Uttar Pradesh Police (Skilled Players) Recruitment And Promotion Without Innings Rules, 2021

[06th January 2022]

IN exercise of the powers under sub-section (2) of section 46 read with section 2 of the Police Act, 1861 (Act no. 5 of 1861) and section 15 of the United Provinces Provincial Armed Constabulary Act, 1948 (U.P. Act no. 40 of 1948) and in supersession of the Uttar Pradesh Civil Police/Provincial Armed Constabulary Recruitment and Promotion Process Rules, 2011 and all the other existing rules, orders or instructions issued in this behalf regarding recruitment/promotion of skilled sportspersons without innings, except as respects things done or omitted to be done before such supersession, the Governor is pleased to make the following rules to provide for promotion, training, pay, seniority determination and regularization of skilled sportspersons of Uttar Pradesh to the posts of Sub Inspector Civil Police, Platoon Commander Provincial Armed Constabulary, Constable Civil Police, Constable Provincial Armed Constabulary, Constable Equestrian Police and other equivalent non-gazetted posts, Inspector of Police, Civil Police, Company Commander Provincial Armed Constabulary, Inspector Equestrian Police without innings on other equivalent posts.

PART 1 GENERAL

Rule - 1. Short title and commencement.

(1)     These rules may be called the Uttar Pradesh Police (Skilled Players) Recruitment and Promotion Without Innings Rules, 2021.

(2)     They shall come into force with effect from the date of their publication in the Gazette.

Rule - 2. Definitions.

In these rules, unless there is anything repugnant in the subject or context:-

Appointing Authority means-

(i)           in relation to the post of Inspector Civil Police/Company Commander Provincial Armed Constabulary/Inspector Equestrian Police and Sub-Inspector Civil Police/Platoon Commander, Provincial Armed Constabulary/Sub Inspector Equestrian Police, Deputy Inspector General of Police; and

(ii)         in relation to the post of the Chief Constable Civil Police/Provincial Armed Constabulary/Equestrian Police and the Constable Civil Police/Provincial Armed Constabulary/ Equestrian Police, the Senior Superintendent of Police/Superintendent of Police or the Commandant (Provincial Armed Constabulary), as the case may be;

(a)      All India Police Sports Competition means such police sports competitions which are organized under the aegis of All India Police Sports Control Board, New Delhi;

(b)      Board means the Uttar Pradesh Police Recruitment and Promotion Board;

(c)      Government means the State Government of Uttar Pradesh;

(d)      Head of the Department means the Director General of Police, Uttar Pradesh;

(e)      International Competition means Inetrnational Competitions organized by the Inernational Olympic Federation and its affiliated sports federations (Olympic Games, World Championship, World Cup, Commonwealth Games, Asian Games and Asian Championship);

(f)       National Championship means championship organized by the Olympic Association of India and its affiliated sports federtation, National Games, National Championship, National Inter State, Federation Cup, All India Police and All India Vishwavidyalaya Competition;

(g)      Selection Committee means the committee constituted by the Uttar Pradesh Police Recruitment and Promotion Board;

(h)     Service means the service of a person appointed to a post in the cadre by direct recruitment or by way of promotion under these rules;

(i)       Skilled Sportsperson means such male/female sportspersons who have competed in international competitions organized by the Inertnational Olympic Federation and its affiliated sports federations or national competitions organized by the Indian Olympic Association and its affiliated sports federtion of participants in All India Police Sports Competitions organized under the aegis of Police Sports Control Board, New Delhi;

(j)       Sports Achievement means the standards created by a sportsperson or the medal earned by him;

(k)      Substantive Appointment means a appointment other than an ad-hoc appointment to a post in the cadre of the service in accordance with the rules and if not in accordance with the instructions issued by the Government in accordance with the procedure prescribed for the time being;

(l)       Team means a group of players whose number is fixed by the National/ International Olympic Association/Committee for the National/International Games;

(m)    Uttar Pradesh Police Sports Control Board means the unit which controls and organizes various sports activities for the Uttar Pradesh Police;

(n)     Year of Recruitment means a period of twelve months commencing from the 1st July of a calendar year.

