Section 17 in The Assam Subordinate Engineering (Irrigation Department) Service Rules, 1978
17. Enquiry before appointment.
(1)The inclusion of a candidate name in the list mentioned in clause (f) of sub-rule (2) 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.
