Section 11(1) in The Indian Forest Service (Probation) Rules, 1968
(1)The Central Government shall prepare a list of all probationers who are appointed to the Service on the results of the same competitive examination. Such list shall be arranged in order of merit, which shall be determined on the basis of the marks obtained by each probationer, calculated in the manner specified below :(a)full aggregate marks in the competitive examination; and(b)50% of the aggregate marks in the Indian Forest Service Probationer's Final Examination and the assessment of the record in the Institute [and in the Lal Bahadur Shastri National Academy of Administration:] [Substituted by Notification No. 7/32/70-AIS (IV), dated 6th March, 1973 (w.e.f. 17th March, 1973).]Provided that in determining such order of merit no account shall be taken of marks awarded to a probationer in any subject in which he has failed to satisfy the President :[Provided further that if two or more probationers have secured equal number of marks in the aggregate, their order of merit shall be the order of their dates of birth.] [Inserted by Notification No. 11037/1/80-AIS (III)-C, dated 22nd April, 1981.]Explanation. - In the case of probationers exempted under proviso to Rule 6 from undergoing training at the Institute, the marks obtained in the Final Diploma Course Examination or in any other Institution recognised by the Central Government as equivalent thereto passed by them before their appointment to the State Forest Service shall be transformed in the ratio that the total aggregate marks of the Diploma Course Examination, or an examination recognised as equivalent thereto, passed by them bears to the aggregate marks in the examination referred to in rule 8 and the maximum marks referred to in Rule 7 (2). The number thus arrived at shall be further reduced by 50% for purposes of sub-clause (b) of this sub-rule. Further in such cases as it may be applicable, the marks obtained by probationers covered by this explanation in any subject in which they were re-examined shall be excluded in terms of the proviso to Rule 10.
