Uttarakhand Police Telecommunication Gazetted Officers Service Rules, 2023

[14th March 2023]

ln exercise of the powers conferred under sub-section (1) of Section 87 read with section 17 of the Uttarakhand Police Act, 2007 (Act no 1 of 2008) and in supersession of all the existing Rules and orders on the subject, the Governor is pleased to make the following rules to regulate the services conditions of the persons appointed in the gazetted service of the of the Uttarakhand Police Telecommunication Department, namely:-

PART 1 GENERAL

Rule - 1. Short Title and commencement

(1)     These rules may be called the Uttarakhand Police Telecommunication Gazetted officers Service Rules, 2023.

(2)     It shall come into force at once.

Rule - 2. Status of Service

Uttarakhand Police Telecommunication Gazetted officer Service is such a service in which Group A and Group B posts of police telecommunication departments are included.

Rule - 3. Definitions

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

(a)      Act means Uttarakhand Police Act,2007(Act no. 1 of Year 2008)

(b)      Appointing Authority* means the Governor of Uttarakhand;

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

(d)      Commission means the Uttarakhand Public Service Commission;

(e)      Constitution means The Constitution of India;

(f)       Government means the government of the State of Uttarakhand;

(g)      Governor means the Governor of the State of Uttarakhand;

(h)     Head of the Department means Director General of Police, Uttarakhand;

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

(j)       Service means Uttarakhand Police Tele communication Service;

(k)      Substantive appointment means as appointment, not being an ad hoc appointment, on a post in the cadre of the service and 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;

(l)       Year of recruitment means a period of twelve months commencing from 1st day of July of the calendar year.

PART 2 CADRE

Rule - 4. Cadre of Service

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

(2)     The strength of the employees/officers in service and each category of posts therein shall, until orders varying the same are passed under sub-rule (1) as given in Appendix A Provided that:-

(i)       The Appointing Authority may leave unfilled or the Governor may hold in abeyance any vacant post, without thereby entitling any person to compensation;

(ii)      The Governor may create such additional permanent or temporary posts as he may consider porper.

PART 3 RECRUITMENT

Rule - 5. Source of Recruitment

Recruitment on the different categories of posts of the service shall be made from the following sources:-

(1)     Subject to the provisions of sub-rule (2) recruitment to the post of Deputy Superintendent of Police (Police Telecom) shall be made as follows:-

(i)       fifty percent post by the direct recruitment on the basis of result of the competitive examination conducted by the Commission.

(ii)      fifty percent post from amongst substantively appointed such permanent Inspectors (Police Telecom) who have completed 4 years of service as such on the first day of the year of recruitment, by promotion through selection committee, on the basis of seniority subject to rejection of the unfit.

(2)     In the exceptional circumstances the Governor, with the consultation with the Commission may make special or emergency recruitment in the service on the basis of the result of the special examinations conducted by the Commission. Educational qualification, age and syllabus for the examination for the recruitment would be such as the Commission would determine with the approval of the Governor, The candidates appointed on the basis of such examination would be deemed to be appointed by direct recruitment under clause (i) of the sub -rule (1).

(3)     Hundred Percent post of the Additional Superintendent of Police (Police Telecom) by promotion through selection committee on the basis of seniority subject to rejection of unfit from amongst substantively appointed such permanent Deputy Superintendent of Police (Police Telecom) who have completed 7 years of service in the cadre.

(4)     Hundred Percent post of Superintendent of Police (Police Telecom) by promotion through selection committee on the basis of seniority, subject to rejection of the unfit from amongst substantively appointed such permanent Additional Superintendent of Police (Police Telecom) who have completed 12 years of service in the cadre.

(5)     Hundred Percent posts of Deputy Inspector General of Police (Police Telecom) by promotion through selection committee on the basis of merit from amongst the substantively appointed such permanent Superintendent of Police (Police Telecom) who has completed 20 years of service in the cadre.

Rule - 6. Reservation

Reservation for the candidates belonging to the Scheduled Casts, Scheduled Tribes, Others Backward Classes, Economically Weaker Sections and Other category of the State of Uttarakhand shall be in accordance with the orders of the government in force at the time of the recruitment.

