Section 5 in The Indian Foreign Service Branch 'B' Rules, 2017
5. Power to hold duty posts in abeyance or to declare them ex-cadre.
(1)The Controlling authority may hold in abeyance any permanent or temporary cadre post(2)Any duty post in a Grade may be declared by the Controlling Authority to be excluded from the cadre,(i)if such a post is required, for the time being, to be filled by the appointment on deputation basis of persons possessing special or technical qualifications or experience, or(ii)if it is necessary, for the time being, to fill such a post by a person other than a cadre officer from amongst a person belonging to any other Central Government Service or a State Government Service holding analogous post and possessing qualification or experience as may be prescribed by the Controlling Authority, and on such a declaration being made, the post shall remain excluded from the cadre so long as the said declaration remains in force.Provided that the appointment shall be in-consultation with the Commission where the field of selection is also from amongst State Government Officers or where it involves Group B or both Group A and Group B officers simultaneously to a Group A service or post.
