TAMIL NADU SPECIAL POLICE SUBORDINATE SERVICE RULES, 1978
TAMIL NADU SPECIAL POLICE SUBORDINATE SERVICE RULES,
1978
PREAMBLE
In exercise of powers conferred by sections 8 and 10 of the Tamil Nadu District Police Act, 1859 (Central Act XXIV of 1859) and sections 9 and 11 of the Chennai City Police Act 1888 (Tamil Nadu Act III of 1888) read with the proviso to Articles 309 of the Constitution of India, and of all other powers hereunto enabling and in supersession of the Special Rules in Section 34 of Part B of the Service Rules in Volume III of the Tamil Nadu Service Manual, 1946, the Governor of Tamil Nadu hereby makes the following special rules for the Tamil Nadu Special Police Subordinate Service.
1. Short title.--
These rules shall be called the Tamil Nadu Special Police Subordinate Service Rules, 1978.
2. Definitions.--
In these rules, unless there is anything repugnant to the subject or context--
(a) "Commandant" means a Commandant of a Tamil Nadu Special Police Battalion.
3. Constitution.--
The service shall consist of the following personnel of the Tamil Nadu Special Police Force, namely:--
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Category.
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Post of Specialist.
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(1)
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(2)
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1. Inspectors and Inspectors-Adjutant.
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Signal Officer (Inspectors).
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2. Sub-Inspectors.
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(a) Rebrowning Sub-Inspector.
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(b) Assistant Transport Officer (Sub-Inspector).
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(c) Assistant Signal Officer (Sub-Inspector).
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(d) Armourer Sub-Inspector.
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(e) Band Sub-Inspector.
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3. Assistant Sub-Inspector.
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Omitted by G.O. Ms. No. 252, Home (Pol. 9) Dept., dated 21st March 2002.
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4. Havildars including Battalion quarter master Havildars Company Quarter Master Havildars and Company Havildar Clerks.
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(a) Armourer Havildars.
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(b) Rebrowning Havildars.
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(c) Mechanic Havildars and Havildar Driver in Motor Transport.
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(d) Radio Havildars in Radio Telegraphy.
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(e) Band Havildars.
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(f) Web Equipment Repairer.
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5. Naiks.
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(a) Band Naiks.
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(b) Radio Naiks.
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6. Constables.
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(a) Constables of Radio Group.
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(b) Band Constables.
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(c) Police Constable Drivers.
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(d) Police Constable Cobbler.
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(e) Police Constable Tailor.
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(f) Police Constable Carpenter.
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(g) Armourer Rebrowning Constables. (G.O. Ms. No. 252, Home (Pol. 9) Dept., dated the 21st March 2002).
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Explanation.--
For the purposes of promotions, appointments, reversions, transfers, seniority and postings, etc. from the rank of Sub-Inspectors to Inspectors and Inspectors to Adjutant Inspectors, the existing Tamil Nadu Special Police Units (Former/Special Armed Police I, II and IV and Malabar Special Police I and II Battalions) shall be treated as one unit.
4 to 6
4 to
6. [Omitted by G. O. Ms. No. 843, Home Department, dated the 31st March 1987.]
7. Appointments other than temporary appointments, that is regular appointments.--
(a) Appointments to the posts specified in column (1) of the Table below shall be made in accordance with the method specified in the corresponding entries in column (2) thereof:
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Table.
Name of post.
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Method.
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(1)
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(2)
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1. Inspector-Adjutant.
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(1) Promotion from Inspectors; or
(2) If no qualified and suitable Inspector is available, direct recruitment or recruitment by transfer from any other service.
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2. Inspectors.
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1(1) Promotion from Sub-Inspector general category (Regular line); or
(2) If no qualified and suitable Sub-Inspector is available, direct recruitment or recruitment by transfer from any other service.
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3. Inspectors (Radio)
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Promotion from Sub-Inspectors from Radio Group.
Band Police Constable is available, direct recruitment, or recruitment by transfer from any other service
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(b) Radio
Naiks.
(c) Band
Naik.
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4.
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(a) Naiks (other than those mentioned in
(b) and (c) below).
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(1) By promotion from Police Constables; or
(2) By transfer from any other service; or
(3) By direct recruitment:
Provided that the method of recruitment by transfer or direct recruitment is resorted to only when no suitable candidates in Police Constable is available for promotion.
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(1) By promotion from Police Constables of Radio Group; or
(2) By recruitment by transfer; or
(3) By direct recruitment:
Provided that the method of recruitment by transfer or direct recruitment is resorted to only when no suitable Police Constable of Radio Group is available for promotion.
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(1) By promotion from Band Police Constables; or
(2) By recruitment by transfer from any other service; or
(3) By direct recruitment:
Provided that the method of recruitment by transfer or direct recruitment is resorted to only, when no suitable Band Police Constable for promotion.
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5.
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(a) Constables (other than those mentioned in (b) to (h) below).
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2[(1) By absorption of members of the Tamil Nadu Special Police Youth Brigade who have successfully qualified in the common State-level written examination conducted by the Tamil Nadu Uniformed Services Recruitment Board under rule 6 of the Tamil Nadu Special Police Youth Brigade Rules, 2013, based on merits and availability of vacancies, subject to communal reservation;
(1-A) If no suitable candidates is available for appointment by the above method, by direct recruitment; (or)]
(2) By recruitment by transfer from any other service:
Provided that 10 per cent of vacancies in direct recruitment shall be filled up from the dependents of the serving Police personnel including Ministerial staff of the Police Department and works or dependents of retired or deceased and medically invalidated Police Personnel:
Provided further that 10 per cent of the above said 10% quota shall be filled up from among the departments of the service Ministerial staff of Police Department:
Provided also that if no suitable outstanding person is available to fill up 10 per cent vacancies reserved for outstanding persons in sports, then, such vacancies shall be filled up from the department of serving Police Personnel including Ministerial staff of Police Department:
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Provided also that the total percentage under sports quota and quota for departments of serving Police Personnel including ministerial staff shall not exceed
20 percentage (G.O.Ms. No. 698, Home, (Pol. IX) Department, dated 9.8.2002)
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(b) Constable Tailor.
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(1) By promotion from Police Constables; or
(2) By direct recruitment.
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(c) Constable Carpenter.
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(1) By transfer from Police Constables; or
(2) By direct recruitment.
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(d) Constable Armourer, Rebrowning.
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By transfer from Police Constables.
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(e) Constable of Radio Group.
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By transfer from Police Constables.
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(f) Constable Cobbler.
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(1) By transfer from Police Constables; or
(2) By direct recruitment.
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(g) Constable driver.
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By transfer from Police Constables.
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(h) Band Constable.
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(1) By transfer from Police Constables; or
(2) By direct recruitment.
(G.O.Ms. No. 252, Home (Pol. 9) Dept. dated 21st March 2002).
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Explanation.--
The rule relating to reservation of appointments (General Rule
223) shall be followed at the time of direct recruitment to all posts when the cadre strength is more than one under the jurisdiction of each appointing authority. (G. O. Ms. No. 179, Home (Pol. 9) Dept., dated the 26th February 2001)
(aa)
(i) Where the posts are outside the purview of the Tamil Nadu Public Service Commission, recruitment shall be made only by calling for names of eligible candidates from the employment exchange. In respect of specified posts for which candidates are not available with the employment exchange, the appointing authority shall obtain a certificate of non-availability from the employment exchange and call for application from eligible candidates by advertising the posts in prominent daily news-papers giving the number of vacancies and indicating the qualification and others.
(ii) The candidates to be appointed shall be selected on the basis of merit by the appointing authority or by an Officer designated by the appointing authority or by a Committee of Officers not exceeding three duly constituted by the appointing authority, subject to the rule of reservation of posts wherever applicable on an oral interview, and if necessary, a short written test which can be evaluated in a short time.
(aaa) The recruitment for ten per cent of vacancies under sports quote shall be made by the Selection Committee, which comprises of the Special Sports Committee and the Sports Sub-Committee, the candidates competing for the said sports quota shall have to undergo endurance test and the candidates who are successful in the endurance text shall be subjected to trusts in their respective disciplines in the presence of the chairman and all the members of the selection committee. The candidates after trusts shall be interviewed by the Selection Committee. [G. O. Ms. No. 562, Home (Pol. II) Dept., dated the 23rd April 2004].
(b)
(i) Promotion to the posts of Inspectors-Adjutant, Inspectors, Sub-Inspectors shall be made on grounds of merit and ability, seniority being considered only where merits and ability are approximately equal.
(ii) Such promotion shall be made from a list of equalised candidates suitable for promotion prepared by a promotion Board consisting of the Commandants of all Tamil Nadu Special Police and such list shall, except in the case of Inspectors-Adjutant and Inspectors, be approved by the Deputy Inspector General of Police Railways and Armed Police, Chennai and in the case of Inspectors-Adjutant and Inspectors, such list shall be submitted through the Deputy Inspector General of Police, Railways and Armed Police, for approval by the Inspector General of Police .
(ii-a) The approved list of candidates selected for appointment by promotion and by recruitment by transfer as per the above clauses shall be prepared annually against the estimated number of vacancies expected to arise during the course of a year taking into account the total permanent and temporary posts in a category, the anticipated sanction of new posts in the next year, the requirement of leave reserves, the anticipated vacancies arising due to retirement, promotion and others. The list of approved candidates so prepared shall be in force for a period of one year only. Any candidate whose name was included in the previous list but was not promoted, shall be considered, if eligible, for inclusion in the list of the next year along with the name of any senior whose name was not included in the list for the previous year either because he was not suitable when the previous list was prepared. For preparing the list, it shall be sufficient to consider the claims of the candidates on the plea of seniority to the junior most candidate proposed to be included in the list, instead of considering the claims of all the technically qualified candidates in the feeder category. The crucial dates for drawal of the approved list for various categories for appointment by promotion and by recruitment by transfer shall be as follows:--
(i) Date on which a candidate shall possess the prescribed qualification required for appointment to the post according to rule 14 of the special rules shall be the 31st December.
(ii) Date for preparation of estimate of vacancies and calling for recommendation rolls from the subordinates shall be the 5th January of succeeding year.
(iii) Date for receipt of recommendation rolls by the Chairman, Range Promotion Board, shall be the 15th January.
(iv) The date on which the approved list shall be communicated shall be the 18th March:
Provided that for all other promotions, seniority will be considered only where the merit and ability are approximately equal. [G. O. Ms. No. 843 Home (Pol. VIII) Dept., dated the 31st August 1987].
