Section 11 in The Assam Economic and Statistical (Junior) Service Rules, 1980
11. Selection as Field Assistants/Punchers and Verifiers.
(1)Subject to suitability as may be decided by the Board and by the Appointing Authority, all Class IV Government servants working in any office under the control of the Director of Economics and Statistics. Assam and possessing the qualifications as set forth in sub-rule (2) shall be eligible for appointment through selection against 10 per cent of the vacancies in the cadre of Field Assistants/Punchers/ Verifiers/Key Punch operators, occurring in a year in accordance with the procedure prescribed in sub-rules (3), (4) and (5).(2)A Class IV Government servant as mentioned in sub-rule (1) shall be eligible for selection under this rule, if he has-(a)passed Matriculation or an equivalent examination with mathematics or arithmetic as one of the subjects, and(b)rendered at least five (5) years continuous service in any office under the control of the Director of Economics and Statistics, on the first day of the year of selection.(3)General Procedure for selection. - The Appointing Authority may, from time to time for the purpose of recruitment to the service under Clause (b) of sub-rule (6) of Rule 5, shall call upon the Board to submit recommendation, in respect of persons who possess the qualifications and experience as prescribed in sub-rule (2) above and furnish the Board with the particulars-Service Book, other necessary papers in respect of all eligible persons. The Board shall examine the particulars and other papers in respect of each person, take into consideration the seniority and merit of the candidates and prepare a panel of candidates considered suitable in order of preference.(4)For the purpose of selection under sub-rule (3), the seniority of the Class IV Government servant in all offices under the Director of Economics and Statistics, Assam taken together, shall be determined on the basis of the following principles:(a)Status of the Government servant;(b)Date of joining;(c)Where the date of joining is the same in respect of two or more such persons, the date of birth.Note. - (i) A Government servant holding a post of a higher category will be senior to a person holding a post of a lower category. All the categories of posts borne on the same scale of pay shall be treated as one category, for example, a Duftry and a Jamadar, both borne on the same scale of pay, shall be treated as Government servants of the same category.(ii)A peon might have been promoted to the cadre of Duftry against a purely temporary post, which is not likely to continue for more than one year, in which case the Duftry will be treated as borne in the category of peon.(iii)"Date of joining" means the date of joining the post in the category which he is holding.(5)In every case where a junior Class IV Government servant is selected in preference to a senior one the. Board shall record in writing the reasons for such supersession.(6)The panel prepared by the Board under sub-rule (3) shall be forwarded by the Board to the Appointing Authority, along with Service Books and other particulars of all selected candidates, and the reasons for supersession, if any. The Appointing Authority shall consider the panel, along with the other documents and information received, and may approve the panel unless it considers any change necessary. If the Appointing Authority considers any change necessary, it shall inform the Board of the change proposed and after taking into consideration the comments, if any, of the Board, the Appointing Authority shall approve the panel finally, with such modification, if any, as the Appointing Authority may consider fit and proper. The panel so finally approved by the Appointing Authority shall form the select list for the purpose of appointment under Clause (b) of sub-rule (6) of Rule 5.(7)The select list shall remain valid for 12 months from the date of its approval by the Appointing Authority.(8)Appointment by selection to the posts of Field Assistant/Punchers/ Verifiers shall be in accordance with the select list finally approved by the Appointing Authority:Provided that inclusion of a person's name in the select list shall confer no right to appointment, unless the Appointing Authority is satisfied after such enquiry as maybe considered necessary that a person is suitable for appointment.
