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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Assam - Subsection

Section 7(1)(a) in The Assam Secondary Education (Provincialised) Service Rules, 1982

(a)Before the end of each year the Appointing Authority shall make a school-wise assessment of the likely number of vacancies to be filled up by direct recruitment during the next year in different institutions and shall intimate the same to the Board together with the details of reservation of candidates belonging to Scheduled Casts or Scheduled Tribes or any other category as laid down by the Government and shall furnish a list of the eligible serving teachers stating in details about the name of the institution where they are serving, the period of service rendered, grade of the service and the period spent therein and also the post for which they are eligible and all other particulars and information that may be considered necessary either by the Appointing Authority or by the Board. The appointing authority shall also furnish the relevant service records of such candidates to the Board.