Section 6 in The Assam Technical Education Service Rules, 1981
6. Direct recruitment.
(1)Subject to sub-rule (2) of Rule 11, direct recruitment to the cadres as mentioned in sub-rules (4) and (5) of Rule 5 shall be made by the Governor on the basis of recommendations made by the Commission in accordance with the procedure hereinafter provided-(a)Before the end of each year the Appointing Authority shall make an assessment regarding the likely number of vacancies in each cadre to be filled up by direct recruitment during the nest year and shall intimate the same to the Commission together with the details about reservation for candidates belonging to Scheduled Castes, Scheduled Tribes or any other category as laid down by the Government as provided under Rule 17 and about carry forward of such reservation.(b)The Government shall simultaneously request the Commission to recommend a list of candidates for direct recruitment in order of preference.(c)The Commission shall make a selection in accordance with the Scheme of selection prescribed by the Government in consultation with the Commission. The Commission may hold such test and/or interview and undertake scrutiny of publications if any, of the candidate and other documents 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 publish the list in the Assam Gazette and at 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 of the Commission being unable to recommend sufficient number of candidates to fill also 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;Provided further that pending repetition of the procedure as mentioned therein before, the Appointing Authority may, at its discretion, fill the vacancies earmarked for direct recruitment by promotion under Rules 11, 12, 13 and 14 subject to the condition that the reservations, as mentioned in Rule 5 for direct recruitment shall not lapse and the percentage of a reservation shall be restored as soon as suitable candidates are available for direct recruitment.
