Section 3 in The Indian Administrative Service (Appointment by Promotion) Regulations, 1955
3. Constitution of the Committee to make Selection.
(1)There shall be constituted for a State Cadre or a Joint Cadre specified in column 2 of Schedule, a committee consisting of the Chairman of the Commission or where the Chairman is unable to attend, any other member of the Commission representing it and other members specified in the corresponding entry of column 3 of the said Schedule:Provided that -(i)no member of the Committee other than the Chairman or the member of the Commission shall be a person who is not a member of the Service;(iA)[ the nominee of the Government of India shall not belong to the cadre of the State for which the meeting of the Committee is to be held;] [Amended vide Notification No. 14015/08/2001-AIS(I)-A dated 31.01.2005 - GSR No. 51 dated 12.02.2005.](ii)the Central Government may after consultation with the State Government concerned amend the Schedule.(2)The Chairman or the member of the Commission shall preside at all meetings of the Committee at which he is present.(3)[ The absence of a member, other than the Chairman or member of the Commission, shall not invalidate the proceedings of the Committee if more than half the members of the Committee had attended its meetings.] [Added vide MHA Notification No. 17/19/68-AIS(III)-A, dated 2/6/69](4)[] [Added vide MHA Notification No. 16/6/68-AIS(III)-A, dated 4/12/69 and deleted vide DP&T Notification No. 14015/4/88-AIS(I), dated 1/8/89.]
