Section 5(3) in The Indian Forest Service (Appointment By Promotion) Regulations, 1966
(3)The Committee shall not [* * *] [Deleted by Notification No. 28013/20/76-AIS (1)-C, dated 5th October, 1979.] consider the case of the member of the State Forest Service who have attained the age of [54 years] [Substituted by Notification No. 28013/20/76-AIS (1)-C, dated 5th October, 1979.] on the first day of January of the year in which it meets :[Provided that a member of the State Forest Service whose name appears in the select list in force immediately before the date of the meeting of the Committee and who has not been appointed to the Service only because he was included provisionally in the select list shall be considered for inclusion in the fresh list, to be prepared by the Committee even if he has in the meanwhile attained the age of fifty four years :] [Substituted by G.S.R. 734 (E), dated 31.12.1997 (w.e.f. 1.1.1998).][Provided further that a member of the State Forest Service who has attained the age of fifty-four years on the first day of [January] [Substituted by Notification No. 28013/20/76-AIS(l) (C), dated 5th October 1979.] of the year in which the Committee meets shall be considered by the Committee, if he was eligible for consideration on the first day of [January] [Substituted by G.S.R. 734 (E), dated 31.12.1997 (w.e.f. 1.1.1998).] of the year or any of the years immediately preceding the year in which such meeting is held but could not be considered as no meeting of the Committee was held during such preceding year or years.] [Inserted by DP & AR Notification No. 11039/21 /76-AIS (1)-C, dated 1st June, 1978.][(3-A) The Committee shall not consider the case of such member of the State Forest Service who had been included in an earlier select list and-(a)had expressed his unwillingness for appointment to the service under Regulation 9 :Provided that he shall be considered for inclusion in the select list, if before the commencement of the year, he applies in writing, to the State Government expressing his willingness to be considered for appointment to the Service;(b)was not appointed to the Service by the Central Government under Regulation 10.][(3-AA)] [Renumbered by G.S.R. 734 (E), dated 31.12.1997 (w.e.f. 1.1.1998).] The Selection Committee shall classify the eligible officers as 'Outstanding', 'Very Good', 'Good' or 'Unfit' as the case may be on all relative assessment of their service records.