PART 2 CADRE

Rule - 3. Cadre of service.

(1)     The post for which a skilled sportsperson has been recruited shall be deemed to have been the post to which he has been appointed in the cadre of service.

(2)     If due to non-availability of suitable and eligible candidates in any recruitment/selection year, or for any reason after completion of recruitment process against the vacancy, certain vacancies are unfilled, then such vacancies shall be filled for the next three years and if such vacancies are unfilled after three years, they can be filled through the direct recruitment process.

PART 3 RECRUITMENT

Rule - 4. Source of recruitment.

Two percent vacancies out of the posts of Sub Inspector Civil Police, Platoon Commander Provincial Armed Constabulary, and Constable Civil Police, Constable Provincial Armed Constabulary, Constable Mounted Police and equivalent non-gazetted post for which direct recruitment is contemplated, shall be filled by way direct recruitment out of skilled players:

Provided that any employee appointed in the department under these rules, who is a skilled sportsperson, has been selected through direct recruitment, then although he will be considered a candidate of direct recruitment, yet he will also be allowed the benefit of this rule in the order of promotion.

Rule - 5. Reservation.

(1)     For skilled players, for selection in respective service cadre, two per cent of the vacancies of the year will be filled separately. According to sub-section (3) of section 3 of the Uttar Pradesh Public Service (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex-Serviceman) Act, 1993 (Act no. 4 of 1993), if the skilled sportspersons so recruited belong to Scheduled Castes/Scheduled Tribes or Other Backward Castes, then such cadidates will be considered adjusted under the percentage reserved for the said reserved category as per rules. The same arrangement will be made for the selected candidates of general category.

(2)     All quotas shall be filled in relation to the vacancies occurring during the requisitioned year.

(3)     Physically handicaped (disabled) persons shall not be eligible for police services.

PART 4 QUALIFICATIONS FOR DIRECT RECRUITMENT

Rule - 6. Nationality.

For direct recruitment to any post in the service, a candidate must be citizen of India.

Rule - 7. Educational qualification.

(1)     (a) For recruitment to the post of Sub Inspector Civil Police/Platoon Commander Provincial Armed Constabulary, a candidate/sportsman should possess a Bachelors Degree from a University in India by law or its equivalent qualification recognized by the Government.

(b) For recruitment to the post of Constable Civil Police/Provincial Armed Constabulary/ Equestrian Police, a candidate/sportsman should have passed class XII by a Board established by law in India or its equivalent qualification recognized by the Government.

(2)     If a candidate/sportsperson is recruited on the basis of outstanding sports achievement but he does not fulfill the minimum educational qualification prescribed for the post concerned, then in such a situation he can be admitted with the condition that he shall completed the minimum educational qualification within five years from the date of his recruitment/appointment. During this period his appointment will be treated as probationary:

Provided that in the event of not fulfilling the minimum educational qualification even within the said period of five years, he will be discharged.

Rule - 8. Qualifications for recruitment of skilled sportsperson.

(1)     Any sportsperson who has participated in International/National level, Senior or Junior competitions organized by International/Indian Olympic Association and its affiliated sports federations or All India Police Sports Competitions organized under the aegis of All India Police Sports Control Board or All India University Competitions recognized by All India University Association who has earned medals or participated in the last 02 years of the advertised recruitment year, in the sports diciplines mentioned below, will be recruited as skilled sportspersons :-

NOTE: In addition to the above mentioned sports disciplines, the sports disciplines which will be included or removed by the All India Police Sports Control Board will be considered adjusted under this rule. No separate order will be issued for them by the Uttar Pradesh Government.

(2)     The category wise classification of various sports events shall be as given below:-

(3)     Player- A sportsperson who possesses the following qualifications as on the date of advertisement of vacancies shall be eligible for recruitment to the following posts:-

(4)     Instructor - Such candidates (trainers) will be eligible for direct recruitment to the post of Sub Inspector who,-

(a)      have obtained NIS Diploma (from LNIP Gwalior or Netaji Subhas National Sports Institute Patiala) in any of the sports mentioned in sub-rule (1) of rule 9; or

(b)      have won a medal (team/individual) in any sports event of Category-C or Category-D mentioned in sub-rule (2) of rule 9; and

(c)      have at least 03 years training experience.

