Section 7 in The Indian Administrative Service (Appointment by Promotion) Regulations, 1955
7. Select List.
- [(1) The Commission shall consider the list prepared by the Committee along with-(a)the documents received from the State Government under regulation 6;(b)the observations of the Central Government 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] [Amended vide Notification No. 14015/4/88-AIS(I), dated 1.8.89.] of the changes proposed and after taking into account the comments, if any, of the State Government [and the Central Government] [Amended vide Notification No. 14015/4/88-AIS(I), dated 1.8.89.], may approve the list finally with such modification, if any, as may, in its opinion, be just and proper.(3)The list as finally approved by the Commission shall form the Select List of the members of the State Civil Service.Provided that if an officer whose name is included in the Select List is, after such inclusion, issued with a charge-sheet or a charge-sheet is filed against him in a Court of Law, his name in the Select List shall be deemed to be provisional.(4)[The Select List shall remain in force till the 31st day of December of the year 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 upto 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:] [Amended vide Notification No. 14015/4/88-AIS(I), dated 1.8.89.][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 forty-five 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.] [Amended vide Notification No. 14015/19/2001-AIS(I)-A dated 13.10.2005 - GSR No. dated]Provided further that in the event of any new Service or Services being formed by enlarging the existing State Civil Service or otherwise being approved by the Central Government as the State Civil Service under Clause (j) of sub-regulation (1) of regulation 2, the Select List in force at the time of such approval shall continue to be in force until a new select list prepared under regulation 5 in respect of the members of the new State Civil Service, is approved under sub-regulation (1) or, as the case may be, finally approved under sub-regulation (2).[Provided also that where the select list is prepared for more than one year pursuant to the second proviso to sub-regulation (1) of regulation 5, the select lists shall remain in force till the 31st day of December of the year in which the meeting was held to prepare such lists or upto sixty days from the date of approval of the select lists by the Commission under this regulation, whichever is later.] [Added vide Notification No. 14015/27/99-AIS(I)-A dated 25.7.2000 - GSR 633(E).](5)[Omitted] [Omitted vide Notification No. 14015/4/88-AIS(I), dated 1.8.89.]
