Section 7(4) in The Assam Economic and Statistical Service Rules, 1973
(4)A Select List shall ordinarily remain valid for a period of one year from the date of issue of the recommendation letter by the Commissioner:Provided that in the event of any grave lapse in the conduct or performance of duties on the part of any member in the Select List, the Governor may, if he thinks fit, remove such member from the Select List. In removing the name of such a member from the Select List the Commission shall be consulted.
