Punjab Police Technical And Support Services Cadre Group-C Service Rules, 2021

[22 June 2021]

No.G.S.R. 71/P.A.10/2008/Ss.4 and 80/2021.- In exercise of the powers conferred by section 80 read with section 4 of the Punjab Police Act, 2007 (Punjab Act No. 10 of 2008), and all other powers enabling him in this behalf, the Governor of Punjab is pleased to make the following rules for regulating the process of recruitment, promotions and other common conditions of service of the officials appointed to and/ or already working in the Punjab Police Technical and Support Services Cadre (Group-C) Service, namely:-

Rule - 1. Short title, commencement and application :-

(1)     These rules may be called the Punjab Police Technical and Support Services Cadre Group-C Service Rules, 2021.

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

(3)     These rules shall be applicable to the existing Police personnel working in the Technical and Support Services Wing, previously known by the names Wireless, Telecommunications, Computers and Wireless, Computers and Telecommunications, Information Technology and Telecommunications, Technical Services and shall be deemed to have been appointed under these rules and as such, shall be governed by these rules.

(4)     They shall apply to the posts specified in Appendix - A.

Rule - 2. Definitions :-

(1)     In these rules, unless the context otherwise requires,-

(a)      Absorption means one-time permanent appointment of regular employee(s) working at an analogous rank in Central Armed Police Forces or Central Police Organizations or Police Departments of States and Union Territories or Defence Services and other Intelligence or Investigation Agencies of the Government of India;

(b)      Act means the Punjab Police Act, 2007 (Punjab Act No. 10 of 2008);

(c)      Appendix means an appendix appended to these rules;

(d)      Deputation means deputation as per Act for the employee(s) working at an analogous rank in other cadres of Punjab Police and/ or as per the provisions of the Punjab Civil Services Rules, Volume-I (Part-I) for the employee(s) working at an analogous rank in Government of India or State Governments or Union Territories and their Public Sector Undertakings;

(e)      Director General means the Director General of Police, Punjab who shall be the Head of Police Force of Punjab;

(f)       Government means the Government of the State of Punjab in the Department of Home Affairs and Justice;

(g)      Recruitment Board means the Board referred to in clause (d) of section 4 of the Act; and

(h)     Service means the Punjab Police Technical and Support Services Cadre Service (Group C) Service.

(2)     The words and expressions used, but not defined in these rules, shall have the same meaning as respectively assigned to these words and expressions, in the Act and the Punjab Police Rules, 1934.

Rule - 3. Number and character of posts :-

The Service shall comprise the posts as specified in Appendix A:

Provided that nothing in these rules shall affect the inherent right of:

(a)      the Government to add and/ or to reduce the number of such posts and/ or to create new posts with different designations and scales of pay or pay level in the pay matrix, whether permanently or temporarily; and

(b)      the Director General of Police, Punjab to restructure the Punjab Police by organization, classification and distribution of the Police Force under the provisions of section 45 of the Act.

Rule - 4. Pay of members of the Service :-

The members of the Service shall be entitled to such scales of pay or pay level in the pay matrix, as the case may be, as may be authorized by the Department of Finance, Government of Punjab. The scales of pay and pay level in the pay matrix, at present, in force in respect of the members of the Service, are given in Appendix - A.

Rule - 5. Method of appointment, qualifications and experience :-

(1)     All appointments to the Service shall be made in the manner specified in Appendix B.

(2)     The appointment to the Service may be made by direct recruitment and/ or by promotion of members of the Service and/ or by deputation and/ or by absorption.

(3)     No person shall be appointed to a post in the Service, unless he possesses the qualifications and experience, as specified against that post in Appendix B:

Provided that this provision shall not be applicable to the members of Service already working in the Cadre.

(4)     Appointment to the Service by promotion shall be made on senioritycum-merit basis and no person shall have any right to claim promotion on the basis of seniority alone:

Provided that nothing in this rule shall affect the Performance linked promotional incentives specified in Appendix E.

(5)     Appointee(s) to the Service by absorption in any rank shall be placed below all the members of Service in that rank on the date of such absorption.

Rule - 6. Appointing authority :-

The Appointing authority under these rules shall be such as may be specified in Appendix C.

