UTTAR PRADESH SUB-INSPECTOR AND INSPECTOR (CIVIL POLICE) SERVICE (SEVENTH AMENDMENT) RULES, 2013

PREAMBLE

In exercise of the powers under sub-sections (2) of section 46 read with sub-sections (3) of the Said section, section-2 of the Police Act, 1861 (Act no. 5 of 1861) and all other powers enabling him in this behalf, the Governor pleased to make the following rules with a view to amending the Uttar Pradesh Sub-Inspector and Inspector (Civil Police) Service Rules, 2008:

PART-I GENERAL

Rule - 1. Short titles and commencement.

(1)     These rules may be called the Uttar Pradesh Sub-Inspector and Inspector (Civil Police) Service (Seventh Amendment) Rules, 2013.

(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 Sub-Inspector and Inspector (Civil Police) service comprises group 'B' posts namely Inspector and group 'C' posts namely Sub Inspector.

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, Uttar Pradesh;

(c)      'Board' means the Uttar Pradesh Police Services 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;

(e)      'Constitution' means the Constitution of India;

(f)       'Government' means the State Government of Uttar Pradesh;

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

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

(i)       'member of the service' means a person substantively appointed under these rules or the rules or orders in force prior to the commencement of these rules to a post in the cadre of the service;

(j)       'other backward classes of citizens' means the backward classes of citizens specified in Schedule I of the Act, as amended from time to time;

(k)      'Police Headquarters' means the Headquarters of the Director General of Police, Uttar Pradesh at Lucknow and Uttar Pradesh Police Headquarters at Allahabad.

(l)       'Service' means the Uttar Pradesh Sub-Inspector and Inspector (Civil Police) Service;

(m)    'Substantive appointment' means an appointment, not being an adhoc appointment, on a post in the cadre of the service, made after selection in accordance with the rules and, if there were no rules, in accordance with the procedure prescribed for the time being by executive instructions issued by the Government;

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

PART-II CADRE

Rule - 4. Cadre of service

(1)     The strength of the service and of each category of posts therein shall be such as may be determined by the Government from time to time.

(2)     The strength of the service and of each category of posts therein shall, until orders varying the same are passed under sub-rule (1), be as given below:

provided that;

(i)       the Head of the Department may re-determine the number of posts of various units within the overall sanctioned allocation.

(ii)      the appointing authority may leave unfilled or the Governor may hold in abeyance any vacant post, without thereby entitling any person to compensating; or

(iii)     the Governor may create such additional permanent or temporary posts as he may consider proper.

PART – III RECRUITMENT

Rule - 5. Source of recruitment.

Recruitment to the various categories of posts in the service shall be made from the following sources:

(1)     Sub-Inspector

(i)       Fifty percent by direct recruitment through the Board.

(ii)      Fifty percent by promotion through the board on the basis of seniority subject to the rejection of the unfit from amongst substantively appointed Head Constables of Uttar Pradesh Civil Police who have completed three years of service as such on the first day of the year of recruitment.

(iii)     Sub-Inspectors (Civil Police) promoted on ex-cadre posts who fulfil the requirement mentioned in clause (ii) shale also be eligible for promotion to the post of Sub-Inspector.

(2)     Inspector

(a)      Hundred percent of the total number of sanctioned posts of Inspector civil police under sub rule (2) of rule 4 shall be filled by recruitment through promotion by the board on the basis of seniority subject to rejection of unfit, from amongst substantively appointed Sub-Inspector civil police who have completed seven years of service as such on the first day of the year of recruitment, including the probation period.

(b)      Inspector Civil Police promoted on ex-cadre posts meeting the requirement will also be eligible for promotion to the posts of Inspector Civil Police under sub-clause (a)

Rule - 6. Reservation .

Reservation for the candidates belonging to the Scheduled Castes, Scheduled Tribes and other Categories shall be in accordance with 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 National/State level sportsmen shall be in accordance with the Government order in force at the time of recruitment. It is further provided that physically handicapped persons will not be eligible for police services.

PART-IV QUALIFICATIONS

Rule - 7. Nationality.

A candidate for direct recruitment to a post in the service must be

(a)      a citizen of India; or

(b)      a Tibetan refugee who came over to India before the 1st January, 1962, with the intention of permanently settling in India; or

(c)      a person of Indian origin who has migrated from Pakistan, Burma, Sri Lanka or any of the East African Countries of Kenya, Uganda and the United Republic of Tanzania (formerly Tanganyika and Zanzibar) with the intention of permanently settling in India:

Provided that a candidate belonging to category (b) or (c) above must be a person in whose favour a certificate of eligibility has been issued by the State Government:

Provided further that a candidate belonging to the category (b) will also be required to obtain a certificate of eligibility granted by the Deputy Inspector General of Police, Intelligence Branch, Uttar Pradesh.

