Section 7 in The Assam Secondary Education (Provincialised) Service Rules, 1982
7. Direct recruitment.
(1)Direct recruitment shall be made on the basis of the recommendation made by the State Level Section Board in the case of Post-Graduate Teachers and the District Level, Selection, Board in all other cases in the manner hereinafter provided :(a)Before the end of each year the Appointing Authority shall make a school-wise assessment of the likely number of vacancies to be filled up by direct recruitment during the next year in different institutions and shall intimate the same to the Board together with the details of reservation of candidates belonging to Scheduled Casts or Scheduled Tribes or any other category as laid down by the Government and shall furnish a list of the eligible serving teachers stating in details about the name of the institution where they are serving, the period of service rendered, grade of the service and the period spent therein and also the post for which they are eligible and all other particulars and information that may be considered necessary either by the Appointing Authority or by the Board. The appointing authority shall also furnish the relevant service records of such candidates to the Board.(b)The appointing authority shall simultaneously request the Board to recommend a list of candidates for direct recruitment in order of preference.(c)The Board shall make selection of candidates holding such test and interview and scrutiny of certificates, service records, if any, and other published articles, etc., if any published by the candidates as may be considered necessary :Provided that while making the selection of candidates for recruitment to the vacancies in different institutions, in the post of Post-Graduate Teacher, the Graduate Teachers serving in the institution and having the requisite educational qualification and minimum 2 years continuous teaching experience as such teacher and the Junior Teachers serving in the institution and having the requisite educational qualification and minimum 3 years continuous teaching experience as such teacher and for the recruitment to the posts of Graduate Teacher, the Junior Teachers serving in the institution and having the requisite educational qualification and minimum 3 years continuous teaching experience as such teacher shall be given priority over other candidates.(d)The Board shall furnish to the appointing authority a list of candidates recommended by it in order of preference. The number of candidates in such a list may be approximately double the number of vacancies.(e)The Board shall simultaneously publish the list in such places and in such manner as the Board may consider fit and proper.(f)The list mentioned in Clauses (d) and (e) of this rule shall remain valid for one year from the date of publication unless the Government extend the validity of the list for further period in the public interest in consultation with the Board.(g)The Board shall furnish separate lists for separate cadres or posts as may be required by the appointing authority and also state the name of the institutions in case of serving teachers, for which the recommendation is made.(2)The following members shall constitute the District Level Selection Board :(i)An educationists of repute to be nominated by the Government........ Chairman.(ii)Inspector of Schools............ Member-Secretary.(iii)Three Educationists to be............. Member, nominated by the Government.
