LexThe Orissa Police Service (Method of Recruitment and Conditions of Service of Constables) Order, 2010
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The Orissa Gazette No. 108 date- 14th January, 2011
HOME DEPARTMENT
NOTIFICATION The 23rd December 2010
No. 57063—PDA-ll-195/2010-D&A.—In exercise of the powers conferred by Section 2 of the
Police Act, 1861 (Act V of 1861), the State Government do hereby make the following order to
regulate the Method of Recruitment and Conditions of Service for appointment to the posts of
Constables in Orissa Police, namely:-
1. Short title and commencement:
(1) These order may be called the Orissa Police Service (Method of Recruitment and Conditions
of Service of Constables) Order, 2010.
(2) They shall come into force on the date of their publication in the Orissa Gazette.
2. Definitions:
In these Order, unless the context otherwise requires,—
(a) "Appointing Authority” means the Superintendent of Police Districts, including the Railway
Police Districts and Deputy Commissioner of Police of Urban Police Districts, as the case
may be;
(b) "Ex-servicemen" means a person as defined in the Orissa Ex-servicemen (Recruitment to
the State Civil Services and Posts) Rules, 1985;
(c) "Board" means the State Selection Board and the District Selection Boards as the case may
be constituted under Rule 7;
(d) "Recruitment year" means the calendar year during which advertisement for recruitment 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;
(f) "Government" means the Government of Orissa;
(g) "Select List” means the list of successful candidates, prepared by the Board arranged in
order of merit, equal to the total number of vacancies notified for recruitment in a particular
District;
(h) "Sportsmen" means persons, who would have been issued with identity card as
sportsmen^ by the Director, Sports as per Resolution No. 24808 -Gen., dated the 18th
November 1 of General Administration Department; as amended from time to time; and
(i) "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.
(j) [“District” means Police. Districts comprising the Revenue d istrict and shall include
Police districts created by bifurcating any Revenue district, SRP, Cuttack and Rourkela
and Urban Police District, Bhubaneswar and Cuttack;
(k) “Redeployment” means appointment of Sepoys/Constables of Battalion cadre as
Constable in different districts for their rehabilitation;
(l) “Battalions” Means Odisha Special Armed Police Battalion/Odisha State Armed Police
(Special Security) Battalion , India Reserve Battalion, Special Security Battalion under
Commissionerate of Police, Bhubaneswa r -Cuttack, Specialized India Reserve
Battalions and any other Battalion which may be created by the Government from time
to time.
(m) “Selection Committee” means the Committee constituted for selection of Sepoys/
Constables for re-deployment to Districts under rule 5(1 A) (b)”]1
3. Cadre:
The posts of Constables in civil police in each Police District shall constitute a separate
cadre for the purpose of recruitment, seniority and promotions. On transfer from one district
to other, the position of the incumbent in the cadre shall not be changed.
4. Recruitment:
The posts in the District cadres shall be filled up by direct recruitment from the open market:
Provided that the Government may from time to time [fill up 20% vacancies in a
recruitment year]2 by redeployment of regular in -service Armed Police Sepoys/Constables
and by appointment under Orissa Civil Service (Rehabilitation Assistance) Rules, 1990 and
by way of remusteration of Group 'D' employees of Police Department.
5. Eligibility:
(1) A candidate, to be eligible for consideration, must,—
(a) have passed +2 Examination or equivalent examination conducted by the Council of
Higher Secondary Education, Orissa or by any other recognised Board/Council;
(b) be able to speak, read and write Oriya an d must have passed Oriya as o ne of the
subjects in the High School Certificate Examination or an examination in Oriya
language equivalent to M.E. standard recognised or conducted by the School &
Mass Education Department of Government of Orissa;
(c) have registered his name, in one of the Employme nt Exchanges of the district or
covering the district for which he applies for recruitment, before the date of
publication of advertisement for recruitment;
(d) be not less than 18 years of age and be not more than 23 (twenty-three) years of
age on the 1st day of January of the year in which the advertisement for recruitment
is issued :
Provided that the upper age limit in respect of reserved categories of
candidates, referred to in Rule 8, shall be relaxed in accordance with the provisions
of the Acts, Rules, Orders or Instructions in force, for the respective reserved
categories;
1– inserted vide Home Department Notification No. 49686 dt. 31.12.2013
2- substituted vide Home Department Notification No. 49686 dt. 31.12.2013
(e) not have more than one spouse living
(f) be of good character; and
(g) be of sound health and free from organic defects and physical deformity.
