[THE KERALA POLICE
SERVICE SPECIAL RULES, 1966
Rule - 1. Constitution.
The service shall consist of the following Branches and
categories of Officers, namely:-
Branch I - General
|
[Category
|
1.
|
Superintendent of Police (Non-IPS)
|
|
"
|
1A.
|
Deputy Superintendents of Police including Vice Principal, Police
Training College.
|
|
"
|
2.
|
Circle Inspectors other than those included in Branches II and III.
|
|
|
|
Branch II - Armed Police
|
|
[Category
|
1.
|
Deputy Commandants, Armed Police Battalions.
|
|
"
|
1A.
|
Assistant Commandants, Armed Police Battalions (including Assistant
Commandant Adjutant and Assistant commandant (Quartermaster)).
|
|
"
|
2.
|
Armed Police Inspectors, Armed Police Battalions]
|
|
"
|
[2A.
|
Deputy Commandant, District Armed Reserve/Commandant, District Armed
Reserve]
|
|
Category
|
3.
|
Assistant Commandant, District Armed Reserve.
|
|
"
|
4.
|
Reserve Inspectors, District Armed Reserve.
|
|
"
|
[5.
|
Reserve Inspector, Mounted Police Unit.]
|
|
|
|
Branches III - Miscellaneous
|
|
[Category
|
1.
|
Superintendent of Police (Telecommunication)]
|
|
"
|
[1A.
|
Deputy Superintendent of Police, Telecommunication]
|
|
"
|
[1B.
|
Director, Shorthand Bureau.]
|
|
"
|
2.
|
[Chief Reporter, Shorthand Bureau.]
|
|
"
|
3.
|
[Police Radio Inspectors]
|
|
|
4.
|
Armourer Inspectors.
|
|
Category
|
[5.
|
Tester Inspectors.]
|
|
"
|
[6.
|
Inspector of Police (Explosives)]
|
|
"
|
[7.
|
Motor Transport Inspector.]
|
Rule - 2. Appointment.
(a)
Appointment to the various branches
and categories be made as follows:-
|
Category
|
Method of appointment
|
|
(1)
|
(2)
|
|
Branch I- General
|
|
[1. Superintendent of Police (Non-IPS)
|
Promotion from among Deputy Superintendents of Police including
Vice-Principal, Police Training College.]
|
|
1A. Deputy Superintendents of Police including Vice Principal, Police
Training College.
|
[(a) Direct recruitment
or
(b) Promotion from among Circle Inspectors (category 2, Branch-I)]
|
|
2. Circle Inspectors other than those included in Branches II and III.
|
Recruitment by transfer from among Sub- Inspectors of Police in the
Kerala Police Subordinate Service.
|
|
[1. Deputy Commandants, Armed Police Battalions.
|
Promotion from category 1A.
|
|
Branch II-Armed Police
|
|
1A. Assistant Commandants, Armed Police Battalions.
|
Promotion from category 2.
|
|
2. Armed Police Inspectors, Armed Police Battalions.
|
(1) Recruitment by transfer from among Armed Police Sub Inspectors of
the Armed Police Battalions in the Kerala Police Subordinate Service.
or
(2) By direct recruitment from among eminent sportsmen.
|
Note. 10% of the vacancies arising after the date of issue
of these amendments shall be reserved to be filled up by direct recruitment
from among eminent sportsmen. In the absence of qualified hands for direct
recruitment from among eminent sportsmen, such vacancies shall also be filled
up by appointment by transfer under item (I) above.]
|
(1)
|
(2)
|
|
[2A. Deputy Commandant, District Armed Reserve/
Commandant, District Armed Reserve.
|
Promotion from Assistant Commandants of District Armed Reserve.]
|
|
3. Assistant Commandant, Armed Reserve.
|
Promotion of Reserve Inspectors. District Armed Reserve.
|
|
4. Reserve Inspectors, District Armed Reserve.
|
Recruitment by transfer from among Reserve Sub inspectors, District
Armed Reserve of the Kerala Police Subordinate Service; or
In the absence of suitable candidates for such transfer, by appointment
of Armed Police Inspectors from the M.S.P. or S.A.P. Battalions.
|
|
[5. Reserve Inspector, Mounted Police Unit.
|
Recruitment by transfer from among Reserve Sub Inspectors, Mounted
Police Unit in the Kerala Police Subordinate Service having a minimum period
of two years service as Reserve Sub Inspector in the Mounted Police Unit;
or.
