Section 12(6) in The Assam Factories Service Rules, 1990
(6)The Appointing Authority on receipt of the lists recommended by the Board shall-(a)consider the list preferred by the Board for promotion to the post of Chief Inspector of Factories, Joint Chief Inspector of Factories and Senior Inspector of Factories along with character rolls and personal file of the employees and approve the list unless any change is considered necessary. If the Appointing Authority considers it necessary to make any change in the list received from the Board, he shall inform the Board of the changes proposed and after taking into account the comments, if any, of the Board may approve the list finally with such modification, if any, as may be in his opinion just and proper.(b)(i)forward the lists for the posts in the cadre of Chief Inspector/Joint Chief Inspector of Factories and Senior Inspector of Factories to the Commission together with the information and documents as referred to in Rule 13 with a request to approve the list.(ii)the Commission shall consider the list recommended by the Board together with the information and documents and such other documents and informations as may be required by the Commission and obtained from the Appointing Authority. The Commission shall finally approve the list with such modification as it considers just and proper.
