujarat Police Act, 1951 (Bom. XXII of 1951), the Government of Gujarat hereby makes the following rules further to amend the Police Sub-Inspector (Unarmed), Class III, Recruitment Rules, 2008, namely:--

Rule - 1.

These rules may be called the Police Sub-Inspector (Unarmed), Class III, Recruitment (Amendment) Rules, 2014.

Rule - 2.

In the Police Sub-Inspector (Unarmed), Class III, Recruitment Rules, 2008 (hereinafter referred to as the "the said rules"), in Rule 3, for the words and figures, 'in the ratio of 1:4:5", the words and figures "in the ratio 2:3:5," shall be substituted.

Rule - 3.

In the said rules, in Rule 4, in clause (a), for the figures and words, "28 years", the figures and word "30 years" shall be substituted.