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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Assam - Subsection

Section 18(2) in Assam Agricultural Engineering Service Rules, 1983

(2)The inclusion of a 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 appointment to the service.