PART 4 ELIGIBILITY

Rule - 7. Nationality

A candidate for the direct recruitment to be a post in 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 United Republic of Tanzania (formerly Tanganika 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 Satate Government:

Provided father a candidate belonging to category (b) shall also be required to obtain certificate of eligibility granted by the Deputy Inspector General of police Intelligence Branch, Uttarakhand:

Provided also that if a candidate belongs to the category (c) mentioned above, no certificate of eligibility shall be issued for a period of more than one year and retention of such a candidate in service beyond a period of one year, shall be subject to his acquiring Indian citizenship. Note: - A candidate in whose case is certificate of eligibility is necessary but the same has neither been issued nor rejected, 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 qualificaton

For the direct recruitment on the post of Deputy superintendent of Police (Police Telecom) the candidate must possess the following qualifications :-

A master degree in Physics with Electronics as a compulsory subject /a degree of M.Sc. in Physics/ Applied Physics with wireless communication as a compulsory subject from any University established by law in India

Or

A bachelor degree in Electronics / Electronics and Communication / Electronics and Telecommunication/ Electrical Engineering/ Information and Communication Technology/ Electronics and Instrumentation / Electrical and Electronics Engineering from a university established by law in India.

And Working knowledge of Hindi in Dcvanagari script.

Rule - 9. Preferential qualification

Such persons shall be given preference who has the working experience of two years in the field of electronics/ telecommunication technology. The other things being equal such person shall be given preference in the matter of direct recruitment, who has

(1)     served in the Territorial Army for a rninirrrum period of two years, or

(2)     obtained B or C certificate of National Cadet Corps.

Rule - 10. Age

Age of the candidate for direct recruitment should be minimum 21 years and maximum 35 years on the first July of the year for which advertisement for recruitment has been published:

Provided that in case of candidates belonging to the Scheduled Casts, Scheduled Tribes, the Other Backward Classes and such categories as may be notified by the Government time to time, shall be greater by such number of years as may be specified.

Rule - 11. Character

The character of a candidate for direct recruitment to a 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 a State Government or by a Local Authority or a Corporation or Body owned or controlled by the Union Government or a State Government shall be ineligible for appointment to any post in the service. Persons convicted in 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 more than one husband living shall not be eligible for appointment to a post in the service:

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

Rule - 13. Physical Ability

No candidate shall be appointed to any post in the service unless his physical and mental health is good, he is free from any such physical defect which may cause him to interfere in the efficient discharge of his duties. Before a candidate is finally approved for appointment, he would have to pass the Medical Board examination parameters of which are mentioned in the Appendix - B:

Provided that a medical certificate of fitness shall not be required from a candidate recruited by promotion.

PART 5 PROCEDURE OF RECRUITMENT

Rule - 14. Determination of vacancies

The Appointing Authority shall determine the number of vacancies to be filled during the year and the number of vacancies to be reserved for the candidates belonging to the Scheduled Castes, Scheduled Tribes, Other Backward Classes, Economically Weaker Sections and Other categories under rule 6 and inform to the Commission.

Rule - 15. Procedure for Direct Recruitment

Fifty percent posts of Deputy Superintendent of Police (Police Telecom) shall be filled by direct recruitment by the Competitive Examination conducted by the Commission.

(1)     For the permission to appear in the competitive examination the Commission shall invite the application form on the prescribed format. The application form may be collected from the Secretary of the Commission on the payment of prescribed fee.

(2)     No candidate shall be admitted in the examination without the admit card issued by the Commission.

(3)     After obtaining the result of the written examination and tabulation, the Commission, keeping in mind to ensure the representation of the candidates belonging to the Scheduled Castes, Scheduled Tribes, Other Backward Classes, Economically Weaker Sections and Other categories under section 6, on the basis of written examination shall call such candidates for interview who have secured the marks in accordance with the parameters fixed by the Commission in this behalf. The marks secured by each candidate in the interview shall be added to the marks secured by him in the written examination.

(4)     The Commission shall prepare a list in order of merit as disclosed by aggregate of marks obtained by each candidate in the written and interview and recommend such number of candidates for the appointment as it deems fit. If two or more candidate obtain equal marks in the aggregate then the candidate obtaining more marks in the written examination shall be placed higher in the list, if the marks in the written examination are equal then on the basis of date of birth the name of the candidate more in age shall be placed higher in the list. The list of selected candidates shall be sent by the Commission to the Appointing Authority. Note: Examination schedule, syllabus and rules relating to the competitive examination shall be prescribed by the Commission with the approval of the Governor from time to time.

