Section 7(2) in The Indian Administrative Service (Appointment by Promotion) Regulations, 1955
(2)If the Commission considers it necessary to make any changes in the list received from the State Government, the Commission shall inform the State Government [and the Central Government] [Amended vide Notification No. 14015/4/88-AIS(I), dated 1.8.89.] of the changes proposed and after taking into account the comments, if any, of the State Government [and the Central Government] [Amended vide Notification No. 14015/4/88-AIS(I), dated 1.8.89.], may approve the list finally with such modification, if any, as may, in its opinion, be just and proper.
