(6)The appointing Authority shall consider the select list prepared by the Board alongwith character rolls and personal files of the officers and prove the list unless it consider any change necessary. If the Appointing Authority considers to make a change in the list received from the Board he shall inform the Board of the changes proposed and after taking into account the comments if any of the Board, may approve the list finally with such modification, if any, as may in his opinion be just and proper. Once, the list so prepared and approved is finally approved by the Government no further consultation with Commission is required.
