Section 6(1) in The Indian Forest Service (Probation) Rules, 1968
(1)Every probationer referred to in sub-rule (2) of Rule 3 shall, on appointment to the Service, attend and undergo such training and for such periods as the Central Government may direct in-(i)the [Lal Bahadur Shastri National Academy of Administration]; and(ii)the Institute :Provided that the Central Government may if it thinks fit, dispense with such training or any part thereof with respect to any class of probationers after taking into consideration any training already undergone by such class of probationers.