Provided also that if a candidate belongs to category (c) above, no certificate of eligibility will be issued for a period of more than one year and the retention of such a candidate in service beyond the period of one year shall be subject to his acquiring Indian Citizenship.

Note:- A candidate in whose case a certificate of eligibility is necessary but the same has neither been issued nor refused, may be admitted to an examination or interview and he may also be provisionally appointed subject to the necessary certificate being obtained by him or issued in his favour.

Rule - 8. Academic Qualification.

A candidate for direct recruitment to the post of Sub-Inspector must possess a Bachelor's degree from an University established by law in India or a qualification recognized by the Government as equivalent thereto.

Rule - 9. Preferential Qualification.

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 of computer application from a institute recognised by the central or state Government, or

(iv)    obtained a degree of Law Graduation from any recognised University or Law Institute recognised by Central/State Government shall, other things being equal, be given preference in the matter of direct recruitment.

Note: Above noted preferential qualification shall carry no marks, but in the event of two or more candidates having equal marks, candidates with preferential qualifications shall be given preference in final selection (merit list).

Rule - 10. Age.

A candidate for direct recruitment must have attained the age of 21 years and must not have attained the age of more than 28 years on the first day of July of calendar year in which vacancies for direct recruitment are advertised:

Provided that the upper age limit in the case of candidate belonging to the Scheduled Castes, Scheduled Tribes and such other categories as may be specified.

Provided further that the candidates who have applied for recruitment to the post of Sub Inspector Civil Police in pursuance of the notification no. PRPB- One-1/20011 dated 19 May, 2011 issued by the Uttar Pradesh Police Recruitment and Promotion Board but the recruitment to the said post could not be made, shall be given relaxation in maximum age limit so that they may be eligible to appear in the next recruitment to the said post.

Rule - 11. Character.

The character of a candidate for direct recruitment to the post in the service must be such as to render him suitable in all respect for employment in Government Service. The appointing authority shall satisfy itself on this point.

Note:- Persons dismissed by the Union Government or State Government or by local Authority or by a Corporation Body owned or controlled by the Union Government or State Government shall be ineligible for appointment to the service, persons convicted of an offence involving moral turpitude shall also be ineligible.

Rule - 12. Marital Status.

A male candidate who has more than one wife living or a female candidate who has married a man already having a wife living shall not be eligible for appointment to a post in the service.

Provide that the Government may, if satisfied that there exist special grounds for doing so, exempt any person from the operation of this rule.

Rule - 13. Physical fitness.

No candidate shall be appointed to a post in the service unless he be in good mental and bodily health and free from any physical defect likely to interfere with the efficient performance of his duties. Before a candidate is finally approved for appointment, he shall be required to pass an examination by Medical Board.

Note:- The Medical Board shall examine the deficiencies such as knock knee, bow-legs, flat foot, varicose veins, colour blindness, vision deficiencies etc.

PART-V PROCEDURE FOR RECRUITMENT

Rule - 14. Determination of vacancies.

The appointing authority shall determine and intimate to the Head of the 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 Scheduled Castes/ Scheduled Tribes and other categories under rule 6. The Head of the Department shall also intimate the number of vacancies to the Board and the Government. The vacancies for direct recruitment shall be notified 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; and

(iii)     by notifying vacancies to the Employment Exchange.

(iv)    by any other means of mass communication.

Rule - 15. Procedure for Direct Recruitment to the post of Sub Inspector.

For the purpose of direct recruitment to the post of Sub-Inspector, there shall be representation to the Scheduled Castes/ Scheduled Tribes and other Backward classes of citizen in Selection Committee shall be made in accordance with the order made under section-7 of the Act, as amended from time to time.

(a)      Applications-

(i)       A candidate shall fill the application Form from 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, minimum qualifying standards for each category of Physical Standard Test, Physical Efficiency Test, Medical Fitness, 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 O.M.R. sheet.

