PUNJAB POLICE (HARYANA AMENDMENT) RULES, 2018

PREAMBLE

In exercise of the powers conferred by the proviso to article 309 of the Constitution of India, read with sub-section (1) of section 92 of the Haryana Police Act, 2007 (25 of 2008), the Governor of Haryana hereby makes the following rules further to amend the Punjab Police Rules, 1934, in their application to the State of Haryana, namely:-

Rule - 1.

These rules may be called the Punjab Police (Haryana Amendment) Rules, 2018.

Rule - 2.

In the Punjab Police Rules, 1934 for rule 12.16, the following rule shall be substituted, namely:-

"12.16 Procedure for direct recruitment;-

(1)     Percentage of vacancies:-

All vacancies in the rank of Constable and fifty percent (50%) of the total posts (both temporary and permanent) in the rank of Sub Inspector shall be filled up by direct recruitment through Haryana Staff Selection Commission:

Provided that three percent (3%) vacancies out of the vacancies to be filled up by direct recruitment shall be filled up from outstanding sportspersons.

(a)      The Haryana Staff Selection Commission may co-opt one or more technical experts such as serving or retired police officer (not below the rank of Deputy Superintendent of Police) psychologists, doctors, subject matter experts etc. from time to time, to assist them. These experts shall be persons of repute in their respective fields having minimum 10 years' experience.

 

(b)      The Haryana Staff Selection Commission shall be responsible for maintaining a computer-based Management Information System for managing the entire selection process including, inter alia, receiving the on-line applications, processing, and preparing the result etc.

(2)     Requisition:-

Whenever there are sufficient number of vacancies for direct recruitment, the Director General of Police shall after the approval of the State Government, send the requisition to the Haryana Staff Selection Commission.

(3)     Public notification:-

On receipt of requisition from the Director General of Police, the Haryana Staff Selection Commission shall notify the vacancies atleast fifteen days (15) prior to the last date for submission of applications in atleast two (2) prominent daily newspapers in the State one of which shall be in Hindi and other in English. The advertisement shall give detail of vacancies, mode of application and the eligibility conditions etc. The other details shall be posted on the official websites of Haryana Staff Selection Commission.

(4)     Applications:-

 

(a)      If an F.I.R. is lodged/is pending against a candidate, he shall not be treated eligible for application, if charges are framed against him.

 

(b)      Applications with prescribed fee shall be received online. The information submitted online by the candidates shall be final.

 

(c)      Roll number shall be allotted to the eligible candidates and put on the official website of the Haryana Staff Selection Commission. Once the roll numbers are allotted, the candidate shall be able to generate to join the process of selection.

 

(5)     Knowledge Test (80% weightage) The detailed procedure of Knowledge Test shall be as follows:

 

(a)      All candidates shall have to undergo a knowledge Test of eighty (80) marks comprising of objective type, multiple choice questions.

 

(b)      The Knowledge Test shall be of objective type having hundred (100) multiple choice questions of 0.80 marks each and of ninety (90) minutes duration. While each correct answer will get 0.8 marks, there will be no negative marking for wrong answers. It shall be held simultaneously for all candidates. The medium of examination shall be Hindi except where the knowledge of English language of the candidates is to be tested.

 

(c)      The test paper shall include questions on General studies, General Science, Current affairs, General Reasoning, Mental Aptitude, Numerical ability, Agriculture, Animal husbandry, other relevant fields/trades etc. There shall be at least ten (10) questions relating to basic knowledge of computer. The standard of questions shall be as expected of an educated person having passed 10+2 examination of Board of School Education, Haryana for the post of Constable and have graduated from a recognized University for the post of Sub-Inspector.

 

(d)      The question paper shall be prepared and got printed with utmost secrecy. There shall be more than one different series of same set of question paper and no two adjacent candidates in the examination hall shall have the same series of question papers to avoid copying. The answer sheets shall be designed for Optical Mark Recognition (OMR). Scanning Carbonless paper shall be used for duplicate answer sheets. The candidates shall carry the duplicate copy with them after the knowledge Test is over. The process of distribution of sealed question papers and Optical Mark Recognition sheets to various examination centers shall be decided by the Haryana Staff Selection Commission. The candidate shall also affix his/her thumb impression on the Optical Mark Recognition (OMR) sheet to avoid impersonation.

 

(e)      As soon as Knowledge Test is over, the answer sheets collected from each examination centre shall be put in sealed covers. These covers shall be put in boxes, and again sealed and carried over to the evaluation centre(s).

 

(f)       The answer key shall be made public on the official website of the Haryana Staff Selection Commission after the knowledge test expeditiously.

 

(g)      At the evaluation centre, the boxes containing answer sheets shall be opened by the Haryana Staff Selection Commission. The Optical Mark Recognition answer sheets shall be scanned and the result be saved in the database.

 

(6)     Physical Screening Test (PST):-

 

(a)      Candidates, equaling seven (07) times the number of vacancies in each category shall be declared to have qualified the Knowledge Test (KT).

 

(b)      The candidates who have qualified in Knowledge Test shall be put to a Physical Screening Test which would be only qualifying in nature to judge their physical fitness and endurance. The standards prescribed for this test shall be as under:-

 

(c)      The responsibility of having the requisite medical fitness to undergo this test shall rest upon the candidate.

 

(d)      The candidates who fail to meet the standards prescribed for Physical Screening Test shall stand eliminated from further selection process.

 

(e)      The result of Physical Screening Test shall be prepared by the Haryana Staff Selection Commission. The Haryana Staff Selection Commission shall display the same on its official website.

 

(f)       Only the candidates who qualify the standards prescribed for Physical Screening Test shall be allowed to take part in the further process of selection.

