In exercise of the powers under clause
(c), sub-section (2) of Section 46 read with sub-section (3) of the said
Section 2 of the Police Act, 1861 (Act No. 5 of 1861) and all other powers
enabling him in this behalf, the Governor is pleased to make the following
rules with a view to amending the Uttar Pradesh Civil Police Constable and Head
Constable Service Rules, 2008 (2009-LLT-V-54[18]). (1)
These rules may be called
the Uttar Pradesh Police Constable and Head Constable Service (First Amendment)
Rules, 2009. (2)
They shall come into force
with effect from the date of their publication in the Gazette. In the Uttar Pradesh Civil Police Constable and Head Constable
Service Rules, 2008 hereinafter referred to as the said rules for the words
"Civil Police" wherever occurring including heading and marginal
heading, the word "police" shall be substituted. In the said rules for Rule 3(b) the following rule shall be
substituted, namely: "3 (b) 'appointing authority' means the Superintendent of
Police for constables and Head Constable in the service.". In the said rules for Rule 5, the following rule shall be
substituted, namely: "5. Recruitment to the
various categories of posts in the service shall be made from the following
sources: (1)
Constable. Hundred per cent
of posts of constable are filled up by direct recruitment. The recruitment of dependents of those employees who died during
their service shall also be made in accordance with the Uttar Pradesh
Recruitment of Dependents of Government Servants Dying in Harness Rules, 1974. (2)
Head Constable. The
recruitment of the 50 per cent of vacancies of Head Constable shall be made by
promotion through a departmental examination held amongst the eligible
constables and the recruitment of 50 per cent of the vacancies shall be made by
promotion on the basis of seniority subject to rejection of unfit.". In the said rules for Rule 6 the following rule shall be
substituted, namely: "6. Reservation for
the candidates belonging to the Scheduled Castes, Scheduled Tribes and other
categories shall be in accordance with the provisions of the Act and the Uttar
Pradesh Public Services (Reservation for Physically Handicapped, Dependents of
Freedom Fighters and Ex-Servicemen) Act, 1993 as amended from time to time and
the orders of the Government in force at the time of the recruitment. The
reservation of the National/State level sportsmen shall be in accordance with
the Government Orders in force at the time of recruitment: Provided that the Physically Handicapped will not be eligible for
Police Services.". In the said rules for Rule 9 the following rule shall be
substituted, namely: "9. A candidate who
has. (i)
served in the territorial
Army for a minimum period of two years, or (ii)
obtained a 'B' certificate
of National Cadet Corps, or (iii)
obtained a certificate in
computer application from an institute recognized by the Central or the State
Government, shall, other things being equal, be given preference in the matter
of direct recruitment.". In the said rules for Rule 14 the following rule shall be
substituted, narnely: "14. The appointing
authority shall determine and intimate to the Head of Department the number of
vacancies to be filled during the course of the year of recruitment as also the
number of vacancies reserved for candidates belonging to the Scheduled Castes,
Scheduled Tribes and other categories under Rule 6. The Head of the Department
shall intimate the number of the vacancies to the Board. The vacancies for
direct recruitment shall be notified by the Board in the following manner: (i)
by issuing advertisement in
daily newspaper having wide circulation; (ii)
by pasting the notice on
the notice board of the office or by advertising through Radio/Television and
other Employment newspaper; (iii)
by notifying vacancies to
the Employment Exchange; and (iv)
by another means of mass
communication.". In the said rules in the Rule 15 for clauses (a) and (b) the
following clauses shall be substituted, namely: (a)
Application.— (i)
A candidate shall fill the
application form for one district only. Regarding allocation of Examination
Centre, the candidate may give more than one option. However, Board may
allocate centre other than those indicated by the candidate; (ii)
A separate booklet shall be
attached with the application form containing the information regarding
educational qualification, age, and minimum qualifying standard for each
category of Physical Standard Test, Physical Efficiency Test, Medical fitness,
and minimum qualifying marks for written examination subject wise, copy of
O.M.R. sheet for practice and other important guidelines; (iii)
the application form shall
be on the O.M.R. sheet; (iv)
the space for candidates
both left and right thumb impression shall be provided in the application form; (v)
two attested photograph of
the candidate be pasted at proper places, one photo on the application form and
the other on the admission card; (vi)
application form can be
purchased on payment of the prescribed fee from the notified Banks/Post
Offices; (vii)
every application Form must
be accompanied with the attested copies of the certificate of age, 10th, 12th
and Graduation/Post Graduation, Sports Certificate, National Cadet Corps Certificate, Home Guard Certificate, Caste
and Dependent of Freedom Fighters Certificate, as the case may be. Duly filled up application forms should be submitted in the same