(iii) Temporary promotion.--
(a)
(i) Where it is necessary in the public interest owing to an emergency which has arisen to fill up immediately vacancy in a post borne on the cadre of a higher category in a service or class by promotion from a lower category and there would be undue delay in making such promotion in accordance with the rules, the appointing authority may promote a member, otherwise than in accordance with the rules, temporarily, until a member of the service, is promoted in accordance with the rules.
(ii) No member of the service who does not possess the qualifications, if any, prescribed for the said service, class or category shall ordinarily be promoted under item (i).
(b) Where it is necessary to fill up a short vacancy in a post borne on the cadre of a higher category in a service or class by promotion from a lower category and the appointment of the member who is entitled to such promotion under the rules, would involve excessive expenditure on travelling allowance or exceptional administrative inconvenience, the appointing authority may promote any other member who possesses the qualifications, if any, prescribed for the higher category.
(c) A member temporarily promoted under item (i) of sub-clause (a) shall, whether or not he possesses the qualifications prescribed for the service, class or category to which he is promoted, be replaced as soon as possible by the member of the service who is entitled to the promotion under these rules, is available.
(d) Where it is necessary to promote an officer against whom an enquiry into allegations of corruption or misconduct is pending, the appointing authority may promote him temporarily pending enquiry into the charges against him. The competent authority shall have discretion to make regular promotions in suitable cases.
(e) A member promoted under sub-clauses (a), (b) or (d) shall not be regarded as a probationer in the higher category or be entitled by reason only of such promotion to any preferential claim to future promotion to such higher category. The services of a member promoted under sub-clause (a), (b) or (d) shall be liable to be terminated by the appointing authority at any time without notice and without any reason being assigned.
(f) If such a person is subsequently promoted to the higher category in accordance with the rules, he shall commence his probation, if any, in such category from the date of such subsequent promotions or from such earlier date as the appointing authority may determine. He shall also be eligible to draw increments in the time scale of pay applicable to him from the date of commencement of his probation, but shall not be entitled to arrears of pay unless otherwise ordered by the State Government.
(g) Subject to the provisions of Fundamental Rule 30, there shall be paid to a member promoted under sub-clause (a), (b) or (d) either his substantive pay or the pay of the lowest grade or the minimum pay in the scale of pay, as the case may be, applicable to the higher category, whichever in higher.
(h) A probationer in a category carrying a lower scale of pay who is promoted temporarily under sub-clause (a) or (b) to a category carrying a higher scale of pay in the service shall be entitled to count towards his probation in the former category the period of duty performed by him in the latter category during which he would have held a post in the former category but for such temporary promotion.
(c) Promotion in all categories up to Havildar shall be treated as unit-wise and combined seniority on the Range basis for promotion from Havildar and upwards. In respect of temporary battalions, all promotions ordered in the temporary battalions up to Havildar in respect of the personnel on other duty from permanent battalion may be regularised by the permanent unit, only if the individual is due for such promotion had he continued in the parent unit. Otherwise, his promotions in the temporary battalions will be purely on temporary basis.
(d) The posts of specialists mentioned in rule 3 shall constitute separate categories form those of non specialists and promotion to the former shall be made independently in each category subject to the provisions of sub-rules (b) and (c).
Radio Telegraphy Groups : Appointments to the posts of Police Constables to the Radio Group shall be made in the order fixed on the basis of the results of the examination referred to in rule 16(3) by transfer from the general category of Police Constables who have put in a total service of not less than two years and appointment for other posts in the groups shall be made by promotion from a lower to higher category from among the qualified operators in the Signal Branch.
Constables may be selected for appointment by transfer from general category. It shall, however, be open to the competent authority to retransfer any person at any time on administrative grounds from the Signal Branch to the respective company from where he was selected for appointment by transfer.
(e) Any person who is outstanding in sports and other extra curricular activities may be appointed by accelerated promotion as follows:--
(a) Securing the first two ranks in three meets either in the State or in the country, consecutively.
(b) Being selected to represent the country in international meets. He may be considered for immediate accelerated promotion:
Provided that accelerated promotion shall be made by the Government.
8. Revision of orders of promotion to selection posts.--
An order promoting a member of the service or class to a selection category or grade therein made by a competent authority may be revised by an authority to which an appeal shall lie against an order of dismissal passed on a full member of the service, class, category or grade, as the case may be. Such revision may be made by the appellate authority aforesaid either suo motu at any time or on a petition submitted by any aggrieved member within six months from the date of passing such order:
Provided that the said period of six months may be extended by the appellate authority if sufficient cause is shown for the delay in the submission of revision petition.
9. Revision of list of approved candidates for appointment or promotion.--
Notwithstanding anything contained in these rules, the State Government shall have power to revise in any manner they consider suitable, any list of approved candidates for appointment or promotion to any category of class of the service prepared by the Head of the Department in exercise of the powers conferred on him by these rules.
9A. Selection for direct recruitment.--
The selection for direct recruitment of Sub-Inspectors and Constables by direct recruitment shall be made by the Tamil Nadu Uniformed Service Recruitment Board on State-wise basis. [G.O. Ms. No. 967, Home (ser.G) Dept., dated the 8th June 1992] [G.O. Ms. No. 360, Home (Pol. IX) Dept., dated the 29th April 2003].
9B. Common recruitment to certain posts.--
The Tamil Nadu Uniformed Services Recruitment Board shall conduct a common recruitment to the posts of Police Constable (Men and Women), Warders Grade-II in Jail Subordinate service and Firemen in Fire and Rescue Subordinate Service by following the norms prescribed for Police Constables (Men and Women). The candidate shall be required to give his first second and third preference for the three categories, namely, Police Constable, Warders Grade-II in Jail Subordinate Service and Fireman in Fire and Rescue Subordinate Service and the allotment of a candidate selected through the common recruitment among the above three categories shall be made taking into account his preference and depending on his rank and the availability of vacancies in the particular category and subject to rule of reservation and communal rotation:
Provided that if any person opts only for one post, and if his turn is not reached for that category, he shall lose his chance even though he is eligible as per merit list for the other categories. [G.O. Ms. No. 154, Home (Pol. IX) Dept., dated the 25th February 2002].
10. Appointing authority.--
The appointing authority for the post of Inspector-Adjutant, Inspector and Sub-Inspector shall be the Deputy Inspector General of Police, Railways and Armed Police and for others, the Commandant of the force concerned. [G.O. Ms. No. 252, Home (Pol. 9) Dept., dated the 21st March 2002].
11. Members absent from duty.--
(a) The absence of a member of the service from duty in the service, whether on leave, on foreign service or on deputation or for any other reason and whether his lien in a post borne on the cadre of the service is suspended or not, shall not, if he is otherwise fit, render him ineligible in his turn--
(i) for re-appointment to a substantive or officiating vacancy in the category of the service in which he may be a probationer or an approved probationer;
(ii) for promotion from a lower to a higher category in the service; or
(iii) for appointment to any substantive or officiating vacancy in any other service for which he may be an approved candidate, as the case any be, in the same manner as if he had not been absent. He shall be entitled to all the privilege in respect of appointment, seniority, probation and confirmation which he would have enjoyed but for his absence subject, in the case of a probationer, to his completing satisfactorily the period of probation on his return.
(b) This rule shall apply mutatis mutandis to a member of any other service who may be an approved candidate for appointment to this service.
12. Right to be a probationer or an approved probationer in two or more services.--
A member of the service, who is appointed to another service and is a probationer or an approved probationer in a latter service shall not be appointed to any other service for which he may be an approved candidate, unless he relinquishes his right in the latter service:
Provided that such relinquishment shall not be necessary if appointment to the service for which he is an approved candidate shall, according to the special rules governing that service, be made specially from either of the two service by the method of recruitment by transfer and he is actually recruited thereto by that method.
13. Qualification of domicile.--
A candidate for appointment to a post under these rules must be--
(a) a citizen of India; or
(b) a subject of Sikkim; or
(c) a subject of Nepal; or
(d) a subject of Bhutan; or
(e) a Tibetan refugee who came over to India before the 1st January 1962 with the intention of permanently settling in India; or
(f) a person of Indian origin who has migrated from Pakistan, Burma, Sri Lanka or any of the East African countries of Kenya, Uganda or the United Republic of Tanzania (formerly Tanganika and Zanzibar) with intention of permanently settling in India:
Provided that candidate belonging to categories (c), (d), (e) and (f) shall be a person in whose favour a certificate of eligibility has been given by the State Government.
14. Qualification.--
(a) Candidates for appointment to the posts specified in column (1) of the Table below shall possess the qualifications specified in column (2) thereof:--
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Name of posts.
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Qualification.
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(1)
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(2)
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(1) Category
2 (Men and Women).
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Must have completed
20 years of age, but must not have completed 28 years of age as on 1st July of the year in which the selection for appointment is made:
Provided that for the appointment of candidate who is a member of the Scheduled Castes or Scheduled Tribes, the upper age limit shall be
33 years of age:
Provided further that for appointment of a candidate belonging to Ex-servicemen
4[and the Ex-personnel of the Central Para-Military Forces like Central Reserve Police Force, Central Industrial Security Force, Border Security Force and Indo-Tibetan Border Police], the upper age limit shall be
45 years and must have not passed more than three years from the date of discharge:
Provided also that the age limit specified above shall be reckoned with reference to the first day of January
1994, in respect of the recruitment to the post of Sub-Inspector of Police by direct recruitment for the year
1994:
Provided also that for appointment of a candidate who is a destitute widow belonging to open competition or Backward Class or Most Backward Class or De-notified Community or Scheduled Caste or/Schedule Tribe the upper age limit shall be 35 years.
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1. Categories
4 to 6
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If recruited direct or by transfer from any other service must have completed
18 years, but must not have completed 28 years of age as on 1st July of the year in which the selection for appointment is made:
Provided that for appointment of candidate who is a member of Scheduled Caste/Scheduled Tribe, the upper age limit shall be
29 years:
Provided further that for appointment of candidate belong to Ex-servicemen
4[and the Ex-personnel of the Central Para-Military Forces like Central Reserve Police Force, Central Industrial Security Force, Border Security Force and Indo-Tibetan Border Police], the upper age limit shall be
45 years and must have not passed more than three years from the date of discharge:
Provided also that for appointment of candidate who is a destitute widow belonging to open competition or Backward Class or Most Backward Class or De-notified Communities or Scheduled Caste or Scheduled Tribe, the upper age limit shall be
35 years.
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2. Categories
2, 4, 5 and 6
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In respect of male candidates, the height shall not be less than
5[168 Centimeters] and the chest measurement must not be less than 81 centimeters on normal condition (on expiration) and must not be less than
86 centimeters round the chest on full inspiration with a minimum expansion of 5
centimenters: [G.O. Ms. No. 818, Home (Pol. IX), dated 5th September 2006.]
