(1)Direct recruitment to the posts mentioned in sub-rule (1) of Rule 5 shall be made by the Government on the basis of recommendation made by the Commission in accordance with procedure hereinafter provided-(a)Before the end of each year the Government shall make an assessment regarding the likely number of vacancies to be filled up 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 and Scheduled Tribes or any other category as provided under Rule 15.(b)The Government shall simultaneously, request the Commission to recommend a list of candidates for direct recruitment in order of preference.(c)The Commission may hold such test or interview as may be considered necessary.(d)The Commission shall furnish to the Government 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 public the list in the Assam Gazette and such other place as the Commission may consider proper.(2)The list mentioned in Clauses (d) and (e) of sub-rule (1) of this rule shall remain valid for 12 calendar months from the date of recommendation.(3)In the event to the Commission being unable to recommend sufficient number of candidates to fill up the vacancies in a year it shall, in consultation with the appointing authority, repeat the procedure as mentioned hereinbefore under sub-rule (1) of this Rule, for recommending a subsequent list in the year ; provided that the appointing authority shall not make appointment of any candidate from the subsequent select list until all the candidates of the earlier list of the same year, eligible for appointment, have been offered the appointment.
