Section 25(1) in The Rajasthan State Pollution Control Board Employees Service Rules and Regulations, 1993
(1)subject to the number of posts specified in the notice issued under Rule 19 and subject to reservations of posts in favour of candidates belonging to Scheduled Caste/Scheduled Tribes, physically handicapped persons in respect of posts included in schedules, the Appointing Authority shall select candidates who stand highest in the order of merit in the list prepared by the committee under Rule, 23.Provided that inclusion of a candidate's name in the list confers on 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 respect for appointment to the post concerned :Provided further also that the Appointing Authority, may further select, against addition vacancies in the order of merit from the list prepared under Rule 23 by the Board/Appointing Authority as the case may be for appointment to posts in the service specified in schedules, candidates upto the number of vacancies intimated by them to the Board/Appointing Authority before final declaration of the result of the interview conducted by the Board/Appointing Authority.