Provided that in case of male candidate belonging to Scheduled Caste/Scheduled Tribe shall not be less than
167 centimeters
In respect of female candidates for appointment to post of Women Sub-Inspector and Women Police Constable by direct recruitment or by recruitment by transfer from any other service, height shall not be less than
157 centimeters and there shall be no chest measurement for women candidates:
6[Provided further that the candidates belonging to the category of Ex-Servicemen and Ex-Personnel of Central Para-Military Forces are exempted from height and Chest measurements in case of direct recruitment.]
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Explanation I.--
The candidates selected for appointment to the posts in the service by direct recruitment shall produce to the appointing authority, a certificate of physical fitness in the form prescribed in Annexure VI to the said rules.
Explanation II.--
A strict adherence of the physical standard prescribed above will not apply to candidates who apply for enlistment as Band Constables in the Regimental Centre Band, Avadi-Candidates who are certified as being Class II Musicians by the State Police Band Master and who are of lesser physical standards than prescribed for Police Constables may be appointed as Band Constables in the Regimental Centre Band,
Avadi.
Explanation III.--
Must satisfy the requirements laid down in Annexure I in regard to his general physical fitness and eye sight:
Provided that the Director General of Police may, for reasons to be recorded in writing, exempt deserving candidates not possessing the qualifications in regard to physical requirements prescribed above for appointment as Constables.
Explanation IV.--
No member of the service or class of the service shall be eligible for promotion from the category in which he was appointed to the service unless he has satisfactorily completed his probation in that category:
(i) Provided that a member of the service or class of the service who having satisfactorily completed his probation in the category in which he was appointed to the service has been promoted to the next higher category shall not withstanding that he has not been declared to have satisfactorily completed his probation in such higher category be eligible for promotion from such higher category:
(ii) Provided further that a candidate who is a member of a Scheduled Caste or Scheduled Tribe shall not have completed or shall not complete 35 years of age on the first day of July of the year in which the selection for appointment is made.
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Name of posts.
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Qualification.
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(1)
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(2)
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2. Inspectors-Adjutant including general Inspectors, and Sub-Inspectors prescribed.
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(1) Must possess minimum educational qualification.
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In the Schedule to Part II of the General Rules for the Tamil Nadu State and Subordinate Services with a sound knowledge of speaking, reading and writing in Tamil.
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(2) Must be Indian of good social status, character and appearance:
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Provided that for appointment to the post Sub-Inspector by direct recruitment or by recruitment by transfer from any other service, must possess a Degree obtained from any University or institution recognised by the University Grants Commission and also a sound knowledge to speak, read and write in Tamil.
(G.O.Ms. No. 418, Home (Pol. III) Dept., dated 9th April 1994)
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Name of posts.
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Qualification.
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(1)
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(2)
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3. Categories
3 to 6
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Must have passed X Std or SSLC of the old pattern
(G.O.Ms.No. 698, Home (Pol. IX) Dept., dated 9th August 2002)
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Additional qualifications for promotion:
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(i) Sub-Inspector from Havildar.
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(1) Must be an approved probationer in the category of Havildar.
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(2) Must be suitable and efficient.
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(3) Any one, who notwithstanding his age, is physically not fit, reports sick often, and takes medical leave frequently shall be regarded as unsuitable and should be disqualified.
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(4) Any one who has a punishment (Black mark or above) in the two years preceding the year of consideration or is currently under suspension, reduction or postponement of increment or who has two or more minor punishments in one year preceding the year of consideration must normally be regarded as not fit to be promoted as a Sub-Inspector and must be disqualified. However, it shall be open to the Commandant to waive this condition if he is satisfied that the gravity of the punishment is not such as to affect the individual's suitability for promotion.
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(5) Any one who has come to notice for undesirable or subversive activities or in discipline shall be regarded as not fit for promotion.
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[Omitted by G.O. Ms. No.
302, Home (Pol. 9), dated 27-2-2008}
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Minimum Marks.
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Turnout, bearing and personality .
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10
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Map reading.
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10
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Command of Platoon.
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10
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Total.
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30
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(iii) Naiks from in Police Constable.
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(a) Must have completed two years of service category of Police Constable.
(G.O.Ms.No. 252 Home (Pol. IX) Dept., dated 21st March 2002)
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(b) Any one who notwithstanding his age, is physically not fit, reports sick often and takes medical leave frequently must be regarded as not fit to be promoted as Naik and should be disqualified.
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(c) Any one who has a punishment (Black Mark or above) in the two years preceding the year of consideration, or is currently under suspension, reduction or postponement of increment or who has two or more minor punishments in the one year preceding the year of consideration must, normally, be regarded as not fit to be promoted as a Naik and must be disqualified. However, it shall be open to the Commandant to waive this condition, if he is satisfied that the gravity of the punishment is not such as to affect the individual's suitability for promotion.
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(d) Any one who has come to notice for undesirable or subversive activities or indiscipline shall be regarded as not fit for promotion.
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(e) Those who are not disqualified on the grounds prescribed above, and who appear for the test shall obtain
50% or more marks individually and on the aggregate in a test comprising the following:--
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Maximum Marks
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Turn out, bearing and personality.
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10
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Teaching a selected subject in weapons training.
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10
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Fire orders.
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10
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Commanding a platoon in Drill.
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10
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Total
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40
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(f) Must possess a First Class pass in a Small Arms Cadre Course.
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IV. Lance Naik from Con stable.
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(i) The Commandant should be of the opinion that he will make a good Non-Commissioned Officer.
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(ii) (a) Must have completed not less than
3 years of service from the date of enlistment and must have been declared to have completed probation as a Police Constable and declared to be a full member of the service.
|
|
|
(b) Any one who has a punishment (Black mark or above) in the two years preceding the year of consideration or is currently under suspension, reduction or postponement of increment or who has two or more minor punishment in the one year preceding the year of consideration must, normally, be regarded as not fit to be promoted as Lance Naik and must be disqualified. However, it shall be open to the Commandant to waive this condition if he is satisfied that the gravity of punishment is not such as to affect the individuals; suitability for promotion.
|
|
|
(c) Any one who notwithstanding his age, is physically not fit reports sick often and takes medical leave frequently must be regarded as not fit to be promoted as a Lance Naik and should be disqualified.
|
|
|
(d) Any one who has come to the notice for undesirable or subversive activities, or indiscipline shall be regarded as not fit for promotion.
|
|
|
(e) Those who are not disqualified on the grounds prescribed above and who appear for the test shall obtain
50% or more marks in a test comprising the following.
|
|
Turn out, bearing and personality.
|
Maximum Marks
10
|
|
Taking a physical training class.
|
10
|
|
Giving a simple fire order.
|
10
|
|
Commanding a squad in Squad and Arms Drill.
|
10
|
|
Total
|
40
|
|
V. To Havildar Mechanic from Driver Police Constables.
|
(i) Must possess a current driving licence for heavy vehicles and a good record of service. Good record of service means service without accidents.
|
|
|
(ii) Must pass a special driving test wherein he will be required to drive through zigzag road and reverse a three ton lorry or prison van and also a cross country driving test under adverse road conditions.
|
|
|
(iii) Should pass a written test paper on vehicle maintenance work procedure for dealing with accident reports, first aid, road signals, changing of fan belt, etc.,
|
|
|
(iv) Must pass a practical test in rectifying a major defect including adjustment engine tuning and rectifying major defect to the electric transmission system.
|
|
|
(v) Inspection of a vehicle and preparation of inspection diaries and reports on defects.
|
|
Note: The test will be conducted by the Commandant. The practical test can be got done by an Automobile Engineer of a Polytechnic/Regional Workshop, Automobile Engineer, P.T.W.C.T.S., Avadi.
|
|
Special Category/Radio Telegraphy qualifications
|
|
Inspectors.
|
One year's experience as Sub-Inspector in the Radio Telegraphy Branch.
|
|
Sub-Inspectors.
|
One year's experience as Havildar operator adequate knowledge of English.
|
|
Havildars.
|
1. One year's experience as Naik Radio Telegraphy Operators and adequate knowledge of English.
|
|
|
2. Pass in First Class operators test.
|
|
Naiks.
|
1. One year's experience as Lance Naik or Radio Telegraph Operators and adequate knowledge of English with a good handwriting.
|
|
|
2. Pass in First Class operators test.
|
|
Lance Naiks.
|
1. Two years experience as Police Constable in Radio Telegraph group.
|
|
|
2. Working knowledge of English and Tamil with good handwriting.
|
|
|
3. Pass in Second Class operators test.
|
|
Constable (Radio group).
|
1. Should have studied upto Std. IX or Form IV.
|
|
|
2. Must be able to read and write English.
|
|
|
3. Must possess good conduct and character.
|
|
Cases of all persons who finally qualify shall be considered and decided by the promotion board referred to in rule 7(b)(ii)
(ii) Havildar from Naik.
|
1. Must be an approved probationer in the category of Naik.
|
|
|
2. Must be suitable and efficient.
|
|
|
3. Any one who notwithstanding his age, is physically not fit, reports sick and takes medical leave frequently must be regarded as unsuitable and should be disqualified.
|
|
|
4. Any one who has a punishment (Black or above) in the two years preceding the year of consideration, or is currently under suspension, reduction of postponement of increment or who has two or more minor punishments in the one year preceding the year of consideration must, normally be regarded as not fit to be promoted as a Havildar and must be disqualified. However, it shall be open to the Commandant to waive this condition. If he is satisfied that the gravity of the punishment is not such as to affect the individual's suitability for promotion.
5. Any one who has come to notice for undesirable or subversive activities or indiscipline, shall be regarded as not fit for promotion.
6. Those who are not disqualified on the grounds prescribed above and who appear for the test shall obtain
50% or more marks individually and on the aggregate in a test comprised the following.
|
|
|
Minimum Marks
|
|
Turnout, bearing and personality
|
10
|
|
Map reading
|
10
|
|
Simple Arithmetic
|
10
|
|
Message writing
|
10
|
|
Command of Platoon
|
10
|
|
Total
|
50
|
(a)
(i) Provided that the Inspector General of Police may for reason to be recorded in writing, exempt during the period during which the proclamation of emergency issued under clause (1) of Article 352 of the Constitution of India, is in operation, persons from possessing the qualifications in regard to physical requirements prescribed above for appointments as constables and also persons who are also to speak and read Tamil but do not possess proficiency in writing Tamil for appointment as Constables.
(ii) Provided further that the Inspector General of Police may exempt the Indians who have returned until the end of December 1968 from Burma and who are in possession of documentary evidence such as passports or other travels documents of certificate of identity or letter issued by the All Burma India Congress, Rangoon or its branches, if the letters are countersigned by the All Burma Indian Congress Rangoon, from possessing the qualification in regard to age and educational qualifications prescribed above, for appointment as Constables;
(b) No person shall be eligible for appointment to the service by direct recruitment unless he satisfies the appointing authority.
