The Orissa Police Service (Conditions of Service and Method of Recruitment of Sub-Inspectors) Order, 2006

The Orissa G a z e t t e
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No.   804           CUTTACK,       THURSDAY,         JUNE    8,       2006 / JAISTHA   18,       1928
No. 22543–PDA-II-02/2006-D & A.
GOVERNMENT OF ORISSA
 HOME  DEPARTMENT
RESOLUTION
The 27th May 2006
SUBJECT –Recruitment of Sub-Inspectors of Police in Orissa Police
In exercise of powers conferred by Section 2 of The Police Act, 1861 (Act No. 5 of 1861), and
pending framing of the regular recruitment rules under Article 309 of the Constitution of India, the
State do hereby make the following order to regulate the recruitment to the post of Sub-Inspector of
Police in Orissa; namely :—
PART-A
1. Short title and commencement :
(i) This Order may be called “Orissa Police Service (Conditions of Service and Method
of Recruitment of Sub-Inspectors) Order, 2006”.
(ii) This shall come in to force on the date of its publication in the Orissa Gazette.
2. Definitions :
In this Order, unless the context otherwise requires,—
(a) “Appointing Authority” means the D.G. and Inspector-General of Police;
(b) “Ex-serviceman” means a person as defined in the Orissa Ex-servicemen (Recruitment
to State Civil Services and Posts) Rules, 1985 ;
(c) “Commission” means the Orissa Staff Selection Commission;
(d) “Recruitment year” means the calendar year during which recruitment advertisement is
actually issued;
(e) “Scheduled Castes and Scheduled Tribes’ means such Castes and Tribes as notified
by the President of India under Articles 341 and 342 of the Constitution of India,
respectively;
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(f) “Select List” means the list of successful candidates sponsored by Orissa Staff Selection
Commission and accepted by the Director General & Inspector-General of Police under
the provisions of this Order;
(g) “Sportsman” means a person, who would be issued identity card as sportsman by the
Director, Sports as per Resolution No. 24808/Gen., dated the 18th November 1985 of
General Administration Department, as amended from time to time; and
(h) “SEBC” means Socially and Educationally Backward Classes of citizens, other than
the Scheduled Castes and Scheduled Tribes, as may be specified by the State
Government from time to time in the list under the Orissa State Commission for Backward
Classes Act, 1993.
3. Cadre :
The Sub-Inspector of Police shall constitute the State Cadre. The gradation list of the cadre
shall be maintained in the State Police Headquartes and shall be published at least once in 5 years
for general information.
4. Recruitment :
Recruitment to the post of Sub-Inspector shall be made by the following methods, namely :—
(a)  not less than 50% of the vacancies arising in a recruitment year shall be filled up by way
of direct recruitment conducted through the Commission ; and
(b)  the remaining vacancies shall be filled up by way of promotion from among the Assistant
Sub-Insprctors of Police as per provision under Part-C of the Order.
5. Reservation of vacancies :
Notwithstanding anything contained in this Order, vacancies shall be reserved for candidates
belonging to the Scheduled Castes and Scheduled Tribes in accordance with the provisions
contained in the Orissa Reservation of Vacancies in Posts and Services (For Scheduled Castes
and Scheduled Tribes) Act, 1975 and the rules made thereunder and for candidates belonging to
SEBC category/ex-servicemen /women/sportsmen to the extent notified by Government from time
to time :
Provided that there shall be no reservation for SEBC/ex-servicemen/women/sportsmen in
case of appointment by way of pomotion:
Provided further that physically handicapped persons shall not be eligible for recruitment to
the post of Sub-Inspector.
6. Determination of vacancies :
(1) Vacancies in the sanctioned posts, to be filled up from time to time, in the rank of Sub-
Inspectors of Police, shall be determined by the D.G. & I.-G. of Police. This shall include
the anticipated vacancies, not exceeding the actual number of police officers
superannuating in the higher ranks of the hierarchy up to Additional Superintendent of
Police, by the end of the calendar year.
(2) The Staff Selection Commission shall be notified with the vacancies for direct recruitment,
giving  the detailed break up of reservation and the roster point number, beginning
which such reservation has been arrived at.
(3) The Staff Selection Commission shall verify the break up of reservation and satisfy
itself that it is in accordance with the rules applicable before advertising the vacancies.
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(4) The Staff Selection Commission shall recruit only for the vacancies to be filled up by
direct open recruitment. Promotional vacancies shall be filled up by the State Police
Headquarters.
7. Direct Recruitment :
Direct recruitment shall be done by Staff Selection Commission by open advertisement of
vacancies.