Rule - 9. Age.

(1)     A candidate for direct recruitment in which the vacancies are advertised must fulfill the minimum age specified in relation to the post in the table given below and should not be more than the maximum age :

(2)     In order to encourage skilled players, in special circumstances, 02 years in the minimum age limit and 05 years in the maximum age limit for the post of constable and 05 years in the minimum and maximum age limit for the post of Sub Inspector, and relaxation of 05 years will be given in maximum age limit for Instructor (coach) may be given by the Director General of Police, Uttar Pradesh.

(3)     The player recruited after getting relaxation in the minimum age limit will be placed on the post of "Sports Trainee", and he will be allowed an honorarium of 80 per cent of the amount of basic pay fixed per month. After completing the prescribed minimum age of Government service, he can be taken in Government service.

Rule - 10. Character.

(1)     The character of the candidate/sportsperson for direct recruitment should be such that he is suitable in all respects for employment in Government service.

The appointing authority will satisfy itself on this point:

Provided that persons dismissed by the Union Government or any State Government or any local authority armed or controlled by the Union Government or any State Government shall be ineligible for appointment to any post in the Service. A person convicted of an offense involving moral turpitude shall also be ineligible.

Rule - 11. Marital status.

Any such male/female player,-

(a)      who has entered into or contracted a marriage with a woman/man who already has a spouse living; or

(b)      whose spouse while living, has entered into or contracted a marriage with any man/woman, shall not be eligible for appointment to the said service:

Provided that the State Government may, if satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage, has other grounds for so doing, exempt any such person from the operation of this rule.

Rule - 12. Physical fitness.

A player who is participating regularly in national or international sports remains physically and mentally more healthy and fit than normal person. Therefore, the health test of the candidates to be recruited as skilled sportspersons will be done under the normal procedure only to check for any incurable disease. On the basis of curable disease and such physical deformity which does not have any adverse effect on its game, no selected candidate under skilled sportsperson quota will be declared unfit/disqualified.

PART 5 PROCEDURE FOR DIRECT RECRUITMENT

Rule - 13. Determination of vacancies.

(1)     The vacancies to be filled in the recruitment year under the rules relating to the posts respectively shall be determined by the appointing authority during the year of recruitment and it shall inform the same to the Head of the Department. 02 per cent of the total vacancies will be filled separately by those skilled sportspersons who fulfill all the requirements as on the date of advertisement of vacancies. The number of vacancies will be counted in whole numbers and below 01 will not be counted in decimal.

(2)     The Head of the Department shall inform the State Government about the vacancies enumerated under sub-rule (1) and shall also notify the Board for further action.

(3)     If in a given year no suitable and eligible candidate is available for recruitment or if the vacancy remains after the recruitment process against the vacancy, then this remaining vacancy will be carried forward for the next three years and after three years, the remaining such vacancies can be filled through the normal recruitment process.

(4)     Information about the number of vacancies/posts available to recruit skilled sportspersons and coaches (trainers) will be sent by the Uttar Pradesh Police Sports Control Board to the Director General of Police, Uttar Pradesh. The approval of the Director General of Police shall also be obtained for fixing the number of posts in various sports events. After that, the advertisement for the recruitment of skilled sportspersons and coaches (instructors) shall be sent by the Director General of Police, Uttar Pradesh to the Police Recruitment and Promotion Board will be made available to the Board. After examining the requisition received by the Board, the vacancies to be filled through advertisement will be notified in the following manner :-

(a)      By issue of advertisements in daily Hindi and English newspapers having wide circulation;

(b)      By pasting notices on the notice board of the office or by advertisement through Radio/ Doordarshan and other employment newspapers;

(c)      By notifying the vacancies to the Employment Exchange;

(d)      By other means of mass communication.

(5)     A copy of the notification of the Board will be sent to the Uttar Pradesh Police Sports Control Board, Lucknow through which all sports Federations/Associations etc. will also be requested for wide publicity regarding the said recruitment among the sportspersons.