Rule - 7. Period of probation :-

(1)     A person appointed to any post in the service shall remain on probation for a period of three years, if appointed by direct recruitment, and one year, if appointed otherwise:

Provided that

(a)      any period, after such appointment, spent on deputation on a corresponding or a higher post shall count towards the period of probation;

(b)      in the case of an appointment by absorption, any period of work on an equivalent or higher rank, prior to appointment to the Service, may in the discretion of the appointing authority, be allowed to count towards the period of probation;

(c)      any period of officiating appointment to the Service at the end of period of probation, shall be counted towards the period of probation; and

(d)      any kind of leave not exceeding six months, during or at the end of period of probation, shall be counted towards the period of probation.

(2)     If, in the opinion of the appointing authority, the work or conduct of a person during the period of probation is not satisfactory, it may,-

(a)      if such person is appointed by direct recruitment,-

(i)       dispense with his service; or

(ii)      revert him to a post on which he held lien prior to appointment to the Service by direct recruitment; and

(b)      if such person is appointed otherwise,-

(i)       revert him to his former post; or

(ii)      deal with him in such other manner as the terms and conditions of the previous appointment permit.

(3)     On completion of the period of probation of a person, the appointing authority may,-

(a)      if his work and conduct have in its opinion been satisfactory-

(i)       confirm such person, from the date of his appointment or from the date he completes his period of probation satisfactorily, if he is not already confirmed; or

(ii)      declare that he has completed his probation satisfactorily, if he is already confirmed; or

(b)      if his work or conduct has not been in its opinion, satisfactory-

(i)       dispense with his services, if appointed by direct recruitment, or

(ii)      revert him to his former post, if appointed otherwise, or

(iii)     deal with him in such other manner as the terms and conditions of his previous appointment may permit; or

(iv)    extend his period of probation and thereafter pass such order as it could have passed on the expiry of the period of probation as specified in sub-rule (1):

Provided that the total period of probation including extension, if any, shall not exceed four years, if appointed by direct recruitment and three years, if appointed otherwise.

Rule - 8. Knowledge of Punjabi language :-

No person shall be appointed to any post in the Service by Direct appointment unless he has passed Matriculation examination with Punjabi as one of the compulsory or elective subjects or any other equivalent examination in Punjabi language, which may be specified by the State Government from time to time:

Provided that in case of appointment to the Service by Direct appointment in the rank of Sub-Inspector, the Director General may, by order in writing, for the particular specialized job profile(s) to be specified in that order, relax this rule to the extent that the appointee(s) shall have to qualify a test conducted by the Languages Wing of the Department of Education of Punjab Government, within a period of two years from the date of his appointment.

Rule - 9. Recruitment process :-

The recruitment process shall be such as may be specified in Appendix D.

Rule - 10. Promotions :-

The promotion to the members of the Service shall be made in the manner as specified in Appendix - E:

Provided that the provisions of this rule shall be in supersession of the provisions contained in Chapter 13 of Punjab Police Rules, 1934.

Rule - 11. Inter se seniority :-

The inter se seniority of the members of Service of a particular rank shall be determined as per the criteria mentioned below, namely:-

(a)      the inter se seniority of the members of Service of a particular rank shall be as per their date of appointment to that rank;

(b)      the inter se seniority amongst the members of Service appointed to a particular rank by different modes (direct recruitment, promotion and absorption) on the same date shall be determined by placing the members of Service appointed by direct recruitment as the senior most, followed by the members of Service appointed by promotion, followed by the members of Service appointed by way of absorption;

(c)      the inter se seniority of the members of Service appointed on the same date to a particular rank by direct appointment through a Selection shall be determined as per the original Merit at the timeof that Selection;

(d)      the inter se seniority of the members of Service appointed on the same date to a particular rank by promotion shall be as per their inter se seniority in previous rank; and

(e)      the inter se seniority of the members of Service appointed on the same date to a particular rank by absorption shall be as specified in the orders of absorption issued by the appointing authority.

Rule - 12. Liability to serve :-

A member of Service shall be liable to serve at any place, whether within or out of the State of Punjab, on being ordered to do so by the appointing authority.

