Section 4(2) in The Indian Supply Service (Group `A') Rules, 2017
(2)Notwithstanding anything contained in sub-rule (1), the Central Government may, by notification in the Official Gazette,-(a)make temporary additions, alterations or modifications to the number of duty posts or grades and alter or modify the level in the pay matrix specified in Schedule - I;(b)in consultation with the Commission, include in the Service such posts which are deemed to be equivalent in status, grade, level in the pay matrix and professional content to the posts included in the Service; and(c)in consultation with the Commission, appoint an officer to a duty post, included in the Service under clause (b), to the appropriate grade on a regular basis and fix his seniority in the grade after taking into account continuous regular service in analogous grade.