(iv)    the space for candidate's both left and right thumb impression is provided in the application Form;

(v)      Candidates shall mention their personal details viz. date of birth, sex, education qualification, category, preferential qualification viz. National Cadet Corps, territorial army, computer application certificate, Home guard, Ex-service man or Dependent of Freedom Fighter and candidates availing the benefit of vertical and horizontal reservation shall mention their domicile of Uttar Pradesh on prescribed space in O.M.R. application form. It shall be mandatory for candidates to submit attested copies of all certificates related with these qualifications/details along with the original certificates at the physical standards Test venue, for scrutiny by the turn of officers conducting the physical standard Test. The team shall accept the attested copies of the relevant certificates after proper scrutiny and comparing the same with the original certificate submitted by the candidates and maintain the same till the end of the recruitment process before handing over to the appointing authority for future documentation and verification.

(vi)    two attested photographs of the candidate will be pasted on application Form, one photo on the application Form and one photo on the admission card are to be pasted an proper places, or as required by the board.

(vii)   Application Form can be purchased on payment of prescribed fees from notified Post Office/Bank.

(viii)  Duly filled up application Forms should be submitted in the same Post Office/Bank from where it is so purchased.

(b)      Call Letters-

The Board will ensure that the copy of certificates shall be examined and compared with original certificates at the time of physical Standard Test. After getting the Application Form scanned through computer, computerised call letter will be issued to eligible candidates through the same Post Office/Bank from where Application Form was purchased/submitted. The Board may also use any other appropriate means of sending call letter after a through consideration. Code/name/postal address/venue of the Physical Standard test along with the date and time of the Physical Standard Test, will be clear mentioned in the call letter. Documents which the candidates are required to carry for scrutiny at the physical standard Test venue, will be clearly indicated in the call letter, call Letter should reach at least one week before the Physical Standard Test. In case, Call Letter is not received till week before beginning of the test, candidates may contact the helpline of the Website. The serial Cod of the Application Form will have to be quoted in all communications/correspondence to the Board. Duplicate Call Letters will be issued by the Board.

(c)      Physical Standard Test-

All eligible Candidates to appear in a qualifying standards for Physical Standard Test of a qualifying nature the procedure for which is given in Appendix-1.

(d)      Preliminary Written Test-

The Candidates who are declared successful in the Physical Standard Test under clause (c) shall be required to appear an objective type/ Preliminary Written Test of qualifying nature. This test shall carry 200 marks.

It shall comprise three sections, namely General Knowledge (Current Affairs, History, Geography, Constitution of India, Freedom Struggle etc.) of 100 marks, Numerical Ability Test of 50 marks and Reasoning of 50 marks. The candidates who secure a minimum fifty percent marks in the said test shall be declared successful.

(e)      Physical Efficiency Test-

The candidates who are declared successful in the preliminary written test under clause (d) shall be required to appear in a Physical Efficiency Test of qualifying nature. The male candidates shall be required to complete a run of 4.8 kilometers in 35 minutes and the female candidates a run of 2.4 kilometers in 20 minutes. The procedure for conducting the Physical Efficiency Test shall be such as prescribed in Appendix-2.

(f)   Main Written Examination-

The candidates who are declared successful in the Physical Efficiency Test under clause (e) shall be required to appear in the main written examination which shall carry 400 marks in the following subjects:-

Note: The procedure for conducting written examination shall be such as prescribed in Appendix-3.

The candidate who fails to obtain minimum fifty percent marks in each subject shall not be eligible for recruitment. The Board shall, having regard to the need for securing due representation of the candidates belonging to the Scheduled Castes, Scheduled Tribes and others under Rule 6, prepare a list of successful candidates on the basis of marks obtained by them in the Main Written Examination, the entire list along with marks obtained per subject along with answer key would be displayed on the Board's website immediately. The number of candidates to be selected in the main written examination shall be three times the number of vacancies.

(g)      Group Discussion

The candidates selected under clause (b) shall be required to appear in a Group Discussion for which separate groups of ten candidates each shall be formed, The process of Group Discussion shall be carried out under the supervision of a panel comprising Management Expert, Psychologist and Criminologist in the presence of Chairman of the Board or his nominee, and one Additional Director General of Police nominated by Director General of Police, (Uttar Pradesh). or Inspector General of police/Deputy Inspector General of police nominated by him. In the said Group discussion, Police Case Study shall be presented for discussion and the entire Group discussion shall be completed within the stipulated timeframe. The Group Discussion shall carry 20 marks and it will include the evaluation of candidates as follow:-

Management Skill (5 marks), Presentation (5 marks), Attitude (5 marks) and Personality (5 marks). These marks shall also be uploaded in the Board's website.

