Section 14 in The Assam Accounts Service Rules, 1963
14. Appointment.
(1)Subject to the provision of Sub-rule (2), appointment to the cadre of Accounts Officer shall be made in accordance with the preference determined by the Commission in the lists referred to sub-rule (3) of Rule 13.(2)The inclusion of a candidate's name in the lists shall confer no right to appointment unless the Appointing Authority is satisfied after such enquiry a may be considered necessary, that the candidate is suitable for appointment to the service. The Appointment will be further subject to the availability of vacancies.(3)The list of departmental candidates for promotion to the cadre of Accounts Officer under sub-rule (3) of Rule 13 shall remain valid till it is completely exhausted.(4)In the event of Commission recommending sufficient number of candidates more than requirement, the Appointing Authority shall, in consultation with the Commission, repeat the procedure as mentioned under sub-rule (3) of Rule 13 for recommending a subsequent list even if the earlier lists are not exhausted:Provided that the Appointing Authority shall not make appointment to any candidate from the subsequent lists until all the candidates of earlier lists eligible for Appointment.(5)A person shall join within 15 days from date of receipt of the order of appointment or of promotion, failing which the appointment shall be cancelled unless the appointing authority extends the period which shall not, in all exceed three months.
