Section 6(1) in The Assam Factories Service Rules, 1990
(1)All vacancies in the cadre of Inspector of Factories shall be made on the basis of the recommendations made by the Commission in accordance with the procedure hereinafter provided :(a)Before the end of each year, the Appointing Authority shall make an assessment regarding the likely number of vacancies to be filed by direct recruitment during the next year and shall intimate the same to the Commission together with the details about reservation for candidates belonging to Scheduled Castes, Scheduled Tribes or any other category as laid down by the Government as provided under Rule 15 and about carry forward of such reservation.(b)The Appointing Authority shall 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 of selection prescribed by the Government in consultation with the Commission. The Commission shall hold such test or interview and undertake scrutiny of 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 the Assam Gazette and/or at such other place as the Commission may consider proper.
