[1]THE KERALA POLICE (REGULATION OF PHYSICAL TRAINING)
RULES, 2000 In exercise of the powers
conferred by clauses (ca) and (cb) of sub-Section (1) of section 69 of the
Kerala Police Act, 1960 (5 of 1961), the Government of Kerala hereby make the
following rules namely: - (1)
These rules may be-called the Kerala Police (Regulation of
Physical Training) Rules, 2000. (2)
They shall come into force at once. (1)
In these rules, unless the context otherwise requires,- (a)
'Act' means the Kerala Police Act, 1960 (Act 5 of 1961); (b)
'Form' means a Form appended to these rules; (c)
'Permit' means the permit issued under sub-section (1) of section
18 A of the Act; (d)
'register' means the registers specified under rule 9. (2)
Words and expressions used in the Act, but not defined in these
rules shall have the meanings respectively assigned to them in the Act. (1)
The permit specified under section 18A of the Kerala Police Act,
for imparting training in physical activity involving methods of attack or
self-defense shall be issued by the Circle Inspector of Police having
jurisdiction over the area where the place of training is situated. (2)
Any person desiring to obtain a permit shall apply to the permit
issuing authority in Form No. 1 for granting the permit. (3)
The applicant should satisfy the permit issuing authority that the
permit is required for bona fide purpose and that the applicant has not been
involved in any criminal activity or in any other activity detrimental to
national interests or public order. (4)
The permit issuing authority may call for and examine such
documents and records as may be reasonably required in the circumstances of
each case for establishing the bona fides of the applicant and the purpose for
which the permit is required. (5)
The permit issuing authority may refuse to issue a permit, where
the authority is not satisfied as to the conditions specified in sub-rule(3)
above, by a written order. (6)
If the permit issuing authority is satisfied about the bona fides
of the applicant, he may issue the permit in Form No. III. (7)
The fee for granting a permit shall be Rs. 1,000 (one thousand
rupees only) which shall be levied from the applicant before issuing the
permit. The validity of a permit issued
under rule 3 shall be two years from the date of such permit. The application for renewel of a
permit shall be made within one month before the date of expiry of the permit,
in Form No. II to the permit issuing authority along with an amount of Rs. 250
(Rupees Two hundred and fifty only) as renewal fee. In case where the permit
holder fails to apply for renewal within one month of its expiry, he will have
to apply afresh for the permit. (1)
An appeal against any order canceling or suspending a permit
granted under sub-section (1) of Section 18 A of the Act shall lie to the
Deputy Inspector General of Police having jurisdiction over the area where the
place of training is situated. (2)
Every appeal shall be in writing, accompanied by a copy of the
order appealed against and shall be presented within 30 days of the date of
such order. Every person holding the permit
shall, when called upon to do so by any Police Officer not below the rank of
the Sub-Inspector of Police having jurisdiction over the area where the place
of training is situated, produce it for verification. Any Police Officer not below the
rank of a Sub-Inspector of Police having jurisdiction over the area where the
place of training is situated shall have free access to any place of training
for the purposes of inspection and search. Every permit holder shall
maintain the following registers at the place of training and shall produce
them on demand before the inspecting authority, permit issuing authority or the
appellate authority, - (a)
Trainee register which shall contain the name and full address of
the trainee undergoing training at the centre along with his photograph. The
register shall also carry details of the trainee such as his age, parentage,
permanent/temporary residential addresses and educational qualifications. In
case where the trainee is a minor, the consent letter of the legal guardian
should be pasted at the appropriate place in the register. (b)
Instructors' register which should contain the name and full
address of the instructor imparting physical training, his photograph, age,
parentage, permanent/temporary residential addresses, educational
qualifications and qualification for imparting physical training. (c)
Attendance register of Instructors in which entries relating to
attendance of instructors imparting training should be made. (d)
Attendance register of trainees in which entries relating to
attendance of trainees receiving training should be made. (e)
Register of fees collected, in which details of fees collected
from the trainee should be shown. (f)
Inspection register, in which remarks of the inspecting authority
is entered. (g)
Register of training equipments in which stock and details of
training equipments used at the training centre for imparting training shall be
furnished. No physical training activity
shall be conducted between 9 p.m. and 5 a.m. [1] Issued
under G.O.(P) No. 129/2000/Home dated 3-6-2000 pub. in K.G. Ex. No. 1065 dated
6-6- 2000.THE
KERALA POLICE (REGULATION OF PHYSICAL TRAINING) RULES, 2000
PREAMBLE