(1)Direct recruitment to the cadre of Director of Health Services and also in the cadre of M & HOI of the service shall be made by the Governor in accordance with the procedure hereinafter provided, namely,-(a)Before the end of each year the Government shall made an assessment regarding the likely number of vacancies in each cadre to be filled up by direct recruitment during the next 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 Government as provided under Rule 17 and about carrying 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 the selection in accordance with the scheduled of selection prescribed by the Government in consultation with the Commission. The Commission may hold such test or interview and undertake scrutiny and publication and other documents, as may be considered necessary ;(d)The Commission shall furnish Government with a list of candidates recommended by it in order of preference found suitable for direct recruitment. The number of a candidates in such 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.
