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Union of India - Section

Section 7 in The Indian Forest Service (Probation) Rules, 1968

7. Record in the Institute [and in the Lal Bahadur Shastri National Academy of Administration] [Substituted by Notification No. 7/32/70-AIS (IV), dated 6th March, 1973 (w.e.f. 17th March, 1973).].

(1)A probationer under training shall attend such lectures and undergo such tests and exercises as the President may, from time to time, direct.
(2)At the end of the period of training, the President shall assess the record in the Institute of each probationer by awarding him such number of marks out of a maximum of 250 marks as he may, in each case, think fit.
(3)[ At the end of the period of training in the Lal Bahadur Shastri Academy of Administration, the Director of the Academy shall assess the record in the Academy of each probationer by awarding him such number of marks out of a maximum of seventy five marks as he may, in each case, think fit on the results of the examination held at the end of the Foundational Course.] [Inserted by Notification No. 7/32/70-AIS (IV), dated 6th March, 1973 (w.e.f. 17th March, 1973).]