PART-B
8. Eligibility criteria for Direct Recruitment :
(1) Age limit—
(a) The candidates shall not be less than twenty years and more than twenty-five years of
age as on  the 1st day of January of the year in which open advertisement is published
inviting the applications.
(b) The upper age limit is relaxable by 5 years in respect of the SC/ST candidates and by
3 years in case of SEBC candidates. For ex-servicemen, the relaxation shall be for the
entire period of service rendered in the Armed Forces.
(2) Educational and Professional Qualifications : A candidate must—
(a) Be a Graduate in any discipline from any recognized University,
(b) Be a citizen of India,
(c) Be of a good moral and character. He should not have been convicted for any criminal
offence.
(d) Be of sound health and physique. He should be free from any organic defect or body
infirmity,
(e) Not have more than one spouse living,
(f) Be able to speak, read and write Oriya, and
(g) Have passed M.E. School or higher examinations with Oriya language as a subject, or
passed H.S.C. or equivalent examinations with Oriya as a medium of examination in
non-language subject, or passed the written test in  Oriya in M.E. School standard
conducted by the Education Department of the State Government.
9. Written Examination :
The written examination shall consist of three papers in two sittings as below :
Subject Maximum Time Sitting
Marks
(1) (2) (3) (4)
General English 100 1 & 1/2 hours
Oriya Language 100 1 & 1/2 hours
General Studies 200 3 hours Second
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10. Sylabus for the written examination :
(1) General English :
The aim of the paper is to test the candidate’s ability to read and understand serious
discursive prose and to express his ideas clearly and correctly in Engilish. The pattern of
questions should boardly include the following with graduate standard :—
 (i) Comprehension of a given passage
 (ii) Precis writing
(iii) Usage and vocabulary
(iv) Short essay writing
(v) Questions to test the knowledge of grammar
(2) Oriya Language :
(i) Comprehension of a  given passage
(ii) Letter/Application/Report writing
(iii) Usage and vocabulary
(iv) Short essay writing
(v) Translation from English to Oriya
(3) Genelal Studies :
(a) The nature and standard of questions will be such that a well-educated person should
be able to answer them without having specialized study of the concerned subjects. The
questions shall test general awareness of the candidate of a variety of subjects covering
various fields of knowledge as expected from any graduate. The questions shall be in English
and the candidates shall be required to answer in English.
(b) The paper on General Studies will include questions covering the following fields of
knowledge :—
(i) General science and recent scientific/technological developments :  Questions will
test the candidate’s awareness in the field of science and technology including matters
of everyday observations and experience.
(ii) Current events of national and international importance : Questions shall be to test
the knowledge of significant national and international events and of the topics of
social relevance in the present day India.
(iii) History of India from ancient times and Indian National Movement : Emphasis will be
on testing the general understanding of social, economic and political aspects of
the Indian History. Questions on Indian National Movement will relate to the nature &
character of the nineteenth century resurgence, growth of Nationalism, attainment
of Independence and role of leading personalities in the freedom movement.
(iv) Indian  and World Geography : Emphasis will more be on geography of India. The
questions will relate to physical and economic geography of the country. It shall
cover the main features of Indian agriculture and national resources.
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(v) Indian polity and economy :Questions on Indian polity and economy shall be on
political system, Constitution of India, Panchayati Raj administration, principal features
and characteristics of Indian economy, planning and economic development of India.
(vi) Mental ability and test of reasoning
(vii) Numerical ability test and arithmatics of H.S.C. standard
11. After conducting the written test, the Staff Selection Commission shall, for each reservation
category, prepare the merit list on the basis of marks obtained in written tests. The Commission
shall fix, commensurate with the standards of efficiency required for the job, the qualifying marks
separately for each reservation category, such that the candidates of each category, equal to nearly
5 times of the vacancies reserved for them, qualify to participate in the remaining process of
recruitment. Persons below the qualifying marks shall be disqualified.
12. Marks of the candidates, qualifying the written tests, shall not be disclosed to anyone till
the Viva Voce tests are over.
13. All the candidates qualifying the written tests shall be called for measurement of physical
standards at the places decided/allotted by the Staff Selection Commission. Before they are allowed
to give their physical measurements, their eligibility for the recruitment shall be verified, if not alredy
done. They may, therefore, be asked to bring along the following documents with them :—
(i) The originals of their all the relevant certificates/testimonials and three self-attested
xerox copies of each.
(ii) Admit card, which was issued by the Staff Selection Commission, for appearing in
the written tests, for the purpose of their identification.
14. Only those candidates, who have established their eligibility, shall be allowed to give their
physical measurements and be allowed to appear in the physical efficiency tests.
15. The Physical Standards-Qualifying :
The candidates must qualify the physical standards detailed below :
CHEST
CATEGORY HEIGHT WEIGHT UNEXPANDED EXPANDED
General & SEBC (Men) 168 Cm. 55 Kg 79 Cm. 84 Cm.
