Section 5 in The Indian Forest Service (Appointment By Promotion) Regulations, 1966
5. Preparation of a list of suitable officers.
- [(1) Each Committee shall ordinarily meet every year and prepare a list of such members of the State Forest Service, as are held by them to be suitable for promotion to the Service. The number of members of the State Forest Service to be included in the list shall be determined by the Central Government in consultation with the State Government concerned, and shall not exceed the number of substantive vacancies as on the first day of January of the year in which the meeting is held, in the posts available for them under Rule 9 of the Recruitment Rules. The date and venue of the meeting of the Committee to make the selection shall be determined by the Commission :Provided that no meeting of the Committee shall be held, and no list for the year in question shall be prepared when :(a)there are no substantive vacancies as on the first day of January of the year in the posts available for the members of the State Forest Service under Rule 9 of the Recruitment Rules; or(b)the Central Government in consultation with the State Government decides that no recruitment shall be made during the year to the substantive vacancies as on the first day of January of the year in the posts available for the members of the State Forest Service under Rule 9 of the Recruitment Rules; or(c)the Commission, on its own or on a proposal made by either the Central Government or the State Government, after considering the facts and circumstances of each case, decides that it is not practicable to hold a meeting of the Committee to make the selection to prepare a select list.Explanation. - In the case of joint cadres, a separate select list shall be prepared in respect oach State Forest Service.] [Substituted by G.S.R. 734 (E), dated 31.12.1997 (w.e.f. 1.1.1998).](2)[ The committee shall consider, for inclusion in the said list, the cases of members of the State Forest Service in the order of seniority in that service of a number which is equal to three times the number referred to in sub-regulation (1) :] [Substituted by DP & AR Notification No. 11039/2/76-AIS(l)-C, dated 20th April, 1976.]Provided that such restriction shall not apply in respect of a State where the total number of eligible officers is less than three times the maximum permissible size of the select list and in such case the Committee shall consider all the eligible officers :Provided further that in computing the number for inclusion in the field of consideration, the number of officers referred to in sub-regulation (3) shall be excluded :Provided also that the Committee shall not consider the case of a member of the State Forest Service unless, on the first day of [January] [Substituted by G.S.R. 734 (E), dated 31.12.1997 (w.e.f. 1.1.1998).] of the year in which it meets, he is substantive in the State Forest Service and has completed not less than eight years of continuous service (whether officiating or substantive) in [post(s)] [Inserted by DP & AR Notification No. 11039/21/76-AIS (1)-C, dated 1st June, 1978.] included in the State Forest Service.Explanation I. - The powers of the State Government under the third proviso to this sub-regulation shall be exercised in relation to the members of the State Forest Service of a constituent State, by the Government of the State :[Provided also that the officers belonging to any service referred to in item (ii) of Clause (g) of rule 2 of the Recruitment Rules, shall not be eligible to be considered for promotion to any cadre other than the Union Territories cadre :] [Inserted by DP & AR Notification No. 11039/2/76-AIS (1)-B, dated 3rd Octobor, 1977 (w.e.f. 20th April, 1976).][Provided also that in respect of any released Emergency Commissioned or Short Service Commissioned Officers appointed to the State Forest Service, eight years of continuous service as required under the preceding proviso shall be counted from the deemed date of their appointment to that service, subject to the condition that such officer shall be eligible for consideration if they have completed not less than four years of actual continuous service, on the first day of [January] [Inserted by DP & AR Notification No. 11039/21/76-AIS (1)-C, dated 1st june, 1978.] of the year in which the Committee meets, in the post of Assistant Conservator of Forests.][Explanation II. - In computing the period of continuous service for the purpose of this regulation there shall be included any period during which an officer has undertaken-(a)training in diploma course in the Forest Research Institute and Colleges, Dehra Dun; or(b)such other training as may be approved by the Central Government in consultation with the Commission in any other institution.][Explanation III. - Service in post(s) included in the State Forest Service would also include service rendered in ex-cadre posts connected with forestry whether under the Government, or in-(i)a company, association or body of individuals whether incorporated or not, which is wholly or substantially owned or controlled by Government, a municipal or a local body, and(ii)an international organisation, an autonomous body not controlled by Government or a private body :Provided that the State Government certified that the officer concerned would have continued to hold a post included in the State Government Service but for his deputation to such ex-cadre post.] [Added by Notification No. 16021/2/77-AIS (IV), dated 19th April, 1978 (w.e.f. 1st July, 1966).](3)The Committee shall not [* * *] [Deleted by Notification No. 28013/20/76-AIS (1)-C, dated 5th October, 1979.] consider the case of the member of the State Forest Service who have attained the age of [54 years] [Substituted by Notification No. 28013/20/76-AIS (1)-C, dated 5th October, 1979.] on the first day of January of the year in which it meets :[Provided that a member of the State Forest Service whose name appears in the select list in force immediately before the date of the meeting of the Committee and who has not been appointed to the Service only because he was included provisionally in the select list shall be considered for inclusion in the fresh list, to be prepared by the Committee even if he has in the meanwhile attained the age of fifty four years :] [Substituted by G.S.R. 734 (E), dated 31.12.1997 (w.e.f. 1.1.1998).][Provided further that a member of the State Forest Service who has attained the age of fifty-four years on the first day of [January] [Substituted by Notification No. 28013/20/76-AIS(l) (C), dated 5th October 1979.] of the year in which the Committee meets shall be considered by the Committee, if he was eligible for consideration on the first day of [January] [Substituted by G.S.R. 734 (E), dated 31.12.1997 (w.e.f. 1.1.1998).] of the year or any of the years immediately preceding the year in which such meeting is held but could not be considered as no meeting of the Committee was held during such preceding year or years.] [Inserted by DP & AR Notification No. 11039/21 /76-AIS (1)-C, dated 1st June, 1978.][(3-A) The Committee shall not consider the case of such member of the State Forest Service who had been included in an earlier select list and-(a)had expressed his unwillingness for appointment to the service under Regulation 9 :Provided that he shall be considered for inclusion in the select list, if before the commencement of the year, he applies in writing, to the State Government expressing his willingness to be considered for appointment to the Service;(b)was not appointed to the Service by the Central Government under Regulation 10.][(3-AA)] [Renumbered by G.S.R. 734 (E), dated 31.12.1997 (w.e.f. 1.1.1998).] The Selection Committee shall classify the eligible officers as 'Outstanding', 'Very Good', 'Good' or 'Unfit' as the case may be on all relative assessment of their service records.(4)The list shall be prepared by including the required number of names, first from amongst the officers finally classified as 'Outstanding' then from amongst those similarly classified as 'Very Good' and thereafter from amongst those similarly classified as 'Good' and the order of names inter se within each category shall be in the order of their seniority in the State Forest Service :[Provided that the name of any officer so included in the list, shall be treated as provisional, if the State Government, withholds the integrity certificate in respect of such officer or any proceedings are contemplated or pending against him or anything adverse against him has come to the notice of the State Government.] [Inserted by G.S.R. 704 (E), dated 28th November 1991.](5)[ [***] [Omitted by G.S.R. 734 (E), dated 31.12.1997 (w.e.f. 1.1.1998).].
