Section 5(2) in The Indian Administrative Service (Appointment by Promotion) Regulations, 1955
(2)The Committee shall consider for inclusion to the said list, the cases of members of the State Civil Services in the order of a seniority in that service of a number which is equal to [three times] [Amended vide Notification No. 11039/2/76-AIS(I) dated 20.4.1976] the number referred in sub-regulation (1):Provided that such restriction shall not apply in respect of a State where the total number of eligible officers is less than [three times] [Amended vide Notification No. 11039/2/76-AIS(I) dated 20.4.1976] the maximum permissible size of the Select List and in such a case the Committee shall consider all the eligible officers:Provided further that in computing the number for inclusion in the field of consideration, the number of officers referred to in sub-regulation (3) shall be excluded:Provided also that the Committee shall not consider the case of a member of the State Civil Service unless, on the first day of January of the year for which the Select List is prepared [he is substantive in the State Civil Service and has completed not less than eight years of continuous service (whether officiating or substantive) in the post of Deputy Collector or in any other post or posts declared equivalent thereto by the State Government.] [Amended vide Notification No. 11039/2/76-AIS(I) dated 20.4.1976][Provided also that in respect of any released Emergency Commissioned or Short Service Commissioned Officers appointed to the State Civil Service, eight years of continuous service as required under the preceding proviso shall be counted from the deemed date of their appointment to that service, subject to the condition that such officers shall be eligible for consideration if they have completed not less than four years of actual continuous service, on the first day of the January of the year for which the select list is prepared, [in the post of Deputy Collector or in any other post or posts declared equivalent] [Inserted vide DP&AR Notification No. 11039/21/76-AIS(III), dated 1/6/78] thereto by the State Government.]Explanation. - The powers of the State Government under the third proviso to this sub-regulation shall be exercised in relation to the members of the State Civil Service of a constituent State, by the Government of that State.
