Section 3(1) in The Indian Forest Service (Appointment By Promotion) Regulations, 1966
(1)There shall be constituted for each of the Joint Cadres a Committee consisting of the Chairman of the Commission or where the Chairman is unable to attend, any other members of the Commission representing and the following other members, namely :(a)For States other than Joint Cadres and Union Territories-(i)The Chief Secretary or Additional Chief Secretary;(i)Chief Secretaries to the Governments of the Constituent States;(ii)Chief Conservator of Forests of the Constituent States; and(iii)A nominee of the Government of India not below the rank of Joint Secretary.](ii)Secretary to the Government dealing with Forests;(iii)Chief Conservator of Forests;(iv)A senior member of the Service not lower in rank than a Conservator of Forests; and(v)[ A nominee of the Government of India not below the rank of a Joint Secretary] [Inserted by M.H.A. Notification No. 5/8/67-AIS (IV), dated 16th March, 1968.].(aa)[ For Joint Cadre- [Substituted by D & P Notification No 13/4/71-AIS (1), dated 11th January, 1972.](b)For Union Territories-(i)Joint Secretary in the Ministry of Home Affairs dealing with Union Territories;(ii)Inspector General of Forests or Dy. Inspector General of Forests;(iii)Chief Secretary of one of the Union Territories;(iv)A senior member of the Service not lower in rank than a Conservator of Forests :Provided that the Central Government may, if deemed necessary, after consultation with the State Government concerned, alter the composition of the Committee.