[(1 A) (a) A Sepoy/Constable in order to be eligible for consideration for redeployment must
have completed [15 years of service]1 and attained the age of 40 years as on the 1st day
of January of the year in which the “Re-deployment” is to be made.
[Provided that in case of ex -servicemen working as Sepoys or Constables in the
Battalions, their past service rendered in Defence Forces shall be added to arrive at
qualifying 15 years of service in order to be eligible for consideration for deployment in the
post of Constables in district cadre.]2
(b) There shall be constituted a Selection Committee fo r consideration for
redeployment with the following members, namely:-
(i) Addl. D.G. of Police, SAP/IG of Police, Odisha Cuttack - Chairman
(ii) One D.I.G. of Police (to be nominated by D.G. & I.G. of Police) - Member
(iii) One Commandant (to be nominated by D.G. & I.G. of Police)- Member
(c) Each year the written willingness of Sepoys/ Constables will be received through the
Commandants concerned at SAP Headquarters by 31 st of January for consideration of
their deployment.
(d) The willing Sepoys/Constables may indicate their option for a (five) districts in order of
preference and the willingness so received shall be placed before the Board constituted
for the purpose under rule 7.
(e) The Board shall draw up a list of Sepoys/Constables suitable for redeployment for
each district limiting it to number of such vacancies available taking into considerations
the option of the Sepoys/Constables and the list so prepared shall be placed before the
D.G. and I. G. of Police for appointed for redepl oyment on the basis of the
recommendation of the Board:
Provided that the D.G. and LG. of Police shall have the power to shift any Sepoy/
Constable who is otherwise eligible as per rule 5 (1 A) (a) for re-deployment to any district
for appointment as con stable if he is satisfied that the particular Sepoy/Constable is
required to be shifted from the Battalions, is either physically, mentally or administratively
unsuitable for Battalion work.
1 - substituted vide Home Department Notification No. 955 dt. 27.01.2015
2- inserted vide Home Department Notification No. 955 dt. 27.01.2015
(f) The selection process and issue of redeployment order may preferably be completed
before March of each year.
(g) Sepoys/Constables of the Battalion selected to join District on redeployment shall be
relieved by the commandant concerned immediately:
Provided that Sepoys/Constables selected for reversion may be allowed 2 (two)
months time for relief on their written request and if they fail to join the district of his posting
even after two months, the order of redeployment will be cancell ed and such persons shall
not be considered for redeployment for the next three years.
(h) On redeployment to district, a Sepoy/Constable of the Odisha Special Armed
Police/Odisha State Armed Police (Special Security)/India Reserve Battalion will take his
seniority from the date he-joins the district and will be placed below the constables appointed
before his re-deployment.
(i) The inter-seniority of the Sepoys/Constables redeployed shall be determined according to
their date of appointment and if the date of appointment is same, then older Sepoy/
Constable shall take precedence over the younger one basing on the date of birth.
(j) The last pay drawn by the Sepoys/Constables of the Battalions shall be protected and
taken into account for fixation of pay in the district and the past service rendered in the
Battalions shall count towards leave, increment in the Constables scale of pay and pension.
(k) The Constables of the Districts, though placed senior to the redeployed
Sepoys/Constables, can not claim stepping up of pay with the Sepoy/Constables redeployed
to districts, in case they are drawing less pay.
(l) On joining the districts, the Sepoys/Constables shall undergo a 3(three) months
“Orientation Training Course” in Law and Rules in a Training Centre at the District
Headquarters as decided by D.G. and I. G. of Police.]1
6. Recruitment Centres :
Each District will ordinarily have one centre for conduct of Recruitment Test.
7. Selection Board:
(A) State Selection Board
.
