Section 10 in The Indian Administrative Service (Appointment by Promotion) Regulations, 1955
10. [ Power of the Central Government not to appoint in certain cases. [Amended vide Notification No. 14015/4/88-AIS(I), dated 1.8.89.]
- Notwithstanding anything contained in these Regulations [deleted] [Amended vide Notification No. 14015/4/88-AIS(I), dated 1.8.89.] the Central Government may not appoint any person whose name appears in the Select List, if it is of opinion that it is necessary or expedient so to do in the public interest.Provided that no such decision shall be taken by the Central Government without consulting the Union Public Service Commission.]
