Section 20 in The Assam Economic and Statistical (Junior) Service Rules, 1980
20. Appointment.
(1)Subject to the provisions of Rule 19 and sub-rule (3) of this rule, all appointments in the service by direct recruitment's and promotion shall be made by the Appointing Authority in accordance with the order of preference determined in the select list.(2)Appointments by selection shall be made in the order in which the names appear in the select lists.(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.
