In exercise of the powers conferred by clause (b) of sub-section (2) of Section 156 of the Indo-Tibetan Border Police Force Act, 1992 (35 of 1992), and in supersession of the Indo-Tibetan Border Police Force (Group B Posts) Hindi Translators Recruitment Rules, 2010, except as respects things done or omitted to be done before such supersession, the Central Government hereby makes the following rules regulating the method of recruitment to Group B posts of the Hindi Translator Cadre in the Indo-Tibetan Border Police Force, namely:
(1) These rules may be called the Indo-Tibetan Border Police Force, Hindi Translators, Group B Posts, Recruitment Rules, 2018.
(2) They shall come into force on the date of their publication in the Official Gazette.
These rules shall apply to the posts specified in column 1 of the Schedule annexed to these rules.
The number of said post, their classification and the level in the pay matrix attached thereto, shall be as specified in columns (2) to (4) of the aforesaid Schedule.
The method of recruitment, age-limit, qualifications and other matters relating thereto, shall be as specified in columns (5) to (13) of the said Schedule.
No person,
(a) who has entered into or contracted a marriage with a person having a spouse living, or
(b) who having a spouse living, has entered into or contracted a marriage with any person,
shall be eligible for appointment to the said posts:
Provided that the Central Government may, if satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and that there are other grounds for so doing, exempt any person from the operation of this rule.
Notwithstanding anything contained in these rules, those persons who are in medical category SHAPE-I, as specified in the Indo-Tibetan Border Police Force manual Volume-III, Medical manual shall be eligible for appointment under the provisions of these rules.
Where the Central Government is of the opinion that it is necessary or expedient so to do, it may, by order, for reasons to be recorded in writing, relax any of the provisions of these rules with respect of any class or category of persons.
No person who is not a citizen of India shall, except with the prior permission of Central Government in writing, be appointed under these rules:
Provided that nothing contained in this rule shall debar the appointment or employment of a subject of Nepal or Bhutan in the Force.
(1) Personnel holding the rank of Sub-Inspector (Hindi Translator), Inspector (Hindi Translator) and Subedar Major(Hindi Translator) of this cadre shall retire from service in the afternoon of the last day of the preceding month of attending the age of fifty seven years:
Provided that the person whose date of birth is the first of a month shall retire from service on the afternoon of the last day of the preceding month on attaining the age of superannuation.
(2) No person shall be granted extension in service beyond the prescribed age of retirement on superannuation.
Nothing in these rules shall affect reservations, relaxation of age limit and other concessions required to be provided for the Scheduled Castes, the Scheduled Tribes, Other Backward Classes, Ex-servicemen and other special categories of persons, in accordance with the orders issued by the Central Government from time to time in this regard.
If any question relating to the interpretation of these rules arises, it shall be referred to the Central Government who shall decide the same.
| Name of post |
Number of posts |
Classification of the post |
Level in the pay matrix |
Selection post or non-selection post |
Age limit for direct recruits |
| (1) |
(2) |
(3) |
(4) |
(5) |
(6) |
| 1. Subedar Major |
1* |
General Central Service Group B Non-Gazetted, (Non-Ministerial) |
Level 8 Rs. (47600-151100) |
Selection |
Not applicable |
| (2018) |
|||||
| (Hindi Translator) |
*Subject to variation dependent on work load |
| Educational and other qualifications required for direct recruits |
Whether age and educational qualifications prescribed for direct recruits will apply in the case of promotees |
Period of probation, if any |
Method of recruitment whether by direct recruitment or by promotion or by deputation or absorption and percentage of the vacancies to be filled by various methods |
| (7) |
(8) |
(9) |
(10) |
| Not applicable |
Not applicable |
Not applicable |
By promotion. |
| In case of recruitment by promotion or deputation or absorption, level in the pay matrix from which promotion or deputation or absorption is to be made |
If a departmental Promotion Committee exists what is its composition |
Circumstances in which the Union Public Service Commission is to be consulted in making recruitment |
| (11) |
(12) |
(13) |
| By promotion: |
Group B Departmental Promotion Committee (for consideration of promotion) consisting of: |
Not applicable. |
| From amongst Inspector (Hindi Translator) of Indo-Tibetan Border Police Force in level 7 in the pay matrix with two years regular service in the grade and having successfully completed the prescribed pre-promotional course. |
||
| 1. Inspector General, Indo-Tibetan Border Police Force: Chairman |
||
| 2. Deputy Inspector General, Indo-Tibetan Border Police Force: Member |
||
| 3. Commandant, Indo-Tibetan Border Police Force: Member |
||