Post Office/Bank from where it is so purchased. (b)
Call Letter. The Board will
ensure that all the certificates, submitted by the candidate will be examined
before the issuance of the call letter. If a certificate is shown to be
submitted in the application form but not found attached with it, the
application form of the candidate may be cancelled. After getting the
application form scanned through computer, computerised call letter will be
issued to eligible candidates through the same post office from where
application form has been purchased. The Board may also use any other appropriate means of sending call
letters after a thorough consideration. Code/Name postal address/place of the
examination centre along with the date and time of the Physical Standard Test,
Physical Efficiency Test and Medical Examination will be clearly mentioned in
the call letter. Documents which the candidates are required to bring for the
examination, will be clearly indicated in the call letters. Call letters should
reach at least a week before the beginning of the examination. In case call letter
is not received until a week before the date of beginning of the examination,
candidates may contact helpline, serial code of the application form will have
to be given in this regard. Duplicate call letters will be issued by the
Board.". In the said rules, for Rule 17 the following rule shall be
substituted, namely: "17. The appointment to
the post of Head Constable is made by promotion from amongst the eligible
Constables in the following manner: (a)
50 per cent of the
vacancies meant for promotion shall be filled by the Departmental Examination.
Only those constables who have minimum three years service excluding probation
period and have not completed the age of 40 years are entitled to appear in the
said Departmental Examination. (b)
50 per cent of the
vacancies meant for promotion shall be filled by a selection on the basis of
seniority subject to rejection of unfit, along with Physical Efficiency Test
which is of a qualifying nature. The detailed procedure for promotion to the post of Head
Constables through Departmental Examination is given in Appendix-5, and through
a selection on the basis of seniority subject to rejection of unfit is given in
Appendix-6.". In the said rules for Rule 20 the following rule shall be
substituted, namely: "20. (1) A person on
substantive appointment to a post in the service shall be placed on probation
for a period of two years. (2) The appointing authority may, for reasons to be recorded,
extend the period of probation in individual cases specifying the date up to
which extension is granted: Provided that, save in exceptional circumstances, the period of
probation shall not be extended beyond one year and in no circumstances, beyond
two years. (3) If it appears to the appointing authority at any time during
or at the end of the period or extended period of probation that a probationer
has not made sufficient improvement during the extended period of probation to
the satisfaction of the appointing authority he may be reverted to his
substantive post, if any, and if he does not hold a lien on any post, his
services may be dispensed with. (4) A probationer who is reverted or whose services are dispensed
with under sub-rule (3) shall not be entitled to any compensation. (5) The appointing authority may allow continuous service,
rendered in an officiating or temporary capacity in a post included in the
cadre or any other equivalent or higher post to be taken into account for the
purpose of computing the period of probation.". In the said rules for Rule 24 the following rule shall be
substituted, namely: "24. Notwithstanding
any provision in the Fundamental Rules to the contrary, a person on probation,
if he is not already in permanent Government service shall be allowed his first
increment in the time scale when he has completed one year of satisfactory
service, has passed departmental examination and undergoing training where
prescribed and second increment after two years service when he has completed
the probationary period and is also confirmed : Provided that if the period of probation is extended on account of
failure to have a satisfactory probation period, such extension shall not count
for increment unless the appointing authority directs otherwise. (2) The pay during
probation of a person who was already holding a post under the Government shall
be regulated by the relevant fundamental rules: Provided that if period of probation is extended on account of
failure to have a satisfactory probation period, such extension shall not count
for increment unless the appointing authority directs otherwise. (3) The pay during
probation of a person already in permanent Government service shall be
regulated by the relevant rules, applicable generally to Government Servants
serving in connection with the affair of the State.". In the said rules for Appendix 1 the following appendix shall be
substituted, namely: "APPENDIX 1 The Physical Standard Test is conducted by a three member team
comprising following members 1.
Sub Divisional
Magistrate/Deputy Collector; 2.
Doctor/Sports
Officer/National Cadet Corps Officer; 3.
Deputy Superintendent of
Police. The minimum physical standard for male and female candidates are
as follows: 1.
