Section 6A in The Indian Administrative Service (Appointment by Promotion) Regulations, 1955
6A. [ [Inserted vide DP&AR Notification No. 14015/4/88-AIS-I dated 30.03.1989]
The State Government shall also forward a copy of the list referred to in regulation 6 to the Central Government and the Central Government shall send their observations on the recommendations of the Committee to the Commission.] [Amended vide Notification No. 14015/52/96-AIS(I)-A, dated 31.12.97.]
