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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(iA) in The Indian Administrative Service (Appointment by Promotion) Regulations, 1955

(iA)[ the nominee of the Government of India shall not belong to the cadre of the State for which the meeting of the Committee is to be held;] [Amended vide Notification No. 14015/08/2001-AIS(I)-A dated 31.01.2005 - GSR No. 51 dated 12.02.2005.]