The minimum physical
standard for male candidates Height (1)
For General/Other Backward
Classes and Scheduled Caste candidates are 168 centimeter. (2)
For tribal candidates the
minimum height is 160 centimeter. Chest Expansion General/Other Backward Classes/Scheduled Castes/Scheduled Tribes
on expansion-84 centimeter 82 centimeter. Note. A minimum of 5 centimeter expansion is essential 2.
The minimum physical
standard for female candidates Height (1)
The minimum height for
General/Other Backward Classes and Scheduled Castes women candidates is 152
centimeter. (2)
The minimum height for
Scheduled Tribes women is 147 centimeter. Weight 45 to 58 kilogram. 3.
The minimum physical
standards for qualification for each test to be displayed very prominently on
board in the Stadium/Police Line wherever the test is conducted before
conducting the examination. 4.
The Physical Standard Tests
should be conducted in the entire State in Police Line/Stadium. The number of
candidates should not be more than 200 in a day. This examination should
commence on the same day but the number of teams constituted may increase or decrease
depending on the number of candidates appearing in the District. 5.
The members of the Team
found to give wrong report wilfully are liable for criminal proceedings. 6.
The result of this
qualifying test shall be announced on mike mentioning measurements of each
candidate, testwise, immediately after the test is over, and also displayed on
the notice board and if possible uploaded on the Board's website daily. 7.
Only standardized
equipments having Indian Standard Institute certification to be used for
Physical Standard Test Examination.". In the said rules for Appendix 5 the following appendix shall be
substituted, namely: "APPENDIX 5 AThe Subjects/Marks will be determined in the following manner Sl. No. Subject Marks 1. Intelligence
Quotient/reasoning/mental aptitude test (Question paper will be of objective
type) 50
Marks 2. Basic
Law, Constitution and Police Procedures including Indian Penal Code, Criminal
Procedure Code, Evidence Act, Police Manual etc. (Question paper will be of
objective type) 50
marks 3. Essay
(related to police subjects such as sample First Information Report-15 marks,
Case Study-20 marks, Investigation-15 marks) 50
marks (qualifying) 4. Service
Records 50
marks out of which a maximum of 30 marks for Annual Entries, 15 marks for
training and 5 marks for Reward/Special Entry. The marks for training is
divided in the manner that for each substantive training 5 marks subject to a
maximum of 10 marks and 1 mark for each nonsubstantive training subject to a
maximum of 5 marks. The
Training Directorate of the Police Organisation is authorised to notify any
training programme as substantive training and nonsubstantive training subject
to the condition that no training of less than one month training is notified
as substantive training. Further
for every major punishment 3 marks, for every minor punishment 2 marks and
for every adverse entry/and/or petty punishment, 1 mark shall be deducted
from the above marks. Service records must also be analysed to see whether
any punishment was awarded to the candidate, which makes his promotion
improper. BE valuation of answer books and Physical
Efficiency Test 5. Evaluation of Answer Books.The
evaluation of answer books-objective type papers to be evaluated by the
outsourced agency and essays by the teachers/lecturers/professors authorized by
the Board. 6. Physical Efficiency
Test.The male candidates are required to complete a 10 kilometer run in 75
minutes and the female candidates are required to complete the 5 kilometers run
in 45 minutes. This run is qualifying only. 7. The Board shall having
regard to the provisions of the reservation referred to in Rule 6, prepare a
final select list of candidates in order of merit as disclosed by the aggregate
of marks obtained by them as prescribed in Sl. No. 1, 2 and 4 of this appendix.
If two or more candidates obtaining equal marks the candidate obtaining higher
marks as aggregate of Sl. Nos. 1 and 2 shall be placed higher in the list. The
Board shall forward this list to the Head of Department.". UTTAR PRADESH POLICE
CONSTABLE AND HEAD CONSTABLE SERVICE (FIRST AMENDMENT) RULES, 2009
PREAMBLE
Rule - 1. Short title and commencement.
Rule
- 2. General amendment.
Rule
- 3. Amendment of Rule 3.
Rule
- 4. Amendment of Rule 5.
Rule
- 5. Amendment of Rule 6.
Rule
- 6. Amendment of Rule 9.
Rule
- 7. Amendment of Rule 14.
Rule
- 8. Amendment of Rule 15.
Rule
- 9. Amendment of Rule 17.
Rule
- 10. Amendment of Rule 20.
Rule
- 11. Amendment of Rule 24.
Rule
- 12. Amendment of Appendix 1.
Rule
- 13. Amendment of Appendix 5.