Section 7 in The Assam Economic and Statistical Service Rules, 1973
7. Selection for promotion.
(1)For the purpose of preparing the select list mentioned in sub-rules (2) to (7) of Rule 5 there shall be a Selection Committee consisting of the following:Chairman:(i)Secretary to the Government of Assam, Planning and Development Department.Members:(ii)A Secretary to the Government of Assam to be nominated by the Chief Secretary, Assam.(iii)Director of Economics and Statistics, Assam.The Governor shall call upon the Committee to select, from amongst the members of the Service who are eligible for promotion under Rule 5, persons considered suitable for promotion to each of the higher posts in order of preference, indicating the number of likely vacancies to be filled up by such promotion and shall forward to the Committee the Character Rolls and other relevant papers of all eligible members of that service equal to 4 times the number of vacancies. The list of officers so selected shall not exceed twice the number of likely vacancies.The selection list for the different categories of posts shall be prepared separately and in every case where a junior member is selected in preference to his senior/seniors in the cadre, the reasons for such supersession shall be recorded by the Committee in writing.(2)The selection lists shall be prepared by the Committee on the basis of merit and suitability in all respects with due regard to seniority.(3)(a)On receipt of selection list, it shall be forwarded by the Government to the Commission together with the relevant documents including the records of those members who are proposed by the Committee to be superseded.(b)The commission shall consider the list along with the other documents received from the Government and such other documents as may be called for by the Commission.(c)If the Commission considers that it is necessary to make any change in the list received from the Government, it shall inform the Government of the changes proposed and after taking into account the comments, if any, the Government may approve the list with such modification, if any, as may, in its opinion be just and proper.(d)The list as approved by the Commission, shall along with all the documents be forwarded to the Government and the list shall form the Select List for the purpose of appointment under Rules 5 (2), 5 (3), 5 (4), 5 (5) (a), 5 (6) and 5(7) (a) as the case may be.(4)A Select List shall ordinarily remain valid for a period of one year from the date of issue of the recommendation letter by the Commissioner:Provided that in the event of any grave lapse in the conduct or performance of duties on the part of any member in the Select List, the Governor may, if he thinks fit, remove such member from the Select List. In removing the name of such a member from the Select List the Commission shall be consulted.