| Note: Where juniors who have completed their qualifying or eligibility service are being considered for promotion their senior would also be considered provided they are not short of the requisite qualifying or eligibility service by more than half of such qualifying or eligibility service or two years, whichever is less, and have successfully completed their probation period for promotion to the next higher level in the pay matrix along with their juniors who have already completed such qualifying or eligibility service. |
| (1) |
(2) |
(3) |
(4) |
(5) |
(6) |
| 2. Inspector (Hindi Translator) |
82* |
General Central Service Group B Non-Gazetted, (Non-Ministerial) |
Level 7 Rs. (44900-142400) |
Selection |
30 years. |
| (2018) |
1. Relaxable for Government servants upto five years in accordance with the instructions/orders issued by the Central Government from time to time. |
||||
| *Subject to variation dependent on work load |
|||||
| Note: The crucial date for determining the age limit shall be the closing date for receipt of applications from candidates in India. (and not the closing date prescribed for those in Assam, Meghlaya, Arunachal Pradesh, Mizoram, Manipur, Nagaland, Tripura, Sikkim, Ladakh Division of Jammu and Kashmir State, Lahaul and Spiti District and Pangi Sub Division of Chamba District of Himachal Pradesh, the Union territory of Andman and Nicobar Islands or the Union territory of Lakshadweep). |
| (7) |
(8) |
(9) |
(10) |
| Masters degree of a recognized University in Hindi with English as a compulsory or elective subject or as the medium of examination at the degree level; |
Not applicable |
Two years. |
90% by direct recruitment. 10% by promotion failing which by deputation or absorption (inclusive of deputation or re-employment of Armed Forces personnel) failing both by direct recruitment. |
| OR |
|||
| Masters degree of a recognized University in English with Hindi as a compulsory or elective subject or as the medium of examination at the degree level; |
|||
| OR |
|||
| Masters degree of a recognized University in any subject other than Hindi or English, with Hindi medium and English as a compulsory or elective subject or as the medium of a examination at the degree level; |
|||
| OR |
|||
| Masters degree of a recognized University in any subject other than Hindi or English, with English medium and Hindi as a compulsory or elective subject or as the medium of a examination at the degree level; |
|||
| OR |
|||
| Masters Degree of a recognized University in any subject other than Hindi or English, with Hindi and English as compulsory or elective subjects or either of the two as a medium of examination and the other as a compulsory or elective subject at degree level; AND Recognized Diploma or Certificate course in translation from Hindi to English and vice versa or two years experience of translation work from Hindi to English and vice versa in Central or State Government office, including Government of India Undertaking. |
|||
| Physical Standards: |
|||
| MenWomen Height 170c.m.157 c.m. |
|||
| Note 1. The minimum standard so far as it relates to height may be relaxed to 165 centimeters for males and 155 centimeters for females belonging to the hill areas of Garhwal, Kumaon, Himachal Pradesh, Gorkhas, Dogras, Marathas, Sikkimies, Leh and Ladakh, Kashmir Valley, North Eastern States. |
|||
| Note 2. The minimum standard so far as it relates to height may be relaxed to 162.5 centimeters for males and 154 centimeters for females of Scheduled Tribes including Mizos and Nagas. |
|||
| GeneralTribals/Adivasis |
|||
| Chest: 80c.m.70c.m. |
|||
| (Unex-panded) |
|||
| 85c.m.82c.m. |
|||
| (Expan panded) |
|||
| Weight: Corresponding to height. |
|||
| Medical Standards: |
|||
| (a) Eye sight: Should be medically fit in all respects (Eye sight 6/6 and 6/9 of two eyes without correction i.e. without wearing glasses). |
|||
| (b) Candidates must not suffer from knock-knees, flat foot, varicose veins or squint in the eyes and should possess high colour vision. They must be in good mental and bodily health and free from any physical defect likely to interfere with the efficient performance of duties. |
| (11) |
(12) |
(13) |
||
| By promotion: |
Group B Departmental Promotion Committee (for promotion and confirmation) consisting of: |
Not applicable |
||
| From amongst Sub Inspector (Hindi Translator) of Indo-Tibetan Border Police Force in level 6 in the pay matrix with five years regular service in the grade and having successfully completed the prescribed pre-promotional course. |
1. Inspector General, Indo-Tibetan Border Police Force |
: |
Chairman |
|
| 2. Deputy Inspector General, Indo-Tibetan Border Police Force |
: |
Member |
||
| 3. Commandant, Indo-Tibetan Border Police Force |
: |
Member |
||
| Note: Where juniors who have completed their qualifying or eligibility service are being considered for promotion their senior would also be considered provided they are not short of the requisite qualifying or eligibility service by more than half of such qualifying or eligibility service or two years, whichever is less, and have successfully completed their probation period for promotion to the next higher level in the pay matrix alongwith their juniors who have already completed such qualifying or eligibility service. |
||||
| By deputation/absorption: |
||||
| Officers of Indo-Tibetan Border Police Force or other Central Police Organisations or State Police or Union Territories Police Organisation. |
||||
| (a) (i) holding analogous post on a regular basis: or |
||||
