Section 5(1) in The Indian Administrative Service (Appointment by Promotion) Regulations, 1955
(1)[Each Committee shall ordinarily meet every year and prepare a list of such members of the State Civil Service as are held by them to be suitable for promotion to the Service. The number of members of the State Civil Service to be included in the list shall be determined by the Central Government in consultation with the State Government concerned and shall not exceed the number of substantive vacancies as on the first day of January of the year in which the meeting is held, in the posts available for them under rule 9 of the recruitment rules. The date and venue of the meeting of the Committee to make the selection shall be determined by the Commission:] [Amended vide Notification No. 14015/52/96-AIS(I)-A, dated 31.12.97]Provided that no meeting of the Committee shall be held, and no list for the year in question shall be prepared when,(a)there are no substantive vacancies as on the first day of January of the year in the posts available for the members of the State Civil Service under rule 9 of the recruitment rules; or(b)the Central Government in consultation with the State Government decides that no recruitment shall be made during the year to the substantive vacancies as on the first day of January of the year in the posts available for the members of the State Civil Service under rule 9 of the recruitment rules:[Provided further that where no meeting of the Committee could be held during a year for any reason other than that provided for in the first proviso, as and when the Committee meets again, the select list shall be prepared separately for each year during which the Committee could not meet, as on the 31st December of each year;] [Added vide notification No. 14015/27/99-AIS(I)-A dated 25.07.2000 - GSR 633(E)](c)[] [Deleted vide Notification No. 14015/27/99-AIS(I)-A dated 25.07.2000 - GSR 633(E)]Explanation- In the case of joint cadres, a separate select list shall be prepared in respect of each State Civil Service;
