Section 14 in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
14. Appointment of candidates:-
(1)Subject to Rule 16, candidates whose names are included in the select list prepared under sub-rule (1) and published under sub-rule (3) of rule 13, may be appointed by the Appointing Authority against the vacancies in the particular cadre in the order in which the names are found in the select list after satisfying itself, after such enquiry as may be considered necessary that each such candidate is suitable in all respects for appointment to a post in the cadre.Candidates, whose names are included in the list prepared under sub-rule (2) and published under sub-rule (3) of rule 13, may be similarly appointed against vacant posts still available after the candidates whose names are included in the list prepared under sub-rule (1) of rule 13 have been appointed.(2)The inclusion of the name of a candidate, in any of the two lists published under rule 13, shall not confer on him any right of appointment.