1- inserted vide Home Department Notification No. 49686 dt. 31.12.2013
(1) There shall be a State Selection Board to be constituted by the Government
consisting of the following officials, for recruitment of Police Personnel,—
(a) one Senior Police Officer in the rank of Additional Director -General of Police/lnspector -
General of Police to be the Chairman of the Board;
(b) one Officer in the rank of Inspector-General of Police/Deputy Inspector-General of Police will
act as a Member;
(c) one Officer in the rank of Superintendent of Police will act as Member-Convener;
(d) One Commandant as Member; and
(e) a representative from the S.T. & S.C. Development, Minorities & Backward Classes Welfare
Department as special invitee
(2) The Ch airman of the Board may requisition the services of Government officials or
private persons/agencies to assist the Board in the recruitment process
(3) This Board shall notify, control, supervise and direct the method and process of
recruitment of Police Personnel.
(B) District Level Selection Board :
There shall be a District Level Selection Board in each district with the following members
who will conduct the recruitment test as per instruction of State Selection Board
(a) Superintendent of Police of the concerned District .. Chairman
(b) One Deputy Commandant .. Member
(to be nominated by Chairman, State Recruitment Board)
(c) One Deputy Superintendent of Police .. Member
(to be nominated by Chairman, State Selection Board)
(d) District Welfare Officer/his representative as special invitee
(e) Chief District Medical Officer/his representative as
special invitee.
8. Reservations :
(1) Notwithstanding anything contained in these rules, reservation of vacancies for,—
(a) Scheduled Castes and Scheduled Tribes shall be made in accordance with the
provisions of the Orissa Reservation of vacancies in Posts and Services (for Scheduled
Castes and Scheduled Tribes) Act, 1975 and the rules made thereunder as any other
law/rule in force at the relevant time;
(b) SEBCs, Women Sports persons and Ex-servicemen shall be made in accordance with
the provisions made under such Acts, Rules, Orders or Instructio ns as issued by the
Government, from time to time;
(2) The reservation rules shall be followed district cadrewise.
(3) There shall be 10% reservation of notified vacancies in the rank of Constable in each
district for Home Guards in each recruitment year. The pr inciples of reservation would be
followed while filling up the Home Guard reservation. The unfilled reservation quota for the
reserved category would not be carried forward to the subsequent years and be filled up by direct
recruitment.
(4) There shall be 10% reservation of notified vacancies in the rank of Constable in each
district for Group „D' employees of Police Department in each recruitment year. The principles
of reservation would be followed while filling up the vacancies meant for the Group 'D'
employees.
The unfilled reservation quota for the reserved category would not be carried forward to the
subsequent years and would be filled up by direct recruitment.
9. Advertisement of vacancies for recruitment and inviting of applications :
(1) The vacancies for recruitment in each district cadre shall be the existing
vacancies in the district plus the anticipated vacancies. The anticipated vacancies shall be
limited to number of Constables in the district retiring within the calendar year in wh ich
advertisement is issued.
(2) The State Police Headquarters will collect the number of vacancies for
recruitment and their categorywise break up from all the Police Districts and communicate the
same to the State Selection Board
(3) Recruitment for filling up the districtwise vacancies may be advertised by the
Board for inviting applications. The last date for receipt of applications from all over the State
may be the same. This advertisement, among others, may declare the following :—
(i) A candidate filling the application form can apply for recruitment to one Police District
only. This option cannot be changed.
(ii) The application form shall preferably be on the OMR/OCR/e -application format as
prescribed by the State Selection Board.
(iii) Three self -attested passport size colour photographs of the candidate to be
submitted with the application form.
(iv) Application form may be purchased on payment of the prescribed fee from the
notified places as advertised.
(v) Every application form must be accompanied with self -attested copies of 10th Pass
Certificate (as proof of Age) and +2 Pass Certificate (as proof of required Educational
Qualification), Sports Certificate. National Cadet Corps Certificate, Driving License,
Home Guards Certificate, Caste Certificates, Unit Discharge Certificate in case of Ex-
servicemen and required certificate for Group 'D„ employees, as the case may be.
Duly filled in application forms shall be submitted at notified places of the concerned
district as indicated in the advertisement.
(vi) The amount of application fees payable by the candidates other than Scheduled
Caste and Scheduled Tribe and the mode of the payment will be as decided by the
State Selection Board.
