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State of Rajasthan - Section

Section 36 in Rajasthan Forest Subordinate Service Rules, 2015

36. Constitution of Departmental Promotion Committee.

- The constitution of the Departmental Promotion Committee shall be as under:
(a)For post(s) falling within the purview of the Commission:
  The Chairman of the Commission or a memberthereof nominated by him Chairman
  Additional Chief Secretary or PrincipalSecretary to the Government in the Forest Department Member
  Principal Secretary / Secretary to theGovernment, Department of Personnel or his representative notbelow the rank of Joint Secretary/Deputy Secretary Member
  Principal Chief Conservator of Forests Member
  Additional Principal Chief Conservator ofForests (Administration) Member Secretary
Provided that in case any Member or Member Secretary, as the case may be, constituting the Committee, has not been appointed to the post concerned, the officer holding the charge of the post for the time being shall be Member or Member Secretary, as the case may be, of the Committee.
(b)For post(s) falling outside the purview of the Commission (other than Forester and Assistant Forester):
Principal Chief Conservator of Forests Chairman
Joint Secretary / Deputy Secretary to theGovernment, Forest Department Member
Chief Conservator of Forests and TechnicalAssistant to the Principal Chief Conservator of Forests (Head ofForest Force) Member Secretary
Provided that in case any Member or Member Secretary, as the case may be, constituting the committee, has not been appointed to the post concerned, the officer holding the charge of the post for the time being shall be the Member or Member Secretary, as the case may be, of the Committee.
(c)For the posts of Foresters and Assistant Foresters:-
1 The concerned Chief Conservator of Forests/Conservator of Forests Chairman
2 Senior most Divisional Forest Officer/ DeputyConservator of Forests of the concerned circle/ region Member
3 The Appointing Authority concerned Member Secretary
Provided that in case any Member or Member Secretary, as the case may be, constituting the committee, has not been appointed to the post concerned, the officer holding the charge of the post for the time being shall be the Member or Member Secretary, as the case may be, of the Committee.