Section 18 in The Assam Technical Education Service Rules, 1981
18. Appointment.
(1)Subject to the provisions of Rule 17 and sub-rule (2) of this rule, appointment shall be made by the Governor in accordance with the order to preference determined in the respective Select List.(2)The inclusion of a candidate name in the Select List shall confer no right to appointment unless the Appointing Authority is satisfied after such enquiry as prescribed by the Government from time to time and also as may be considered necessary, that a candidate is suitable in all respects for appointment to the service.
