Section 3 in The Indian Police Service (Appointment by Promotion) Regulations, 1955
3. [Constitution of the Committee to make Selection. [Added/substituted/amended vide MHA Notification No.17/219/78-AIS(III)B dated 02.06.1959, DP Notification No.14015/26/89-AIS-I dated 07.11.1989 and again substituted vide Notification No. 14015/08/2001-AIS(I)B dated 31.01.2005 (GSR No. 52 dated 12.02.2005)]
] - (1) There shall be constituted for a State Cadre or a Joint Cadre specified in column 2 of the Schedule, a Committee consisting of the Chairman of the Commission or where the Chairman is unable to attend, any other member of the Commission representing it and other members specified in the corresponding entry of column 3 of the Schedule:Provided that -(i)no member of the Committee other than the Chairman or the member of the Commission shall be a person who is not a member of an All India Service;(ii)the nominees 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; and(iii)the Central Government may after consultation with the State Government, amend the Schedule.(2)The Chairman or the member of the Commission shall preside at all meetings of the Committee in which he is present.(3)The absence of a member, other than the Chairman or member of the Commission, shall not invalidate the proceedings of the Committee if more than half the members of the Committee had attended the meeting."
