Section 3(1) in The Indian Forest Service (Initial Recruitment) Regulations, 1966
(1)For the purpose of making selection to the Service the Central Government shall constitute a Special Selection Board consisting of Chairman of the Commission or his nominee, and(a)For selection to the State Cadres,-(i)the Inspector General of Forests of the Government of India [or such other officer as may be nominated by the Central Government in this behalf] [Inserted by D.P. Notification No. 3/30/70-(ii)-AIS (IV), dated 1st March, 1971 (w.e.f. 6th September, 1969).];(ii)an officer of the Government of India not below the rank of Joint Secretary;(iii)the Chief Secretary to the State Government concerned or [a Secretary to that State Government nominated by him;] [Substituted by D.P. Notification No. 3/17/69-(ii)-AIS (IV), dated 6th September, 1969 (w.e.f. 20th September, 1969).](iv)[ the Secretary to that State Government concerned dealing with forests or the Chief Conservator of forests of that State Government] [Inserted by D.P. Notification No. 3/3/71-AIS (IV), dated 22nd July, 1971] :Provided that for purposes of selection under sub-rule (1) read with sub-rule (3-A) of rule 4 of the Indian Forest Service (Recruitment) Rules, 1966, to the Cadre for the State of Punjab as it existed immediately before the 1st November, 1966, that is to say, before the Reorganization of that State under the Punjab Reorganization Act, 1966 (31 of 1966), the Special Selection Board shall consist of the following :(i)the Chairman of the Commission or his nominee;(ii)the Inspector General of Forests of the Government of India or such other officer as may be nominated by the Central Government in this behalf;(iii)an officer of the Government of India not below the rank of Joint Secretary;(iv)the Chief Secretary to the Government of Punjab or a Secretary to that State Government nominated by him;(v)the Secretary to the Government of Punjab dealing with Forests or the Chief Conservator of Forests, Punjab;(vi)the Chief Secretary to the Government of Haryana or a Secretary to that State Government nominated by him;(vii)the Secretary to the Government of Haryana dealing with Forests or the Chief Conservator of Forests, Haryana;(viii)the Chief Secretary to the Government of Himachal Pradesh or a Secretary to that State Government nominated by him; and(ix)the Secretary to the Government of Himachal Pradesh dealing with Forests or the Chief Conservator of Forests, Himachal Pradesh;(b)For selection to the cadre of Union Territories-(i)the Inspector General of Forests of the Government of India [or such other officer as may be nominated by the Central Government in this behalf;] [Inserted by D.P. Notification No/3/30/70-(ii)-AIS (IV), dated 1st March, 1971 (w.e.f. 6th September, 1969).](ii)an officer of the Government of India not below the rank of Joint Secretary;(iii)an officer of the status of Joint Secretary to the Government of India in the Ministry of Home Affairs who deals with the administration of Union Territories;(iv)[ the Chief Secretary, Himachal Pradesh/Chief Secretary, Goa, Daman and Diu/Administrator, Andaman and Nicobar Islands/Administrator, Manipur/Administrator, Tripura/the Chief Conservator of Forests, Himachal Pradesh/the Chief Conservator of Forests, Andaman and Nicobar Islands :] [Substituted by M.H.A. Notification No. 3/5/67-AIS (IV), dated 5th May, 1967 (w.e.f. 1st July, 1966).]Provided that if for any reason it is not possible for representative of any Union Territory to attend the meeting of the Special Selection Board the Officer at (iii) above shall represent that Union Territory.
