Preamble - INDIAN FOREST SERVICE (CADRE) RULES, 1966 INDIAN FOREST SERVICE (CADRE) RULES, 1966 PREAMBLE In exercise of the powers conferred by sub-section (1) of section 3 of the All India Services Act, 1951 (61of 1951) the Central Government, after consultation with the Governments of the States concerned, hereby makes the following rules, namely: (1) These rules may be called the Indian Forest Service (Cadre) Rules, 1966. (2) They shall be deemed to have come into force with effect from the 1st July, 1966. In these rules, unless the context otherwise requires.- (a) `cadre officer' means a member of the Indian Forest Service; (b) ?cadre post' means any of the posts specified under item 1 of each cadre in the Schedule to the Indian Forest Service (Fixation of Cadre Strength) Regulations, 1966; (c) State' means a State specified in the First Schedule to the Constitution and includes a Union territory; (d) State Government concerned, in relation to a Joint cadre, means the Joint Cadre Authority. (1) There shall be constituted for each State or group of States an Indian Forest Service cadre. (2) The Cadre so constituted for a State or a group of states is hereinafter referred to as a State Cadre' or, as the case may be, Joint Cadre'. (1) The strength and composition of each of the cadres constituted under rule 3 shall be as determined by regulations made by the central Government in consultation with the State Governments in this behalf. (2) The Central Government shall, at the interval of every five years, re-examine the strength and composition of each such cadre in consultation with the State Government concerned and may make such alterations therein as it deems fit: Provided that nothing in this sub-rule shall be deemed to effect the power of the Central Government to alter the strength and composition of any cadre at any other time: Provided further that the State Government concerned may add for a period not exceeding one year, and with the approval of the central government for a further period not exceeding two years to a State or Joint Cadre one or more posts carrying duties or responsibilities of a like nature to cadre posts. (1) The allocation of cadre officers to the various cadres shall be made by the Central Government in consultation with the State Government concerned. (2) The Central Government may, with the concurrence of the State Government concerned, transfer a cadre officer from one cadre to another cadre. (1) A cadre officer may, with the concurrence of the State Government or the State Governments concerned and the Central Government, be deputed for service under the Central Government or another State Government or under a company, association or body of individuals, whether incorporated or not, which is wholly or substantially owned or controlled by the Central Government or by another State Government. (2) A cadre officer may also be deputed for service under,- (i) a company, association or body of individuals, whether incorporated or not, which is wholly or substantially owned or controlled by a State Government, a Municipal corporation or a local body, by the State Government on whose cadre he is borne; and (ii) an international organisation, an autonomous body not controlled by the Government or private body, by the Central Government in consultation with the State Government on whose cadre he is borne. Provided that no cadre officer shall be deputed to any organisation or body of the type referred to in item (ii), except with his consent: Provided further that no cadre officer shall be deputed under sub-rule (1) or sub-rule (2) to a post carrying a prescribed pay which is less than, or a pay scale, the maximum of which is less than, the basic pay he would have drawn in the cadre post but for his deputation. All appointments to cadre posts shall be made- (a) in the case of a State Cadre, by the State Government; and (b) in the case of a Joint Cadre, by the State Government concerned: Provided that for the purpose of filling leave vacancies or for making temporary arrangements for a period not exceeding three months, the State Government may delegate to Heads of Departments, its powers of making appointments to cadre posts. 1["(c) (i) The Central Government in consultation with the state Government or State Governments concerned may determine the tenure of all or any of the cadre posts specified for the State concerned in item 1 of the Schedule to the Indian Forest Service (Fixation of Cadre Strength) Regulation, 1966. (ii) A cadre officer, appointed to any post for which the tenure has been so determined shall hold the minimum tenure as prescribed except in the event of promotion, retirement, deputation outside the State or training exceeding two months. (iii) An officer may be transferred before the minimum prescribed tenure only on the recommendation of a Committee on Minimum Tenure as specified in the Schedule annexed to these rules.] __________________________________________ 1. Inserted By Notification No. GSR504(E) Dated 24-08-2006. (1) Save as otherwise provided in these rules, every cadre post shall be filled by a cadre officer. (2) A cadre officer shall not hold an ex-cadre post in excess of the number specified for the concerned State under item 5 of the Schedule to the Indian Forest Service (Fixation of Cadre Strength) Regulations, 1966. (3) The State Government may, with the prior approval of the Central Government, appoint a cadre officer to hold an ex-cadre post in excess of the number specified for the concerned State in item 5 of the Schedule to the Indian Forest Service (Fixation of Cadre Strength) Regulations, 1966 and for so long as the approval of the Central Government remains in force, the said ex-cadre post shall be deemed to be an addition to the number specified in item 5 of the said Schedule." (1) A cadre post in a State shall not be filled by a person who is not a cadre officer if the State Government ?or any its Head of Department to whom the State Government may delegate its powers of making appointments to cadre posts?, is satisfied : (a) that the vacancy is not likely to last for more than three months; or (b) that there is no suitable cadre officer available to filling the vacancy: Provided that where a cadre post is filled by a non-select list officer, or a select list officer who s not next in order in the select list, under this sub-rule the State Government shall forthwith report the fact to the Central Government together with the reasons atherefor. (2) Where in any State a person other than a cadre officer is appointed to cadre post for a period exceeding three months, the State Government shall forthwith