In the absence of suitable candidates for transfer, by appointment from
among the Reserve Inspectors or by transfer from Reserve Sub-Inspectors who
are willing to be absorbed in the Mounted Police Unit permanently from
District Armed Reserve in the State. Such persons will forfeit their claims
for promotion in the regular Armed Reserve. In such cases a practical test in
riding shall be conducted to determine the suitability of such candidates.]
|
|
Branch III - Miscellaneous (Technical)
|
|
[1. Superintendent of Police Telecommunication)
|
By promotion from among Deputy (Superintendent of Police
(Telecommunication.)
or
In the absence of suitable candidates for promotion, by direct
recruitment].
|
|
1 A. Deputy Superintendent of Police, Telecommunication
|
Appointment from among Radio Inspectors of Police; or
In the absence of suitable candidates for such appointment, by direct
recruitment.
|
|
[1B. Director, Shorthand Bureau
|
By promotion from category 2, Chief Reporter. Shorthand Bureau.]
|
|
[2. Chief Reporter, Shorthand Bureau]
|
Recruitment by transfer from among [Reporter Grade 1]
Shorthand Bureau in the Kerala Police Subordinate Service.
|
|
[3. Police Radio Inspectors
|
(i) Recruitment by transfer from among Radio Sub Inspectors of Police
of Kerala Police Subordinate Service; or
[(ii) In the absence of suitable candidates for
recruitment by transfer, by direct recruitment]
|
|
4. Armourer Inspectors
|
Recruitment by transfer from among Armourer Sub Inspectors of the
Kerala Police Subordinate Service.
|
|
[5. Tester Inspectors
|
By transfer from among Finger Print Experts in the Kerala General
Subordinate Service.)
|
|
[6. Inspector of Police (Explosives)
|
By appointment from the Circle Inspectors of the General Executive
Cadre) under Branch 1-General]
|
|
[7. Motor Transport Inspector
|
(i) Recruitment by transfer from among Reserve Sub Inspectors/Armed
Police Sub Inspectors in the Motor Transport Unit of the Police Department;
(ii) In the absence of qualified hands under item (i) above, by direct
recruitment]
|
(b)
Promotions and appointments by
transfer shall be made from select lists prepared on the basis of merit and
ability, seniority being considered only where merit and ability are approximately
equal. Persons included in a select list shall be ranked in the order of their
seniority:
[Provided that selection for appointment by transfer to the
post of [Inspector
of Police (Explosives)] shall be made by a Board constituted for the purpose,
consisting of the Inspector General of Police as Chairman,
Deputy Inspector General of Police (Criminal Investigation
Department & Railways) as Convener, Superintendent of Police, Special
Branch Criminal Investigation Department and Superintendent of Police, Crime
Branch Criminal Investigation Department (I) as members.]
Rule - 3. Reservation of appointment.
The rules relating to reservation of appointments (General
Rules 14 to 17) shall apply to the appointments by direct recruitment to all
categories except category 2 of Branch II.
Rule - 4. [Appointing Authority.
The appointing authority for category 2 of Branch I, [categories
2, 4 and 5 of Branch II] and [categories
2, 3,4,5,6 and 7 of Branch III] shall be the Inspector General of Police.]
Rule - 5. Qualifications.
(a)
No person shall be eligible for
appointment to the categories specified in column (1) of the Annexure to these
rules by the method specified in column (2) unless he possesses the
qualifications specified in the corresponding entry in column (3) thereof.
(b)
No person with a past history of
insanity shall be eligible for appointment to any of the categories of this
service.
Rule - 6. Probation.
Every person appointed to any Branch or Category shall from
the date on which he joins duty, be on probation:
(1)
if recruited direct or by transfer
from another service, for a total period of two years on duty within a
continuous period of three years;
(2)
if appointed by promotion for a total
period of one year on duty within a continuous period of two years.
Rule - 7. Training.
A probationer recruited direct to [
category [A] Branch I, shall undergo training in the Police Training College. A
probationer recruited to category 2. Branch II shall undergo such preliminary
training in the Police Training College and in the Malabar Special Police or
Special Armed Police Battalions as may be directed by the Inspector General of
Police, taking into account his previous training and experience. [A
probationer recruited to category 5, Branch II by appointment or transfer from
Armed Reserve shall undergo a training riding in the Mounted Police at
Trivandrum for six weeks. If found necessary they shall be sent for training at
Army Remount Centre. Meerut after the successful completion of the training at
Trivandrum.]
