Section 6(3) in The Assam Technical Education Service Rules, 1981
(3)In the event of the Commission being unable to recommend sufficient number of candidates to fill also the vacancies in a year, it shall, in consultation with the Appointing Authority, repeat the procedure as mentioned hereinbefore under sub-rule (1) of this rule, for recommending a subsequent list in the year :Provided that the Appointing Authority shall not make appointment of any candidate from the subsequent select list until all the candidates of the earlier list of the same, year eligible for appointment have been offered the appointment;Provided further that pending repetition of the procedure as mentioned therein before, the Appointing Authority may, at its discretion, fill the vacancies earmarked for direct recruitment by promotion under Rules 11, 12, 13 and 14 subject to the condition that the reservations, as mentioned in Rule 5 for direct recruitment shall not lapse and the percentage of a reservation shall be restored as soon as suitable candidates are available for direct recruitment.