(vii) No application fees shall be payable by the candidates belonging to Scheduled
Caste and Scheduled Tribe.
(4) Candidature shall be cancelled, if in the opinion of the Board the candidate is not
found eligible for consideration according to the eligibility criteria prescribed in this order.
(5) No application, except in the case of candidates belonging to Scheduled
Castes/Scheduled Tribes shall be considered unless it is accompanied by proof of payment of
application fees as prescribed.
(6) The self-attested photo copies of the testimonials or certificates submitted by the
candidates shall be deemed to be the conclusive proof of the fact of submission of such
testimonials or certificates by such candidates for the recruitment
(7) The application of Home Guards and Group ‟D‟ employees of Police Department
shall be forwarded by the respective Heads of Office. While forwarding the applications of the
Home Guards, the Heads of Office shall certify that the Home Guards have completed three
years of enrolment without any interruption and undergone basic course of training. Similarly,
in case of Group ‟D' employees of Police Department, the Heads of Office shall certify that the
Group 'D' employees have completed 5 years of service with good service record.
10. Recruitment Process :
(1) (i) An e-recruitment application software may preferably be used for entire process
from application to generation of final merit list The applications shall be given for data
extraction. The extracted data may contain all th e information of a particular candidate like;
Candidate's Name, Father's Name, Date of Birth, Category, Domicile, Educational
Qualification and any other additional information required by the State Selection Board/
District Selection Board. The applicatio n form shall also contain proof of payment of
application fees
(ii) Segregation of eligible/ineligible candidates shall preferably be done electronically.
The State Selection Board/District Selection Board will decide time and venue
of different tests and publicise the same for the information of candidates.
(iii) CCTV technology may preferably be used to videograph various stages of
recruitment and thereby maintain a back up record and also keep track of activities
at various recruitment centres functioning acr oss the State. Till arrangement of
CCTV are in place, video recording of recruitment process may be made.
(iv) Candidate shall be informed of his eligibility/status at different stages and rejection
slips indicating reasons for rejection shall be issued after physical measurement or
after Physical Efficiency Tests. Candidate may be issued with identity card/ admit
card as decided by State Selection Board.
(v) The District Selection Board/State Selection Board may start the recruitment
process by conducting the Physical Measurement. Candidates only qualifying in the
physical measurement shall proceed to the next stage. Board may decide thereafter
the sequence of further tests, i.e., Written Test/Physical Efficiency Test.
(vi) D.-G & i.-G. of Police may condone the deficiencies of a candidate, who is deficient
in his physical standards of measurements by 3 cm. in height, 2 cm. in chest and 5
kg. in weight for his candidature for appointment to the post of Constable provided
he has represented the State in a National level sports and games meet. For such
representation in sports and games, only the certification from the Directorate of
Sports shall be considered.-
(vii) The amount collected from sale of application forms and application fees will be
spent towards expenses incurred in the recruitment process.
