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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(3) in The Assam Economic and Statistical (Junior) Service Rules, 1980

(3)In the event of the Commission or the Board being unable to recommend sufficient number of candidates to fill all the vacancies in a year, it shall, in consultation with the Appointing Authority repeat the procedure as mentioned hereinafter for recommending a subsequent list in the year:Provided that the Appointing Authority shall not appoint any candidate from the subsequent select list until all the candidates from the earlier select list of the same year eligible for appointment have been offered appointment.