Section 3(3) in The Indian Forest Service (Regulation of Seniority) Rules, 1997
(3)The year of allotment of an officer appointed to the service after the commencement of these rules shall be as follows:-(i)the year of allotment of a direct recruit officer shall be the year following the year in which the competitive examination was held: Provided that if a direct recruit officer is permitted to join probationary training under Sub-rule (1) of Rule 6 of the Indian Forest Service (Probation) Rules, 1968 with the direct recruit officers of subsequent year of allotment, then he shall be assigned that subsequent year as the year of allotment.(ii)The year of allotment of a promotee officer shall be determined with reference to the [year for which] [Amended vide Notification No.14014/14/2000-AIS(I) dated 30.08.2005 (GSR No.551E dated 30.08.2005)] the meeting of the Committee to make selection, to prepare the select list on the basis of which he was appointed to the Service, was held and with regard to the continuous service rendered by him in the State Forest Service, not below the rank of Assistant Conservator of Forests or equivalent up to the 31st day of December of the year immediately before the [year for which] [Amended vide Notification No.14014/14/2000-AIS(I) dated 30.08.2005 (GSR No.551E dated 30.08.2005)] meeting of the Committee to make selection was held to prepare the select list on the basis of which he was appointed to the Service, in the following manner:-(a)for the service rendered by him upto twenty one years, he shall be given a weightage of one year for every completed three years of service, subject to a minimum of four years;(b)he shall also be given a weightage of one year for every completed two years of service beyond the period of twenty one years, referred to in sub-clause (a), subject to a maximum of three years.Explanation: For the purpose of calculation of the weightage under this clause, the fractions, if any, are to be ignored.Provided that he shall not be assigned a year of allotment earlier than the year of allotment assigned to an officer senior to him in that select list or appointed to the service on the basis of an earlier select list.
