Section 3 in The Indian Forest Service (Appointment By Promotion) Regulations, 1966
3. Constitution of the Committee to make selection.
(1)There shall be constituted for each of the Joint Cadres a Committee consisting of the Chairman of the Commission or where the Chairman is unable to attend, any other members of the Commission representing and the following other members, namely :(a)For States other than Joint Cadres and Union Territories-(i)The Chief Secretary or Additional Chief Secretary;(i)Chief Secretaries to the Governments of the Constituent States;(ii)Chief Conservator of Forests of the Constituent States; and(iii)A nominee of the Government of India not below the rank of Joint Secretary.](ii)Secretary to the Government dealing with Forests;(iii)Chief Conservator of Forests;(iv)A senior member of the Service not lower in rank than a Conservator of Forests; and(v)[ A nominee of the Government of India not below the rank of a Joint Secretary] [Inserted by M.H.A. Notification No. 5/8/67-AIS (IV), dated 16th March, 1968.].(aa)[ For Joint Cadre- [Substituted by D & P Notification No 13/4/71-AIS (1), dated 11th January, 1972.](b)For Union Territories-(i)Joint Secretary in the Ministry of Home Affairs dealing with Union Territories;(ii)Inspector General of Forests or Dy. Inspector General of Forests;(iii)Chief Secretary of one of the Union Territories;(iv)A senior member of the Service not lower in rank than a Conservator of Forests :Provided that the Central Government may, if deemed necessary, after consultation with the State Government concerned, alter the composition of the Committee.(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 by M.H.A. Notification No. 5/18/69-AIS (IV), dated 12 August, 1969.]
