No.
G.S.R.70/Const./Art.309/P.A.10/2008/Ss.4 and 80/Amd.(1)/2021.- In exercise of
the powers conferred by the proviso to article 309 of the Constitution of India
read with clause (a) of section 4 and section 80 of the Punjab Police Act, 2007
(Punjab Act No. 10 of 2008), and all other powers enabling him in this behalf,
the Governor of Punjab is pleased to make the following rules further to amend
the Punjab Police Investigation Cadre (Subordinate Ranks) Service Rules, 2020,
namely:- (1)
These rules may be called the Punjab Police Investigation Cadre
(Subordinate Ranks) Service (First Amendment) Rules, 2021. (2)
They shall come into force on and with effect from the date of their
publication in the official Gazette. In the
Punjab Police Investigation Cadre (Subordinate Ranks) Service Rule, 2020, in
Appendix B for Serial numbers 2, 4 and 5 and the entries relating thereto, the
following shall be substituted, namely: - "2. Sub
Inspector Fifty
percent Fifty
percent (i) Should be a graduate from a
recognized University or its equivalent; (ii) Selection shall be made by the
Recruitment Board through a process, which shall include Physica measurement,
Physical efficiency test and Written Test, which would include testing of the
knowledge and the skill sets required for the Investigation Cadre, as may be
specified by general or special order passed by the Director General of
Police, Punjab from time to time; and (iii) Physical measurement and
physical efficiency test shall be qualifying in nature, as per minimum
qualifying standards determined in a general or special order passed by the
Director General of Police, Punjab from time to time From
amongst those Assistant Sub Inspectors whose name is entered in List ?E?
referred to in sub-rule (13) of rule 7, and who have put in minimum five
years of approved service in the said rank. (i) Should be a graduate from a
recognized University or its equivalent; (ii) Should be a Sub-Inspector, or
Assistant Sub Inspector with at least five years service in the said rank;
and (iii) Should have an experience of
investigation of at least eight cases involving heinous or serious offences. 4. Head Constable Seventy
percent Thirty
percent (i) Should be a graduate from a
recognized University or its equivalent; (ii) Selection shall be made by he
Recruitment Board through a process, which shall include Physical
measurement, Physical efficiency test and Written Test, which would include
testing of the knowledge and the skill sets required for the Investigation
Cadre, as may be specified by general or special order passed by the Director
General of Police, Punjab from time to time; and (iii) Physical measurement and
physical efficiency test shall be qualifying in nature, as per minimum
qualifying standards determined in a general or special order passed by the
Director General of Police, Punjab from time to time. From
amongst those Constables whose name is entered in List ?C? referred to in
sub-rule (11) of rule 7. From
amongst the Head Constable with at least three years service in the said rank
or Constables with at least eight years service in the said rank. 5. Constable Hundred
percen - (i) Should be a graduate from a
recognized University or its equivalent; (ii) Selection shall be made by the
Recruitment Board through a process, which shall include physical measurement
efficiency test, written test as may specified by general or special order
passed by the Director General of Police, Punjab from time to time. - From
amongst the Constables having proficiency in/ knowledge of computer typing
(Punjabi and English) or any other special skill.".Punjab Police Investigation Cadre
(Subordinate Ranks) Service (First Amendment) Rules, 2021
[22 June 2021]