Rule - 13. Discipline, punishment and appeal :-

(1)     In matters of discipline, punishment and appeal, the members of the Service shall be governed by the provisions of the Punjab Police Rules, 1934, as amended and/ or any other rules framed under the Act.

(2)     The authority empowered to impose penalties and the appellate authority there for shall be as specified in Appendix C.

Rule - 14. Periodic medical check-up :-

The members of Service shall be required to undergo periodic medical check-up as may be specified by the appointing authority.

Rule - 15. Oath of allegiance :-

Every member of the Service, unless he has already done so, shall be required to take an oath of allegiance to India and to the Constitution of India as by law established.

Rule - 16. Undertaking for non-disclosure :-

Every member of Service shall be required to give an undertaking to protect, preserve and safeguards Confidential all the information which is the intellectual property and/ or data and/ or privileged information of Punjab Police or any of its suppliers or partners or agents, that is received by him or he is privy to during the discharge of his official duties and not to divulge or disclose, directly or indirectly to others such confidential information, unless authorized to do so by the appointing authority.

Rule - 17. Savings :-

The provisions of the Act and the Punjab Police Rules, 1934, shall continue to apply, wherever these rules have no provision(s), without any prejudice to these rules. Nothing in these rules shall affect the Reservations, relaxation(s) of age limit and other concessions required to be provided for Scheduled Castes, Scheduled Tribes, other Backward classes, Economically Weaker Sections, Women, Ex-servicemen and other special categories of persons in accordance with the orders issued by the State Government in this regard.

Rule - 18. Power to relax :-

The Government of Punjab may, by order, for reasons to be recorded in writing, relax any of the provisions of these rules with respect to any class or category or persons:

Provided that the provisions relating to educational qualifications and experience shall not be relaxed.

Rule - 19. Interpretation :-

If any question arises as to the interpretation of these rules, the Director General in consultation with the Department of Personnel and the Department of Finance, Government of Punjab, shall decide the same.

1. The recruitment to the rank of Sub-Inspector and/ or Constable shall be made by the Recruitment Board(s) (common or separate) to be constituted by the Director General. The process for recruitment may include any or all or any combination of the following in any sequence which shall be specified by the Director General, namely:-

(a) Physical Measurement Test;

(b) Physical Screening Test;

(c) Written Test (Pen-paper based, CBT, OMR based or any other platform/ technology/ medium based);

(d) Hands-on experience Test;

(e) Personality Test; and

(f) any other Test(s) as may be required/ laid down.

2. Additional weightage may be given by the Director General, to the candidates having specialized qualifications or knowledge or experience related to the changing job Profile(s), as required from time to time for appointing the Candidates with those job Profile(s):

Provided that such additional weightage shall be given to the candidates to be appointed in any Profile(s) only if the mechanism of such weightage(s) for such Profile(s) has been published in the Advertisement for Recruitment.

Promotions to the different ranks in the Service shall be made in the following manner, namely:-

1. PROMOTION AS HEAD CONSTABLE

1.(a) Selection for Lower School Course (LSC):
Selection of Constable(s) for Lower School Course (LSC) shall be made as per rule 1(c) below and shall be maintained on List-B, in the office of Assistant Inspector General of

Police (Administration), Technical and Support Services Wing.

The number of entries to List-B shall be made each year on the basis of the number of projected resultant vacancies in the substantive rank of Head Constable (along with a 20% reserve thereof), as on 31st of December of the year subsequent to the year in which the List is being prepared.

1.(b) Eligibility
Constables who have put in at least three years of qualifying service as on the last day of December of the year preceding the year in which the selection is being made shall be eligible for entry into List-B:

"Provided that no such Constable shall be eligible for entry into List-B:

1.(b)(i) who has been awarded a major punishment within a period of three calendar years preceding the last day of the month in which selection is being made, or

1.(b)(ii) who has been convicted of any offence by a Court of Law, or

1.(b)(iii)who is under suspension as on the date on which selection is being made."

