Punjab Police (Haryana Amendment) Rules, 2024

[30th January 2024]

In exercise of the powers conferred under the proviso to article 309 of the Constitution of India read with sub section (I) 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, 2024.

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: -

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

Provided that vacancies under Sports quota out of the vacancies to be filled up by direct recruitment shall be filled up from amongst sportspersons in accordance with policy of the State Government applicable from time to time.

(b)      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), psychologist, doctor, subject matter expert etc. from time to time, to assist it. These experts shall be persons of repute in their respective fields having minimum ten years experience.

(c)      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 on-line applications, their processing and preparation of the result etc.

(2)     Requisition: -Whenever there is 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 Information: -On receipt of requisition from the Director General of Police, the Haryana Staff Selection Commission shall notify the vacancies at least fifteen days prior to the last date for submission of applications in atleast two prominent daily newspapers in the State, one of which shall be in Hindi and the 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 website of the Haryana Staff Selection Commission.

(4)     Applications:-

(a)      A candidate against whom a criminal court has framed charges on or before the last date of submission of application form shall not be considered eligible to submit application form.

(b)      Applications must be accompanied with prescribed fee and shall be received online. The information submitted online by the candidate shall be final.

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

(5)     Qualifying tests:-Haryana Staff Selection Commission shall invite adequate number of candidates on the basis of merit obtained by them in Common Eligibility Test (CET),for Physical Measurement Test and then for Physical Screening Test both of which shall be of qualifying nature only. The Haryana Staff Selection Commission may do so in such number of batches, as it deems necessary, so as to shortlist qualified candidates equal to four times the number of advertised posts of each category for Knowledge Test.

(6)     Physical Measurement Test: -

(a)      The candidate shall have to undergo Physical Measurement Test, as per standards prescribed in Appendix-B of the 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 and shall be displayed 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.

(7)     Physical Screening Test: -The Candidates who have qualified Physical Measurement Test shall further appear in Physical Screening Test to judge their physical fitness and endurance. The standards prescribed for this test shall be as under:-

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

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

(c)      The result of Physical Screening Test shall be prepared by the Haryana Staff Selection Commission and shall be displayed on its official website.

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

(8)     Knowledge Test(94.5% weightage): -The Haryana Staff Selection Commission shall shortlist candidates equal to four times the number of advertised posts for each category among those who have qualified their Physical Measurement Test and Physical Screening Test, to further appear in the Knowledge Test. The detailed procedure of test shall be as follows:

(a)      All candidates shall have to undergo a knowledge test of ninety-four point five percent (94.5%) weightage comprising of objective type, multiple choice questions. Each question will carry equal marks.

(b)      The medium of examination shall be bilingual i.e. Hindi/English except where the knowledge of Hindi/English language of the candidates is to be tested.

(c)      The test paper shall include question son General Studies, General Science, Current Affairs, General Reasoning, Mental Aptitude, Numerical Ability, Agriculture, Animal Husbandry, other relevant fields/trade etc. There shall be atleast10% questions relating to basic knowledge of computer and atleast20% questions relating to basic knowledge about Haryana. The standard of questions shall be as expected of an educated person, having passed 10+2 examination for the post of Constable and graduation for the post of Sub-Inspector.

(d)      For being considered for selection against a post of general category, a candidate has to secure minimum 50% marks (excluding socio-economic criteria weightage) in the Knowledge Test. In case of consideration against a reserved category post (whether vertical or horizontal) the candidate shall receive a concession of 10% i.e. the minimum cut off for such candidates shall be 40% (excluding socio-economic criteria weightage).

(9)     Essential qualification: -

(i)       For Constable: - 10+2from a recognized Education Board/ Institution;

(ii)      For Sub-Inspector: - Graduation from a recognised University.

No extra weightage will be given for any higher education.

(10)   Additional Weightage (maximum 03 + 2.5 =5.5 marks):-

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

(b)      Socio Economic Criteria: -Maximum two and half (2.5) percent socio-economic criteria weightage shall be admissible to eligible candidates as per Annexure B of the Policy for Recruitment to Group C and D Posts through Common Eligibility Test, 2022, as amended from time to time.

(11)   Result of examination: -

(a)      The names of successful candidates who have qualified Knowledge Test, in the order of merit on the basis of aggregate marks i.e. marks obtained in Knowledge Test +Additional Weightage as per sub rule 10 above, shall be finalized 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 older being placed higher than the younger ones.

(d)      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 appointment. The list of candidates so recommended shall also be put on the official websites of the Haryana Staff Selection Commission and Haryana Police.

(f)       Medical fitness and verification of character and antecedents of the candidates shall be got verified by the appointing authority before issuing appointment letter to the candidates. Even after joining of the candidate, if it is revealed that candidate was/is not medically fit or fresh adverse verification report about his character is received or genuineness of his certificates is not verified, he shall not be eligible to continue in job. Vacancies advertised, if any, remain unfilled due to rejection of candidate (s) on medical grounds or verification of character and antecedents or otherwise shall be filled up from amongst selected incumbents from the waiting list during period of validity of the waiting list, as per instructions issued by the State Government from time to time.

(g)      All vacancies falling vacant for any other reason including due to resignation or death of newly selected/appointed incumbents during the period of validity of the waiting list, shall be filled up from the waiting list, as per instructions issued by the State Government from time to time.

(h)     Vacancies which are not filled up on the day of expiry of the main list, as well as the waiting list, as per instructions issued by the State Government from time to time, shall be considered in the next recruitment.

(12)   Special Recruitment: -The above procedure of recruitment shall not apply to the appointment of the children of deceased police officials 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 the Haryana Police viz; Telecommunication wing, Haryana Police Commando Force, Indian Reserve Battalion (IRB), State Crime Record Bureau, Band and Buglers Staff, Mounted Police, Dog Squad, Cyber Cell and officials with special qualification or experience and to other specialized wings which are sanctioned or may be created/sanctioned by the State Government in future.

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