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Union of India - Section

Section 11 in The Indian Administrative Service (Appointment by Promotion) Regulations, 1955

11. [Omitted] [Omitted vide Notification No. 14015/4/88-AIS(I), dated 1.8.89.].

[Schedule] [Amended vide Notification No. 14015/08/2001-AIS(I)-A dated 31.01.2005 - GSR No. 51 dated 12.02.2005.](See Regulation 3)
Sl.No. Name of the State Cadre/Joint Cadre Other members of the Committee
1 Arunachal Pradesh, Goa, Mizoram and Union territories a) Chief Secretary of the constituent State for which themeeting is held and in respect of Union territory segment, thesenior-most Chief Secretary amongst the Chief Secretaries to theUnion territory administrations;b) senior-most ChiefSecretary of the remaining constituents of the Cadre;c) thesenior-most officer of the constituent segment serving in cadre,for which the meeting is held, other than the Chief Secretary;d) Special Secretary/Additional Secretary, Government ofIndia dealing with AGMUT Cadre in Ministry of Home Affairs; ande) two nominees of Government of India not below the rank ofJoint Secretary.
2 Assam-Meghalaya and Manipur-Tripura Joint Cadres a) Chief Secretaries of the constituent States;b) thesenior-most officer of the constituent segment serving in theState for which the meeting is held, other than the ChiefSecretary; andc) two nominees of Government of India notbelow the rank of Joint Secretary.
3 Other State Cadres not included in Sl. No. 1 and 2 above a) Chief Secretary of the State Government;b) thesenior-most officer of the Cadre serving in the State, other thanthe Chief Secretary;c) Head of General AdministrationDepartment/Personnel /Revenue Department of the State Governmentnot below the rank of Secretary to the State Government; andd)two nominees of Government of India not below the rank of JointSecretary.”
Govt. of India DecisionsGovernment of India's Decisions under Reg. 3
1.1On the basis of the recommendations of the Committee on the Prevention of Corruption, it has been decided that the following certificate should be recorded by the Chief Secretary to the State Government who is the sponsoring authority in respect of all eligible officers whose case are placed before the Selection Committee for consideration:"The State Government certify the integrity of Shri-------- with reference to the entries in his annual confidential reports."
1.2The Selection Committee should also consider the question of suitability of the officers for selection with reference to their integrity and should specifically record in their proceedings that they were satisfied from the remarks in the confidential reports of the officers, selected by them for inclusion in the Select List, that there was nothing against their integrity.[G.I., M.H.A. letter No. 14/23/65-AIS(III), dated 8/6/1965, read with MHA letter No. 14/23/65-AIS(III), dated 28th July, 1965.]
2.1A State Government is competent to declare any duly constituted Police Service in the State as equivalent to the Principal Police Service of the State for the purpose of regulation 2(i) and rule 2(g) of the I.P.S. (Recruitment) Rules, 1954. Where equivalence so declared, it is for the State Government to determine the service in ranks or categories of the posts which will be equivalent in service to the post of Deputy Superintendent of Police.
2.2Equivalent posts in non-police departments are intentionally excluded from the scope of the eligibility clause (regulation 4), the reason being that experience not involving police duties should not be reckoned for this purpose. In the case of the I.A.S. however, service in equivalent posts is taken into consideration and the State Government have been given discretion to declare any post as equivalent to that of Deputy Collector for the purpose of determining the eligibility of an officer for consideration for inclusion in the Select List. This is because for holding posts in the I.A.S. experience in revenue and general administration is required and in some of the departments (other than police and revenue) the duties involved in the higher posts are of administrative nature.
2.3As service in equivalent posts is not taken into account for determining the eligibility of a State Police Service officer for inclusion in the Select List, the State Governments would be well-advised not to send them on deputation to posts which are in non-police departments and which cannot be declared by them as equivalent to Principal Police Service of the State.[G.I.,M.H.A.letter No. 28/38/64-AIS(III), dated 5/1/1965.]
3.1It is open to the State Government to depute their officers in the State Police Service to the post of A.D.C. to Governor or a Security Officer in a Public Sector Undertaking which essentially requires the services of a police officer for the discharge of duties against the deputation reserve provided in the State Police Service cadre or in any other manner without declaring the non-police department as such in which these posts exist as equivalent to the Principal Police Service of the State. In these cases, service or deputation as A.D.C. or Security Officer in non-police department will count as State Police Service under this regulation.
3.2In case where a State Police Service Officer goes on deputation to such a post in a non-police department/police department before the inclusion of his name in the Select List and is remunerated at that stage on a scale of pay identical or nearly identical to the senior scale of the I.P.S. he would not be allowed to count his officiation in such posts towards his eventual fixation of seniority if and when he is subsequently appointed to the I.P.S.[G.I., M.H.A. letter No. 15/13/65-AIS(I), dated 7/7/1965.]Government of India's Decisions under Reg 5: