Section 28 in Rajasthan Petroleum State and Subordinate Service Rules, 2012
28. Selection by the Appointing Authority.
- Subject to the provisions of Rules 8, 9, 10 and 11, the Appointing Authority shall select the candidates in the order of merit in the list prepared by the Commission/Appointing Authority as the case may be, under Rule 26:Provided that inclusion of a candidate's name in the list confers no right to appointment unless the Appointing Authority is satisfied after such enquiry as may be considered necessary that such candidate is suitable in all other respects for appointment to the post or posts concerned.Part-VProcedure for Recruitment by Promotion