Rule - 8. Test.
(a)
A person appointed by direct
recruitment as Deputy Superintendent of Police [category
1A,] Branch I, shall pass at or before the fifth examinations held after such
appointments, an examination in the following subjects:
|
|
|
Marks
|
|
Maximum
|
Minimum
|
|
1.
|
The Indian Penal Code and Special and Local Criminal Law including the
Police Act
|
120
|
96
|
|
2.
|
The Code of Criminal Procedure
|
120
|
96
|
|
B.
|
The Indian Evidence Act
|
100
|
40
|
|
C.
|
Medical Jurisprudence and Toxicology
|
100
|
40
|
|
D.
|
(1) Police Department Orders
|
100
|
60
|
|
(2) Scientific Aids to Investigations
|
100
|
40
|
Note. The examinations will generally be conducted half
yearly by the Kerala Public Service Commission.
(b)
No person shall be eligible for
increments in his time-scale of pay or for appointment as a full member of the
service unless and until he has passed the examination in all the subjects
specified in sub-rule (a):
(c)
If any person has satisfactorily
completed the prescribed period of probation and has passed the examination in
all the said subjects within the period prescribed by sub-rule (a) he shall
count his service for increments and be deemed to have become a full member of
the service on and from the date on which he has completed the period of
probation or passed the said examination, whichever is later: and
(d)
If any person fails to pass the
examination in any of the said subject within the period prescribed by sub-rule
(a), he shall, by order, be discharged from the service.
(e)
Every person appointed to [category
1A] [xxx]
of Branch I shall, within the prescribed period of probation, pass the Account Test
for the Executive Officers of Kerala, if he has not already passed the Test or
Account Test (Lower).
Rule - 9. Uniforms Grants.
A member of the service shall be paid such initial and
recurring uniform grant as may be prescribed by the State Government from time
to time.
Rule - 10. Quarters.
Where a member of the Service is provided with quarters by
Government, he shall pay house rent at such rate as may be prescribed by
Government from time to time.
Rule - 11. Transfer.
(a)
A person holding a post in any of the
categories in this service may, in the interest of discipline and in public
interest, be transferred either temporarily or permanently, to a corresponding
post in another category in the same or in another branch in consultation with
the Public Service Commission:
Provided that for transfer of an Armed Police Inspector of
the Armed Police Unit as Reserve Inspector or Circle Inspector or vice versa
upto a period of one year, the Public Service Commission need not be consulted
if the appointment is expressed to be temporary and is made in the interest of
discipline and/or public interest.
(b)
In determining the seniority of a
person in the category to which he has been permanently transferred under
sub-rule (a) the service rendered by him in the category from which he was
transferred shall be deemed to be service rendered in the category to which he
has been transferred.
Rule - 12. Area of service.
A member of the service shall be liable to serve in any
part of the State of Kerala, or when so ordered by the State Government, in any
part of India outside the State.
Rule - 13. Attack of insanity while in service.
A member of this service who get an attack of insanity
shall be liable to compulsory retirement from the service.
ANNEXURE
(Referred to in Rule 5)
|
Category
|
Method of appointment
|
Qualifications
|
|
(1)
|
(2)
|
(3)
|
|
Branch -I
|
|
1. Dy. Superintendent of Police including Vice Principal, Police
Training College
|
Direct recruitment
|
(1) Must have completed or must complete the age of 20 years and must
not have completed or must not complete 25 years on the first day of July of
the year in which applications for appointment are invited.
|
|
[Note. For Special Recruitment exclusively from among
Scheduled Caste/Scheduled Tribe candidates, the minimum age limit will be 20
years and the maximum age limit 30 years on the 1st day of July of the year
in which applications for appointment are invited with relaxation of 5 years
for the members of the above communities employed in Kerala Government
Service.]
|
(2) Must hold a degree of B.A., B.Sc. or B.Com. of a recognized
University.
|
|
(1)
|
(2)
|
(3)
|
|
|
|
(3) Must possess the following minimum physical standards.
(a) (i) Height 165.10 cm.
[The minimum height required for candidates belonging
to Scheduled Castes or Scheduled Tribes is 160 cm.]
(ii) Chest 81.28 cm. on full expiration with a minimum expansion of
5.02 cm.
(b) Must be certified as to his physique and fitness and capacity for
outdoor work.
