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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Assam - Subsection

Section 14(4) in The Assam Accounts Service Rules, 1963

(4)In the event of Commission recommending sufficient number of candidates more than requirement, the Appointing Authority shall, in consultation with the Commission, repeat the procedure as mentioned under sub-rule (3) of Rule 13 for recommending a subsequent list even if the earlier lists are not exhausted:Provided that the Appointing Authority shall not make appointment to any candidate from the subsequent lists until all the candidates of earlier lists eligible for Appointment.