NOTE 1- The entire process of Group Discussion shall be video graphed and a C.D. thereof shall be prepared.

NOTE 2- Nomination of officers for providing adequate representation to the Scheduled Castes, Scheduled Tribes and Other Backward Classes of Citizens in the Selection Committee shall be made in accordance with Section -7 of the Act, as amended from time to time.

NOTE 1- The procedure conducting Written Examination shell be such as prescribed in Appendix-3

(h)     Tentative Select List marks obtained by each candidate in the Main Examination under clause (b) of rule 15 shall be added to the marks obtained by him in the Group discussion under clause (g). The board, shall on the basis of total marks obtained by each candidate, in the Main Written Examination and Group Discussion, in view of reservation policy prepare tentative select list of each category of candidates in respect of vacancies and send the same to head of the department with recommendation subject to Medical Test and verification of Testimonials/Character. It shall be sent by Head of the Department to police Head Quarters for further action. No. waiting list shall be prepared by the Board. In case of equal marks obtained by two or more candidates in the main examination, candidate obtaining higher marks in the main written examination shall be placed higher in merit list. The board shall up load the list of all candidates alongwith the marks obtained by each candidate in the board website.

 NOTE- If two or more candidates obtain equal aggregate marks, merit shall be decided by the following procedure in the order mentioned below:-

(1)     Such candidates shall be preferred who have obtained higher marks in main written examination.

(2)     If even after this two or more candidates obtain equal aggregate marks, such candidate shall be preferred who has served in the territorial army for a minimum period of 02 years, or has obtained 'B' certificate of National Cadet Corps or has obtained computer application certificate from an Institute recognized by Central/State Government. Candidates completing more than one preferential qualification shall be given the benefit of only one preferential qualification.

(3)     Event after this if two or more than two candidates obtain equal aggregate marks, such candidate shall be preferred who is older in age.

(4)     Even after this, if two or more candidates obtain equal aggregate marks, such candidate shall be preferred whose name in English comes first in alphabetical order.

(i)       Medical Test

The Appointing Authority shall require the candidates having a place in tentative selection list after main written examination and group Discussion under clause (g) to appear in Medical Test. According to rule-13 of these rules, Medical Test shall be conducted by u.p. police head Quarter, procedure for which is given in annexure-4. Order in respect of candidates found until in medical Test shall be passed by the Appointing Authority.

(j)       Character verification

Prior to issuance of appointment letter completion of character verification shall be necessary. Verification of character/testimonials shall ordinarily be completed within a month. Candidates if found unfit in medical Test or on adverse facts being brought to light in their testimonials/character verification they shall be declared unfit by the Appointing Authority and such vacancies shall be carried forward for further selection.

(a)      At the time of character verification candidates shall be required to present age certificate. Academic eligibility certificate, Sports certificate, National Cadet Corps Certificate, Character certificate and in case of Ex-servicemen Unit Discharge certificate and all other relevant certificates by virtue of which he has claimed the benefit of horizontal or vertical reservation and submit the attested copies of the same, before the appointing Authority.

(b)      Candidates shall have to submit High School certificate for date of birth, District/State/National level certificate for sports, certificate issued by Tehsildar or District Magistrate for caste/Domicile. candidates shall have to submit photograph attested by any Gazetted Officer with the application Form and Left and Right thumb impression on the proforma enclosed with the application form. Candidates shall be required to provide complete Postal address with details of Tehsil, Block Village and Post Office with Pin Code.

(c)      As mentioned above, character verification shall be performed under the supervision of concerning Appointing Authority before candidates are sent for Basic Training. Such candidates shall not be eligible for Basic Training about whom adverse facts have come up after character verification.

Rule - 16. Promotion on the basis of Seniority.

Fifty percent of the total number of sanctioned posts of Sub-Inspector Civil Police shall be filled by recruitment through promotion on the basis of seniority subject to rejection of unfit, along with physical efficiency test which is of qualifying nature, through the Board on the basis of the recommendation of the selection committee.

(a)      The selection committee shall-

(i)       be constituted by the Chairman of the Board in accordance with the Government orders for the time being in force.

(ii)      be headed by an Inspector General of Police nominated by the Chairman of the Board,

(iii)     have Deputy Inspector General of Police (Establishment) as ex officio member of the committee, who will also put up undisputed seniority list and service record of eligible candidates before the Selection Committee in accordance with the Government orders for the time being in force.

(iv)    have a nominee of the Director General of Police Uttar Pradesh, not below the rank of Superintendent of Police.

