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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Assam - Subsection

Section 14(2) in The Assam Accounts Service Rules, 1963

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