Section 5 in The Indian Police Service (Appointment by Promotion) Regulations, 1955
5. The Government of India have held that Select Lists are to be maintained only for the purpose of making substantive appointments of the members of the State Civil / Police Service to the I.A.S. / I.P.S. against the vacancies in promotion posts. At best, the Select Lists can be utilized for making temporary appointments of such officers to cadre posts in accordance with the provisions of Rule 9 of the Cadre Rules. Select Lists are not maintained for making appointments to non-cadre posts declared equivalent to cadre posts. In the exigencies of service adjustments of posting is required to be made within a period of three months.
[G.I., MHA letter No. 14/51/65-AIS(III) dated 21/2/1966 read with letters No. 19/3/66-AIS(III) dated 26/4/66 and No. 15/79/66-AIS(III), dated 17/10/1966]