1.(c) Selection Process
Entry of Constable(s) into List-B for their admission to the Lower School Course (LSC) shall be made by the following three methods, namely:-

1.(c)(i) Twenty five percent of the entries shall be made by following the Accelerated Promotion Method (hereinafter referred to as APM), as below:

1.(c)(i)(A) A constable shall be eligible for APM upon completion of three years of qualifying service on the last day of December of the year preceding the year in which the selection is being made;

1.(c)(i)(B) A List of APM certifications or courses shall be drawn by a Committee chaired by the Head of Technical and Support Services Wing, assisted by the Heads of Administration Wing and Human Resource Development (HRD) Wing of Punjab Police, or their respective representative(s), and shall also include a subject matter expert.

1.(c)(i)(C) The Committee shall identify the certifications or courses which are desirable and useful for the skill up-gradation of the constables, keeping in view the strategic roadmap or perspective plan for the desired job profile of the cadre for the next five (05) years. The certifications or courses included in the List shall be of less than and up to 6 months duration each.

1.(c)(i)(D) The Committee shall recommend to the Director General regarding:

(a) addition of the new certifications or courses to the List;

(b) removal of the existing certifications or courses from the List which have outlived their utility;

(c) the Grade points to be assigned to each certification or course;

(d) the threshold Grade points for that year.
These recommendations shall be submitted on or before 30th day of November of the relevant year.

1.(c)(i)(E) Based on the recommendations made by the Committee, the Director General shall finalize and publish the List of APM certifications or courses by 31st day of December of that year.

The List shall be applicable with effect from 1st of January of the year succeeding the subsequent year.

1.(c)(i)(F) An indicative initial List of APM certifications or courses applicable at the time of commencement of these rules shall be such as may be specified in Annexure - I.

1.(c)(i)(G) Grade points shall be awarded to the Constable(s) on the basis of the certification(s) or course(s) undergone by them out of the APM certifications or courses List.

1.(c)(i)(H) All those Constable(s) with cumulative Grade points exceeding the threshold fixed for that year shall be eligible for consideration for entry into List-B through APM in the order of their existing seniority.

1.(c)(i)(I) The Grade points accumulated by the Constable(s) shall remain valid for evaluation till such time the concerned certification(s)/ course(s) is or are there in the APM List.

1.(c)(ii) Seventy percent of the entries shall be made on the principle of Seniority-cum-Merit.

1.(c)(iii)Five percent of the entries shall be made out of eligible outstanding sportspersons (on the basis of their achievement in sports), if any. In case of non-availability of requisite number of eligible outstanding sportspersons, the unfilled entries shall be made in accordance with provision made in preceding item 1(c)(ii).

1.(d) The Constable(s) whose name(s) figure in List-B shall be eligible to be admitted to Lower School Course (LSC).

1.(e) The Syllabus and the duration of the Lower School Course (LSC) for the different job profile(s) shall be such as specified by the Director General who may designate any course conducted by any Government or recognized Private institution(s) to be equivalent to the Lower School Course (LSC) for such job profile(s).

1.(f) The List-B comprising of the name(s) of the Constable(s) of different job profile(s) brought on it during a calendar year shall be allotted the batch of that year. They shall be scheduled to undergo the Lower School Course (LSC) in the next calendar year, which shall become the batch of List-C of that year.

1.(g) If any Constable whose name has been brought on List-B does not wilfully undergo the Lower School Course in that particular year, (s)he will be required to compete again with the new candidates, if (s)he is still eligible for admission to the said List under the rules:
"Provided that in genuine case(s) of medical emergency rendering the Constable(s) unfit to undergo the Lower School Course in that particular year, the matter shall be dealt with as follows:

(i) The Constable(s) concerned shall give a representation explaining the medical emergency to the Head of Technical and Support Services Wing, who in turn, shall refer the same to a medical board to be constituted by him/her.

(ii) The medical board shall submit a report about the genuineness and justification of the matter.

(iii) Upon receipt of the report, the Head of Technical and Support Services Wing may, by orders in writing, allow the Constable(s) concerned to remain in List-B of subsequent years, without undergoing the Lower School Course, subject to a maximum of two years.
(iv) Such Constable(s) shall be placed on top of the List-B of subsequent year and/ or the year subsequent to that, as the case may be.

1.(h) A consolidated Part-I of List-C of the relevant batch comprising of the names of all such Constable(s) who qualify in the Lower School Course (LSC) during that calendar year shall be prepared in the month of December of that year. These name(s) shall be entered in Part-I of List-C on one common date in the month of December and shall be maintained as per their existing seniority.

