Section 11 in The Indian Police Service (Appointment by Promotion) Regulations, 1955
11. State Civil Service officers who crossed 54 years of age during 1.4. After the amendments dated 31.12.1997, the State Governments are to forward signed declaration of marital status and consent for termination of lien in the State Service on eventual substantive appointment is the IAS from the State Civil Service officers included in the consideration zone to the Central Government separately, even while sending proposals for convening the Selection Committee to the Commission. Any adverse development in respect of the officers included in the consideration zone which is likely to render him unsuitable for appointment to the Service for the time-being (e.g.) withdrawal of integrity certificate by the State Government/issue of charge sheet/filing of criminal case against the officer etc. should be immediately brought to the notice of the Central Government and Commission by the State Government concerned by FAX/Speed Post and acknowledgement secured from the addressee.
