Section 12(6) in The Assam Drugs Control Organisation Service Rules, 1994
(6)The Appointing Authority, on receipt of the lists recommended by the Board shall-(a)consider the list prepared by the Board for promotion to the cadres of Drugs Controller, Assistant Drugs Controller and Senior Inspector of Drugs, alongwith character rolls and personal files of the officers and approve the list unless it considers any change necessary. If the Appointing Authority considers it necessary to make any change in the list received from the Board, 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 modifications, if any, as may in its opinion, be just and proper,(b)(i)forward the lists to the Commission together with the information and documents as referred to in sub-rule (2) of Rule 12 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 informations and documents as may be required by the Commission and obtained from the Appointing Authority. The Commission shall finally approve the list with such modifications, if any, as it considers just and proper.