(i) that he is of sound health active habits and free from any bodily defect or infirmity unfitting him for such service; and
(ii) that his character and antecedents are such as to quality him for such service; and
(iii) that such a person does not have more than one wife living;
(iv) that he has not involved in any criminal case before police verification:
Explanation
1.-- A person who is acquitted or discharged on benefit of doubt or due to the fact that the complainant turned hostile, shall be treated as a person involved is a criminal cases.
Explanation 2.--
A person involved in a criminal case at the time of Police verification and the case yet to be disposed of and subsequently ended in honourable acquittal or treated as mistake of fact shall
be treated as not involved in a criminal case and he can claim right for appointment only by participating in the next recruitment. [G.O. Ms. No. 101, Home (Pol. IX) Dept., dated the 30th January 2003].
(c) All candidates for appointment to any category lower than that of Inspectors including Inspectors Adjutant and Sub-Inspectors must be inspected and passed by the Commandants.
(d) In the case of a candidate who has rendered war service the period of his war service shall be excluded in computing his age for appointment. Such persons shall if invalidated from war service be entitled to deduct from his age the period from the time when he was invalidated up to the 1st April.
(e) In the case of extra temporary employees already discharged or facing retrenchment from the census organisation in Tamil Nadu a period of three years shall be excluded in computing their age for appointment if they have rendered a temporary service of atleast six months in the census organisation in Tamil
Nadu:
Provided that persons availing themselves of the concessions under this sub rules shall be eligible for only one chance to appear for the test or examination conducted by the authorities for making selection.
(f) No person shall be eligible for appointment by direct recruitment to the post specified in column (1) of the Table below, unless he possesses the corresponding other qualifications specified in column (2) there of:--
|
Category and post.
|
Other Qualification.
|
|
(1)
|
(2)
|
|
Category
2 Sub-Inspectors (Men and Women).
|
(1) (i) Must have ability to read and write any one of following languages, namely, Tamil, Telugu, Malayalam, Kannada and Hindustani.
|
|
|
(ii) Must possess a degree obtained from any University or an Institution recognized by the University Grant Commission and also sound knowledge to speak read and write in Tamil.
|
|
|
(2) (i) Every male candidate for appointment to the post shall be subjected to physical measurement test fist and the persons qualified is physical measurement test alone be permitted to undergo endurance test the running
1500 meters, in 7 minutes, an endurance test, that is running 5 kms. in 20 minutes. Every women candidates for appointment to the post shall be subjected to physical measurement test and the persons qualified in physical measurement test alone be permitted to undergo an endurance test, that is running
400 meters in 120 seconds, i.e., 2 minutes: G. O. Ms. No. 101, Home (Pol. IX) Dept., dated the
30th January 2003. The candidates who succeeded in endurance test shall have to undergo physical efficiency test which shall consist of five events specified in the Table below. Out of the said five events, a candidate shall participate in even, on running event and rope candidates and short .... women candidates "and in candidates who secured a minimum star in each of the three events shall qualify to move to the next phase of selection that is written test and in the case of women candidates, irrespective of the marks obtained in the physical efficiency test they shall move to the next phase of selection that is written test and the marks obtained by them in the physical efficiency test snail he taken into account for the purpose of computing marks for the selection to the post of women Sub-Inspector : (G.O. Ms. No.
440, Home (Pol. IX) Dept., dated the 27th May 2003.
|
|
|
Provided that persons directly recruited from among the members and in Categories
4,5 and 6 of the service shall possess--
|
|
|
(a) a degree from any University or institution recognized by the University Grant Commission.
|
|
|
(b) Five years of service in their respective categories and
|
|
|
(c) Clean record of service without any punishments other than minor punishments of black mark, reprimand.
|
Table
For Men Candidates.
|
Sl.
No.
|
Event.
|
One Star Standard. 1*-2 marks
|
Two Star Standard
2*-5 marks.
|
|
(1)
|
(2)
|
(3)
|
(4)
|
|
1.
|
High jump.
|
1.20 meters.
|
1.40 meters.
|
|
2.
|
Long jump.
|
3.80 meters.
|
4.50 meters.
|
|
3.
|
100 meters.
|
15.0 seconds.
|
13.50 seconds.
|
|
4.
|
400 meters.
|
80.00 seconds.
|
70.00 seconds.
|
|
5.
|
Rope Climbing.
|
5 meters.
|
6 meters
(G. O. Ms. No.
190, Home (Pol. IX)
Dept., dated
27.2.2003.)
|
For Women Candidates
|
Sl. No.
|
Event.
|
One Star Standard 1*-2 marks.
|
Two Star Standard
2*-5 marks.
|
|
(1)
|
(2)
|
(3)
|
(4)
|
|
1.
|
Long jump.
|
3.25 meters.
|
3.75 meters.
|
|
2.
|
100 meters.
|
16.50 meters.
|
15.50 meters.
|
|
3.
|
200 meters.
|
36.00 seconds.
|
33.00 seconds.
|
|
4.
|
Short put.
|
4.50 seconds.
|
5.50 seconds.
|
|
5.
|
Throw ball.
|
5 meters.
|
21 meters (G. O. Ms. No.
101, Home (Pol. IX) Dept., Dated the 30th January 2003)
|
7[Open Quota.
(i) Written Test:--The subjects of written test and the scheme of marks for the open quota candidates shall be as follows:--
|
|
Subjects.
|
Marks.
|
|
(a)
|
General Knowledge and Logical Analysis,--
|
40
|
|
|
(b)
|
Logical Analysis, Numerical Analysis, Psychology Test, Communication Skills and Information Handling Ability. (The duration of the written examination which consists of objective type questions will be 2 hours)
|
30
|
70
|
|
|
|
|
|
(ii)
|
Physical Efficiency Test including Physical Measurement and Physical Endurance Test
|
|
15
|
|
(iii)
|
Extra Qualifications (National Service Scheme/National Cadet Corps/Sports/Games)
|
|
05
|
|
(iv)
|
Viva-voce
|
|
10
|
|
Total
|
|
100
|
Departmental Quota.
For the Departmental Quota candidates, there will be only Physical Endurance test and no Physical Efficiency Test and Physical Measurement Test. The subjects of written test and the scheme of marks for Departmental Quota candidates shall be as follows:--
(ii) Written Test:
|
|
Subjects.
|
Marks.
|
|
(a)
|
General Knowledge.
|
15
|
|
(b)
|
Communication Skills, Numerical skills, Logical Analysis, Information Handling Ability Test on Indian Penal Code, Criminal Procedure Code, Indian Evidence Act, Police Standing Orders and Police Administration (The duration of the written examination which consists of objective type questions will be
2 hours).
|
70
|
|
(iii)
|
Winning of Medals in the National Police Duty Meet (Gold-5 marks, Silver-3 marks, Bronze-2 marks).
|
05
|
|
(iv)
|
Viva-voce.
|
10
|
|
|
Total.
|
100]
|
6[Provided that every candidate belonging to the category of Ex-Servicemen and Ex-Personnel of Central Paramilitary Forces shall attend the written test first and the selected candidates shall be
permitted to undergo an endurance test, that is running 1500 metres in 8 minutes. The candidates who succeeded in the endurance test shall have to undergo the physical efficiency test, which shall consist of the five events specified in the Table below. Out of the said five events, a candidate shall participate in one jump event, one running event and the shot put event and shall qualify in all the three events with at least one star standard in each of the events.
For Ex-Servicemen and Ex-Personnel of Central Paramilitary Forces Candidates.
|
Serial Number.
|
Events.
|
One Star Standard
1 star = 2 Marks.
|
Two Star Standard
2 star = 5 Marks.
|
|
(1)
|
(2)
|
(3)
|
(4)
|
|
1.
|
High Jump.
|
0.90
Metres.
|
1.40
Metres.
|
|
2.
|
Long Jump.
|
3.25
Metres.
|
4.50
Metres.
|
|
3.
|
100 Metres Run.
|
17 Seconds.
|
13.50 Seconds.
|
|
4.
|
400 Metres Run.
|
85 Seconds.
|
70 Seconds.
|
|
5.
|
Shot Put (7.26 kg.).
|
5.0
Metres.
|
6.0 Metres.1
|
|
Category
6 Constables (Men and Women)
|
(1) Must have ability to read and write one of following languages namely, Tamil, Telugu, Malayalam, Kan-nada and Hindustani.
|
|
(2) (i) Must have passed X Std or SSLC old paten and also sound knowledge to speak read and write in Tamil.
|
|
(ii) Every male candidate for appointment to the post of Police constable shall be subjected to physical measurement test first and the person qualified in physical measurement test alone be permitted to undergo an endurance test that is running
1500 meters in 7 minutes. (G. O. Ms. No. 190, Home
(Pol. 9) Dept., dated the 27th February 2003) Every woman candidate for appointment to the post shall be subjected to physical measurement test and the person qualified in physical measurement test alone be permitted to undergo an endurance test that is running
400 meters in 120 seconds i.e. 2 minutes. (G. O. Ms. No. 101, Home
(Pol. IX) Dept., dated the 30th January 2003.) The candidates who succeeded in such endurance test shall undergo physical efficiency test consisting of five events specified in the Table below.
|
|
|
Out of five events, a male candidate shall participate in one jump event, one running event (100 meters or
1500 meters) and rope climbing and a female candidate shall participate in one running event (100 meters or
200 meters), long jump and short put or throw ball, "and in the case of men candidates who secured a minimum of one star in each of the three events shall qualify to move to the next phase of selection that is written test and in the case of women candidates, irrespective of the marks obtained in the physical efficiency test they shall move to the next phase of selection that is, written test and the marks obtained by them in the physical efficiency test shall be taken into account for the purpose of computing marks for the selection to the post of women Constable." (G.O. Ms. No.
440, Home (Pol. 9) Dept., dated the 27th May 2003).
8[Explanation.--
This rule shall not apply to appointment to the post by absorption of members of the Tamil Nadu Special Police Youth Brigade.]
|
Table.
For Men Candidates.
|
Sl. No.
|
Event.
|
One Star Standard.
1*-2 marks.
|
Two Star Standard.
