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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Assam - Subsection

Section 24(2) in The Assam Accounts Service Rules, 1963

(2)The inclusion of a candidate's name in a list shall confer no right to appointment unless the appointing authority is satisfied, after such enquiry as may be considered necessary, that the candidate as suitable for appointment to the service. The appointment will further subject to the availability of vacancies.