Section 24 in The Assam Accounts Service Rules, 1963
24. Appointment.
(1)Subject to the provision of sub-rule (2) appointment to the cadre of Assistant Divisional Accountants shall be made in accordance with the order of preference determined by the Commission in the list and forwarded to the appointing authority.(2)The inclusion of a candidate's name in a list shall confer no right to appointment unless the appointing authority is satisfied, after such enquiry as may be considered necessary, that the candidate as suitable for appointment to the service. The appointment will further subject to the availability of vacancies.(3)Appointment to this cadre shall be made by the appointing authority, mentioned in clause (a) of Rule 2.(4)A person directly recruited to the service shall join within 15 days of the date of issue of the order of appointing failing which and unless the appointment authority extends the period which shall not, in all, exceeds three months, the appointment shall be cancelled.
