Section 9A in The Indian Police Service (Appointment by Promotion) Regulations, 1955
9A. Powers of the Central Government not to appoint in certain cases.
- Notwithstanding anything contained in these regulations [deleted] the Central Government may not appoint any person whose name appears in the Select List, if it is of the opinion that it is necessary or expedient so to do in the public interest:Provided that no such decision shall be taken by the Central Government without consulting the Union Public Service Commission.
