Section 34 in Rajasthan Jails Subordinate Service Rules, 1998
34. Selection by the Appointing Authority.
- Subject to the provisions of rule 8, 9, 10 and 11, the Appointing Authority shall select candidates in the order of merit from the list prepared under rule 30: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 at such candidate is suitable in all other respect for appointment to the post concerned.Part-V Procedure for promotion
