Section 4(3) in The Indian Police Service (Appointment by Promotion) Regulations, 1955
(3)[ The Committee shall not consider the cases of the members of the State Police Service who have attained the age of fifty-six years on the first day of January of the year for which the Select List is prepared:Provided that a member of the State Police Service whose name appears in the Select List prepared for the earlier year before the date of the meeting of the Committee and who has not been appointed to the Service only because he was included provisionally in that select list shall be considered for inclusion in the fresh list to be prepared by the Committee, even if he has in the meanwhile, attained the age of fifty-six years;Provided further that a member of the State Police Service who has attained the age of fifty-six years on the first day of January of the year for which the select list is prepared shall be considered by the Committee, if he was eligible for consideration on the first day of January of the year or of any of the years immediately preceding the year in which such meeting is held but could not be considered as no meeting of the Committee was held during such preceding year or years under item (b) of the proviso to sub-regulation (1).] [Substituted by Notification No. 197(E), dated 17.3.2015.]