(6)     The number of vacancies may be increased or decreased depending on the number of candidates who have applied for various sports events against the notified vacancies. For this, approval will be given by the Director General of Police, Uttar Pradesh on the recommendation of the Board.

Rule - 14. Process of direct recruitment.

(1)     Application Form :-

The candidate can fill only one application for recruitment against the vacancies notified through the release. The Board will accept online application form only. The application form of the candidate who fills more than one application shall be rejected by the board. The certificates related to the qualifications of the post for which the candidate is applying shall be uploaded along with the online application form. The Board shall fix the application fee for any recruitment in consultation with the Head of the Department. The detailed procedure regarding filling the application form and issuing the call letter will be decided by the Board and it shall be displayed on its website.

The Government may at any time change the number of vacancies for any recruitment and may cancel any recruitment at any time or at any stage without assigning any reason therefor.

(2)     Scrutiny of Applications :-

All the applications received in the Board and their enclosures i.e. certificates will be scrutinized in detail. If no attested copies of the records mentioned in the application form are attached with the application, then such incomplete or incorrect applications may be rejected by the Board.

(3)     Scrutiny of Records :-

Those candidates/sportsmen whose applications are found to be correct after scrutiny, will be issued call letters for scrutiny of records from original academic/sports certificates and will be required to appear before the selection committee on the specified date/time and present at the place all the necessary records related to their age, education and sports achievements in original so that the entries/attached records in the application form can be verified.

(4)     Physical Standards :-

On the basis of the performance of skilled players in various sports events, the candidate/sportsperson shall be free of any physical examination (height/chest measurement/weight) for direct recruitment.

(5)     Constitution of the Examination Committee :-

The examination committee for the selection of skilled players through release shall be constituted by the Board as follows:-

(a)      Testing Committee-

(i)           Inspector General of Police/Deputy Inspector General --- Chairman

(ii)         Senior Superintendent of Police/Superintendent of Police --- Member

(iii)       Regional Sports Officer (Police) --- Member

(iv)       Sports Specialist Nominated by the Directorate of Sports --- Member

(b)      Sports Skill Testing Committee-For the testing of skilled players in the Testing Committee, the following committee will be constituted by the Board (who have experience of sports):-

(i)           Senior Superintendent of Police/Superintendent of Police --- Chairman

(ii)         Additional Superintendent of Police/Deputy Superintendent of Police --- Member

(iii)       Regional Sports Officer (Police) --- Member

(iv)       International Players (Sports Specialist) --- Member

(v)        Coach (National Player/NIS) --- Member

The Testing Committee may take cooperation of players of international repute as experts for various sports disciplines of sports.

NOTE :- The players will be tested only in the presence of all the members of the Testing Committee.

(6)     The Uttar Pradesh Police will recommend the Testing Committee regarding the suitability for the Games. The Testing Committee will award a maximum of 80 marks, which will be according to the following criteria. Marks will be awarded to the candidate on the prescribed format separately by each member of the test committee and the total score will be written in the trial report. Each candidate will have his signature on the mark sheet, which will be attached with the trial report. The Testing Committee will award the marks as per the following criteria:-

Sports Skill Test (Integer-80 Marks)

Suitable 50 marks or more

Unsuitable less than 50 marks

(7)     The candidates found suitable in the test will be sent for the next stage.

(8)     The selection of the candidates found suitable will be decided as per the procedure of the Selection Committee. The next stage will be of 20 marks, which will be based on the sports achievements of the candidates. The candidate will not be included in the selection process again after being declared unfit by the selection committee.

(9)     To prepare the final selection list, the marks awarded by the selection committee and the test committee to the candidates found suitable in the test will be summed up and the recommendation will be made regarding the selection. The recommendation shall be signed by all the members of the selection committee.

(10)   Division of marks - The details of the standard integer-100 of the test to be taken by the test committee and the marks to be given by the selection committee at the time of the test will be as follows:-

(1)     Sports Skill Test 80 Marks

(2)     Evaluation of sports certificates 20 marks

Integer 100 marks

NOTE :- The Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 (Act no. 4 of 1994), as amended from time to time, to provide representation to the officers belonging to the Scheduled Castes, Scheduled Tribes and Other Backward Classes of citizens in the selection committee. Nomination will be done as per the order made under section 7.

