Loading...
Are you looking for a legal research tool ?
Get Started
Do check other products like LIBIL, a legal due diligence tool to get a litigation check report and Case Management tool to monitor and collaborate on cases.

RAILWAY PROTECTION FORCE (SECOND AMENDMENT) RULES, 2018

RAILWAY PROTECTION FORCE (SECOND AMENDMENT) RULES, 2018

Preamble - RAILWAY PROTECTION FORCE (SECOND AMENDMENT) RULES, 2018

RAILWAY PROTECTION FORCE (SECOND AMENDMENT) RULES, 2018

PREAMBLE

In exercise of the powers conferred by section 21 of the Railway Protection Force Act, 1957(23 of 1957), the Central Government hereby makes the following rules further to amend the Railway Protection Force Rules,1987, namely.


Rule 1 - RULE 1

(1) These rules may be called the Railway Protection Force (Second Amendment) Rules, 2018.

(2) They shall come into force on the date of their publication in the Official Gazette.


Rule 2 - RULE 2

In the Railway Protection Force Rules, 1987, (hereinafter referred to as the said rules) in rule 70.5, in the Table, in column (2), in item (i), for the words "Deputy Chief Security Commissioner", the words "Chief Security Commissioner or Deputy Chief Security Commissioner" shall be substituted.


Rule 3 - RULE 3

In rule 70.6 of the said rules, in item (iv), for the words "Three Principal Chief Security Commissioners", the words "Three Principal Chief Security Commissioners or Chief Security Commissioners" shall be substituted.


Rule 4 - RULE 4

For rule 71 of the said rules, the following rule shall be substituted, namely:-

"71. Guidelines for Departmental Promotion Committee for holding selection under rule 70:

(1) Allocation of marks for written examination shall be as follows, namely:-

Maximum marks

Qualifying marks

80   

48.

Provided that the mode of conducting written examination shall be such as may be specified by Directives.

(2) Candidates qualifying in the written examination shall be considered for assessment of service record for which marks may be awarded as specified in the Directives, and the maximum marks shall be as follows, namely:-

  

Maximum marks

Record of service

20.

(3) A panel shall be drawn from amongst the candidates securing sixty per cent or more marks in the order of their respective seniority in the rank.

(4) Qualifying marks for candidates belonging to the Scheduled Castes and the Scheduled Tribes shall be forty marks under sub-rule (1) and fifty per cent under sub-rule (3)".


Rule 5 - RULE 5

In Schedule IV to the said rules,-

(i) under the heading "Assistant Sub-Inspector (Executive)", in the entry against serial number 4, in the entry against item (ii),

(a) the word "Naik" shall be omitted;

(b) for the words "Two chances", the words "Four chances" shall be substituted;

(ii) under the heading "Head Constable (Executive)", in the entry against serial number 4, in the entry against item (ii), for the words "Two chances", the words "Four chances" shall be substituted.