Section 4 in The Assam Aided Colleges Employees Rules, 1960
4. Method of recruitment.
(1)Principals. - (i) There shall be a State Selection Board consisting of the following, viz.:(a)A member of the Assam Public Service Commission - Chairman ;(b)Director of Public Instruction-Secretary ;(c)Deans of the Faculties of Arts and Science, Gauhati University - Members ;(d)One Educationist nominated by Government - Member ;(e)One Principal nominated by Government - Member.(ii)The Director of Public Instruction shall ascertain from various institutions concerned well ahead of each academic year probable vacancies that are likely to arise during the year and advertise such vacancies in at least two newspapers and also in the Assam Gazette.(iii)The Selection Board after scrutiny of particulars and after interview, if necessary, shall prepare a list of candidates in order of preference and shall forward the list so prepared to the Government Bodies concerned.Appointment of Principals already in service shall be regularised in accordance with the conditions as in Rule 5. Principals not having the requisite qualifications and experience as set forth in Rule 5, if retained or taken on for non-availability of duly qualified persons and shall get their grade pay and a special pay.(iv)The Governing Body shall make appointments after necessary verification and with prior approval of the Director of Public Instruction, Assam.(v)The list of candidates shall ordinarily remain valid for one year from the date of selection.(2)Professors and Lecturers. - The Governing Body shall advertise all vacancies for a period not exceeding six months in at least two newspapers and shall, on scrutiny of the records, and after interview, if necessary, make appointments subject to the approval of the Director of Public Instruction.(3)Office Assistants. - The Governing Body concerned shall after due advertisement in at least two newspapers make the appointment of Office Assistants subject to the approval of the Director of Public Instruction, Assam.(4)Power to fill up temporary vacancies. - Except where it is otherwise provided in these rules, the Governing Body, shall have powers to fill up any temporary vacancy without advertisement which may not extend beyond six months subject to necessary approval of the Director of Public Instruction, Assam.