| (ii) Posts in level 6 in the pay matrix or equivalent with five years regular service in the level |
||||
| (b) Possessing educational qualifications laid down in Column (7) for direct recruits. |
||||
| Note 1. Period of deputation including the period of deputation in another ex-cadre post held immediately preceding this appointment in the same or some other organization or department of the Central Government shall ordinarily not exceed three years. |
||||
| Note 2. The maximum age limit for appointment by deputation shall not be exceeding fifty-two years as on the closing date of receipt of applications. |
||||
| Note 3. The departmental officers in the feeder category who are in the direct line of promotion shall not be eligible for consideration for appointment on deputation. Similarly, deputationist shall not be eligible for appointment by promotion. |
||||
| Deputation and re-employment of Armed Forces personnel: |
||||
| The Armed Forces personnel due to retire or who are to be transferred to reserve within a period of one year and having requisite experience and qualifications prescribed for deputationists shall also be considered. Such persons would be given deputation terms upto the date on which they are due for release from the Armed Forces; thereafter they may be continued on re-employment. |
||||
| (1) |
(2) |
(3) |
(4) |
(5) |
(6) |
| 3. Sub-Inspector (Hindi Translator) |
2* |
General Central Service Group B Non-Gazetted, (Non-Ministerial). |
Level 6 Rs. (35400-112400) |
30 years. |
|
| (2018) |
Selection. |
1. Relaxable for Government servants upto five years in accordance with the instructions/orders issued by the Central Government from time to time. |
|||
| *Subject to variation dependent on work load. |
|||||
| Note: The crucial date for determining the age limit shall be the closing date for receipt of applications from candidates in India. (and not the closing date prescribed for those in Assam, Meghlaya, Arunachal Pradesh, Mizoram, Manipur, Nagaland, Tripura, Sikkim, Ladakh Division of Jammu and Kashmir State, Lahaul and Spiti District and Pangi Sub Division of Chamba District of Himachal Pradaesh, the Union territory of Andman and Nicobar Islands or the Union territory of Lakshadweep). |
| (7) |
(8) |
(9) |
(10) |
|
| Masters degree of a recognized University in Hindi with English as a compulsory or elective subject or as the medium of examination at the degree level; |
Not applicable. |
Two years. |
By direct recruitment. |
|
| OR |
||||
| Masters degree of a recognized University in English with Hindi as a compulsory or elective subject or as the medium of examination at the degree level; |
||||
| OR |
||||
| Masters degree of a recognized University in any subject other than Hindi or English, with Hindi medium and English as a compulsory or elective subject or as the medium of a examination at the degree level; |
||||
| OR |
||||
| Masters degree of a recognized University in any subject other than Hindi or English, with English medium and Hindi as a compulsory or elective subject or as the medium of a examination at the degree level; |
||||
| OR |
||||
| Masters Degree of a recognized University in any subject other than Hindi or English, with Hindi and English as compulsory or elective subjects or either of the two as a medium of examination and the other as a compulsory or elective subject at degree level; AND |
||||
| Recognized Diploma or Certificate course in translation from Hindi to English and vice versa or two years experience of translation work from Hindi to English and vice versa in Central or State Government office, including Government of India Undertaking. |
||||
| Physical Standards: |
||||
| Men |
Women |
|||
| Height 170 centimeters |
157 centimeters |
|||
| Note 1. The minimum standard so far as it relates to height may be relaxed to 165 centimeters for males and 155 centimeters for females belonging to the hill areas of Garhwal, Kumaon, Himachal Pradesh, Gorkhas, Dogras, Marathas, Sikkimies, Leh and Ladakh, Kashmir Valley, North Eastern states. |
||||
| Note 2. The minimum standard so far as it relates to height may be relaxed to 162.5 centimeters for males and 154 centimeters for females in respect of Scheduled Tribes including Mizos and Nagas. |
||||
| General |
Tribals/Adivasis |
|||
| Chest: 80 c.m. (Unexpanded) |
77 c.m. |
|||
| 85 c.m. (Expanded) |
82 c.m. |
|||
| Weight: Corresponding to height. |
||||
| Medical Standards: |
||||
| (a) Eye sight: Should be medically fit in all respects (Eye sight 6/6 and 6/9 of two eyes without correction i.e. without wearing glasses). |
||||
| (b) Candidates must not suffer from knock-knees, flat foot, varicose veins or squint in the eyes and should possess high colour vision. They must be in good mental and bodily health and free from any physical defect likely to interfere with the efficient performance of duties. |
||||
| (11) |
(12) |
(13) |
||
| Not applicable |
Group B Departmental Promotion Committee for confirmation consisting of: |
Not applicable. |
||
| 1. Deputy Inspector General, Indo-Tibetan Border Police Force |
: |
Chairman |
||
| 2. Commandant, Indo-Tibetan Border Police Force |
: |
Member |
||
| 3. Deputy Commandant/Senior Administrative Officer Indo-Tibetan Border Police Force |
: |
Member |
||
1. Vide Notification No. G.S.R. 1014(E), dated 10-10-2018, published in the Gazette of India, Extra., Part II, Section 3(i), No. 724, dated 10-10-2018.