Section 30 in Rajasthan Women Empowerment (State and Subordinate) Service Rules, 2017
30. Selection by the Appointing Authority.
- Subject to the provisions of Rules 8.9.10 and 11 the Appointing Authority shall select candidates, who stand highest in the order of merit in the list prepared by the Commission or Board or the Appointing Authority referred to in Rule 27: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 candidates are suitable in all other respects for appointment to the post concerned.Part-V Procedure For Appointment by Promotion