(v)      have two other members of Gazetted rank of police service, who will be nominated by the Chairman of the Board;

NOTE- The Chairman of the Board shall ensure that the Selection Committee comprises at least one representative each belonging to minority, Other Backward classes and Scheduled Castes.

(b)      Physical Efficiency Test- The eligible candidates shall be required to appear in a Physical Efficiency Test of qualifying nature. The male candidates shall be rewired to complete a run of 3.2 kilometers in 35 minutes and the female candidates a run of 2.4 kilometers in 25 minutes. Only those candidates who qualify the physical efficiency test shall be considered for promotion to the post of Sub-Inspector Civil Police.

(c)      The Selection Committee shall submit a list of selected candidates, along with its recommendations, to the Director General of Police. The list shall not exceed the notified vacancies.

(d)      After approval of the list by the Director General of Police, the Deputy Inspector General of Police (Establishment) shall issue the final order for promotion to the posts of Sub-Inspector.

The final list of candidates, selected for promotion, as approved by the Director General of Police Uttar Pradesh, shall be Board and Uttar Pradesh Police.

Rule - 17. Procedure for Recruitment to the post of Inspector by promotion.

Hundred percent of the total number of sanctioned posts of Inspector Civil Police shall be filled by recruitment through promotion on the basis of seniority subject to rejection of unfit, through the board on the basis of the recommendation of the selection committee.

(a)      The selection committee shall,-

(i)       Be constituted by the Chairman of the Board in accordance with the Government orders for the time being in force.

(ii)      be headed by an Inspector General of police nominated by the chairman of the Board,

(iii)     have Deputy Inspector General of Police (Establishment) as ex officio member of the committee, who will also put up undisputed seniority list and service record of eligible candidates before the selection committee in accordance with the Government orders for the time being in force.

(iv)    Have a nominee of the Director General of Police Uttar Pradesh, not below the rank of Superintendent of police.

(v)      Have two other members of gazette rank of police service, who will be nominated by the Chairman of the Board;

NOTE- The Chairman of the Board shall ensure that the selection committee comprises at least one representative each belonging to Minority, Other Backward Classes and Scheduled Castes.

(b)      The selection committee shall submit a list of candidates found fit for promotion, with its recommendation to the Director General of Police. The list shall not exceed the notified vacancies.

(c)      On approval of the list by the Director General of Police the Deputy Inspector General of Police (Establishment) shall issue the final orders for promotion to the posts of Inspector.

The Final List of promoted candidates, as approved by the Director General of Police Uttar Pradesh, shall be displayed on the web sites of the Board and the Uttar Pradesh Police.

PART VI TRAINING, APPOINTMENT, PROBATION, CONFIRMATION AND SENIORITY

Rule - 18. Training.

The candidates finally selected for appointment under

(1)     rules 15 and 16 to the post of Sub-Inspector shall be required to successfully undergo such training as prescribed by the Police Head Quarters from time to time prior to their appointment. The prescribed training shall be organized by the Head of the Department. After the successful completion of training, the Head of the Department shall forward the required number of names to the concerned appointing authorities.

(2)     The candidates finally selected for appointment under rule 17 to the post of Inspector shall, after their appointment, be required to undergo a course regarding modern aspects of Police investigation.

Rule - 19. Appointment.

(1)     Subject to the provisions of clause (a) of rule 15 the appointing authority shall make appointment by taking the names of candidates in the same order in which they stand in the list prepared under clause (b) of rule 15.

(2)     If more than one order of appointment are issued in respect of any one selection, a combined order shall also be issued, mentioning the names of the persons in order of seniority as determined in the selection or, as the case may be, as it stood in the cadre from which they are promoted.

Provided that any person appointed to a post in the service prior to the commencement of these rules and is working on the post, shall be deemed to have been substantively appointed under these rules and such substantive appointment shall be deemed to have been made under these rules.

Rule - 20. Probation.

(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, 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 appointing authority at any time during or at the end of the period of probation or extended period of probation that a probationer has not made sufficient use of his opportunities, he may be reverted to his substantive post, if any, and if he does not hold a lien on any post, his service 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 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.

Rule - 21. Confirmation.

(1)     Subject to the provisions of sub-rule (1) and (2) of rule 20 a probationer shall be confirmed in his appointment at the end of the period of probation or the extended period of probation if:

(a)      He has successfully undergone the prescribed training;

(b)      his work and conduct is reported to be satisfactory; and

(c)      his integrity is certified.

