Section 11(6) in The Assam Economic and Statistical (Junior) Service Rules, 1980
(6)The panel prepared by the Board under sub-rule (3) shall be forwarded by the Board to the Appointing Authority, along with Service Books and other particulars of all selected candidates, and the reasons for supersession, if any. The Appointing Authority shall consider the panel, along with the other documents and information received, and may approve the panel unless it considers any change necessary. If the Appointing Authority considers any change necessary, it shall inform the Board of the change proposed and after taking into consideration the comments, if any, of the Board, the Appointing Authority shall approve the panel finally, with such modification, if any, as the Appointing Authority may consider fit and proper. The panel so finally approved by the Appointing Authority shall form the select list for the purpose of appointment under Clause (b) of sub-rule (6) of Rule 5.
