Section 3(2) in The Indian Police Service (Pay) Rules, 2007
(2)(i)Appointment to the Selection Grade and to posts carrying pay above this grade in the Service shall be made by selection on merit as per the criteria that may be prescribed by the Central Government, with due regard to seniority:Provided that a member of the Service shall be appointed to the IInd Super Time Scale mentioned in sub-clause (C) of sub-rule of this rule only after completion of phase IV mandatory Mid Career Training as prescribed by the Central Government.(ii)Appointment of a member of the Service in the scales of Selection Grade and above shall be subject to availability of vacancies in these grades and for this purpose, it shall be mandatory upon the State Cadres or the Joint Cadre Authorities, as the case may be, to seek prior concurrence of the Central Government on the number of available vacancies in each grade.(iii)The Central Government shall accord such concurrence within a period of thirty days from the date of receipt of such references and if the Central Government does not accord concurrence within a period of said thirty days, the concurrence on availability of vacancies shall be deemed to have been accorded. The position emanating as referred to in this clause shall be placed before the Screening Committee at the time it meets to consider promotion in these grades.(iv)A member of the Service shall be entitled to draw pay in the scales of Selection Grade and above only on appointment to these grades.