General & SEBC ( Women) 155 Cm. 47.5 Kg . . . .
Scheduled Castes/Scheduled 163 Cm. 50 Kg 76 Cm. 81Cm.
Tribes (Men).
Scheduled Castes/Scheduled 150 Cm. 45 Kg . . . .
Tribes (Women).
16. The Physical Efficiency and Psychological Tests-Qualifying :
(1) For Men of all categories : The Physical Efficiency Tests shall comprise of the following
events :—
(i) Running one mile in 8 minutes
(ii) Cycling one mile in 5 minutes
(iii) Running over low hurdles of 2 feet 6 inches height, 100 meters with 10 flights, in
25 seconds.
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(iv) Broad jump of 12 feet in length in three attempts.
(v) Cross-country—5 Kms.
If covered within 40 minutes : Qualified
Beyond 40 minutes : Disqualified
(2) For Women of all categories :
(i) Running one mile in 10 minutes
(ii) Cycling one mile in 7 minutes
(iii) Running 80 metres of low hurdles of 2 feet  height and with 10 flights in 30 seconds.
(iv) Broad jump of 9 feet in length in three attempts.
(v) Cross-country—4 Kms
If covered within 40 minutes : Qualified
Beyond 40 minutes : Disqualified
(3) Psychological test will be designed by Commission in consultation with State Police
Headquarters and others as deemed fit by them. It shall be designed to test the
suitability of the candidates for the job. Those who fail in the test shall be disqualified.
No marks shall be awarded to those, who pass the test.
17. Viva Voce Test :
(1) The candidates qualifying physical standards, physical efficiency and psychological
tests only shall be called for the Viva Voce tests.
(2) Maximum marks to be awarded inViva Voce test shall be 30 (thirty).
18. Marks for NCC Certificates and Academic Career :
(1) These marks shall be awarded after due verification of original certificates as below.
(2) For N.C.C.Certificates (Marks allotted :10)
(i) N.C.C.  ’A’ Certificate . . 5
(ii) N.C.C.  ’B’ Certificate . . 7
(iii) N.C.C.  ’C’ Certificate . . 10
(3) For Academic Career  (Marks allotted :10)
            For passing Graduation examination in—
First Division . . 10
Second Division . .  7
Third Division . .  5
19. Merit List :
(1) While preparing the Merit List, the Commission will follow its own rules and principles.
(2) Marks of the written test, Viva Voce test, NCC Certificates and academic career
shall be added for preparing the Merit List. The Commission may prepare t he
reservation categorywise Merit List based on the aggregate marks obtained by each
candidate.
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(3) The ex-servicemen and the sports persons, selected against the vacancies reserved
for them, shall claim the reserved seat of the category (SEBC, SC, ST) they may
belong to.
(4) The Commission may merge the aforesaid reservation categorywise Merit Lists and
prepare a combined Merit List, indicatinginter se merit of all the candidates of all the
categories.
20. Sponsoring of candidates by the Staff Selection Commission :
(1) The Commission shall sponsor exactly the same number of candidates as the total
number of vacancies notified with it. The names of such candidates shall be arranged
in the order of merit.
(2) In the list of sponsored candidates, those claiming the reserved vacancies shall not
exceed the number of vacancies reserved for that category and notified in the
recruitment advertisement. However, if enough suitable women candidates are not
available, the shortfall can be made up by increasing correspondingly the men
candidates of that category.
(3) There shall be no reserved or waiting list.
21. Select List :
(1) The D.G. & I.-G. of Police shall peruse the list of candidates sponsored as above by
the Staff Selection Commission. He may compare them with the vacancies, which
were notified with the Staff Selection Commission, and may seek any clarification
from them, if he is not satisfied with it.
(2) After receipt of clarifications, if any, he will  accept the list of sponsored candidates.
On his acceptance, it will become the Select List for the purpose of appointment of
candidates. The names of candicates arranged in the order of merit in Select List
will constitute the inter se seniority of all the candidates of all the categories, who
shall be appointed out of this.
22. No candidate shall be appointed from the Select list, without—
(i) Verifying his/her character and antecedents
(ii) Submission of his Medical Fitness Certificate issued by an authorised Government
Doctor.
(iii) Reverification of original certificates of his eligibility for the post. This will include
certificates of age, caste/category, educational qualifications, etc.
PART-C
23. Eligibility Criteria for recruitment by promotion of A.S.I.
(1) State Police Headquarters will maintain the Statewise Gradation List of A.S.Is., as
they constitute the State Cadre.  It shall be published from time to time and be finalised
after inviting the objections and disposing them of. This Gradation List shall be followed
for the promotion of A.S.Is. to the rank of S. I. of Police.
