Section 6(3) in Indian Broadcasting (Programme) Service Rules, 1990
(3)(a)The Commission shall constitution a Selection committee with the Chairman or a Member of the Commission, as President and not more than three representatives of the appropriate status to be nominated by the Controlling Authrority to consider all the options from the Departmental Candidates referred to in sub-rule (2) and recommend the cadre and the Medium to which such Departmental Candidates may be appointed, and submit lists of officers considered suitable for such appointment to the Commission, which shall forward to the Controlling Authority its recommendations thereon.(b)The decision of the Controlling Authority in respect of appointments based on the recommendations of the Commission shall be final and such appointments shall be deemed to have been made with effect from the date of constitution of the Service.(c)After such Departmental Candidates have been so allocated to a particular Medium or a Cadre thereof, they will continue to serve in the cadre of that Medium to which they have been so assigned:Provided that the Commission may, while making such recommendations, in respect of Departmental Candidates, referred to in sub-rule (2), include a recommendation that officers considered suitable for appointment to a grade shall, if sufficient number of vacancies are not available in that grade, continue to hold the post held by them before the commencement of these rules and for this purpose such posts shall be deemed to have been excluded from the Service so long as such officers continue to hold the said posts.Explanation. - The absence of a Member other than the Chairman or a Member of the Commission shall not invalidate the proceedings of the Selection Committee.
