Section 22(4) in The Assam Accounts Service Rules, 1963
(4)Provided that the number of vacancies that cannot be filled up for want of qualified Ministerial staff candidates as defined in the clauses (a) & (b) of the sub-rule (3) of the Rule 22 of the principal Rules shall be treated as un-reserved and recruitment to such vacancies shall be made as provided for in sub-rule (1) under the Rule 22.