(11)   Verification of Certificates:-

Before sending the recommendation to the Head of the Department for appointment, the sports certificates of the selected candidates/players will be verified by the Board from the concerned Sports Federation/Association. In case the sports certificate submitted by any candidate is found to be incorrect and forged/fake, his candidature will be cancelled forthwith.

(12)   Selection and Final Merit List :-

The Board will prepare the selection list of the candidates found successful in the test related to sports competition according to the order of merit of the candidates relative to the vacancies and send it to the Head of the Department under character verification along with the recommendation. No waiting list will be prepared by the Board. The Head of the Department will forward the list sent by the Board to the Appointing Authority for further action after approval.

(13)   Medical Examination:-

(a)      The candidates/sportspersons who are placed in the selection list will be expected to appear in the medical examination by the appointing authority. For medical examination, a medical council will be constituted by the Chief Medical Officer of the concerned district, in which three doctors will be kept, who will conduct the medical examination of the candidates as per the procedure prescribed by the Director General, Medical and Police Recruitment Medical Examination Form. The selected candidate/sportsperson will not be declared unfit/disqualified by the Medical Council on the basis of curable disease and such subtle physical abnormality which does not adversely affect the performance of the concerned sport of the player. Incurable diseases and such physical abnormalities, which adversely affect the sports performance of the player, will be declared unfit/disqualified in his medical examination.
 

(b)      If any candidate/sportsperson who is dissatisfied with his medical examination wants to appeal, then the prescribed form will be provided to him by the Medical Council for appealing before the Divisional Medical Council and the dissatisfied candidate/sportsperson will apply on the above prescribed form on the day of examination or immediately thereafter. Appeal can be presented on the next day. The submitted appeal will be fully considered by the Divisional Medical Council within one month of the submission of the appeal, only in the event that there has been an error in the decision taken by the District Medical Council in the medical examination of the candidate/sportsperson. It will be necessary to have a specialist in the concerned medical defect in the constituted Divisional Medical Council.

(c)      Detailed instructions regarding conducting of medical tests will be issued by the Director General of Police. The candidates/sportsmen found unsuccessful in the medical test will be declared unfit by the appointing authority and such vacancies will be carried forward for further selection.

Rule - 15. Character verification.

Before issuance of appointment letter, under the supervision of the appointing authority, the character verification will be completed before the candidates are sent on training. Normally the character verification will be completed within a month. In case any adverse fact comes to light during the character verification of a candidate, he will be declared unfit by the Appointing Authority and such vacancies shall be carried forward for further selection.

Rule - 16. Eligibility for promotion.

(1)     Such skilled sportspersons who possess the qualifications prescribed in these rules and who on the basis of their excellent performence in sports are eligible for promotion without innings on the basis of qualifications prescribed in the respective service rules for each respective cadre/post can be promoted to Head Constable Civil Police/Provincial Armed Constabulary/Equestrian Police and Sub Inspector Civil Police/Platoon Commander and in the Regional Armed Constabulary/Sub-Inspector Mounted Police and Inspector Civil Police/Company Commander, Provincial Armed Constabulary/Inspector Mounted Police or equivalent posts.

(2)     While granting promotion without innings on the basis of excellent sports performance, in relation to adverse entry/penalty (punishment), integrity certificate etc., further action will be taken as per the provisions of Government Order No. 761/ personnel-1/1993, dated 30.06.1993 and in cases of departmental or criminal proceedings and suspension, etc. further action will be taken as per the provisions of Government Order No. 13/21/89-Ka-1-1997, dated 28.05.1997.

(3)     The benefit of promotion will be given under the rules in force at the time of earning medal in the respective sports event.

Rule - 17. Evaluation of vacancy for promotion.

According to these rules, after selection of eligible candidate for promotion without innings, his adjustment will be made against the vacancies available in the year of the prevailing recruitment. If vacancies are not available in the said year, then such promoted employees will be adjusted against the vacancies of the next year.

Rule - 18. Qualification for promotion.