1.(i) If any Constable fails to qualify in the Lower School Course in the year in which he is scheduled to undergo the same, his name shall not be entered in consolidated Part-I of List-C of the relevant batch but his name shall be retained at the top of List-B of subsequent year(s) till the time he qualifies the Lower School Course.

1.(j) For entry in Part-II of List-C (Performance Linked Incentivized Promotion (PerLIP)):

The Constable(s) whose name(s) already figure in the existing list of C-II (exemptee) on the date of commencement of these rules shall be deemed to have been included in Part-
II of List-C under this rule in the same order of seniority, and shall be placed at the top of Part-II of List-C:

"Provided that the subsequent provisions of this rule shall come into force only after all the entries in the existing list of C-II (exemptee) as in para above are exhausted and the Constable(s) whose name(s) figure therein is/ are promoted."

1.(j)(i) The Per LIP Evaluation Committee shall be chaired by the Head of Technical and Support Services Wing and shall comprise of 03 Police officers not below the rank of AIG (including AIG (Administration), Technical and Support Services Wing, who shall act as member secretary) and 01 subject matter expert nominated by the chairperson.

1.(j)(ii) The Constable(s) desirous of staking a claim for entry in Part-II of List-C shall submit their achievement report to the member secretary of PerLIP Evaluation Committee.

1.(j)(iii) No such Constable shall be eligible to stake a claim for entry in Part-II of List-C:

1.(j)(iii)(A) who has not completed three years of qualifying service as on the last day of December of the year preceding the year in which the selection is being made.

1.(j)(iii)(B) who has been awarded a major punishment within a period of three years preceding the date on which selection is being made, or

1.(j)(iii)(C) who has been convicted of any offence by a Court of Law, or

1.(j)(iii)(D) who is under suspension, or

1.(j)(iii)(E) who has a departmental enquiry pending against him, or

1.(j)(iii)(F) who has a criminal case registered against him/ her, or

1.(j)(iii)(G) who has any vigilance enquiry pending against him/ her.

1.(j)(iv) The Committee shall meet once a year in the month of November and examine all the cases received during the year. The claimant Constable(s) shall be required to give a Presentation regarding their achievement report to the Committee.

1.(j)(v) The Committee shall recommend the names of only the most deserving and outstanding Constable(s) to the Director General of Police, Punjab for entry into Part-II of List-C:
"Provided that the total number of Constable(s) recommended in a particular year shall not exceed one percent of the cadre strength of Head Constables as on 1st of January of that year."

1.(j)(vi) The names of Constable(s) recommended by the Committee for that year shall be entered into Part-II of List-C only after the approval of the Director General.

1.(j)(vii) All entries into Part-II of List-C shall be maintained in order of the date of such entry. In case of entries on the same date, the existing seniority of the Constable(s) shall be maintained.

1.(j)(viii) While promoting the Constable(s), it shall be ensured that no more than 10 percent of the vacancies in the rank of Head Constable shall be filled from the names of
Part-II of List- C and this Part shall not at any time contain names of Constable(s) constituting more than two percent of the cadre strength of Head Constables.

1.(k) No such Constable shall be eligible for promotion:

1.(k)(i) who has been awarded a major punishment within a period of three years preceding the date on which selection is being made, or

1.(k)(ii) who has been convicted of any offence by a Court of Law, or

Provided that in case the Constable:

1.(k)(iii) has been issued a Charge memo in case of a departmental enquiry, or

1.(k)(iv) has a criminal case registered against him in which charges have been framed by the Court against him, or

1.(k)(v) has any vigilance enquiry pending against him, or

1.(k)(vi) who is under suspension the case for his promotion shall be kept in a Sealed cover, which shall be reviewed after every 03 months till the time the departmental enquiry and/ or the criminal case and/ or the vigilance enquiry, as the case may be, is decided and/ or the suspension is revoked.
1.(l) The Constable(s) on List-C shall be promoted as Head Constable(s) only against the available vacancies in the substantive rank of Head Constable in such a manner that every 10th vacancy shall be filled from the name(s) in Part-II of List-C, if available and shall be otherwise filled from the name(s) in Part-I of List-C:

"Provided that any such Constable(s) not being promoted on account of unavailability of requisite vacancies shall be eligible to be promoted against the next available such vacancy/ vacancies."