Rule - 16. Procedure for recruitment by promotion through selection committee

(1)     Promotion on the post of Deputy Superintendent of Police (Police Telecom):-

Recruitment by promotion on the post of Deputy Superintendent of Police (Police Telecom ) shall be done on the basis of seniority, subject to rejection of unfit from amongst the permanent Inspector (Police Telecom) in accordance with the Uttarakhand Public Service Commission promotion by Consultation (Procedure) Rules 2003.

(2)     Promotion on the post of Additional Superintendent of Police (Police Telecom) -

Selection on the hundred percent posts of Additional Superintendent of Police (Police Telecom) shall be done from amongst the permanent Deputy Superintendent of Police (Police Telecom) serving in the police telecommunication department on the basis of seniority, subject, to rejection of unfit by promotion, on the recommendation of the following selection committee.

(3)     Promotion on the post of Superintendent of Police (Police Telecom) :-

Selection on the hundred percent posts of Superintendent of Police (Police Telecom) shall be done from amongst Additional Superintendent of police (Police telecom) serving in the police telecommunication department on the basis of seniority, subject to rejection of unfit by promotion on the recommendation of the following selection committee.

(4)     Promotion on the post of Deputy Inspector General of Police (Police Telecom) Selection on the hundred percent posts of Deputy Inspector General of Police (Police Telecom) shall be done from amongst Superintendents of Police (Police Telecom) serving in the police telecommunication department on the basis of merit, by promotion on the recommendation of the following selection committee.

Rule - 17. List for Promotion

On the posts mentioned in sub rule (2), (3) and (4) of rule 16 recruitment shall be made according to the "Uttarakhand Promotion by Selection (on the Post Outside the purview of Public Service Commission) Eligibility List Rules 2003" and the "Uttarakhand Government Servant (Criterion for Recruitment by Promotion) Rules 2004" and any other Rules applicable for the time being.

Rule - 18. Combined Select list

If the appointment during any year of the recruitment are made both by direct recruitment and promotion, a combined select list shall also be prepared by taking the names of the candidates from the relevant list in such a manner that the prescribed percentage is maintained. The first name in the list shall be of the person appointed by promotion.

PART 6 APPOINTMENT. PROBATION, CONFIRMATION AND SENIORITY

Rule - 19. Appointment

(1)     Subject to the provision of sub rule (2) the Appointing Authority shall make appointment by taking the name of candidates in the order in which they stand in the lists prepared under rule 15,16,17 and 18 as the case may be.

(2)     Where, in any year of recruitment, appointments are to be made, both by direct recruitment and by promotion, regular appointments shall not be made unless selections are made from both the sources, and a combined list is prepared in accordance with rule 18.

(3)     If more than one orders 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. If the appointments are made, both by direct recruitment and by promotion, names shall be arranged in cyclic order referred in Rule 18

(4)     Appointing Authority may also make temporary or substitute appointments from the list prepared under sub rule (1). If no candidate from the list is available then he may make appointments on such vacancies from amongst the eligible candidates under these rules. Such appointments shall be made for one years duration or till the next selection under these rules, whichever is earlier, and on these appointment the provisions of Rule 5 (a) of the "Uttarakhand Public Service commission (Limitation of Functions) Rules 2003" shall be applicable.

Rule - 20. Probation

(1)     The person appointed on any post or the vacancy against it, shall be placed on probation for the duration of 02 years.

(2)     The Appointing Authority may, for reasons to be recorded, extend period of probation in individual cases specifying the date up to which the period is extended:

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 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 services may be dispensed with,

(4)     A probationer who is reverted or whose service 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 equivalent or higher post, to be taken into account for the purpose of computing the period of probation.

Rule - 21. Confirmation

(1)     The confirmation of any government servant shall be made under the provisions of rule 4 of the Uttarakhand Government servant confirmation Rules 2002.

(2)     Where the confirmation is not necessary:-According to sub-rule (1) of rule 5 of the above mentioned Rules, confirmation shall not be necessary, if any government servant in the cadre in which the source of recruitment is only promotion, after complying with the prescribed procedure is promoted on regular basis.

(3)     Any person on probation shall be confirmed on his appointment at the end of his probation period or extended probation period, if :-

(i)       he has passed the prescribed departmental examination, if any, or (where prescribed) has completed the course.