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

Rule - 22. Seniority.

The seniority of persons substantively appointed to a post in the service shall be determined in accordance with the Uttar Pradesh Government Servants Seniority Rules, 1991 as amended from time to time.

PART-VII PAY ETC.

Rule - 23. Scales of Pay.

(1)     The scales of pay admissible to persons appointed to the various categories of posts in the Service shall be such as may be determined by the Government from time to time.

(2)     The scales to pay at the time of the commencement of these rules are given as follows:

Rule - 24. Pay during Probation.

(1)     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 undergone 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 give satisfaction, 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 give satisfaction 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 affairs of the State.

PART-VIII OTHER PROVISIONS

Rule - 25. Canvassing.

No recommendations, either written or oral, other than those required under the rules applicable to the post of service will be taken into consideration. Any attempt on the part of a candidate to enlist support directly or indirectly for his candidature will disqualify him for appointment.

Rule - 26. Regulation of other matters.

In regard to the matters not specifically covered by these rules or special orders persons appointed to the service shall be governed by the rules, regulations and orders applicable generally to Government servants serving in connection with the affairs of the State.

Rule - 27. Combined select list.

If in any year of recruitment appointments are made both by direct recruitment and by promotion, a combined select list shall be prepared by taking the names of the Candidates from the relevant lists, in such manner that the prescribed percentage is maintained, the first name in this list being of the person appointed by promotion.

Rule - 28. Relaxation from the conditions of service.

Where the State Government is satisfied that the operation of any rule, regulating the conditions of service of persons appointed to the service causes undue hardship in any particular case, it may, notwithstanding anything contained in the rules applicable to the case, 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 cases in just and equitable manner.

Rule - 29. Savings.

Nothing in these rules shall affect reservations and other concessions required to be provided for the candidates belonging to the Scheduled Castes, Scheduled Tribes and other special categories of persons in accordance with the orders of the Government issued from time to time in this regard.

Rule - 30.

(1)     The provisions of these rules shall have effect notwithstanding anything to the country contained in any other rules, Government order administrative instructions, made or issued by the state government.

(2)     The order of Government issued from time to time with regard to matters connected with or incidental to the selection, promotion, training appointment, determination of seniority and confirmation etc. of Sub Inspectors and Inspectors of civil police in Uttar Pradesh Police Force shall stand rescinded and revoked ab-initio.

(3)     The member of the service shall have no claim with regard to matters connected with or incidental to the selection, promotion, training appointment, determination of seniority and confirmation etc., under any Rules. Government Orders of Administrative Instructions issued in regard thereto, and any rights accrued thereunder shall be deemed terminated.

(4)     Notwithstanding such rescission, the benefit of selection, promotion, training appointment, determination of seniority and confirmation etc., granted before December 2, 2008 under the prevalent rules, Government Orders or Administrative Instructions shall not be withdrawn

APPENDIX-1

(See rule 15(c))

Physical Standard Test for direct recruitment

APPENDIX-2

(See rule 15(e))

Physical Efficiency Test for direct recruitment

APPENDIX-3

(See rule 15(f))

Procedure for Written Examination

All the candidates will have to undergo for a Physical Efficiency Test before the main Written Examination (In the case of direct recruitment of Sub-Inspector.) On the pattern of Union Public Service Commission, computerised call letters with pasted photographs will be sent to candidates for main Written Examination through the Post Offices/Banks in the manner it were sent for preliminary examination.

(a)      Photograph, thumb impressions of both the hands and code number/name of the examination centre, postal address, date /time of the examination along with the name of the District will be clearly provided in the call letter.

(b)      Call letter should reach to the candidates at least a week before the date of the examination. In case call letter is not received a week before the date of the examination the candidate may contact the helpline/land line/mobile phones of the Board or can obtain the duplicate call letter by contacting the Board's website.

(c)      Written examination will be conducted on same day at the same time throughout the State.

(d)      For the purpose of the written examination O.M.R. answer sheet shall be in 03 copies, the original copy will be used for scanning, first carbon copy shall be kept for Board's record and second carbon copy would be for candidates, Candidates shall be permitted to take away their carbon copy of O.M.R. answer sheet with them.

(e)      After the Written examination is over answer sheets will be sent to the Board, centre-wise in sealed covers through the safe custody provided by the District Magistrate/Senior Superintendent of Police/ Superintendent of Police.

APPENDIX-4

(See rule 15(g))

Medical Examination for direct recruitment