Section 6(1) in The Assam Drugs Control Organisation Service Rules, 1994
(1)Direct recruitment in the cadre of Inspector of Drugs shall be made on the basis of recommendations made by the Commission in accordance with the procedure hereinafter provided, namely:(a)Before the end of each year the Appointing Authority shall make an assessment of the likely number of vacancies to be filled in by direct recruitment during the next year and shall intimate the same to the Commission together with the details in respect of reservation for candidates belonging to Scheduled Castes, Scheduled Tribes or any other category as laid down by the Government from time to time and as provided under Rule 15 of these rules and in respect of carry forward of such reservation.(b)The Appointing Authority shall simultaneously request the Commission to recommend a list of candidates for direct recruitment, in order of preference.(c)The Commission shall make a selection in accordance with the scheme or selection prescribed by the Government from lime to time (in consultation with the Commission). The Commission may hold such test or interview and make scrutiny of thesis or articles, if any, published by the candidate and other certificates and documents as may be considered necessary.(d)The Commission shall furnish to the Appointing Authority a list of candidates recommended by it in order of preference, found suitable for direct recruitment. The number of candidates in such a list may be approximately double the number of vacancies.(e)The Commission shall simultaneously publish the list in the Assam Gazette and/or at such other places as the Commission may consider proper.