2*-5 marks.
|
|
(1)
|
(2)
|
(3)
|
(4)
|
|
1.
|
High jump.
|
1.20 meters.
|
1.40 meters.
|
|
2.
|
Long jump.
|
3.80 meters.
|
4.50 meters.
|
|
3.
|
100 meters.
|
15.0 seconds.
|
13.50 seconds.
|
|
4.
|
400 meters.
|
80.00 seconds.
|
70.00 seconds.
|
|
5.
|
Rope Climbing.
|
5 meters.
|
6 meters.
|
For Women Candidates.
|
Sl. No.
|
Event.
|
One Star Standard. 1*-2 marks.
|
Two Star Standard. 2*-5 marks.
|
|
(1)
|
(2)
|
(3)
|
(4)
|
|
1.
|
Long jump Minimum marks 15.
|
3.25 meters.
|
3.75 meters.
|
|
2.
|
100 meters.
|
16.50 meters.
|
15.50 meters.
|
|
3.
|
200 meters.
|
36.00 seconds.
|
33.00 seconds.
|
|
4.
|
Short put.
|
4.50 seconds.
|
5.50 seconds.
|
|
5.
|
Throw ball.
|
5 meters.
|
21 meters.
|
There shall be a written test consisting of general knowledge and psychology test and marks for extra qualifications for NSS/NCC/Sports/Games as follows:--
|
Subject.
|
Marks.
|
|
General knowledge.
|
50
|
|
Psychology.
|
30
|
|
Extra Qualifications for NSS/NCC/Sports/Games.
|
5
|
|
Total.
|
85:
|
9[Provided that every candidate belonging to the category of Ex-Servicemen and Ex-Personnel of Central Paramilitary Forces shall attend the written test first and the selected candidates shall be permitted to undergo an endurance test, that is, running 1500 metres in 8 minutes. The candidates who succeeded in the endurance test shall have to undergo the physical efficiency test, which shall consist of the five events specified in the Table below. Out of the said five events, a candidate shall participate in one jump event, one running event and the shot put event and shall qualify in all the three events with at least one star standard in each of the events.
For Ex-Servicemen and Ex-Personnel of Central Paramilitary Forces Candidates.
|
Serial Number.
|
Events.
|
One Star Standard.
1 star =
2 Marks.
|
Two Star Standard.
2 star =
5 Marks.
|
|
(1)
|
(2)
|
(3)
|
(4)
|
|
1.
|
High Jump.
|
0.90
Metres.
|
1.40
Metres.
|
|
2.
|
Long Jump.
|
3.25
Metres.
|
4.50
Metres.
|
|
3.
|
100 Metres Run.
|
17 Seconds.
|
13.50 Seconds.
|
|
4.
|
400 Metres Run.
|
85 Seconds.
|
70 Seconds.
|
|
5.
|
Shot Put (7.26 kg.).
|
5.0
Metres.
|
6.0
Metres.]
|
10The minimum qualifying marks in the written test shall be 28 marks out of 80 marks.
Explanation.--Ex-servicemen
4[and Ex-personnel of the Central Para-Military Forces] served as drivers, auto-mechanics,
auto-electricians and armourers shall be exempted from undergoing physical measurement test and physical efficiency test for post of Police constable (G. O. Ms. No. 968, Home
(Pol. IX) Dept., dated the 9th August 2002):
Provided that every candidate competing for appointment under the ten percent sports quota shall have to undergo on Endurance test, that is running of 1500 metres in 6 minutes and 30 seconds, in the case of male candidate and running of 400 metres in 90 seconds, in the case of female candidate:
Provided further that there shall be no written test for the candidates competing for appointment under the ten per cent sports quota and they shall be selected on the basis of marks obtained as indicated below.
15. Probation.--
11(a) Every person appointed to the post of Inspector,
12[. . .], Havildar, Naik and Police Constable shall, from the date on which he joins duty, be on probation for a total period of one year on duty within a continuous period of two years:
Provided that there shall be no period of probation for any person appointed to the post of Inspector appointed as Inspector-Adjutant by promotion.
13(b) Every person appointed to the post of Sub-Inspector shall, from the date on which he joins duty, be on probation for a total period of one year and three months on duty within a continuous period of two years and three months.
16. Training.--
(1)
14[Every person appointed to the posts of Inspector, Havildar, Naik and Constable] appointed otherwise than by promotion shall, within the prescribed period of his probation, undergo training in Tamil Nadu Special Police work for a period of not less than ten months to the satisfaction of the Commandant.
15[Provided further that a person appointed as constable by absorption of the members of the Tamil Nadu Special Police Youth Brigade shall undergo six months of basic institutional training followed by one month practical training.]
(2)
16[Every person appointed to the post of Inspector, Havildar, Naik and Constable] who has not had the opportunity to undergo or complete the said training within the prescribed
period of probation shall not be deemed to have satisfactorily completed his probation until he has undergone the said training to the satisfaction of the Commandant.
17(2-A) Every person appointed to the post of Sub-Inspector by direct recruitment shall, within the prescribed period of his probation, undergo,--
(i) training for a period of not less than one year in the Police Training College or in any other police training institution specified for the purpose by the Government and pass the examination in the subjects prescribed for the training course by the Government, from time to time:
Provided that during the period within proclamation of Emergency issued under clause (i) of article 352 of the Constitution of India is in operation, the period of training shall be limited to four months;
(ii) Three months practical training.
18(2-B) A Sub-Inspector who has not had the opportunity to undergo or complete the training prescribed in sub-rule (2-A) within the prescribed period of probation shall not be deemed to have satisfactorily completed the period of probation until he has undergone the said training to the satisfaction of the appointing authority.
(3) Radio Telegraphy Training: (i) A person selected for appointment in the Signal Branch shall undergo a course of training at the Signal School, Tamil Nadu at Avadi for a period of not less than six months and shall, during the period of training, be attached to company to which the incumbent belongs. On completion of the training, he must qualify himself with Class III Test for operator prescribed in Annexure V. The Commandant of the Armed Police Battalion may, however, at his discretion, permit a candidate who has failed in Class III Test in the first attempt to sit for the subsequent examination in the same test after undergoing a course for a further period of two months. A candidate who fails in the second examination shall be reverted to the respective company from where he was selected for appointment.
(ii) A Naik must, in addition to the Class II test, pass Class I test prescribed in Annexure III.
(iii) A Naik must, in addition to the Class II test, pass Class I test prescribed in Annexure III.
16A
16A.
18Every person selected for appointment to the post of Sub-Inspector by direct recruitment shall, before he is admitted to the training, execute a bond in the Form specified in Annexure VII to these rules.
16B
16B.
19Every person selected for appointment by direct recruitment shall draw pay in the minimum of time scale of pay admissible under the orders in force during the period of training in Police Recruits School.
17. Probation, suspension, termination or extension.--
(a) At any time, before the expiry of the prescribed period of probation, the appointing authority may--
(i) suspend the probation of a probationer and discharge him for want of a vacancy; and
(ii) at its discretion, by order, either extend the period of probation of the probationer, in case the probation has not been extended under rule 19 or terminate his probation and discharge him from service after giving him a reasonable opportunity of showing cause against the proposed termination of probation:
Provided that where a probationer has been given a reasonable opportunity of showing cause against the imposition on him of any of the penalties specified in clauses (d), (g), (h), (i) and (j) of rule 2 of the Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 and at the conclusion of the disciplinary proceedings, a tentative conclusion is arrived at to terminate his probation, a further opportunity of showing cause specifically against termination of his probation need not be given to him.
Explanation.--
An opportunity to show cause may be given after the appointing authority arrives at a provisional conclusion on the suitability or otherwise of the probationer for full membership of the service, either by such authority himself or by a subordinate authority who is superior in rank to the probationer.
(b)
Completion of probation.--
(i) At the end of the prescribed or extended period of probation, as the case be, the appointing authority shall consider the probationer's suitability for full membership of the service in the category for which he was selected.
(ii) If the appointing authority decides that a probationer is suitable for full membership, it shall, as soon as possible, issue an order declaring the probationer to have satisfactorily completed his probation. On the issue of such order, the probationer shall be deemed to have satisfactorily completed his probation on the date of the expiry of the prescribed period of probation.
(iii) If the appointing authority decided that the probationer is not suitable for such membership, it shall, unless the period of probation is extended under rule 19, by order, discharge him after giving him a reasonable opportunity of showing cause against the action proposed to be taken in this regard to him.
Any delay in passing orders of completion of probation shall not monetarily affect probationers and arrears of increments shall be allowed from the date of completion of probation as a matter of course, subject to the following conditions, namely:--
(1) that the probation would have been declared to have been satisfactorily completed from the date ordered, even if the question of declaration of probation had been taken up earlier;
(2) that the declaration of satisfactory completion of probation was delayed by factors which would not in any case, change the date of such completion;
(3) that the person whose probation is declared to have been satisfactorily completed was qualified on the date ordered;
(4) that the declaration of satisfactory completion of probation was not the result of any relaxation of rules.
In all cases under items (1) to (4) above, orders issued declaring probation or relaxing the statuary rules shall include a provision in regard to drawal of arrears of increments:
Provided that where a probationer has been given a reasonable opportunity of showing cause against the imposition on him of any of the penalties specified in clauses (d), (g), (h), (i) and (j) of rule 2 of the Tamil Nadu Police Subordinate Services (Discipline and Appeal) Rules, 1955, and at the conclusion of the disciplinary proceedings a tentative conclusion is arrived at to discharge him from the service, a further opportunity of showing cause specifically against such discharge need not be given to him.
Explanation I.--
The decision of the appointing authority that the probationer is not suitable for full membership may be based also on his work and conduct till the date of the decision, inclusive of the period subsequent to the prescribed or extended period of probation.
Explanation II.--
An opportunity to show cause may be given after the appointing authority arrived at a provisional conclusion on the suitability or otherwise of the probationer for full membership of the service, either by such authority himself or by a subordinate authority who is superior in rank to the probationer.
Explanation III.--
Where the competent authority proposes to terminate the probation of a member of the service for general unsatisfactory work or incapacity without the need for enquiry into specific charges, he shall do so under sub-rule (a). In cases, where he proposes to terminate the probation of such a member for specific charges in addition to or distinct from general inefficiency or incapacity, he shall frame specific charges and follow the detailed procedure laid down in rule 3(b) of the Tamil Nadu Police Subordinate Services (Discipline and Appeal) Rules, as such termination of probation by way of penalty will attract the provisions of Article 311(2) of the Constitution of India.
