Section 18 in The Assam Engineering (Irrigation Department) Service Rules, 1978
18. Appointment.
(1)Subject to the provisions of Rule 17 and sub-rule (2) of this rule appointment under Rule 6 shall be made by the Governor in accordance with the order of preference determined in the list referred to in Clause (d) of sub-rule (1) of Rule 6.(2)The inclusion of candidate's name in the list mentioned in Clause (d) of sub-rule (1) of Rule 6 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.