(2) The A. S.Is., to be eligibile for consideration for promotion to the rank of Sub-Inspectors
of Police, should have rendered a minimum period of continuous service of 10 years,
after having passed the A.S.Is. course of training. An A.S.I., to be eligible for
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consideration should also submit a certificate from C.D.M.O. to the effect that he is
physically fit to undergo training in the designated Police Training Institutions, if he is
found suitable and promoted to the rank of Sub-Inspector of Police.
(3) Promotion to the rank of S.-I. shall be by selection on the basis of suitability with due
regard to seniority. In this respect, all the relevant rules, instructions and circulars
issued by General Administration Department, as amended from time to time, shall
be followed. Some of them are—
(i) The Orissa Civil Services (Criteria for Promotion) Rules, 1992 as amended
by General Administration Department Notification No. 5906—2R-1/24/04,
dated the 25th February 2005.
(ii) The Orissa Civil Services (Zone of Consideration for Promotion) Rules,
1988, as clarified, vide General Administration Department
Notification No.18500-2R/1—22/91-Gen., dated the 17th July 1991.
(iii) General Administration Department Notification No. 20162/Gen., dated the 18th
July 2005 on scrutiny  of C.C.Rs. for consideration of promotion.
(iv) General Administration Department Notification No. 3928, dated the 18th
February 1994 for ‘sealed cover’ procedure to be adopted in respect of persons
facing departmental enquiries or criminal procedure.
(4) Provisions of the ORV Act and Rules  and the Model Roster shall be followed for
determination and filling of vacancies reserved for the members of Scheduled Castes
and Scheduled Tribes.
(5) The other service documents, to be perused for consideration of promotion, shall
mean papers, of whatsoever nature, having a bearing on the performance and conduct
of the persons, coming within the zone of consideration, provided those had been
prepared after giving the opportunity of being heard to such persons but not reflected
in their C.C.Rs.
24. Composition of D.P.C. : It shall consist of the following persons :—
(i) Special I.-G. of Police/I.-G. of Police—Chairman (to be nominated by D.G. & I.-G.
of Police).
(ii) D.I.-G. of Police—Member (to be nominated by the D.G. & I.-G. of Police)
(iii) Superintendent of Plice—Member-Convenor (to be nominated by the D.G. & I.-G.
of Police).
25. The merit list prepared by the Departmental Promotion Committee shall after his scrutiny
and satisfaction be approved by the D.G. & I.-G. of Police as the “Select List”.
PART-D
26. Probation: All the persons appointed as Sub-Inspectors of Police, directly or by promotion,
shall be on probation for a period of two years from the dates of their joining.
27. Inter se seniority :
(1) The inter se seniority of the Sub-Inspectors appointed by way of direct recruitment
during a particular recruitment year shall be determined in the order of the names
appears in the Select List.
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(2) All the persons appointed to the rank of Sub-Inspector of Police by way of promotion
shall be assigned relative position as per the approved Select List but they shall in
block be senior to  all the Sub-Inspectors appointed during the year by way of direct
recruitment.
28. Training of Sub-Inspectors :
(1)  Those appointed directly shall undergo the Sub-Inspectors’ course of training for a
period of one year at the designated Police Training Institutions. The Sub-Inspectors
appointed by promotion shall undergo the Sub-Inspector’s course of training for a
period of four months at the designated Police Training Institutions.
(2) At the end of the training course, there will be an examination . Those declared to
have passed shall be posted to different districts. Those who fail in the examination,
shall be given another chance in the next examination to clear it without having to
undergo the training again. If they fail again, they shall be discharged from the service
or reverted to the rank of A.S.I. as the case may be. The annual increments will not be
allowed unless and until the aforesaid examination is passed by the appointed
candidates.
29. Other conditions of Service :
The conditions of service of the members of the service with regard to matters not covered
by these Orders shall be the same as applicable from time to time to their senior colleagues.
30. Repeal and savings :
The provisions of this Order shall supersede anything to the contrary contained either in the
PMR or other relevant instructions for the time being in force.
31. Relaxation :
Where the Government, on a reference made by the D.G.& I.-G. of Police or otherwise, are
satisfied that it is necessary or expedient to do so, it may by order, for reasons to be recorded in
writing, relax any of the provisions of this Order with respect to any class or category of persons.
ORDER—Ordered that this be published in the exatraordinary Gazette of Orissa
By order of the Governor
SANTOSH KUMAR
Principal Secretary to Government
Printed and published by the Director, Printing, Stationery and Publication, Orissa, Cuttack-10
Ex. Gaz. 288—193+300
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