18. Completion of probation in certain cases.--
Notwithstanding anything contained in rule 17, except in cases where serious charges are pending, all officers appointed by direct recruitment or by promotion or by transfer before the 1st January 1957 and whose probation has not yet been declared, shall under this rule and without further examination of their individual cases, be declared to have completed their probation from the date which they were eligible for such a declaration. Among those appointed on or after 1st January 1957, officers appointed, on promotion or transfer shall also be declared to have completed their probation satisfactorily, if on the 8th January 1962, they were eligible for such declaration and if no serious charges were pending against them. The cases of direct recruits appointed after 1st January 1957 shall be examined individually and orders passed by the competent authority within six months from 8th January 1962 and if no orders are passed within this period of six months, they shall be deemed to have satisfactorily completed their probation on the date of the expiry of the prescribed or extended period of probation. In the case of all officers appointed by direct recruitment or by promotion or by transfer, whose due date of completion or probation is on or after the 1st January 1962, but before the 8th January 1962, the orders on their probation shall issue within six months from the date on which they are eligible for such declaration; and if no order is passed by the competent authority within this period, the officers shall be deemed to have completed their probation:
Provided that in all cases of completion of probation under this rule, formal orders declaring the completion of probation shall be issued by the competent authority.
19. Extension of probation.--
In the case of any probationer falling under rules 15, 16 or 17, the appointing authority may extend his probation to enable him to complete satisfactorily the prescribed training, or as the case may be, to enable the appointing authority to decide whether the probationer is suitable for full membership or not. Such extended period of probation or probation as extended under rule 17(a)(ii) shall terminate at the latest when the probationer has after the date of expiry of the period of probation prescribed for the category in which he is on probation completed three years of duty in such category.
In cases, where the probation is extended or postponed to one who is drawing a pay on a time scale, a condition shall, unless there are special reasons to the contrary, be attached to the order of extension of probation that the probationer's increment shall be stopped until he is declared to have satisfactorily completed his probation. Such stoppage or postponement of increment shall not be treated as a penalty but only as a condition of extension of probation and shall not have the effect of postponing future increments after he is declared to have satisfactorily completed his probation.
20. Exercise of certain powers of appointing authority by higher authorities.--
The powers conferred on the appointing authority other than the State Government may be exercised also by any other authority to whom the appointing authority is administratively subordinate, whether directly or indirectly in the following cases:--
(1) Termination or probation of a probationer under rule 17(a)(ii).
(2) Discharge of a probationer under rule 17(b)(iii).
(3) Extension of probation under rule 17(a)(ii) or rule 19.
21. Pay of probationers and approved probationers.--
There shall be paid to a probationer or an approved probationer on duty, the pay which would be admissible to him if he were a full member of the service in the category in which he is holding a post, as modified by the operation of Fundamental Rules 22 and 31:
Provided that the Sub-Inspector appointed by direct recruitment shall, during the period of training, be paid a pay, which is less than the minimum scale of pay applicable by an amount equal to one increment at the start of the scale:
Provided further that in the case of direct recruits to various categories except Sub-Inspectors, the period of training will count for increment in the time scale of pay applicable to the post to which the candidate is recruited.
22. Discharge and reappointment of probationers and approved probationers.--
(a)
(i) Probationers and approved probationers who were recruited direct shall not be discharged for want of vacancies. Other probationers and approved probationer shall be discharged for want of vacancies in the following order:
First, the probationers in order of juniority; and second, the approved probationers in order of juniority.
(ii) The order of discharge laid down in clause (i) may be departed from in cases where such order would involve excessive expenditure on travelling allowance or exceptional administrative inconvenience.
(b) Approved probationers and probationers who have been discharged for want of vacancies shall be reappointed as vacancies occur in the inverse of the order laid down in clause (i) of sub-rule
(a) But, the said order may be departed from in cases where such order would involve excessive expenditure on travelling allowance or exceptional administrative inconvenience.
23. Appointment of full members.--
(a) All appointments of approved probationers as full members of the service shall be made by the appointing authority:
Provided that the posts of specialists mentioned in rule 2 shall constitute separate categories from those of non-specialists and appointments of approved probationers as full members in their cases shall be made independently in each such category.
(b) Subject to the provisions of rule 12, an approved probationer shall be appointed to be a full member of the service in the category for which he was selected at the earliest possible opportunity in any substantive vacancy which may exist or arise in the permanent cadre of such category and if such vacancy existed from a date previous to the issue of the order of appointment, he may be so appointed with retrospective effect from such date or, as the case may be, from such subsequent date from which he was continuously on duty as a member of the service in such category or in a higher category:
Provided that where more than one approved probationer is available for such appointment as full member, the senior-most approved probationer on the date of the vacancy shall be appointed.
Explanation.--
For the purposes of this sub-rule, an approved probationer on leave shall be deemed to be on duty as a member of the service in the category concerned, if he would have been on duty in such category or in a higher category but for his absence on leave.
(b)
(i) Any substantive vacancy which may exist or arise in the permanent cadre of a class or category and which is to be filled up by an approved probationer against whom serious charges are pending shall be reserved for such person till final orders are issued on the proceeding against him or where such person is reduced in rank for a specified period, till he is actually restored to his original rank.
(c) Where appointment to any class or category of the service is both by direct recruitment (including recruitment by transfer) and by promotion, vacancies against which persons have been recruited, direct and by transfer shall be regarded as a distinct group, while all other vacancies shall be regarded as another distinct group and appointment of full members in accordance with this rule shall be made separately in each of these groups.
(d) No person shall, at the same time, be a full member of this service and any other service.
A full member of another service, who is appointed to be a full member of this service, shall cease to be a member of the former service.
Explanation.--
In computing the continuous period, if any, within which a probationer is required by these rules to undergo his probation, the period of absence on deputation, during which he would have held a post in the category but for such absence, shall be excluded.
24. Seniority.--
(a) The seniority of a person in a category shall, unless he has been reduced to a lower ranks, as a punishment, be determined by the rank obtained by him in the list of approved candidates drawn up by the appointing authority subject to the rule of reservation where it applies. The date of commencement of his probation shall be the date on which he joins duty irrespective of his seniority:
Provided that the seniority of a person recruited direct to the category of Sub-Inspector shall be determined on the basis of the marks obtained by him in the final examination held at the end of the training:
Provided further that the seniority of the Sub-Inspector directly recruited from among the members of this service and members of this service further the members in the Tamil Nadu Police Subordinate Service shall be fixed above the direct recruits selected from open market in the same year.
(b) The transfer of a person from one category to another category carrying the same pay or scale of pay shall not be treated as first appointment to the latter for the purposes of seniority and the seniority of a person so transferred shall be determined with reference to the rank in the category from which he was transferred. Where any difficulty or doubt arises in applying this sub-rule, seniority shall be determined by the appointing authority.
(c) Where a member of the service is reduced to a lower category, he shall be placed at the top of the latter, unless the authority ordering such reduction directs that he shall take rank in such lower category next below any specified member thereof.
(d) The seniority of Police Constables who are appointed on or after 1st July 1977 according to rule of reservation shall be determined with reference to the marks obtained by them in the final examination conducted at the Recruits Schools. In the case of those secured same marks, the seniority shall be decided with reference to their date of birth.
(e) The inter-se seniority of those appointed by more than one method of recruitment and if their date of appointment to the category happens to be one and the same shall be decided with reference to their age.
20(f) Any person serving in any post in specialist category (other than regular line) may opt for transfer to general category (regular line). On transfer to the general category, such person shall take his seniority immediately above his junior serving in any post in general category, if he is otherwise qualified to hold the post. For determining the seniority for this purpose, the seniority at the time of entry in to the Tamil Nadu Special Police Subordinate Service shall be taken into account. A person in the specialist category shall not have any advantage in the general category by virtue of the promotion, if any, earned by him in the specialist category in the event of his transfer or reversion from specialist category to general category either at his option or otherwise.]
25. Travelling allowance concessions.--
Havildar, Naik and Constable whose home is more than 80 Kilometers from his headquarters shall, when proceeding on leave including casual leave or compensation leave, be entitled to the travelling allowance specified below, namely:--
(a) Actual second class railway fare to home and back once a year, provided that not more than 30 per cent of the sanctioned strength shall be granted this concession in any year.
(b) When brought on the married strength:
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(1) To bring his family
to headquarters.
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Actual second class railway fare for family from his home to headquarters.
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(2) To take his family home and back.
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Actual second class railway fare, provided that this concession shall be granted to him only once in four years.
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(ii) Every member of the service shall, on transfer, be entitled to travelling allowance on the scale and at the rate admissible under the Tamil Nadu Travelling Allowance Rules to a member of the Tamil Nadu Police Subordinate Service drawing the same pay.
(iii) Every Sub-Inspector, Havildar, Naik or Police Constable shall, on retirement on retiring pension, superannuation pension, invalid or compensation pension, be eligible for travelling allowance as per the Tamil Nadu Travelling Allowance Rules for himself and also for the members of his family.
(iv) While serving in other States, all members of the service irrespective of rank shall, on discharge, resignation, retirement, removal, invalidation, cessation of probation or suspension, be eligible for Railway warrant as admissible to them as on tour according to the Travelling Allowance Rules to their homes or to the headquarters of the Battalion, State whichever is beneficial to them.
26.
Batta.--
There shall be admissible to the members of the service, while serving away from headquarters, daily allowance at the rate prescribed in the Tamil Nadu Travelling Allowance Rules for the members of the Tamil Nadu Police Subordinate Service drawing the same pay. If any additions to the rates prescribed in the Tamil Nadu Travelling Allowance Rules have been sanctioned for particular localities, such additions may also be drawn. Mileage shall not be admissible for marches of over 32 kilometres, but free transport shall be provided for members of the service and their baggage. In respect of marches of 32 kilometres and less, the provisions of the Tamil Nadu Travelling Allowance Rules shall apply for regulating the claim of daily allowance of the members of the service.
When rations are supplied, the members of the service shall be required to contribute towards the cost up to the amount of their daily allowance.
27. Quarters.--
Members of the service shall be entitled to rent free quarters.
Section I-Full
Members
28. Leave.--
(i) Earned leave.--
(1) A full member of the service shall earn leave at the rate of one eleventh of the period spent on duty:
Provided that he shall cease to earn leave while he has to his credit such leave amounting to 180 days.
(2) The amount of leave due shall be the amount of earned leave diminished by (a) the amount of earned leave which has been taken, and (b) one half of the amount of special disability leave taken on full pay under the Fundamental Rule 83(7)(b).
(3) A full member of the service may, at any time, be granted the whole or any part of the leave due to him provided that not more than 180 days shall be taken at any one time. This leave may be combined with other kinds of leave.
(4) The personnel are permitted to encash the earned leave at credit on the date of superannuation, subject to a maximum of 180 days by the authority sanctioning the pension. They shall be paid leave salary less pension and pension equivalent of Death-cum-Retirement Gratuity.
(ii) Unearned leave.--
(1) Leave on private affairs.--
A full member of the service may be granted leave on private affairs for a total period of six months in all and up to a maximum of three months at any one time. Leave on private affairs may be combined with other kinds of leave.
