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Sections
Rule - 1. Short title.
THE
ANDHRA PRADESH POLICE (POLICE ACADEMY) SUBORDINATE SERVICE RULES
[1]THE ANDHRA PRADESH POLICE (POLICE ACADEMY) SUBORDINATE SERVICE RULES
PREAMBLE
In exercise of the powers conferred by the proviso to Article 309 of the
Constitution of India and in supersession of all rules, the Governor of Andhra
Pradesh hereby makes the following Special Rules for the Andhra Pradesh Police
(Police Academy) Subordinate Service.
Rules
Rule - 1. Short title.
These rules may be called the Andhra Pradesh Police (Police Academy)
Subordinate Service Rules.
Rule - 2. Constitution.
The service shall consist of the following categories of posts in the
Andhra Pradesh Police (Police Academy) Subordinate Service .
|
Class-A: |
|
|
Category
(1) |
.. Reserve
Sub-Inspector. |
|
Category
(2) |
..
Assistant Reserve Sub-Inspector. |
|
Category
(3) |
.. Data
Recording Officer. |
|
Category
(4) |
.. Head
Constable. |
|
Category
(5) |
.. Head
Constable (Driver). |
|
Category
(6) |
.. Police
Constable |
|
Category
(7) |
.. Police
Constable (Driver). |
|
Class-B: |
|
|
Category
(1) |
..
Librarian. |
|
Category
(2) |
..
Assistant Offset Machine Operator. |
|
Category
(3) |
.. Binder. |
Rule - 3. Method of Appointment and Appointing Authority.
Subject to the other provisions in these rules, the method of
appointment and appointing authority for the several categories shall be as
follows .
|
Category |
Method of
Appointment |
Appointing
Authority |
|
(1) |
(2) |
(3) |
|
Class-A: |
|
|
|
(1)
Reserve Sub-Inspector. |
By
transfer on tenure of a reserve Sub-Inspector of Armed Reserve or Special
Police Battalions of Police Department |
Director
Genl. & Inspr Genl. of Police. |
|
(2)
Assistant Reserve Sub-Inspector. |
By
transfer on tenure of an Assistant Reserve Sub-Inspector of Armed Reserve or
Special police Battalions of Police Department. |
Director
Genl. & Inspr. Genl. of Police. |
|
(3) Data
Recording Officer. |
By
transfer on tenure of an Associate Programmer from the Police (Computer)
Department |
Director
Genl. & Inspr Genl. of Police. |
|
(4) Head
Constable. |
|
|
|
(5) Head
Constable (Driver). |
By
transfer on tenure of persons in equivalent ranks in the Civil Police or |
Director
Genl. & Inspr. Genl. of Police. |
|
(6) Police
Constable |
Armed
Reserve or Special Police Battalions or Police Transport Organisation of the
Police Department |
|
|
(7) Police
Constable (Driver). |
||
|
Class-B: |
|
|
|
(1)
Librarian. |
|
|
|
(2)
Assistant Offset Machine Operator. |
By
transfer on tenure of persons in equivalent or comparable ranks from other
wings in the Police Department |
Director
General and Inspector General of Police. |
|
(3)
Binder. |
Rule - 4. Period of Tenure.
The appointment on tenure to any post in this service shall not
ordinarily be for more than 3 years at a time, subject to extension to a
maximum period of 5 years.
Provided that nothing in this rule shall preclude the Government or the
Director General and Inspector General of Police, as the case may be, to
repatriate the officers taken on tenure to their parent departments before
expiry of the period of tenure, if it is considered necessary to do so in
public interest 5. Transfers and Postings. The Director General and Inspector
General of Police, shall be the competent authority to effect the transfers and
postings of persons in this service.