(1)     The following shall be the qulaification for promotion of skilled player:-

(2)     The following shall be the qualification for promotion of Coach (Instructor):-

If a player or team earns any medal in Olympic Games/World Championship/Asian/Commonwealth Games in the performance/training of any coach, the concerned coach will be considered for out-of-turn promotion.

(3)     There will be no limit for out-of-turn promotions for skilled players, but a maximum of two out-of-turn promotions can be given depending on the coach.

(4)     Out-of-turn promotion will be given on the basis of sports performance of the sportspersons in various sports events and not on the basis of their present rank(s).

For example, if a constable earns a Bronze medal in the Asian Games, then he will be promoted directly to the post of Inspector and not to the next post i.e. the post of Chief Constable.

Rule - 19. Promotion process.

Selection Committee

(1)     The Selection Committee constituted by the Board will consider the skilled players for promotion without innings.

(2)     The meeting of the selection committee will be organized twice a year in the months of February and August, which will submit its recommendations to the Head of the Department by the end of February and August.

(3)     The Chairman of the committee constituted for promotion of skilled players without innings shall be nominated by the Board and shall not be junior to the appointing authority of the post for which the selection committee has been constituted for promotion. One member of the appropriate level in the committee will be nominated by the Head of the Department and the remaining members of the committee will be nominated by the Recruitment and Promotion Board as per the orders for the time being in force.

(4)     The list of undisputed skilled players for promotion will be made available to the Board by the Sports Control Board.

(5)     The Selection Committee shall submit the result of successful skilled players along with its recommendation to the Board. The Recruitment and Promotion Board will present the list of selected skilled players along with its recommendation to the Head of the Department.

(6)     The Head of the Department after his approval will send the list to the appointing authority who will issue the final order for promotion.

(7)     The final list of selected candidates for promotion will be displayed by the Board on its website and on the website of Uttar Pradesh Police after the approval of the Head of the Department.

(8)     All promotions made under these rules shall be effective from the date of joining/assuming the charge.

PART 6 APPOINTMENT, TRAINING, PROBATION, CONFIRMATION AND SENIORITY

Rule - 20. Appointment.

(1)     Subject to the provisions of rules 15 and 16, the appointing authority shall appoint the names of the candidates in the order in which they appear in the list prepared under rule 15. The appointing authority will issue appointment letters to the candidates with the direction that they should appear for service/training within one month from the date of issue of the letter or from any date specified for the purpose in the appointment letter. Failure to do so by a candidate will result in the cancellation of his/her selection/appointment:

Provided that any person who has been substantively appointed and has been serving in any post in the Service before the commencement of these rules, shall be deemed to have been substantively appointed under these rules.

(2)     Under rule 19, if more than one order of appointments is issued in relation to any one selection, then a joint combined order shall also be issued in which the names of the players will be mentioned in the order of seniority, as determined in selection or as determined from the cadre from which they may be promoted, as the case may be:

Provided that a sportsperson appointed to a post in the service and working in the said post before the commencement of these rules shall be deemed to have been substantively appointed under these rules and such substantive appointment shall be deemed to be an appointment made under these rules.

Rule - 21. Training.

(1)     It will be mandatory for the skilled sportspersons recruited under this rule, to the posts of Sub Inspector Civil Police/Platoon Commander Provincial Armed Constabulary and Constable Civil Police/ Provincial Armed Constabulary/Equestrian Police, to get basic training of the post.

(2)     During this training, such skilled players will be allowed to participate in All India Police Games/National Games /International Games and this time period will be part of the training.

(3)     Basic training received in accordance with sub-rule (1) shall be treated as basic training for the purpose of promotion without innings. Therefore, no candidate/sportsperson will be disqualified for promotion without innings on the basis of not having completed the basic training related to the post.

(4)     The training related to the post of recruited/promoted sportsperson under the skilled player quota can be done at any such training center where facilities related to sports are available.

Rule - 22. Probation.

(1)     Candidates who are selected as skilled sportspersons will be placed on probation for a period of two years from the date of appointment:

Provided that according to sub-rule (2) of rule 8, sportspersons who do not fulfill the minimum educational qualification can be kept on probation for a maximum period of five years.

