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:-- These rules may be called the Police
Sub-Inspector (Unarmed), Class III, Recruitment (Amendment) Rules, 2014. 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. 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.POLICE
SUB-INSPECTOR (UNARMED), CLASS III, RECRUITMENT (AMENDMENT) RULES, 2014
PREAMBLE