report the fact to the Central Government together with the reasons for making the appointment: Provided that a non-select list officer, or a select list officer who is not next in order in the select list, shall be appointed to a cadre post only with the prior concurrence of the Central Government. (3) On receipt of a report under Sub-rule (2) or otherwise, the Central Government may direct that the State Government shall terminate the appointment of such person and appoint thereto a cadre officer, add where any direction is so issued, the State Government shall accordingly give effect thereto. (4) Where a cadre post is likely to be filled by a person who is not a cadre officer for a period exceeding six months, the Central Government shall report the full facts to the Union Public Service Commission with the reson for holding that no suitable officer is available for filling the post and may in the light of the advice given by the Union Public Service Commission give suitable direction to the State Government concerned. Cadre posts shall not be kept vacant or held in abeyance for periods exceeding six months without the approval of the Central Government, for this purpose, the State Government shall make a report to the Central Government in respect of the following matters, namely:- (a) the reasons for the proposal; (b) the period for which the State Government proposes to keep the post vacant or hold it in abeyance; (c) the provision, if any, made for the existing incumbent of the post; and (d) whether it is proposed to make any arrangements for the performance of the duties of the post to be kept vacant or held in abeyance, and if so, the particulars of such arrangements. (1) The State Government concerned in respect of the posts borne on the State Cadre or the Joint Cadre as the case may be, may for the purpose of facilitating leave arrangements or for making temporary arrangements, for a period not exceeding six months, direct that any two cadre posts or a cadre post and an equivalent post may be held simultaneously by one single cadre officer: Provided that for the purpose of filling leave vacancies or for making temporary arrangements for a period not exceeding three months, the State Government may delegate to Heads of Departments, its powers of making appointments to cadre posts. (2) Where the State Government concerned is of the opinion that it is necessary so to do, it may, with the prior approval of the Central Government, order that the posts directed by it to be held simultaneously by one single cadre officer under sub-rule (1), may continue to be so held for a period beyond six months but, in any case, not beyond twelve months from the date with effect from which the posts were first directed to be so held under sub-rule (1). The powers of the State Government under the second proviso to sub-rule (2) of rule 4, under clause (i) of sub-rule (2) of rule 6 and under rules, 7, 10 and 11 in relation to the members of the Service serving in connection with the affairs of any of the Constituent States shall be exercised by the Government of that State. If any question arises as to the interpretation of these rules, the same shall be decided by the Central Government. 1[Schedule [See rule 7(c)(iii)] 1. Composition of the State Committee to review minimum tenure.- (a) The Committee on Minimum Tenure constituted by the State Government shall consist of- (i) Chief Secretary - Chairman; (ii) Senior most Additional Chief Secretary or Chairman, Board of Revenue or Financial Commissioner or an officer of equivalent rank and status - Member; (iii) Principal Secretary or Secretary, Department of Personnel in the State Government - Member Secretary; (iv) Principal Secretary or Secretary, Forest; (v) Principal Chief Conservator of Forest. (b) In States where the Civil Services Board has been constituted, the State Government may entrust the work of the Committee to the Board. 2. Functions.- (a) The Committee on Minimum Tenure or Civil Services Board shall examine the cases of officers who are proposed to be transferred before completion of minimum tenure as determined for Item 1 of the Schedule to the Indian Forest Service (Fixation of Cadre Strength) Regulations, 1966. (b) The Committee on Minimum Tenure or the Civil Services Board may consider for transfer before the tenure fixed under sub-clause (i) of clause (c) of the Indian Forest Service (Cadre) Rules, 1966 based on the necessary circumstances regarding which the Committee or the Civil Services Board shall satisfy itself. (c) The Committee of Minimum Tenure or the Civil Services Board may recommend the names of officers to the Competent Authority for transfer before completion of minimum tenure with reasons to be recorded in writing. 3. Procedure.- (a) The Committee on Minimum Tenure or Civil Services Board shall seek detailed justification for the transfer of an officer before the prescribed tenure from the Administrative Department concerned of the Government. (b) The Committee on Minimum tenure or Civil Services Board shall.- (i) consider the report of the Administrative Department alongwith any other inputs it may have from other reliable sources. (ii) The Committee may have the option to obtain the comments/views of the officer proposed to be transferred regarding the circumstances prescribed to it in justification of the proposal. (iii) The Committee shall satisfy itself regarding the inevitability of the premature transfer before making a recommendation to the Government based on clear findings. (c) The Committee on Minimum Tenure or Civil Services Board shall also submit a quarterly report in the prescribed form to the Central Government clearly stating the details of officers recommended to be transferred before the minimum prescribed tenure, with the reasons for the same. _________________________________________ 1. Inserted by the Indian Forest Service (Cadre) Amendment Rules, 2006, 24.08.2006.
Rule 1 - Short title and commencement
Rule 2 - Definitions
Rule 3 - Constitution of Cadres
Rule 4 - Strength of Cadres
Rule 5 - Allocation of members to various cadres
Rule 6 - Deputation of cadre officers
Rule 7 - Posting
Rule 8 - Cadre posts to be filled by cadre officers
Rule 9 - Temporary appointment of non-Cadre officers to cadre posts
Rule 10 - Report of the Central Government of vacant cadre posts
Rule 11 - Holding of more than one post by a cadre officer
Rule 11A - Authority to exercise certain powers in respect of members of the Service serving in connection with the affairs of the States constituting a Joint Cadre
Rule 12 - Interpretation
Schedule - Schedule
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