(2)     During the period of probation, the probationer shall be required to undergo such training as may be prescribed by the Head of the Department.

(3)     If such selected candidates do not maintain their sports level and skills during the period of probation, then their period of probation can be extended by the Secretary, Uttar Pradesh Police Sports Control Board after due consideration by one year or in special circumstances by two years.

(4)     If during this extended period the Secretary, Uttar Pradesh Police Sports Control Board is of the opinion that the skilled sportsperson holding the above post has not maintained his level and skill, then recommendation for discharge from service of such skilled sportsperson may be sent to the appointing authority by the secretary, U.P. Police Sports Control Board, and in such discharge, no disciplinary action will be necessary as per the rules.

(5)     A probationer whose services are terminated shall not be entitled to any compensation.

Rule - 23. Stabilization.

(1)     Subject to the provisions of rule 22, a probationer shall be confirmed in his appointment at the end of the period of probation or extended period of probation, if ,-

(a)      he has successfully completed basic training; and

(b)      his work and conduct have been satisfactory and its integrity has been certified.

(2)     Where confirmation is not necessary in accordance with the provisions of the Uttar Pradesh State Government Servants Confirmation Rules, 1991, an order under sub-rule (3) of rule 5 of Uttar Pradesh State Government Servants confirmation Rules, 1991 declaring that the sportsperson concerned has successfully completed the period of probation, shall be deemed to be an order of confirmation.

Rule - 24. Seniority.

(1)     The seniority of the police personnel appointed from the selection under the skilled player quota will be determined from the date of their selection.

Explanation :- The date of selection in this sub-rule means the date of approval of the selection list, sent by the Board, by the Director General of Police, Uttar Pradesh.

(2)     The selection of police personnel recruited by the Board as skilled sportspersons will be treated as a separate selection. The inter-se seniority of the personnel recruited through the selection under the skilled sportsperson quota will be as per the order of the final selection list issued by the Board.

(3)     The seniority of the police personnel appointed through promotion shall be determined from the date of their selection.

Explanation :- The date of selection in this sub-rule means the date of approval of the selection list, sent by the Board, by the Director General of Police, Uttar Pradesh and the personnel selected in the previous year will be senior to the personnel selected in the subsequent year.

PART 7 SALARY etc

Rule - 25. Salary.

According to the prevailing pay structure for the basic post/service in the department, the same pay and allowances will be admissible to the skilled sportspersons against which they have been appointed.

Rule - 26. Salary during probation period.

(1)     Notwithstanding anything to the contrary in the Fundamental Rules, a probationer, if he is not already in permanent Government service, will be given his first increment in the time scale only after he has completed one year of satisfactory service and has completed his training, and the second increment shall be given after two years of service only after he has completed the period of probation and also after he has been made permanent:

Provided that if the period of probation is extended due to non-satisfaction, the period so extended shall not count for increment unless the appointing authority directs otherwise.

(2)     The salary of a sportsperson who is already holding a post under the Government during the period of probation shall be regulated by the relevant Fundamental Rules.

(3)     The pay during the period of probation of a sportsperson who is already in permanent Government service shall be regulated by the relevant rules generally applicable to Government servants serving in connection with the affairs of the State.

PART 8 MISCELLANEOUS

Rule - 27. Other miscellaneous provision.

(1)     Matters not expressly covered by these rules or other relevant orders shall be governed by such rules, provisions and orders as may be generally applicable to other serving employees of the State for their conduct.

(2)     In compliance with the Government orders issued from time to time, such sportspersons, who have been promoted on the basis of their sports achievements, shall be deemed to have been promoted in their cadre from the date of promotion.

Rule - 28. Laxity in terms of service.

(1)     Where the State Government is satisfied that the operation of any rule relating to the conditions of service of sportspersons appointed to the service causes undue hardship in any particular case, it may, notwithstanding anything contained in the rules applicable to the said cases, by order dispense with or relax the requirements of that rule to such extent and subject to such conditions as it may consider necessary for dealing with the case in a just and equitable manner.

(2)     On the date of coming into force of these rules, the rules and other orders/instructions related to the recruitment/promotion without innings of skilled players, promulgated earlier, will automatically be deemed to be canceled.