(ii)      he has passed the prescribed training examination (where prescribed)

(iii)     his work and conduct is described to be satisfactory.

(iv)    his integrity has been certified, and

(v)      Appointing Authority is satisfied that he is otherwise fit for confirmation.

Rule - 22. Seniority

Seniority of any person appointed under these rules shall be determined according to the Uttarakhand Government Servant (Seniority) Rules 2002 (as amended from time to time.)

Rule - 23. Departmental Training

For the direct recruited Deputy Superintendent of police (Police Telecom), it shall be mandatory to successfully complete the basic police training prescribed for the direct recruited Deputy Superintendent of Police from the Police Training College prescribed by the State Government. In addition to basic police training, it shall mandatory to conduct six months of police communication training and practical training at police communication headquarters.

PART 7 SALARY Etc

Rule - 24. Pay scale

(1)     The admissible pay scale of the person appointed in the service shall be such as may be determined by the Government from time to time.

(2)     The Admissible pay Scales at the commencement of these Rules shall be such as given in the Appcndix-"A".

Rule - 25. Pay during Probation

(1)     Notwithstanding any provision in the Fundamental Rules, to the contrary, a person on probation if he is not in the 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 under gone training where prescribed and second increment after completion of two years service, on completion of probation period and is also confirmed:

Provided that if the probation period is extended on account of failure to give satisfaction such extended period shall not be counted for the increment unless the Appointing Authority directs otherwise,

(2)     The pay during the probation of such person, who is already holding any post under the Government, shall be regulated by the relevant fundamental rules:

Provided that if the probation period is extended on account of failure to give satisfaction such extended period shall not be counted for the increment unless the Appointing Aumority directs otherwise,

(3)     To pay during the probation period of such person, who is already in the permanent Government service, shall be regulated by the relevant rules applicable (0 government servants generally serving in connection with the affairs of the state.

PART 8 OTHER PROVISIONS

Rule - 26. Canvassing

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

Rule - 27. Regulation of other matters

In relation to such subjects, which do not fall under rules or special orders, persons appointed in the service shall be regulated by the rules regulations and orders applicable to the government servants serving in connection with the affairs of the state.

Rule - 28. Relaxation in Service conditions

Where the State Government is satisfied that the operation of any rule regulating the conditions of service of persons appointed to the service cause undue hardship in any particular case, it may, notwithstanding anything contained in the rules applicable to the case, by order, dispense with or relax than 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:

Provided that where a rule has been framed, in consultation with the Commission, Commission shall be consulted before the requirement of the rules are dispensed with or relaxed.

Rule - 29. Savings

Nothing in these rules shall affect reservation and other concession required for the candidates belong to Scheduled Castes, Schelduled tribes, other Backward categories. Economically Weaker Sections, and Other special categories of persons to the State of Uttarakhand in accordance with the orders of the Government issued from time to time in this regard.

 

APPENDIX- A

(Please sec subrule-2 of rule-4 and rule-24)

 

 

APPENDIX- B

(Please see rule-13)

Parameters for Medical examination for the appointment in the gazetted service of Uttarakhand Police Telecommunication

 

(1)     For the appointment under the government of Uttarakhand and for being fit the candidate must have good mental and physical health and should be free from any physical defect probable in interfering in the efficient discharge of his duties.

(2)     For the recruitment in the Uttarakhand Police Service the minimum physical eligibility for the males and females shall be as follows.

(a)      Height

(b)      Measurement of Chest (For Mates only)

(c)      Body Weight (For females only) Minimum 45 Kilograms.

For the appointment in the Uttarakhand Police Telecommunication Service the candidates eye sight should not be less than 616 in one eye and 6/9 in the other eye. Thus, Right handers right eye sight should be 6/6 and the left handers left eye should be of 616 and he should be completely free from color blindness/squrint.

The candidates touching knee. Flat bottom leg, Bow leg, Vericose veins, Stammerer , handicaptness and other defects and problems which ereate obstacles in the performance of duty of a police officer will be treated ineligible.

In connection with the above, the candidate shall finally be given appointment in the Police Telecommunication service, on production of a certificate certifying the fitness of the candidate issued by the Medical Council in the prescribed form.

In pursuance of the provision of clause (3) of article 348 of the "Constitution of India", the Governor is pleased to order the publication of the following English translation of notification NO.90/XX-6/2023-37265 Dehradun, Dated; March 21,2023 for general information.