Section 6 in The Assam Agricultural Service Rules, 1980
6. Direct recruitment.
(1)Subject to sub-rule (3) of Rule 11, direct recruitment to the cadres of Director in Class I (Senior Grade), Subject Matter Specialist in Class I and Agricultural Extension Officer and Junior Subject Matter Specialist in Class II of the service shall be made by the Governor on the basis of the recommendations made by the Commission in accordance with the procedure hereinafter provided:(a)Before the end of each year the Government shall make an assessment regarding the likely number of vacancies 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 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 hod such test or interview and undertake scrutiny of publication and other documents, as may be considered necessary;(d)The Commission shall furnish 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 order place the Commission may consider proper.(2)The list mentioned in Clauses (d) and (e) of sub-rule (1) of this rule shall remain valid for 2 calendar months from the date of recommendations.(3)In the event of the Commission being unable to recommend sufficient number of candidates to fill up the vacancies in a year, it shall, in consultation with the Appointing Authority, repeat the procedure as mentioned hereinbefore under sub-rule (1) of this rule, for recommending a subsequent list in the year:Provided that the Appointment Authority shall not make appointment of any candidate from the subsequent select list until all the candidates of the earlier list of the same year, eligible for appointment, have been offered the appointment.Qualification for Direct Recruitment