(2) Leave on medical certificate.--
(A) Leave on medical certificate may be granted to a full member of the service for one year in all. Such leave shall be given only on production of a certificate from such medical authority as the State Government may, by general or special order, prescribe and for a period not exceeding the amount of leave recommended in the certificate. It may be combined with special disability leave.
(B) When the period of one year prescribed in sub-clause (A) has been exhausted, further leave on certificate for a period not exceeding six months in all may be granted in exceptional cases on the recommendation of the medial authority referred to in the said sub-clause.
(3) Extraordinary leave.--
Extraordinary leave may be granted to a full member of the service in exceptional circumstances--
(A) When no other leave is admissible under these rules, or
(B) When no other leave being admissible, the member concerned applies in writing for the grant of extraordinary leave;
(iii) Hospital Leave.--
Hospital leave shall be admissible to Sub-Inspectors, Havildars, Naiks, Lance Naiks and Constables only.
The grant of hospital leave shall be regulated by rule 101 of the Fundamental Rule and the subsidiary rules thereunder issued under the authority of the Government of Tamil Nadu. This leave may be combined with other kinds of leave.
(iv) Special disability leave.--
The grant of special disability leave to full members of the service shall be regulated by rule 83 of the Fundamental Rules issued under the authority of the Government of Tamil Nadu.
Leave salary.--
A member of the service--
(1) while on earned leave shall be entitled to leave salary equal to his pay;
(2) while on leave on private affairs or on leave on medical certificate shall be entitled to leave salary equal to one half of his pay; and
(3) While on extraordinary leave shall be entitled to no leave salary.
Section II - Members other than full
members
(a) (i) Earned leave.--
(1) A member earns leave at the rate of one twenty second of the period spent on duty provided that he shall cease to earn leave while he has at his credit such leave amounting to 30 days.
(2) The amount of leave due shall be the amount of leave earned diminished by (a) the amount of leave which he has taken and (b) one half of the amount of special disability leave taken of full pay under Fundamental Rule 83(7)(b).
(ii) A member may be granted the whole or any part of the leave due to him, provided that not more than two months leave shall be taken at any one time. He may also be granted extra ordinary leave
up to a limit of two months at any one time.
(iii) If an interruption of duty other than leave occurs in his service of a member, the earned leave to his credit shall lapse.
(vi) If a probationer or an approved probationer is appointed as a full member of the service, his leave account shall be credited with the amount of earned leave which would have been admissible to him if he had been a full member of the service in respect of his previous duty, diminished by the amount of earned leave which has been taken and one half of the special disability leave taken on full pay under Fundamental Rule 83(7)(b)
(v) Hospital leave.--
The terms of hospital leave applicable to full members shall apply to any members other than full members of the service.
(b) The leave terms applicable to members of the service other than those referred to in sub-rule (a) shall be as follows:--
(i) Leave account, maximum and total leave.--
(1)
A leave account shall be maintained for each member of the service in terms of leave on full pay. In the leave account shall be credited two elevenths of the period spent by him on duty. The account shall be debited with the actual period of leave on full pay (but excluding special disability leave) and half the period of leave on full pay (other than special disability leave) or of leave on quarter full pay or of special disability leave on half pay taken by the member. Hospital leave whether on full or half pay shall not be debited to the leave account.
(2) The maximum amount of leave on full pay that a member of the service may be eligible for shall be one eleventh on the period spent on duty in the whole service and if he takes leave on medical certificate an additional year in his whole service.
(3) The total amount of leave that may be granted to any one member shall be one eleventh of the period on duty plus one and two third years in terms of leave on full pay.
(4) After a continuous absence from duty on leave for a period of 28 months, a member may be granted an extension of leave on quarter full pay.
(ii) Leave on full pay.--
Leave on full pay may be granted to a member of the service upto one-eleventh of the period spent by him on duty, provided that not more than two months leave is taken at one time. This leave shall not be combined with other kinds of leave, but it may be followed by leave on medical certificate, hospital leave or special disability leave.
(iii) Hospital leave.--
Hospital leave shall be admissible to Sub-Inspector, Non-Commissioned Officers, Lance Naiks and Constables only.
The
grant of hospital leave shall be regulated by rule 101 of the Fundamental Rule and the subsidiary rules thereunder issued under the authority of the Government of Tamil
Nadu. This leave may be combined with leave on medical certificate and special disability leave.
(iv) Leave on medical certificate.--
Leave on medical certificate may be granted to members of the service on duty. It may be combined with special disability leave.
(v) Leave on urgent private affairs.--
A member of the service may be granted leave on urgent private affairs after he has completed ten years of service, provided that if there is leave to his credit in the leave account, he may be granted during his service such leave for a total period of six months on half full pay. Leave on urgent private affairs shall not be combined with other kinds of leave, but it may be followed by leave on medical certificate, hospital leave or special disability leave.
(vi) Special disability leave.--
The grant of special disability leave to the members of the service shall be regulated by rule 83 of the Fundamental Rules issued under the authority of the Government of Tamil Nadu.
(vii) Extraordinary leave.--
In special circumstances and when no other leave is admissible, extraordinary leave upto two months may be granted to the members of the service. Such leave shall not consume other leave that the member may be eligible for, nor shall be eligible for any leave salary during such leave. Extraordinary leave may be combined with other kinds of leave.
(viii) Leave not due may not be granted to the members of the service.
(c) No leave except leave on medical certificate, hospital leave and special disability leave shall be granted to any member of the service unless he can be spared.
(d) The fundamental rules relating to leave as issued and amended from time to time under the authority of the Government of Tamil Nadu and the subsidiary rules made under them by the said Government of Tamil Nadu Leave Rules, as issued and amended from time to time, shall apply mutatis mutandis to the service in so far as they are not repugnant to the provisions of these rules in respect of matters not dealt with in these rules.
(e) Every full member of the service to whom the provisions of sub-rule (a) apply and every member of the service to whom the provisions of sub-rule (b) apply shall, on transfer to an Armed Reserve in accordance with rule 32, be allowed credit for unexpended leave but he shall come under the ordinary leave rules from the date of his transfer without reference to his service in this force.
29. Military service.--
Subject to the provisions of Article 356 and 357-C of the Civil Service Regulations, the service rendered in any of the defence forces, namely, Indian Army, Navy or Air Force shall count for pension and gratuity in the case of any member of the service--
(i) who is invalidated at any age; or
(ii) who is entitled to a pension for service in the force; or
(iii) who after transfer to the ordinary Police, retired therefrom.
30. Transfer to Armed Reserve.--
On recruitment, a Police Constable shall join in an Armed Police Battalion. He shall be imparted a rigorous training which will suit the needs of both the Armed Police out-door duties and the contrasting duties of Taluk Police. The emphasis shall be on good public relation. He shall be specially trained in responding to the needs of the common men as detailed below:--
(a) to impart knowledge of law with special emphasis on constitutional rights of citizens;
(b) to give both the critical and practical knowledge about the functioning of Police units, especially Police Station and outposts;
(c) to teach the scientific methods of investigation;
(d) to bring about qualitative change in the outlook of Police Constables to maintain good Police-Public relationship;
(e) to develop their leadership qualities to command and control any unit under their charge;
(f) to improve their talents in sports and other extracurricular activities;
(g) to mould them into first rate citizens and models for others to emulate.
After such training, the Police Constables shall serve in the Tamil Nadu Special Police Battalion for the first three years. The senior and willing Police Constables up to required number shall be retained in Battalion itself after obtaining in writing either temporary relinquishment shall or the right for transfer from the Battalion. Temporary relinquishment be for a period of not less than three years and without restoration of original seniority. If relinquishment is made permanently, the subsequent claim of the Police Constable shall not be entertainable. Others shall be transferred to District Armed Reserve subject to availability of vacancy, where they shall serve for a period of not less than one year, after which they shall be transferred to Taluk Police Constable establishment.
Naiks and Constables shall, if suitable, be eligible for transfer to an Armed Reserve on completion of 17 years of service in the force and shall count service in the force for increments to pay on transfer to the Armed Reserve.
21[. . .] Havildars including Company Quarter Master Havildars and Naiks shall also be eligible for such transfer, subject to the following conditions, namely:--
(a) that they shall have served for not less than 10 years in the force (counting towards this period any previous military service to the extent allowed);
(b) that they shall have rendered satisfactory service for at least two years in the category from which they are transferred; and
(c) that their general record in the force is good.
For the purposes of assessing corresponding rank for fixing seniority of the personnel in and below the rank of Assistant Sub-Inspector transferred from the Tamil Nadu Special Police to the Armed Reserve, the similarity of duties and responsibilities of the various ranks will be taken as the basis and the same is indicated below:
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Rank in Special Police.
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Rank in Armed Reserve.
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(1)
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(2)
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1. Assistant Sub-Inspector.
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Reserve Assistant Sub-Inspector.
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2. Havildar.
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Head Constable.
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3.
Naik.
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Naik.
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4. Police Constable.
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Police Constable.
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After such training, the Police Constables shall serve in the Tamil Nadu Special Police Battalion for the first three years. The senior and willing Police Constables up to required number shall be retained in Battalion itself after obtaining in writing either temporary relinquishment or permanent relinquishment or the right for transfer from the Battalion. Temporary relinquishment shall be for a period of not less than three years and without restoration of original seniority. If relinquishment is made permanently, the subsequent claim of the Police Constable shall not be
31. Transfer of Motor Transport Drivers to the Criminal Investigation Department, Tamil Nadu and to the Office of the Director General of Police, Tamil
Nadu.--
(a) Motor Transport Drivers (both Police Constable and Naiks, Havildar) shall, with the approval of the Inspector General of Police, be eligible for transfer as Motor Transport Driver Police Constables or Naiks, Havildar, respectively, in the Criminal Investigation Department, Tamil Nadu and in the office of the Inspector General of Police, Tamil Nadu:
Provided that they have served as Motor Transport Drivers in Tamil Nadu Special Police Unit for a minimum period of three years and are in possession of a valid driving licence:
Provided further that their general record in the force is good.
(b) Radio Telegraphy Operators (Police Constables and Naiks) shall, with the approval of the Inspector General of Police, Tamil Nadu, be eligible for transfer to the category of Police Constables, Naiks and Head Constables, respectively, in the Police Radio Branch, Tamil Nadu:
Provided that--
(i) they have served as Radio Telegraphy Operators in the Tamil Nadu Special Police Unit for a minimum period of three years;
(ii) they have passed Third Class, Second Class and First Class Operators Tests in the case of Police Constables, Lance Naiks and Naiks, respectively;
(iii) they have studied upto Secondary School Leaving Certificate and possess a working knowledge in English; and
(iv) their general record in the force is good.
