Section 6(1) in The Assam Economic and Statistical (Junior) Service Rules, 1980
(1)Direct recruitment to the cadre of Sub-Inspectors, Console Operators, Data Entry Supervisor, Artist-cum-Draftsman, Artist-cum-Photographer, Primary Investigators, Computers, Data Entry Operators, Punch Supervisors, Operators, Field Assistant, Verifiers, Puchers and Key Punch Operators shall be made by the Appointing Authority on the basis of recommendations made by the Board in accordance with the procedure hereinafter provided;(a)Before the end of each year the Appointing Authority shall make an assessment of the likely number of vacancies to be filled up by direct recruitment during the next year in each cadre and shall intimate the same to the Board together with the details about reservation for candidates belonging to Scheduled Castes, Scheduled Tribes or any other category as may be ordered by Government under Rule 19 and about carry forward of such vacancies.(b)The Appointing Authority shall then invite applications through advertisement in accordance with the general instructions in force. On receipt of applications in response to the advertisement the Appointing Authority shall prepare a statement of the candidates and forward it to the Board together with copies of advertisement and the original applications and such other informations as may be considered necessary. The Appointing Authority shall simultaneously request the Board to recommend candidates, in order of preference for appointment.(c)The Board shall make the selection in accordance with the scheme of selection prescribed by the Government holding interview and undertaking the scrutiny of the certificates and other documents as it may consider necessary. After selection, the Board shall recommend the list of candidates found suitable for appointment to the Appointing Authority in order of preference which shall constitute the select list.(d)The Appointing Authority shall consider the list prepared by the Board and approve the same, unless it considers any change necessary. If the Appointing Authority considers it necessary to make any change in the list received from the Board,it shall inform the Board of the change proposed after taking into account the comments, if any, of the Board and may approve the list finally with such modification, if any, as may, in its opinion, be just and proper. This approved list shall constitute the select list. The Appointing Authority shall publish the select list at such places as it may consider proper.
