Section 8 in The Assam Economic and Statistical Service Rules, 1973
8. Direct recruitment through the Commission.
(1)A Combined Competitive Examination for recruitment to the posts under Category VII shall normally be held once in a year or at such intervals as the Government may, in consultation with the Commission, from time to time, determine.(2)The examination shall be conducted by the Commission in accordance with such syllabus as the Government may, from time to time, prescribe in consultation with Commission. The syllabus shall, on the commencement of these Rules, be laid down as in Schedule III.(3)In all cases of appointment by direct recruitment as well as by promotion there shall be reservation in case of candidates belonging to a member of the Scheduled Castes, Scheduled Tribes as per the promotion of the Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1978, and Rules framed thereunder. There shall also be reservation for candidates belonging to Other Backward Classes including More Other Backward Classes, as per Government instructions for direct recruitment only.(4)If sufficient number of qualified candidates belonging to Scheduled Castes, Scheduled Tribes (Plains) and Scheduled Tribes (Hills) is not available for filling up all the vacancies reserved for them, the remaining vacancies shall be filled up from amongst other candidates and a number of vacancies shall be reserved for the candidates belonging to Scheduled Castes, Scheduled Tribes (Plains) and Scheduled Tribes (Hills) for the next recruitment year in the manner as may be prescribed by the Governor from time to time.(5)The Commission shall prepare a list of all candidates who have qualified in the examination in order of merit, which shall be determined in accordance with the aggregate marks obtained by each candidate and if two or more candidates obtained equal marks, the Commission shall arrange them in order of their relative merit which shall be determined in accordance with the general suitability of the candidates for the Service. The list shall be forwarded to the Government and may also be published in the Assam Gazette. The list shall normally remain valid for one year from the date of issue of the recommendation letter.(6)The inclusion of a candidate's name in the list shall confer no right to appointment unless the Government is satisfied after such enquiry as may be considered necessary, that the candidate is suitable in all respects for appointment to the Service, and unless there is a vacancy in service for appointment of the candidate.