32. Transfer of full members and approved probationers on less pay.--
A full member or an approved probationer of the service shall not be transferred to another service, class or category, carrying less pay than his relative position in the cadre of the service or category to which he belongs, would justify except as a punishment or except with his written consent for transfer to the District Armed Reserve in the similar rank as indicated in rule 30.
33. Uniform.--
Every member of the service shall, on enlistment, be given a free supply of uniform as specified in Annexure II to these rules.
34. Pension and gratuity.--
Subject to the provisions of rule 29, the grant of pension and gratuity to the members of the service shall be regulated as follows, namely:--
(a) Pension and gratuity shall be granted only for approved service.
(b) Service qualifying for pension or gratuity shall be reckoned in accordance with the rules in the Civil Service Regulations/Tamil Nadu Liberalised Pension Rules, 1960, as the case may be.
(c) No gratuity or pension shall be paid to the members of the service, who voluntarily resign the service.
(d) Members of the service shall be eligible for invalid gratuity, retiring and invalid pensions at the rates and on the conditions laid down in the Civil Service Regulations, or the Tamil Nadu Liberalised Pension Rules, 1960, or Tamil Nadu Government Family Pension Rules, 1964, as the case may be, according to the option exercised by the members concerned in this regards:
Provided that--
(i) retirement without medical certificate shall be permissible in the case of all ranks on completion of 25 years of qualifying service.
Explanation.--
A member of the service who comes under the category of personnel who were appointed to the service on or after the 20th June 1952, but before the 28th July 1965 and who opted to come under the Tamil Nadu Government Servants Family Pension Rules, 1964, may retire from service at any time after completing twenty-five years of qualifying service, provided that he shall give in this behalf, a notice in writing to the appropriate authority at least three months before the date on which he wishes to retire. The Government may also require such Government servants to retire at any time after he has completed 25 years of qualifying service, provided that the appropriate authority shall give in this behalf a notice in writing to the Government servant at least three months before the date on which he is required to retire.
(ii) Retirement shall, in all cases, be compulsory on attaining the age of 48 years except the cases mentioned in clause (iii) below provided that in the case of a member who has not completed 25 years of qualifying service on attaining the age of 48, but who is considered efficient and physically fit for the service, the Inspector General of Police on the recommendation of the Commandant, Tamil Nadu Special Police and the Deputy Inspector General of Police, Railways and Armed Police may, at his discretion, permit him to continue in service for such period as is necessary but in any case not beyond 50 years of service to qualify for full pension.
The provisions of sub-rules (c) and (d) shall be applicable only to the new entrants who were appointed to the service on or after the date of issue of G. O. Ms. No. 2221, Home, dated the 20th June 1952. In the cases of the officers and men of the Tamil Nadu Special Police who joined the force prior to the issue of the above Government order, they will be given the option to elect to come under the provisions to these sub-rules or to continue to stay on under the terms and conditions prescribed in the old rule which existed prior to the date of the said Government order. The option once exercised in this regard shall be final.
(iii) Retirement shall, in all cases of members of service who were appointed on or after the 28th July 1965, be compulsory on attaining the age of 58 years: [G. O. Ms. No. 2526, Home Dept., dated the 8th October 1982]
Provided further that save as otherwise expressly provided under clause (ii) above, retirement shall be compulsory on attaining the age of 58 years for those members of service who were appointed to the service prior to 28th July 1965, if they have exercised their option to remain in service even after attaining the age of 48 years.
(iv) All service rendered after attaining the age of 18 years shall count in the case of all ranks for invalid pension and gratuity and retiring pension.
Explanation.--
For the purpose of this clause, "service" shall include service in the Tamil Nadu Police prior to joining the Tamil Nadu Special Police.
(e) The grant of pension and gratuities on account of wounds, injuries and illness caused by field service and pension for families of members who are killed or who die of wounds, or disease on service shall be regulated by the provisions of the Civil Service Regulations or the Tamil Nadu Liaberalised Pension Rules, 1960, as the case may be:
Provided that the State Government may, in special circumstances such as quelling armed disorder of a serious and widespread character, by special order, sanction family and wound pensions on the scale laid down in the Army Regulations.
Explanation.--
For the purposes of this clause, "family" shall include only wife, a legitimate child, father or mother depending upon the deceased for support.
(f) In all matters not specifically provided for in these rules, the pension rules in the Civil Service Regulations or the Tamil Nadu Liberalised Pension Rules 1960, as the case may be, shall apply.
35. Condonation of service and other conditions.--
No member of the service shall be entitled to any condonation of deficiency in qualifying service under article 423 of the Civil Service Regulations:
Provided that the State Government may, on the recommendation of the Inspector-General of Police, grant to any member of the service any concession to which he is not entitled under these rules.
36. Resignation.--
(a) A member of the service may resign the force at any time:
Provided that--
(i) the battalion is not on active service; and
(ii) the acceptance of the resignation will not reduce the sanctioned strength of the service by more than 10 per cent.
(b) A member of the service shall, if he resigns his appointment, forfeit not only the service rendered by him in the particular post held by him at the time of resignation, but all his previous service under the Central or State Government.
The re-appointment of such person to the service shall be treated in the same way as a first appointment to the service by direct recruitment and all rules governing such appointments shall apply and on such appointment, he shall not be entitled to count any portion of his previous service for any benefit or concession admissible under any rule or order:
Provided that nothing contained in this rule shall affect the operation of clause (b) of article 418 or of article 422 of the Civil Service Regulations.
37. Area of service.--
A member of the service shall be liable to serve in any part of the State of Tamil Nadu or when so ordered by the State Government in any part of India, outside the said State:
Provided that nothing contained in this rule shall affect the operation of the provisions of Chapter XII in Part VII of the Fundamental Rules in regard to the transfer of officers to foreign service.
38. Re-employment of pensioners.--
Nothing in these rules shall be construed to limit or abridge the powers of the Government and of subordinate authorities to re-employ in the categories to which they belonged at the time of retirement, persons who have retired on a Civil Pension or gratuity in accordance with the provisions contained in Chapter XXI of the Civil Service Regulations and the delegations made thereunder. The re-employment of such a person shall not be regarded as a first appointment to the service. The person re-appointed shall be given the minimum pay of the post to which he is re-appointed, the difference between such pay and the pay he was drawing at the time of his retirement being made up from his pension. The balance of his pension, if any, shall be held in abeyance during the period of re-employment. If, however, his pay at the time of retirement was more than the total of his pension and of the minimum pay of the post to which he is re-appointed, he shall be given a personal pay equivalent to the difference.
39. Relinquishment of rights or privileges.--
Any member of the service may in writing relinquish any right or privilege to which he may be entitled under these rules, if in the opinion of the appointing authority such relinquishment is not opposed to public interest and nothing contained in these rules shall be deemed to require the recognition of any rights or privilege to the extent to which it has been so relinquished.
40. Relasation of rules in individual cases.--
Any of these rules may, for reasons to be recorded in writing, be relaxed in individual cases in which the State Government are satisfied that a strict application of the rule would cause hardship to the individual concerned.
41. Alteration of date of birth.--
(a) If, at the time of appointment a candidate claims that his date of birth is different from that entered in his Secondary School Leaving Certificate or Matriculation Register of School Records, he shall make an application to the appointing authority stating the evidence on which he relies and explaining how the mistake occurred. The application shall be forwarded to the Board of
Revenue22 for report after investigation by an officer not below the rank of a Deputy Collector and on receipt of the report, the appointing authority shall decide whether the alteration of date of birth may be permitted or the application may be rejected:
Provided that in the case of a candidate who, was born outside Tamil Nadu, the investigation through the Board of Revenue1 shall be dispensed with and Tamil Nadu Public Service Commission, the appointing authority shall examine and scrutinise the records that may be produced by the candidate and shall decide whether the alteration of date of birth may be permitted or the application may be rejected.
(b) After a person has entered service, an application to correct the date of birth as entered in the official records shall be entertained only if such an application is made within five years of such entry into service. Such an application shall be made to the authority competent to make an appointment to the post held by the applicant at the time of his application and shall be disposed of in accordance with the procedure laid down in sub-rule (a).
(c) Any application received after five years after entry into service shall be summarily rejected.
(cc) Every person shall check up attest his date of birth as entered in his service roll at the time of his completion of probation.
(d) In considering the question of permitting an alteration in the date of birth as entered in the official records even when such entry is proved to have been due to a bona fide mistake, the
Government or the appointing authority shall take into consideration the circumstances whether the applicant would normally be eligible for appointment to the post at the time of entry into service had his age been correctly stated and what would have been its effect on his service conditions of other officers in the service and may permit the alteration subject to such conditions as they or it may deem fit to impose.
(e) The procedure laid down in sub-rule (a) shall be followed in all cases where alteration of date of birth is proposed to suo moto by the Head of office on the basis of the medical opinion, in the absence of any other authoritative records.
Explanation.--
For the purpose of this sub-rule, "authoritative records" are the Secondary School Leave Certificate or University, College or School Records.
(f) The decision of the appointing authority or the Government, as the case may be, shall be final.
42. Savings.--
(a) Nothing in these rules shall adversely affect any person who was a member of the Malabar Special Police Subordinate Service in the post specified in Column (1) of the Table below on the date specified in the corresponding entry in column (2) thereof.
Table
|
Post.
|
Date.
|
|
(1)
|
(2)
|
|
Inspector 2nd.
|
March
1942.
|
|
Battalion Quarter Master Inspector.
|
1st March
1942.
|
|
Any other post.
|
1st April
1942.
|
(b) Where these rules would in respect of any matters adversely affect a person who was a member of the Malabar Special Police Subordinate Service in a post before the respective date specified against it in sub-rule (a), he shall, in respect of such matter, be governed by the rules and orders, if any, which were applicable to him immediately prior to such date.
(c) If, before the 26th April 1934, a person had been exempted under the orders then in force from the possession of any qualification and the possession of such qualification is prescribed by these rules, they shall not apply to such person to the extent and in respect of the category, grade or post, specially covered by the order of exemption.
(2) Notwithstanding anything contained in these rules, the provisions of rules, 5, 7, 9, 10 and 12(a) of the Tamil Nadu Special Armed Police Subordinate Service Rules shall not adversely affect the existing incumbents on the date of introduction of the Tamil Nadu Special Armed Police Subordinate Service Rules, namely, the first April 1954.
(3) Notwithstanding anything contained in these rules, the orders issued in respect of service matters during the period from the 20th October 1971 to the 21st August 1978, with reference to the Malabar Special Police Subordinate Service or the Special Armed Police Subordinate Service, shall not adversely affect any member of the force. [G.O. Ms. No. 2376, Home Dept., dated the 15th September 1982].
