Section 13 in The Indian Police Service (Appointment by Promotion) Regulations, 1955
13. Every State Civil Service Officer eligible and falling in the consideration zone framed under Regulation 5(2) shall be considered and graded by the Selection Committee and the list of suitable Officers drafted in accordance with Regulation 5(4) and 5(5) of the Promotion Regulations. The choice of option exercised by the State Civil Service Officer for promotion to IAS shall be reckoned with by the Central Government only in case of their inclusion in the select list after its approval by the Commission. In terms of third proviso to Regulation 9(1) of the Promotion Regulations.
[DOP&T Letter No. 14015/16/99-AIS(I) dated 22.11.1999]Government of India's Decisions under Regulation 9 of IPA (Appointment by Promotion) Regulations, 1955.
