UTTAR PRADESH PRADESHIK ARMED CONSTABULARY SUBORDINATE OFFICERS SERVICE RULES, 2015

PREAMBLE

In exercise of the powers under Section 15 of the United Provinces Pradeshik Armed Constabulary Act, 1948 (U.P. Act No. 40 of 1948) read with Section 21 of the Uttar Pradesh General Clauses Act, 1904 (U.P. Act No. 1 of 1904) and all other powers enabling him in this behalf and in supersession of the Uttar Pradesh Pradeshik Armed Constabulary Subordinate Officers Service Rules, 2008 as amended from time to time, the Governor is pleased to make the following rules with a view to regulating the selection, promotion, training, appointment, determination of seniority and confirmation etc. of Constables, Head Constables, Sub-Inspectors Armed Police/Platoon Commanders, and Inspector Armed Police of the Pradeshik Armed Constabulary.

Rule - 1. Short title and commencement.

(1)     These rules may be called the Uttar Pradesh Pradeshik Armed Constabulary Subordinate Officers Service Rules, 2015.

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

Rule - 2. Status of the Service.

The Uttar Pradesh Pradeshik Armed Constabulary Subordinate Officers Service is a Service comprising Group 'C' posts.

Rule - 3. Definitions.

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

(a)      'Act' means the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994;

(b)      'Appointing authority' means the Deputy Inspector General of Police in the case of Inspectors Armed Police and Sub-Inspectors Armed Police/Platoon Commanders and in the case of Head Constable Pradeshik Armed Constabulary and Constable Pradeshik Armed Constabulary, the Commandant or the Superintendent of Police as the case may be;

(c)      'Board' means the Police Service Recruitment and Promotion Board established in accordance with Government orders issued from time to time in this regard;

(d)      'Citizen of India' means a person who is or is deemed to be a citizen of India under Part II of the Constitution of India;

(e)      'erstwhile rules' means the Uttar Pradesh Pradeshik Armed Constabulary Subordinate Officers Service Rules, 2008;

(f)       'Governor' means the Governor of Uttar Pradesh;

(g)      'Government' means the Government of Uttar Pradesh;

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

(i)       'Other Backward Classes of Citizens' means the backward classes of citizens specified in Schedule I of the Act, as amended from time to time;

(j)       'PAC Headquarters' means the Headquarters functioning under the Director General of Police, Pradeshik Armed Constabulary, Uttar Pradesh or the Additional Director General of Police, Pradeshik Armed Constabulary, Uttar Pradesh as the case may be;

(k)      'Inspector Armed Police' means a person appointed under these rules who may be posted or transferred on equivalent post in any unit of the Police Department including Pradeshik Armed Constabulary under the regiment prevalent at that moment. They may be designated by the name Company Commander in Pradeshik Armed Constabulary, Quarter Master in Pradeshik Armed Constabulary, Inspector Armed Police/Reserve Inspector in Districts, Training Institution, Government Railway Police and other unit and Traffic Inspector in districts;

(l)       'Sub-Inspector Armed Police' means a person appointed under these rules who may be posted or transferred on equivalent post in any unit of the Police Department including Pradeshik Armed Constabulary under the regiment prevalent at that moment. They may be designated by the name-Platoon Commander in Pradeshik Armed Constabulary, Sub-Inspector Armed Police in Districts, Training Institution, Government Railway Police and other units and Traffic Sub-Inspector in districts;

(m)    'Selection Committee' means a Selection Committee constituted by the Board for the selection of candidates for appointment to a post in the service;

(n)     'Subordinate Officer of the Pradeshik Armed Constabulary' means a person substantively appointed under these rules or orders in force prior to the commencement of these rules to post of Constable Pradeshik Armed Constabulary, Head Constable Pradeshik Armed Constabulary, Sub-Inspector Armed Police/Platoon Commander, Inspector Armed Police posted in Pradeshik Armed Constabulary, other units, Armed Police Branch of District Police or on deputation;

(o)      'Substantive appointment' means an appointment not being on ad hoc appointment on a post in the cadre of the service and after selection in accordance with the erstwhile rules;

(p)      'Year of recruitment' means a period of twelve months commencing on the first day of July of a calendar year.