 

(7)     Physical Measurement Test (PMT):-

 

(a)      The candidates who have qualified the Physical Screening Test shall have to undergo Physical Measurement Test as per standards prescribed in Appendix-B of Haryana Police (Non-Gazetted and Other Ranks) Service Rules, 2017.

(b)      To make the entire process of the Physical Measurement Test tamper proof, fair and impartial, standard digital measurement devices shall be used to the extent possible, in a manner that the candidates are able to read their measurements on a digital display monitor.

 

(c)      The result of Physical Measurement Test shall be prepared by the Haryana Staff Selection Commission. The Haryana Staff Selection Commission shall display the same on its official website.

 

(d)      The candidates who fail to meet the standards prescribed for Physical Measurement Test shall stand eliminated from further selection process.

 

(e)      Only the candidates who qualify the standards prescribed for Physical Measurement Test shall take part in the further process of selection.

 

(8)     Additional qualification: (10% weightage):-

 

(a)      All candidates who have qualified the Physical Measurement Test shall be called for scrutiny of documents. All other candidates shall stand eliminated from further process of selection;

 

(b)      (i) For Constable- Education (maximum 07 marks): Candidates with higher education i.e. with Graduate degree in any stream from a recognized university shall get four (04) marks, while candidates with Post Graduate degree in any stream from a recognized university shall get additional three (03) marks;

(ii) For Sub-Inspector- Education (maximum 07 marks): 04 Marks for the candidate with higher education i.e. a Graduation degree in Law, Computer Engineering/Science, Forensic Medicine, Forensic Science, Police Science and Criminology (which-take 04 or more years after 10+2 to get a specialized degree) issued from a recognized university and additional three (03) marks for a Post Graduate degree in any of the aforementioned streams issued from a recognized university.

(iii) Candidates with a Post Graduate degree in any stream other than the ones mentioned above shall get no extra marks. However, the candidates having a degree over and above their Post Graduation e.g. M. Phil or Ph. D in streams other than the ones mentioned above will get additional three (03) marks.

(c)      NCC certificate (maximum 03 marks): Candidates having NCC certificate of A, B or C level shall get 01, 02 and 03 marks respectively (for both Constables and Sub Inspector).

 

(9)     Miscellaneous (10% weightage):-

 

(a)      (i) Five (05) marks will be given if no person from amongst the applicant's father, mother, spouse, brother, sister, son and daughter is/was/has been a regular employee in any Department, Board, Corporation, Company, Statutory Body, Commission or Authority of Haryana Government or any other State Government or Government of India.

(ii) Five (05) marks will be, in case of Orphan/Widow:-

(a)      If the applicant is a widow; or

 

(b)      If the applicant is a 1st or 2nd ward of the deceased whose father died before completion of 42 years of age.

 

(c)      If the applicant is a 1st or 2nd ward and his/her father had died before his/her completing 15 years of age.

(iii) Five (05) marks will be given, if the applicant belongs to such a denotified tribe (Vimukt Jatis and Tapriwas Jatis) or Nomadic tribe of Haryana which is neither a Scheduled Caste nor a Backward Class.

iv) Maximum of Eight (08) marks have been kept for experience as an adhoc or contract employee. One-half (=0.5) mark for each year or part thereof exceeding six months of experience, out of a maximum of 16 years, on the same or a higher post in any Department, Board, Corporation, Company, Statutory Body, Commission, Authority of Government of Haryana. No marks will be awarded for any period less than six months:

Provided that no applicant will be given more than ten marks under any circumstances.

(b)      Claim of reservation benefit and/or relaxation etc., if any, shall be admissible to those candidates only, who submit the requisite valid original certificate for scrutiny along with their application in support of their claim failing which, they will be considered under general category provided they are otherwise eligible. Information in this regard will be displayed on official website of the Haryana Staff Selection Commission.

 

(10)   Result of Examination:-

 

(a)      The names of successful candidates in the order of merit on the basis of aggregate marks achieved by the candidates in (Knowledge Test + Additional qualification+ Miscellaneous) shall be arranged by the Haryana Staff Selection Commission equal to the total number of vacancies advertised for each category separately.

 

(b)      In case two or more candidates have the same aggregate score, the order of merit shall be determined by the higher score achieved in the Knowledge Test.

 

(c)      Whereas two or more candidates have the same aggregate score as well as the same score in Knowledge Test also, the order of merit shall be guided by the age of the candidate, i.e. the oldest being placed higher than the younger ones.

 

(d)      Further where two or more candidates have the same aggregate score as well as the same score in Knowledge Test and their date of birth is also same, the order of merit shall be in favour of the candidate having higher educational qualification.

 

(e)      The Haryana Staff Selection Commission shall recommend the names of successful candidates equal to the total number of vacancies requisitioned in each category, separately to the Director General of Police for enrolment. The list of candidates so recommended shall also be put on the official websites of Haryana Staff Selection Commission and Haryana Police.

 

(f)       The appointing authorities shall ensure medical fitness and verification of characters and antecedents before appointment. Vacancies advertised, if any, remaining unfilled because of rejection of candidates on medical grounds or character and antecedents verification or otherwise shall be considered in next recruitment.

 

(11)   Special Recruitments:-

 

(1)     The above procedure of recruitment shall not apply to the appointment of the children of deceased police officials as constables under the ex-gratia scheme, if any of the Haryana Government. It shall also not apply to the recruitment of Constables in specialized wings of Haryana Police viz; Telecommunication wing, the Haryana Police Commando Force, the State Crime Record Bureau, the Band and Buglers Staff, the Mounted Police, Dog squad, Cyber Cell and officials with special qualifications or experience and to other specialized wings which are sanctioned or may be created/sanctioned by the Government in future.

 

(2)           The procedure for these specialized wings shall be such as approved by the State Government on the recommendation of Director General of Police from time to time."