Section 5(2) in The Indian Forest Service (Appointment By Promotion) Regulations, 1966
(2)[ The committee shall consider, for inclusion in the said list, the cases of members of the State Forest Service in the order of seniority in that service of a number which is equal to three times the number referred to in sub-regulation (1) :] [Substituted by DP & AR Notification No. 11039/2/76-AIS(l)-C, dated 20th April, 1976.]Provided that such restriction shall not apply in respect of a State where the total number of eligible officers is less than three times the maximum permissible size of the select list and in such case the Committee shall consider all the eligible officers :Provided further that in computing the number for inclusion in the field of consideration, the number of officers referred to in sub-regulation (3) shall be excluded :Provided also that the Committee shall not consider the case of a member of the State Forest Service unless, 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 in which it meets, he is substantive in the State Forest Service and has completed not less than eight years of continuous service (whether officiating or substantive) in [post(s)] [Inserted by DP & AR Notification No. 11039/21/76-AIS (1)-C, dated 1st June, 1978.] included in the State Forest Service.Explanation I. - The powers of the State Government under the third proviso to this sub-regulation shall be exercised in relation to the members of the State Forest Service of a constituent State, by the Government of the State :[Provided also that the officers belonging to any service referred to in item (ii) of Clause (g) of rule 2 of the Recruitment Rules, shall not be eligible to be considered for promotion to any cadre other than the Union Territories cadre :] [Inserted by DP & AR Notification No. 11039/2/76-AIS (1)-B, dated 3rd Octobor, 1977 (w.e.f. 20th April, 1976).][Provided also that in respect of any released Emergency Commissioned or Short Service Commissioned Officers appointed to the State Forest Service, eight years of continuous service as required under the preceding proviso shall be counted from the deemed date of their appointment to that service, subject to the condition that such officer shall be eligible for consideration if they have completed not less than four years of actual continuous service, on the first day of [January] [Inserted by DP & AR Notification No. 11039/21/76-AIS (1)-C, dated 1st june, 1978.] of the year in which the Committee meets, in the post of Assistant Conservator of Forests.][Explanation II. - In computing the period of continuous service for the purpose of this regulation there shall be included any period during which an officer has undertaken-(a)training in diploma course in the Forest Research Institute and Colleges, Dehra Dun; or(b)such other training as may be approved by the Central Government in consultation with the Commission in any other institution.][Explanation III. - Service in post(s) included in the State Forest Service would also include service rendered in ex-cadre posts connected with forestry whether under the Government, or in-(i)a company, association or body of individuals whether incorporated or not, which is wholly or substantially owned or controlled by Government, a municipal or a local body, and(ii)an international organisation, an autonomous body not controlled by Government or a private body :Provided that the State Government certified that the officer concerned would have continued to hold a post included in the State Government Service but for his deputation to such ex-cadre post.] [Added by Notification No. 16021/2/77-AIS (IV), dated 19th April, 1978 (w.e.f. 1st July, 1966).]
