[23rd
November 2023] In exercise of the powers
conferred by sub-section (1) of section 3 of the All-India Services Act, 1951
(61 of 1951), the Central Government, after consultation with the Governments
of the States concerned, hereby makes the following rules, further to amend the
Indian Forest Service (Probation) Rules, 1968, namely: - (1)
These rules may be called the Indian Forest
Service (Probation) Amendment Rules, 2023. (2)
They shall come into force on the date of
their publication in the Official Gazette. In the Indian Forest Service
(Probation) Rules, 1968, (hereinafter referred to as the "said
rules"), in rule 2,- (A)
for clause (a), following shall be
substituted, namely: (a)
"Academy" means the Indira Gandhi
National Forest Academy, Dehradun or the Lal Bahadur Shastri National Academy
of Administration or any other academy or institution that may be designated by
the Central Government for the training of the Indian Forest Service
Probationers; (B)
for clause (d), the following shall be
substituted, namely:- (d)
"Director" means the Director of the Academy; In the said rules, in rule
6, (A)
in sub-rule (1), in clause (i), after the
words "Lal Bahadur Shastri National Academy of Administration" the
words "or any other academy or institution" shall be inserted; (B)
in sub-rule (1), after clause (ii), following
clause shall be inserted, namely:- "(iii)
the state to which he is allocated and
such period of training or part thereof during the training in the Indira
Gandhi National Forest Academy"; (C)
the sub-rule (2) shall be omitted; In the said rules, for rule
7, following shall be substituted, namely: - "7.
Record of the Training.- (1)
A probationer under training shall attend
such components of training curriculum, activities and exercises and undergo
such evaluation through assessment and examination as the Director of Lal
Bahadur Shastri National Academy of Administration and the Director of Indira
Gandhi National Forest Academy or Director of any other academy or institution
that may be designated by the Central Government, as the case may be, may from
time to time direct. (2)
At the end of the period of training in the
respective academies, the record of the training of each probationer, the
Director of Lal Bahadur Shastri National Academy of Administration or Director
of any other academy or institution that may be designated by the Central
Government and the Director of Indira Gandhi National Forest Academy shall assess
by awarding him such number of marks out of a maximum of 75 marks and 250 marks
respectively, as he may, in each case, thinks fit. (3)
At the end of the training in the State, the
record of training of each probationer shall be assessed by the officer designated
by the State Government for this purpose by awarding the probationer such
number of marks out of a maximum of 50 marks as he may, in each case, think
fit." In the said rules, for rule
8, the following shall be substituted, namely:- "8.
Evaluation.- (1)
Every probationer shall be required during
the period of training to undergo such evaluation through assessments and
examination, to be conducted by the Director as may be prescribed by the
Central Government and in accordance with such procedures or any regulations as
the Central Government may, in consultation with the State Governments and the
Commission from time to time make: Provided that no probationer
in the service shall, during the period of training at the Indira Gandhi
National Forest Academy, Dehradun, appear in either the Civil Services
Examination, or in any other examination for appointment to the Central or
State Service by open competitive examination."; In the said rules, for rule
9, the following shall be substituted, namely: - "9.
Failure to complete training components
or undergo evaluations in certain circumstances.- Where a probationer is
prevented by sickness or other causes over which he has no control from
completing any components of training along with the assessment and examination
for evaluation thereof, the Central Government may allow him to complete such
component with the next batch of training or in a special component or
examination etc. which the Director may hold for the purpose, or may exempt him
from such component or examination etc. in full or part."; In the said rules, for rule
10, the following shall be substituted, namely: - "10.
Failure in evaluation.- Where a probationer fails in
the evaluation in component of training in the regulations framed under rule 8,
the Central Government may permit him to undergo for re-evaluation in
components in which he failed: Provided that the marks
awarded to a probationer on such re-evaluation shall not be taken into account
in determining his seniority."; In the said rules, in rule
11, for the marginal heading and sub-rule (1), the following shall be
substituted, namely: - "11.
Inter-se seniority of Probationers.- (1)
The Central Government shall prepare a list
of all probationers who are appointed to the Service on the results of same
competitive examination or who are assigned to a training batch or to a year of
allotment as determined by the Central Government which shall be arranged in
order of merit, determined on the basis of the marks obtained by each
probationer, calculated in the manner specified below, namely:- (a)
full aggregate marks in the competitive
examination; (b)
full aggregate marks in the evaluation in the
training conducted by the Indira Gandhi National Forest Academy under the
Indian Forest Service (Probationers Training and Evaluation) Rules, 2023; (c)
aggregate marks in the evaluation in the
Foundation Course training in the Lal Bahadur Shastri National Academy of
Administration or any other academy or institution that may be designated by
the Central Government, proportionated such that the weightage of marks in the
Lal Bahadur Shastri National Academy of Administration or any other academy or
institution that may be designated by the Central Government, for the final evaluation
of merit for inter-se seniority is ten per cent of the sum of marks in the
competitive examination, Indira Gandhi National Forest Academy and Lal Bahadur
Shastri National Academy of Administration or any other academy or institution
that may be designated by the Central Government: Provided that in determining
such order of merit no account shall be taken of marks awarded to a probationer
in any subject in which he has failed to satisfy the Director: Provided further that if two
or more probationers have secured equal number of marks in the aggregate, their
order of merit shall be the order of their dates of birth. Explanation- In the case of
probationers exempted under proviso to rule 6 from undergoing training at the
Academy, the marks obtained in the Final Diploma Course Examination or in any
other Institution recognised by the Central Government as equivalent thereto
passed by them before their appointment to the State Forest Service shall be
transformed in the ratio that the total aggregate marks of the Diploma Course
Examination, or an examination recognised as equivalent thereto, passed by them
bears to the aggregate marks in the examination referred to in rule 8 and the
maximum marks referred to in sub-rule 2 of rule 7 and in such cases, the marks
obtained by probationers covered by this explanation in any component of
training in which they were re-evaluated shall be excluded in terms of the
proviso to rule 10; In the said rules, in rule
12, in sub-rule(1), after the words "Lal Bahadur Shastri National Academy
of Administration", the words, "or any other academy or institution
that may be designated by the Central Government" shall be inserted; In the said rules, in rule
14 A, in sub-rule (1), in clause(a), after the words "Mussoorie", the
words, "or any other academy or institution that may be designated by the
Central Government" shall be inserted.Indian
Forest Service (Probation) Amendment Rules, 2023