Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com INDIAN ADMINISTRATIVE SERVICE (APPOINTMENT BY SELECTION) REGULATIONS, 1956 CONTENTS 1. Short title 2. Definitions 3. Eligibility, mode of selection and appointment to the Service INDIAN ADMINISTRATIVE SERVICE (APPOINTMENT BY SELECTION) REGULATIONS, 1956 In pursuance of sub-rule (2) of R.8 of the Indian Administrative Service (Recruitment) Rules, 1954, the Central Government in consultation with the State Governments and the Union Public Service Commission, hereby makes the following regulations, namely: 1. Short title :- These regulations may be called the Indian Administrative Service (Appointment by Selection) Regulation, 1956. 2. Definitions :- (1) In these regulations, unless the context otherwise requires,- (a) 'Commission' means the Union Public Service Commission; (b) 'Recruitment Rules' means the Indian Administrative Service (Recruitment) Rules, 1954; (c) 'Service' means the Indian Administrative Service; (d) 'State' means 1[a State specified in the first Schedule to the Constitution and 2includes a Union Territory.] 3[(e) "State Civil Service" means, - 4[(i) for the purpose of filling up the vacancies in the Indian Administrative Service Cadre of the Arunachal Pradesh-Goa- Mizoram-Union Territories under rule 9 of the Recruitment Rules, any of the following services, namely:- (a) the Delhi and Andaman and Nicobar Islands Civil Service; (b) the Goa Civil Service; (c) the Pondicherry Civil Service; (d) the Mizoram Civil Service;] 4[(ii) in all other cases, any service or services, approved for the purposes of the Recruitment Rules, by the Central Government in consultation with the State Government, a member of which normally holds, for purposes of revenue and general administration, charge of a sub-division of a district or a post of higher responsibility;] 3 (f) "State Government" means,- (i) in relation to a State in respect of which a separate cadre of the Service exists, the Government of such State; (ii) in relation to a group of States in respect of which a Joint Cadre of the Service is constituted, the Joint Cadre Authority; and (iii) in relation to a group of Union Territories in respect of which a Joint Cadre of the Service is constituted, the Central Government. (2) All other words and expressions used in these regulations but not defined shall have the meanings respectively assigned to them in the Recruitment Rules. 1. Subs. w.e.f. 1st November, 1956 by M.H.A. Notification No. 13/21/56-AIS-(III)-F, dated 28th February, 1958. 2. Subs. by Notification No. 11039/6/78-AIS(I)-A, dated 16th December, 1981. 3. Subs. by Notification No. 11039/6/78-AIS(I)A, dated 18th December, 1981. 4. Sub. by G.S.R. 60(E), dated 24th January, 1989. 3. Eligibility, mode of selection and appointment to the Service :- (1) In accordance with the provision contained in sub-rule (2) of rule 8 of the Recruitment Rules, the State Government may, from time to time, consider the cases of persons not belonging to the State Civil Service but serving in connection with the affairs of the State or States in the case of Joint Cadres, who- (i) are of outstanding merit and ability, and 1(ii) have completed not less than 12 years of continuous service in a gazetted post under the State Government or in the case of Joint Cadre, under any one of the State Governments constituting the Joint Cadre, holding that post in a substantive capacity and propose the names of officers suitable for appointment to the service: 2[Provided that the State Government shall not ordinarily consider the cases of persons who have attained the age of 52 years.] NOTE.-The conditions regarding length of service and age referred to in the sub-regulation shall be determined with reference to the 1st day of January of the year in which the cases of the persons are considered: 3[Provided further that the number of officers proposed for the consideration of the Selection Committee under sub- regulation (2) shall not exceed five times the number of vacancies to be filled in during the following years.] 3(2) The Selection Committee set up in accordance with Rg.3, shall consider the proposals of the State Government made in sub- regulation (1) and recommend the names of such of these officers, if any but not exceeding the number of vacancies sought to be filled up by the State Government concerned under these regulations, during the next 12 appointment for the Service. 5 6[(2-A) The suitability of a person for appointment to the Service shall be determined by a scrutiny of his confidential roll and by interviewing him.] (3) The recommendations of the Selection Committee made under sub- regulation (2) shall be placed before the State Government concerned and the latter shall forward those recommendations to the Commission for approval along with- (i) the confidential record of the officers concerned; and (ii) the observations, if any, of the State Government on the recommendations of the Selection Committee. (4) On their being finally approved by the Commission, appointments of such officers to the Service shall be made by the Central Government. 7[(4-A) Notwithstanding anything contained in sub-regulation (4), the Central Government may not appoint any person to the service under these regulations if it is of the opinion that, during the period intervening between the final approval by the Commission and the date of proposed appointment there occurs any deterioration in the work of such officer or there is any other ground which renders him unsuitable for appointment to the service or, it is necessary and expedient so to do in public interest : Provided that no such decision shall be taken by the Central Government without consulting the commission.] 8[(5) Every person recommended by the Selection Committee as suitable for appointment to the Service who has not attained the age of 52 years on the date on which such recommendation is finally approved by the Commission shall undergo such training in the Lal Bahadur Shastri National Academy of Administration, the State training institutions and other established training institutions in the country for such period as the Central Government may consider necessary.] 1. Should be of outstanding merit and ability. 2. Should not have attained the age of 52 years, and 3. Will have to undergo interview also 9 . 1. Subs. by G.S.R. 400(E), dated 30th March, 1989. 2. Sub. by G.S.R. 400(E), dated 30th March, 1969. 3. Added by M.H.A. Notification No. 16/4/67-AIS(III), dated 4th April, 1968. 5. Ins. by D.P. and A.R. Notification No. 11037/7/76-AIS (III), dated 9th December, 1976. 6. Ins. by Notification no. 11039/4/79-AIS(I), dated 26th October, 1979. 7. Ins. by G.S.R. 400 (E), dated 30th March, 1989. 8. Subs. by Notification No. 11037/5/79-AIS(III), dated 17th March, 1980. 9. See Thimmaiah I.A.S. v Union of India, (1989) I A.T.L.T. 267 (CA.T.)