Section 5(3A) in The Indian Administrative Service (Appointment by Promotion) Regulations, 1955
(3A)[ The Committee shall not consider the case of such member of the State Civil 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.]
