Section 22 in The Assam Accounts Service Rules, 1963
22. Recruitment through Commission.
(1)Recruitment to 75% of vacancy in a year of Recruitment in the cadre of Assistant Accounts Officer shall be made through the Commission (at Officer shall be made through the Commission) at such intervals as the Appointing Authority may, in consultation with the Commission from time to time determine and in accordance with rules and syllabus prescribed in Schedule-IV.(2)The Commission shall recommend to the Appointing Authority a list of candidates eligible for appointment to the cadre of Assistant Accounts Officer in order of preference.(3)25% of the total vacancies in the year of recruitment in the cadre of Assistant Accounts Officer shall be kept reserved for recruitment from the Ministerial Staff, viz., Upper Division Assistants and Lower Division Assistants of the Heads of Departments, Upper Division Assistants and Lower Division Assistants of different District Officers and Senior Accounts Assistants and Junior Accounts Assistants working in the Treasuries and Sub-Treasuries. Such recruitment shall be made by the Commission through a written examination at such intervals as the Appointing Authority may determine in consultation with the Commission, in accordance with the rules and syllabus prescribed in Schedule-V in these rules.(a)The minimum educational qualification for the Departmental candidate, shall be a Degree in Arts, Science or Commerce and the upper age limit shall be 40 years on the first January of the year of recruitment;(b)For being eligible for selection as departmental candidates, the candidates Shall be required to render at least 10 years of service in the cadre mentioned here in above and have minimum Accounts experience of 3 years in the offices mentioned above;(c)The Assistant Accounts Officer who are recruited in the manner prescribed above shall also have to undergo a course of training and pass the Departmental Examination as mentioned in Rule 11.(4)Provided that the number of vacancies that cannot be filled up for want of qualified Ministerial staff candidates as defined in the clauses (a) & (b) of the sub-rule (3) of the Rule 22 of the principal Rules shall be treated as un-reserved and recruitment to such vacancies shall be made as provided for in sub-rule (1) under the Rule 22.