2. PROMOTION AS ASSITANT SUB-INSPECTOR

2.(a) Selection for Intermediate School Course (ISC): Selection of Head Constables for Intermediate School Course (ISC) shall be made depending upon the number of projected resultant vacancies in the substantive rank of Assistant Sub Inspector, as on 31st of December of the year in which the selection is being made, on the principle of Seniority-cum-Merit in the following manner:

2.(b) Eligibility

All those Head Constables:

2.(b)(i) who have put in at least three years of qualifying service in the substantive rank of Head Constable as on the last day of December of the year preceding the year in which the selection is being made, and

2.(b)(ii) who have minimum grading of last three years of Annual Confidential Report (ACR) as "Good" or above, and

2.(b)(iii)who have no adverse entry in last three years of Annual Confidential Report (ACR), and

2.(b)(iv) who have no entry regarding doubtful integrity in last five years of Annual Confidential Report (ACR), shall be eligible for consideration under this rule:

Provided that no such Head Constable shall be eligible for consideration under this rule:

2.(b)(v) who has been awarded a major punishment within a period of three calendar years preceding the first day of January of the year in which selection is being made or during the calendar year in which selection is being made, or

2.(b)(vi) who has been convicted of any offence by a Court of Law

2.(c) The syllabus and the duration of the Intermediate School Course (ISC) for the different job profile(s) shall be such as may be specified by the Director General, who may designate any course conducted by any Government or recognised Private institutions to be equivalent to the Intermediate School Course (ISC) for such job profile(s).

2.(d) A consolidated Part-I of List-D of the relevant batch comprising of the names of all such Head Constable(s) who qualify in the Intermediate School Course (ISC) during that calendar year shall be prepared in the month of December of that year. These name(s) shall be entered in Part-I of List-D on one common datein the month of December.

2.(e) For entry in Part-II of List-D (Performance Linked Incentivized Promotion (PerLIP)):

The Head Constable(s) whose name(s) already figure in the existing list of D-II (exemptee) shall be deemed to have been included in Part-II of List-D under this rule in the same order of seniority, and shall be placed at the top of Part-II of List-D:
Provided that the subsequent provisions of this rule shall come into force only after all the entries in the existing list of D-II (exemptee) are exhausted and the Head Constable(s) whose name(s) figure therein is/ are promoted.

2.(e)(i) The PerLIP Evaluation Committee shall be chaired by the Head of Technical and Support Services Wing and shall comprise of 03 Police officers not below the rank of AIG (including AIG (Administration), Technical and Support Services Wing, who shall act as member secretary) and 01 subject matter expert nominated by the chairperson.

2.(e)(ii) The Head Constable(s) desirous of staking a claim for entry in Part-II of List-D shall submit their achievement report to the member secretary of PerLIP Evaluation Committee.

2.(e)(iii) No such Head Constable shall be eligible to stake a claim for entry in Part-II of List-D:

2.(e)(iii)(A) who have not completed three years of qualifying service in the substantive rank of Head Constableas on the last day of December of the year preceding the year in which the selection is being made.

2.(e)(iii)(B) who has been awarded a major punishment within a period of three calendar years preceding the first day of January of the year in which selection is being made or during the calendar year in which selection is being made, or

2.(e)(iii)(C) who has been convicted of any offence by a Court of Law, or

2.(e)(iii)(D) who is under suspension, or

2.(e)(iii)(E) who has a departmental enquiry pending against him, or

2.(e)(iii)(F) who has a criminal case registered against him, or

2.(e)(iii)(G) who has any vigilance enquiry pending against him.

2.(e)(iv) The Committee shall meet once a year in the month of November and examine all the cases received during the year. The claimant Head Constable(s) shall be required to give a Presentation regarding their achievement report to the Committee.

2.(e)(v) The Committee shall recommend the names of the most deserving and outstanding Head Constable(s) only to the Director General for entry into Part-II of List-D:

Provided that the total number of Head Constable(s) recommended in a particular year shall not exceed one percent of the cadre strength of Assistant Sub-Inspectors as on 1st of January of that year.