(c) Must be certified to possess the visual standards specified below
with or without glasses.
|
|
Distant
|
Vision
|
Near
|
Vision
|
|
Better eye
|
Worse eye
|
Better eye
|
Worse eye
|
|
6/9
|
6/9
|
0.6
|
0.8
|
|
|
Or
|
|
|
|
6/6
|
6/12
|
|
|
Note 1. The total amount of Myopia (including the Cylinder)
shall not exceed 1-4.00 D, Total amount of Hypermetropia (including the
cylinder) shall not exceed +4.00 D.
Note 2. Wherever possible Fundus examination should be
carried out and results recorded. The necessity for carrying out such
examination is left to the discretion of the medical authority.
Note 3. Color Vision:- The following grade of color
perception is essential.
(1)
Distance between the lamp and
candidate 487.68 cm.
(2)
Size of apperture 1.3 mm.
(3)
Time of exposure 5 sec.
Satisfactory color vision constitutes recognition with case
and without hesitation of signal red, signal green and transparent colors.
Note 4. Field of vision:- The field of vision shall be
tested by the confrontation method. Where such test gives unsatisfactory or
doubtful results, the field of vision should be determined on the perimeter.
Note 5. Night Blindness:- Night blindness need not be
tested as a routine, but only in special cases. No standard test or testing of
night blindness or dark adaptation is prescribed. The medical authority should
be given the discretion to improvise such rough tests ego recording of
visual acuity with reduced illumination or by making the candidate recognize
various objects in a darkened room after he or she has been there for 20 to 30
minutes. Candidates own statements should not always be relied upon, but they
should be given due consideration.
Note 6. Ocular conditions other than visual acuity:-
(a)
Any organic disease or a progressive
refractive error which is likely to result in lowering the visual acuity should
be considered as a disqualification.
(b)
Trachoma. Trachoma unless complicated
shall not ordinarily be a ground for disqualification.
(c)
Squint. Squint, even if the visual
acuity is of the prescribed standard, should be considered as a
disqualification.
Branch II
|
[Armed Police Inspectors
|
Direct
Recruitment from among eminent Sportsmen
|
Educational. Pass in Pre-degree Course or its
equivalent qualification.
Age. Must have completed 18 years
of age and must not have completed 30 years of age on the first day of
January of the year in which applications for appointment are invited.
Physical and visual standards. Must possess the following minimum physical standards:-
(a) (i) Height-165.10cm.160.2cm in the case of Scheduled Castes and
Scheduled Tribes.
(ii) Chest. - 81.28 cm. on full expiration with a minimum expansion of
5.08 cm.
(b) Eye sight. Must be certified to possess the visual standards
specified below with or without glasses.
|
|
Distant Better eye
|
Vision Worse eye
|
Near Better eye
|
Vision Worse eye
|
|
6/9
|
6/9
|
0.6
|
0.8
|
|
6/6
|
Or
6/12
|
|
|
Note 1. The total amount of Myopia (including the Cylinder)
shall not exceed 1-4.00 D. Total amount of Hypermetropia (including the
cylinder) shall not exceed +4.00 D.
Note 2. Wherever possible, Fundus examination should be
carried out and results recorded. The necessity for carrying out such
examination is left to the discretion of the medical authority.
Note 3. Color Vision:- The following grade of color Perception
is essential.
(1)
Distance between the lamp and
candidate 487.68 cm.
(2)
Size of apperture 1.3 mm.
(3)
Time of exposure 5 sec.
Satisfactory color vision constitutes recognition with case
and without hesitation of signal red, signal green and transparent colors.
Note 4. Field of vision:- The field of vision shall be
tested by the confrontation method. Where such test gives unsatisfactory or
doubtful results, the field of vision should be determined on the perimeter.
Note 5. Night blindness:- Night blindness need not be
tested as a routine, but only in special cases. No standard test or testing of
night blindness or dark adaptation is prescribed. The medical authority should
be given the discretion to improvise such rough tests e.g. recording of visual
acuity with reduced illumination or by making the candidate recognize various
objects in a darkened room after he or she has been there for 20 to 30 minutes.
Candidates own statements should not always be relied upon, but they should be
given due consideration.
Note 6. Ocular conditions other than visual acuity:-
(a)
Any organic disease or a progressive
refractive error which is likely to result in lowering the visual acuity should
be considered as a disqualification.
(b)
Trachoma. Trachoma unless complicated
shall not ordinarily be a ground for disqualification.
