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National Capital Territory of Delhi, Andaman and Nicobar Islands, Lakshadweep, Daman and Diu, Dadra and Nagar Haveli and Chandigarh (Police Service) Rules, 2018

Published vide Notification No. G.S.R. 921(E), dated 25.9.2018

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(a) "Administration" means the Government of the National Capital Territory of Delhi in respect of the National Capital Territory of Delhi and the Union Territory Administration in respect of the Union Territories of (i) the Andaman and Nicobar Islands, (ii) Lakshadweep (iii) Daman and Diu, (iv) Dadra and Nagar Haveli and (v) Chandigarh.

(b) "Administrator" means the administrator appointed under article 239 of the Constitution for the Union Territories of (i) the National Capital Territory of Delhi, (ii) the Andaman and Nicobar Islands, (iii) Lakshadweep, (iv) Daman and Diu, (v) Dadra and Nagar Haveli and (vi) Chandigarh, as the case may be;

(c) "Appointing Authority", in relation to any grade, means the authority empowered under the Central Civil Services (Classification, Control and Appeal) Rules, 1965 to make appointments to that grade;

(d) "Appointed day" means the date of publication of these rules in the Official Gazette;

(e) "Approved Service" , in relation to any grade, means the period or periods of regular service rendered in that grade, including period or periods during which a member of the Service could have held a post on regular basis in that grade but for his being on leave or otherwise not being available to hold such posts, from the 1st day of July of the year -

(a) following the year in which the examination was held in respect of an officer appointed directly to that grade;

(b) for which the recruitment was made on regular basis in respect of an officer appointed to that grade by promotion;

(f) "Cadre" means the group of posts in the grades as specified in rule 3;

(g) "Cadre Controlling Authority" means the Government of India in the Ministry of Home Affairs;

(h) "Commission" means the Union Public Service Commission;

(i) "Departmental Promotion Committee" means a Committee constituted to consider promotion and confirmation in any grade as specified in Schedule IV;

(j) "duty post" means any post included in Schedule I;

(k) "Government" means the Government of India;

(l) "grade" means any of the grades specified in rule 3;

(m) "Schedule" means a Schedule appended to these rules;

(n) "Scheduled Castes" and "Scheduled Tribes" shall have the same meaning as are assigned to them by clause (24) and clause (25) respectively of article 366 of the Constitution of India;

(o) "Service" means the National Capital Territory of Delhi, Andaman and Nicobar Islands, Lakshadweep, Daman & Diu, Dadra and Nagar Haveli and Chandigarh Police Service constituted under rule 3;

(a) from time to time, make temporary additions or alterations to the duty posts in various grades;

(b) in consultation with the Commission include in the Service such posts as are be deemed to be equivalent to the posts included in the Service in status, grade, scale of pay and professional content or exclude from the Service a duty post already included in the Service; and

(c) in consultation with the Commission appoint the regular incumbent of the post which has been included in the Service as a duty post to the appropriate grade of the Service and fix his seniority taking into account the regular service rendered by him in the said post or analogous grade.

(a) persons appointed to duty posts under rule 6; and

(b) persons appointed to duty posts under rule 7.

(b) The vacancies in the direct recruitment quota shall be filled on the basis of the Civil Services Examination conducted by the Commission.

(c) The vacancies in the promotion quota shall be filled by selection from amongst officers holding posts mentioned in Schedule II with three years regular service in the grade on the basis of the recommendations of the Departmental Promotion Committee.

(b) The induction by promotion to the Entry Grade shall be made by "selection" subject to the bench mark grade prescribed by the Government from time to time for this level of posts under the Government.

(c) The promotion to the Junior Administrative Grade-I and Selection Grade shall be made in the order of seniority subject to rejection of unfit.

Note - The eligibility list for promotion shall be prepared with reference to the date of completion of the qualifying service in the respective grade or post. If the crucial date for one or more officers coming from different sources is one and the same, the officer senior in age will be placed higher in the eligibility list.

(a) who has entered into or contracted a marriage with a person having a spouse living, or

(b) who, having a spouse living, has entered into or contracted a marriage with any person, shall be eligible for appointment to the Service: Provided that the Central Government may, if satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and that there are other grounds for so doing, exempt any person from the operation of this rule.

(ii) Under the Punjab Police Rules, the DSPs in the UT Chandigarh are placed in the pre-revised pay scale having Grade Pay of Rs. 5400 in PB-III from the date of their initial appointment to the grade. Whereas, the officers of DANIPS are placed in the Grade Pay of Rs. 5400 on completion of four years of approved service. Therefore, consequent upon merger, all the existing DSPs of UT Chandigarh as on date of notification will continue in the same scale of pay till such time they are holding the post in the Entry Grade of DANIPS (analogous to DSP).

(iii) The DSPs of UT of Chandigarh on absorption in DANIPS shall be interpolated with such officers of DANIPS who are already placed in the GP of Rs. 5400/-. In case there are no EG DANIPS officers in the G.P. of Rs. 5400/- on the date of absorption of DSPs of UT of Chandigarh in DANIPS, these DSPs (G.P Rs. 5400/-) on the date of absorption shall rank enblock senior to all the officers of EG of DANIPS who are in a lower scale of G.P of Rs. 4800/-.

(b) The Notification whereunder the Punjab Police Rules were adapted for regulating the conditions of service of the post of DSPs in UT Chandigarh shall be repealed w.e.f. issuance of this notification.

Schedule-I

[See rule 4(1)]

Schedule II

[See rule 7]

Post / grade / service eligible for induction into Entry Grade-

Schedule III

[See rule 7 (3)]

Note : The crucial date for determining the eligibility of an officer for promotion shall be the 1st January of the year in which the vacancy as occurred.

Schedule IV

[See rules 7 (2) and (5)]

Note : The absence of a member, other than the Chairman, shall not invalidate the proceedings of the Departmental Promotion Committee if more than half the Members, including the Chairman of the Committee, had attended the meeting(s).