(2) [Physical Measurement for all categories:
Height, weight and chest shall be measured to determine the eligibili ty. Marks for
height shall be awarded in following manner, namely: -
(Allotted Marks- 20 Marks)
For General/SEBC Candidates
(Men) (Women)
Below 168 cm .... Disqualified Below 158 cm ...Disqualified
168 to 171 cm .... 10 Marks 158 to 161 cm .... 10 Marks
Above 171 to 174 cm .... 12 Marks Above 161 to 164 cm .... 12 Marks
Above 174 to 177 cm .... 14 Marks Above 164 to 167 cm .... 14 Marks
Above 177 to 180 cm .... 16 Marks Above 167 to 170 cm .... 16 Marks
Above 180 to 183 cm .... 18 Marks Above 170 to 173 cm .... 18 Marks
Above 183 cm .... 20 Marks Above 173 cm .... 20 Marks
For SC/ST Candidates
(Men) (Women)
Below 163 cm .... Disqualified Below 153 cm ....Disqualified
163 to 166 cm .... 10 Marks 153 to 156 cm .... 10 Marks
Above 166 to 169 cm .... 12 Marks Above 156 to 159 cm .... 12 Marks
Above 169 to 172 cm .... 14 Marks Above 159 to 162 cm .... 14 Marks
Above 172 to 175 cm .... 16 Marks Above 162 to 165 cm .... 16 Marks
Above 175 to 178 cm .... 18 Marks Above 165 to 168 cm .... 18 Marks
Above 178 cm .... 20 Marks Above 168 cm .... 20 Marks
If the candidate does not qualify in any of the physical standard, i.e. (height/weight/chest),
he/she shall not be allowed to participate in further recruitment process”]1
(3) Written Test: Allotted Marks-35 (Thirty-five);
The candidates shall be required to appear at a written test which will consist of objective
type multiple choice questions only. The test will be preferably in OMR/OCR or any other format
decided by Board. Till such arrangements are made, alternative format may be used if
necessary,—
(a) Written Test shall consist of multiple choice questions in Or iya language. English
language, Arithmetic, General Knowledge, Aptitude and Logica l Reasoning, etc. The
standard of the questions shall be such that a student who has passed +2 Examination
will be able to answer Different sets of question papers may be prepared, each having
the same questions which will be differently serial numbered;
s
1- Substituted vide Home Department Notification No. 50127 dt. 21.12.2017
(b) Board may take steps to conduct the Written Test on th e same day and at the same
time in all the venues as far as practicable;
(c) Board shall fix the date, time and venues for holding Written Test;
(d) the candidates not appearing for Written Test shall be disqualified; and
(e) Selection Board may decide the minimum qualifying marks in the Written Test.
The whole process of setting of question papers and evaluation of Answer Sheets may be
outsourced, if considered necessary, by the Board
(4) [ Physical Efficiency Test (PET): Allotted marks-35:
(i) For men (all categories) allotted marks-35:
The Physically Efficiency Test shall comprise of the following events with marks
indicated against each: -
(a) Run-1.6 Kms if covered within 5minutes : 10 Marks
5 minutes 30 Seconds : 07 Marks
6 minutes : 04 Marks
Beyond 6 minutes : Disqualified
(b) High Jump Qualifying height-1.22 Meters
(3 chances)
If cleared in 3 chances : 5 Marks
Not able to clear : Disqualified
Note: Only those who qualify high jump of 1.22 Meters shall be allowed to compete
to jump 1.38 Meters in single chance. Only those candidates, who qualify
1.38 Meters, shall be given to compete for 1.50 Meters in single chance.
Higher marks shall be awarded as follows:
If cleared 1.38 Meters : 7 Marks
If cleared 1.50 Meters : 10 Marks
Note: Marks shall be awarded only for the highest jump cleared.
(c) Swimming (40 Meters):
If covered within 08 Minutes : Qualified
Beyond 08 Minutes : Disqualified
(d) Cross-Country: (5KM), Allotted Marks: 15
If covered within 20 Minutes : 15 Marks
23 Minutes : 10 Marks
25 Minutes : 05 Marks
Beyond 25 Minutes : Disqualified
(ii) For Women (all categories) Allotted Marks-35
(a) Run: If a distance of 1.6 Km is covered within 7.15 Minutes: 20 Marks
7.45 Minutes: 15 Marks
8.15 Minutes: 10 Marks
8.30 Minutes: 05 Marks
Beyond 8.30 Minutes: Disqualified
(b) Broad Jump: Qualifying Length 2.75 Meters.
Marks shall be given for the best 3 chances.
If cleared 2.75 Meters : 05 Marks
3.00 Meters : 10 Marks
3.25 Meters : 15 Marks
If not cleared 2.75 Meters : Disqualified
(c) Swimming: (40 Meters): Only to Qualify
If covered within 10 Minutes : Qualified
Beyond 10 Minutes : Disqualified
(5) Driving Test: Allotted Marks: 05 Marks”.
