In exercise of the powers conferred by
the proviso to Article 309 of the Constitution of India, and of all other
powers hereunto enabling, and in supersession of all the existing rules for the
Andhra General Subordinate Service, Class VIII relating to Photographer and
Asst. Photographer attached to Special Branch, C.I.D., the Governor of Andhra
Pradesh hereby makes the following special rules. Class VIII-Photographer and Assistant
Photographer attached to the Special Branch of the Criminal Investigation
Department. This class shall consist of the
following categories of officers: (1)
Photographer attached to the Special Branch,
Criminal Investigation Department. (2)
Assistant Photographer attached to the
Special Branch, Criminal Investigation Department. Appointment may be made in any
category and shall be by direct recruitment or, for special reason, by
recruitment by transfer from any other class or service. Appointment to
category I may also be made by promotion from Category 2. The appointing authority shall be the
Superintendent, Special Branch, C.I.D. No person shall be eligible for
appointment to any of the categories unless he possesses the following
qualifications, namely : (i)
Must have passed the V form in a recognised
school i.e., a school maintained by, or opened with the sanction of the
Government of Andhra Pradesh or to which recognition has been accorded by the
Director of Public Instruction, Andhra Pradesh under the Andhra Pradesh
Educational Rules, (ii)
Must produce a certificate of having served
for a period of not less than three years in a reputed photographic firm ; and (iii)
Must be efficient in advanced photography. Every person appointed to a category
shall from the date on which he Joins duty, be on probation for a total period
of two years on duty within a continuous period of three years.THE PHOTOGRAPHER (SPECIAL BRANCH C.I.D.), SERVICE RULES
PREAMBLE