Section 7(3) in The Assam Economic and Statistical Service Rules, 1973
(3)(a)On receipt of selection list, it shall be forwarded by the Government to the Commission together with the relevant documents including the records of those members who are proposed by the Committee to be superseded.(b)The commission shall consider the list along with the other documents received from the Government and such other documents as may be called for by the Commission.(c)If the Commission considers that it is necessary to make any change in the list received from the Government, it shall inform the Government of the changes proposed and after taking into account the comments, if any, the Government may approve the list with such modification, if any, as may, in its opinion be just and proper.(d)The list as approved by the Commission, shall along with all the documents be forwarded to the Government and the list shall form the Select List for the purpose of appointment under Rules 5 (2), 5 (3), 5 (4), 5 (5) (a), 5 (6) and 5(7) (a) as the case may be.
