Section 6(1) in The Assam Technical Education Service Rules, 1981
(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.
