Section 5(2) in The Indian Forest Service (Initial Recruitment) Regulations, 1966
(2)The list prepared in accordance with sub-regulation (1) shall then be referred to the Commission for advice, by the Central Government along with-(a)the records of all officers of State Forest Service included in the list;(b)the records of all other eligible officers of the State Forest Service who are not adjudged suitable for inclusion in the list, together with the reasons as recorded by the Board for their non-inclusion in the list; and(c)the observations, if any, of the [Central Government on the recommendations of the Board.] [Substituted by D.P. Notification No. 3/19/70-AIS(IV), dated 21st Novermber, 1970.]