2.(e)(vi) The name(s) of Head Constable(s) recommended by the Committee for that year shall be entered into Part-II of List-D only after the approval of the Director General.

2.(e)(vii) All entries into Part-II of List-D shall be maintained in order of the date of such entry. In case of entries on the same date, the existing seniority of the Head Constable(s) shall be maintained.

2.(e)(viii) While promoting the Head Constable(s), it shall be ensured that no more than 05 percent of the vacancies in the rank of Assistant Sub-Inspectors shall be filled from the names of Part-II of List-D and this Part shall not at any time contain names of Head Constable(s) constituting more than two percent of the cadre strength of Assistant SubInspectors, both temporary and permanent.

2.(f) No such Head Constable shall be eligible for promotion:

2.(f)(i) who has been awarded a major punishment within a period of three years preceding the date on which selection is being made, or

2.(f)(ii) who has been convicted of any offence by a Court of Law, or

Provided that in case the Head Constable:

2.(f)(iii) has been issued a Charge memo in case of a departmental enquiry, or

2.(f)(iv) has a criminal case registered against him in which charges have been framed by the Court against him, or

2.(f)(v) has any vigilance enquiry pending against him, or

2.(f)(vi)who is under suspension the case for his promotion shall be kept in a Sealed cover, which shall be reviewed after every 03 months till the time the departmental enquiry and/ or the criminal case and/ or the vigilance enquiry, as the case may be, is decided and/ or the suspension is revoked.

2.(g) The Head Constable(s) on List-D shall be promoted as Assistant Sub-Inspector(s) only against the available vacancies in the substantive rank of Assistant Sub-Inspector(s)in such a manner that every 20th vacancy shall be filled from the name(s)in Part-II of List-D, if available and shall be otherwise filled from the name(s) in Part-I of List-D:

Provided that any such Head Constable(s) not being promoted on account of unavailability of requisite vacancies shall be eligible to be promoted against the next available such vacancy/ vacancies.

3. PROMOTION AS SUB INSPECTOR

3.(a) Selection for Upper School Course (USC):

Selection of Assistant Sub-Inspectors for Upper School Course (USC) shall be made depending upon the number of projected resultant vacancies in the substantive rank of Sub-Inspector, as on 31st of December of the year in which the selection is being made, on the principle of Senioritycum-Merit in the following manner:

3.(b) Eligibility

All those Assistant Sub-Inspectors:

3.(b)(i) who have put in at least three years of qualifying service in the substantive rank of Assistant Sub-Inspector as on the last day of December of the year preceding the year in which the selection is being made, and

3.(b)(ii) have minimum grading of last three years of Annual Confidential Report (ACR) as "Good" or above, and

3.(b)(iii) have no adverse entry in last three years of Annual Confidential Report (ACR), and

3.(b)(iv) who have no entry regarding doubtful integrity in last five years of Annual Confidential Report (ACR), shall be eligible for consideration under this Rule:
Provided that no such Assistant Sub-Inspector shall be eligible for consideration under this Rule:

3.(b)(v) who has been awarded a major punishment within a period of three calendar years preceding the first day of January of the year in which selection is being made or during the calendar year in which selection is being made, or

3.(b)(vi) who has been convicted of any offence by a Court of Law.

3.(c) The Syllabus and the duration of the Upper School Course (USC)for the different job profile(s) shall such as may be specified by the Director General, Punjab from time to time, who may designate any course conducted by any Government or recognised
Private institutions to be equivalent to the Upper School Course (USC) such job profile(s).

3.(d) A consolidated Part-I of List-E of the relevant batch comprising of the names of all such Assistant Sub Inspector(s)who qualify in the Upper School Course (USC) during that calendar year shall be prepared in the month of December of that year. These name(s) shall be entered in Part-I of List-E on one common date in the month of December.

3.(e) For entry in Part-II of List-E (Performance Linked Incentivized Promotion (PerLIP)):

The Assistant Sub-Inspector(s) whose names already figure in the existing list of E-II (exemptee) shall be deemed to have been included in Part-II of List-E under this rule in the same order of seniority, and shall be placed at the top of Part-II of List-E:

Provided that the subsequent provisions of this rule shall come into force only after all the entries in the existing list of E-II (exemptee) are exhausted and the Assistant Sub-Inspector(s) whose name(s) figure therein is/ are promoted.

