Section 7 in The Indian Forest Service (Appointment By Promotion) Regulations, 1966
7. Select List.
- [(1) The Commission shall consider the list prepared by the Committee alongwith :(a)the documents received from the State Government under regulation 6;(b)the observations of the Central Govt, and unless it considers any change necessary, approve the list.](2)[ If the Commission considers it necessary to make any changes in the list received from the State Government, the Commission shall inform the State Government and the Central Government of the changes proposed and after taking into account the comments, if any, of the State Government and the Central Government, may approve the list finally with such modifications, if any, as may, in its opinion, be just and proper.] [Substituted by G.S.R. 734 (E), dated 31.12.1997 (w.e.f. 1.1.1998).](3)The list as finally approved by the Commission shall form the Select List of the members of the State Forest Service.(4)[ The select list shall remain in force till the 31st day of December of the tear in which the meeting of the selection committee was held with a view to prepare the list under sub-regulation (1) of Regulation 5 or up to sixty days from the date of approval of the select list by the Commission under sub-regulation (1) or, as the case may be, finally approved under sub-regulation (2), whichever is later :Provided that where the State Government has forwarded the proposal to declare a provisionally included officer in the select list as "unconditional" to the Commission during the period when the select list was in force, the Commission shall decide the matter within a period of ninety days or before the date of meeting of the next selection committee, whichever is earlier and if the Commission declares the inclusion of the provisionally included officer in the select list as unconditional and final, the appointment of the concerned officer shall be considered by the Central Government under Regulation 9 and such appointment shall not be invalid merely for the reason that it was made after the select list ceased to be in force :Provided further that in the event of any new service or services being formed by enlarging the existing State Forest Service or otherwise being approved by the State Government as the State Forest Service under Clause (i) of rule (g) of Rule 2 of the Indian Forest Service Recruitment Rules, 1966, the select list in force at the time of such approval shall continue to be in force until a new list prepared under Regulation 5 in respect of the members of the new State Forest Service, is approved under sub-regulation (1), or, as the case may be, finally approved under sub-regulation (2).] [Substituted by G.S.R. 734 (E), dated 31.12.1997 (w.e.f. 1.1.1998).](5)[* * *] [Omitted by G.S.R. 734 (E), dated 31.12.1997 (w.e.f. 1.1.1998).].