The test shall be conducted only for those candidates, who claim in their
applications that they are proficient in Driving and possess either Light or Heavy Vehicle
Driving License for the last Six Months (excluding learning period) or more from the date
of advertisement of vacancies. The State Re cruitment Board shall decide the modalities
of conducting the driving test and may co -opt expert/ experts from Transport
Department. Those, who have the light Vehicle Driving License and pass Light Vehicle
Driving Test, shall be awarded 03 marks and those, having Heavy Vehicle Driving
License and Pass Heavy Vehicle Driving Test, shall be awarded 05 marks. Those
appearing for the test and awarded the marks shall be deemed to have accepted the
service condition that, if called upon, they shall have to drive t he Light or Heavy Vehicle,
as the case may be , as part of their normal duties and responsibilities. Driving test may
not be conducted without verification of validity of the vehicle Driving License and the
date of its issue. Candidate must produce the Ori ginal Driving License, which must tally
with the details given by him in the application form.
(6) (a) Medical Examination
A Medical Board shall compose of two Doctors one of whom shall be a lady Doctor. One
of the Doctors who will head the Board shall be in the rank of S.D.M.O. or above. Medical test
may be conducted at any stage of recruitment process as scheduled by the Board. Following
shall be the specifications for Medical examination.
Candidates must not have knock knee, bow legs, flat foot, varicose veins, squint in eyes,
poor vision, colour blindness, inability to flex the fingers property and arty other obvious
deformities. He should not have no impediment in speech and hearing
(b) The applicant shall produ ce a self certificate regarding his/her physical fitness
declaring that he/she is fit to participate in different physical efficiency tests and submit it to the
recruiting Board while appearing for the physical tests.
(7) Educational Achievements : Allotted Marks :05
Minimum Educational Qualification shall be pass in +2 (plus 2) or other equivalent
examination.
Academic Qualification Division Marks
(i) +2 60% and above 05
(ii) +2 Compartmental/ Supplementary/ No marks
Less than 60%
Note: Marks shall be awarded only if the examination has been cleared in 1st attempt.
No marks shall be awarded for higher academic qualifications.]1
(8) Sports Achievement: Alloted Marks- 15
(a) Sports achievement in the disciplines other than 26 listed below shall not be
considered for award of marks:
(i) Athletics
(ii) Archery
(iii) Badminton
(iv) Basket Ball
(v) Body Building
(vi) Boxing
(vii) Cricket
(viii) Cycling
(ix) Equestrian
(x) Football
1. Substituted vide Home Department Notification No. 44885 dt. 21.11.2017
(xi) Gymnastics
(xii) Hockey
(xiii) Judo
(xiv) Kabadi
(xv) Karate Do
(xvi) Kayaking & Canoeing
(xvii) Lawn Tennis
(xviii) Power Lifting
(xix) Rowing
(xx) Shooting
(xxi) Swimming
(xxii) Table tennis
(xxiii) Tae Kwon Do
(xxiv) Volley Ball
(xxv) Weight Lifting
(xxvi) Wrestling
(b) For each of the 26 sports disciplines above, there are National Sports
Federations/ Associations, recognised by the Department of Youth Affairs and Sports,
Government of India. In case of team games such as Football, Cricket and Hockey, there are
separate recognised National Sports Federations for men and women. The Indian Olympics
Association is also a similarly recognised National Sports Body for all the Olympic Sports
disciplines. The marks shall be awarded for winning medals or positions either in the
international competitive sports events or National Sports Championships organised or in case
of international sports events, the participation sponsored either by the recognised National
Sports Federations/Association or Indian Olympic Association or by the corresponding Orissa
State Sports Association affiliated to the recognised National Sports Federations/Associations.
(c) The sports events, not being the open National Champion ship, even if
organised by the aforesaid recognised National Federations/Associations or the corresponding
affiliated Orissa State Sports Associations shall not be eligible for award of marks for sports
achievements.
(d) Sports achievements in the open National Championships organised for men.
women, junior and sub-junior boys and junior and sub-junior girls only shall be eligible for award
of marks.
(e) Sports achievements or participation in the open competitive international sports
events organised for men, women, junior and sub-junior boys and junior and sub-junior girls only
shall be eligible for award of marks, provided the participation was sponsored either by the
recognised National Sports Federations/Associations or the Indian Olympic Association.
(f) It shall be the responsibility of candidates, who nmay produce certificates of their
sports achievements, to establish that the sports events in question were organized by the
recognized National Sports Federatio ns/Associations or under their aegis, by their
corresponding affiliated State Sports Associations; or in case of international sports events, the
participation was sponsored as re quired in this order, and that the sports certificates produced
by them have been issued by the authorised office bearers of such National or the International
Sports Org anisations. The sports certificates produced must identify the sports meet, the
discipline, the event, the venue aid the dates on which it was held. It must mentio n that it was
either an open National Championship or an International competitive sports event. The sports
achievement certificates issued otherwise than above shall not be eligible for award of marks.
(g) In case of any doubt with regard to the veracity of the sports achievements
certificates, the matter shall be referred to the Director of Sports by the Board for seeking
necessary reports or. confirmation from the concerned recognised National Sports
Federations/Associations or the Indian Olympic Association, as the case may be. The names of
such candidates shall not appear in the select lists until final decision is taken by the Board.
(h) A candidate must choose only one of his achievements in the aforesaid sports
events for awarding the marks. Marks shall not be awarded for more than one achievement
(i) The marks shall be awarded for the following sports achievement only;—
(i) Winning a medal in open National Championship Marks
For a Gold Medal 10
For a Silver Medal 7
For a Bronze Medal 5 .
(ii) Representing the Country and participating in a competitive ..10 Marks
International Sports Meet/Championship and winning no medal
(iii) Winning medals in the competitive International Sports Marks
Meet/Championship.
For a Gold Medal 15
For a Silver Medal 14
For a Bronze Medal 13
Note 1—The Gold, Silver and Bronze Medals respectively, shall mean the First, Second and
Third Rank ,whenever the medals are not awarded Third rank whenever the
medals
Note 2—Recognised National Federation/Association of various sports discipline shall mean
recognised by the Department of Youth Affairs & Sports of Government of India.
* .'v
(8) National Cadet Corps Certificates:
(i) National Cadet Corps ‟A‟ Certificate .. 1 Mark
(i) National Cadet Corps „B‟ Certificate 3 Marks
(i) National Cadet Corps „C‟ Certificate 5 Marks
11. Select List:
(1) On completion of the recruitment test, the Board shall draw up a select list of the
successful candidates in order of merit, categorywise for each District separately as per the
advertisement
The select list shall be prepared in decreasing order of aggregate marks in accordance
with the vacancies in which the total persons shall n ot exceed the number of vacancies
advertised
,
(2) The select list shall be prepared in the format as decided by the Board.
(3) the persons getting the higher aggregate marks shall be placed higher in the select list.
(4) The aggregate marks obtained by two or more persons are equal, the person older in
age shall be placed above the other in the select list.
(5) If the date of birth is also the same, the candidate securing higher marks in Physical
Efficiency Test, shall be placed above the other in the select list
(6) If the marks in Physical Efficiency test are also same, the candidate securing higher
marks in written test shall be placed above the other in the select list
(7) There shall be no reserve or waiting list
12. Appointments:
(1) All the original certificates, like those of High School/+ 2 or equivalent, Caste/Class,
Sports achievements, Home Guard, Driving License, Ex-servicemen, Group-D, etc. in respect of
the candidates placed in the select list, shall be reverified by the respective appointing authorities
before the appointment orders are issued to individual candidates. Character and antecedents of
selected candidates may be duly verified. Appointment pending verification of char acter and
antecedents, if made, will be subject to satisfactory verification of character and antecedents.
(2) The appointment letters shall be pasted with the photographs of the candidates
concerned The seal and signature of the Appointing Authority shall be given across the
photograph which will be pasted in the Service Book.
(3) The persons appointed shall be on probation for a period of two years.
(4) Terms and conditions of service and duties and responsibilities of the Constables shall be the
same as assigned to them in the Police Act, the rules/orders framed under this Act and In the
instructions of the Government issued from time to time
13. Inter se Seniority
The inter se seniority of candidates appointed as Constables shall be in which their names
appear in the select list.
14. Repeal and Saving:
The Orissa Police Service (Method of Recruitment and Conditions of Service of Constables)
Order, 2006, is hereby repealed:
Provided that any order passed, appointment made, action taken or things done under the
above order so repealed shall be deemed to have been passed, made, taken or done under the
corresponding provisions of these rules.
By Order of the Governor
U.N Behera
Principal Secretary to Government