3.(e)(i) The PerLIP Evaluation Committee shall be chaired by the Head of Technical and Support Services Wing and shall comprise of 03 Police officers not below the rank of AIG (including AIG (Administration), Technical and Support Services Wing, who shall act as member secretary)and 01 subject matter expert nominated by the chairperson.

3.(e)(ii) The Assistant Sub-Inspector(s) desirous of staking a claim for entry in Part-II of
List-E shall submit their achievement report to the member secretary of PerLIP Evaluation Committee.

3.(e)(iii) No such Assistant Sub-Inspector(s) shall be eligible to stake a claim for entry in Part-II of List-E:

3.(e)(iii)(A) who have not completed three years of qualifying service in the substantive rank of Assistant SubInspector as on the last day of December of the year preceding the year in which the selection is being made.

3.(e)(iii)(B) who has been awarded a major punishment within a period of three calendar years preceding the first day of January of the year in which selection is being made or during the calendar year in which selection is being made, or

3.(e)(iii)(C) who has been convicted of any offence by a Court of Law, or

3.(e)(iii)(D) who is under suspension, or

3.(e)(iii)(E) who has a departmental enquiry pending against him, or

3.(e)(iii)(F) who has a criminal case registered against him, or

3.(e)(iii)(G) who has any vigilance enquiry pending against him.

3.(e)(iv) The Committee shall meet once a year in the month of November and examine all the cases received during the year. The claimant Assistant Sub-Inspector(s) shall be required to give a Presentation regarding their achievement report to the Committee.

3.(e)(v) The Committee shall recommend the name(s) of only the most deserving and outstanding Assistant Sub-Inspector(s) to the Director General, Punjab for entry into
Part-II of List-E:

Provided that the total number of Assistant SubInspector(s) recommended in a particular year shall not exceed one percent of the cadre strength of Sub-Inspectors as on 1st of January of that year.

3.(e)(vi) The names of Assistant Sub-Inspector(s) recommended by the Committee shall be entered into Part-II of List-E only after the approval of the Director General, Punjab.

3.(e)(vii) All entries into Part-II of List-E shall be maintained in order of the date of such entry. In case of entries on the same date, the existing seniority of the Assistant SubInspector(s) shall be maintained.

3.(e)(viii) While promoting the Assistant Sub-Inspector(s), it shall be ensured that no more than 05 percent of the vacancies in the rank of Sub Inspector shall be filled from the names of Part-II of List-E and this Part shall not at any time contain names of Assistant Sub-Inspector(s) constituting more than two percent of the cadre strength of Sub-Inspectors, both temporary and permanent.

3.(f) No such Assistant Sub-Inspector shall be eligible for promotion:

3.(f)(i) who has been awarded a major punishment within a period of three years preceding the date on which selection is being made, or

3.(f)(ii) who has been convicted of any offence by a Court of Law, or
Provided that in case the Assistant Sub-Inspector:

3.(f)(iii) has been issued a Charge memo in case of a departmental enquiry, or

3.(f)(iv) has a criminal case registered against him in which charges have been framed by the Court against him, or

3.(f)(v) who has any vigilance enquiry pending against him, or
3.(f)(vi) who is under suspension the case for his promotion shall be kept in a Sealed cover, which shall be reviewed after every 03 months till the time the departmental enquiry and/ or the criminal case and/ or the vigilance enquiry, as the case may be, is decided and/ or the suspension is revoked.

3.(g) The Assistant Sub-Inspector(s) on List-E shall be promoted as Sub-Inspector(s) only against the available vacancies in the substantive rank of Sub-Inspector(s) in such a manner that every 20th vacancy shall be filled from the name(s)in Part-II of List-E, if available and shall be otherwise filled from the name(s) in Part-I of List-E:

Provided that any such Assistant SubInspector(s) not being promoted on account of unavailability of requisite vacancies shall be eligible to be promoted against the next available such vacancy/ vacancies.

4. These provisions shall be in supersession of the provisions contained in Chapter 13 of Punjab Police Rules, 1934 as amended from time to time.

List of certifications/ courses eligible forAdvanced Promotion Method (APM) commencing w.e.f. .........