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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Assam - Subsection

Section 20(3) in The Assam Economic and Statistical (Junior) Service Rules, 1980

(3)The inclusion of a candidate's 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.