(c)
Squint. Squint, even if the visual
acuity is of the prescribed standard, should be considered as a
disqualification.
Other Qualifications. Must have won the 1st, 2nd or 3rd
place in individual items of sports in national meets or have won the 1st or
2nd place in athletics in the All India Police Meet;
or
Should have been a member of the Indian Team in
international meets;
or
Should have been a member of the State team winning 1st or
2nd place in the Nationals,]
|
Branch III
|
|
[l. Superintendent of Police(Tele-communication)
|
Direct Recruitment
|
1. (a) Graduation in Telecommunication/Radio Engineering or Technology
or equivalent qualifications,
or
M.Sc. (Physics or Applied Physics) with Wireless/ Electronic as special
subject.
(b) 5 years' practical and administrative experience in a major Radio
Organization acquired after the acquisition of the academic qualification
under item I above.
2. Age. Must not have completed 40 years of age on the 1st day of
January of the year in which applications for appointment are invited,
subject to relaxation as per rules.]
|
|
1A. Deputy Supdated of Police, Telecommunication
|
Appointment - from Radio Inspectors of Police
Direct Recruitment
|
8 years' service in the Police Radio Unit (including the radio branches
of S.A.P. and M.S .P.) in the rank of Sub Inspector or above of which atleast
2 years' must be as Inspector.
[(a) B.Sc.(Engineering) Degree in Tele-communication
and Radio Engineering or equivalent qualifications.
(b) Three years' experience in a major Radio Organization, acquired
after the acquisition of the academic qualification in item (a) above.
(c) Must not have completed or must not complete 38 years on the first
day of July of the year in which applications for appointment are invited.]
|
|
[x x x]
(2) Police Radio Inspectors
|
[Recruited by transfer]
|
6 years' service in Police Radio Unit (including the radio branch of
the S.A.P. and M.S.P.)
|
|
|
from among Radio Sub Inspectors of Police Direct Recruitment
|
in the rank of Havildars/Head Constables or above of which at least two
years must be as Sub Inspectors.
(a) Diploma in Telecommunication/Radio Engineering or equivalent.
(b) Two years' experience in a Major Radio Organization.
Note. In respect of Defense service personnel 3 years' experience in
Signal Corps (Supervisory) with total service of 5 years will be reckoned as
equivalent qualification for direct recruitment.
(c) Must be certified to possess the visual standard shown below:
(i) Right eye Left eye
distant vision 6/6 6/6 snellen
near vision 0.5 0.5 snellen
(ii) Each eye must have a full field of vision.
(iii) Color Blindness, squint or any morbid condition of the eyes or
lids of either eye shall be deemed to be a disqualification.
(d) Must be certified medically fit for active work.
(e) Must have completed 20 years of age.
(f) Must not have completed 30 years on the 1st day of July of the year
in which applications for appointment are invited subject to the relaxation
as per the general rules and orders relating to relaxation of age limit]
|
|
[3. [Inspector of Police
(Explosives)]
|
By transfer
|
(1) Must be a graduate graduate of a recognized University;
(2) Must have a minimum of 5 years' experience in dealing with top
secret matters of security importance;
|
|
|
|
(3) Must have experience in dealing with subjects connected with
administration of the Indian. Explosives Act, 1884 and the Explosive
Substances Act, 1908 and allied matters.]
|
|
[7. Motor Transport Inspector
|
Recruitment by transfer
|
(a) A Diploma in Automobile or Mechanical Engineering of the Government
of Kerala or any Diploma declared equivalent thereto; and
(b) Not less than 5 years' experience in the cadre of Reserve Sub
Inspector/Armed Police Sub Inspector in the Motor Transport Unit of the
Police Department.
|
|
|
By direct recruitment
|
(a) A Degree in Automobile Engineering or Mechanical Engineering of the
Kerala University or of any other University recognized by the Government of
Kerala.
(b) Experience for a period of not less than five years in a
responsible post (after acquiring the Degree) in a Motor Workshop having not
less than 50 employees. The experience should be in Automobile
Engineering/Mechanical Engineering, of which not less than 3 years should be
as an Assistant Engineer (re-designated as Assistant Executive Engineer or
equivalent) or an equivalent post.
(c) Must have completed the age of 25 years and must not have completed
the age of 40 years on the first day of January of the year in which
applications for appointment are invited.
Note. The upper age limit shall be relaxed upto 43 years for Other
Backward Community and upto 45 years for Scheduled Caste/ Scheduled Tribe.]
|