Section 3(1)(a) in The Indian Forest Service (Appointment By Promotion) Regulations, 1966

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Union of India - Subsection

Section 3(1)(a) in The Indian Forest Service (Appointment By Promotion) Regulations, 1966

(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.]

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Union of India - Subsection

Section 3(1)(a) in The Indian Forest Service (Appointment By Promotion) Regulations, 1966