Section 34(2) in Rajasthan Forest Subordinate Service Rules, 2015
(2)In the case of other posts in the service, the Appointing Authority, subject to the provisions of Rule 8 to 12, shall select candidates who stand highest in the order of the merit in the list prepared under sub-rule (5)of Rule 30 and sub-rule (2) of Rule 31:Provided that the inclusion of a candidate's name in the list confers no right to appointment unless the Appointing Authority is satisfied, after such inquiry as may be considered necessary that the candidate is suitable in all other respects for appointment to the Service.Part-V Procedure for Recruitment by Promotion
