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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(6) in The Assam Economic and Statistical Service Rules, 1973

(6)The inclusion of a candidate's name in the list shall confer no right to appointment unless the Government is satisfied after such enquiry as may be considered necessary, that the candidate is suitable in all respects for appointment to the Service, and unless there is a vacancy in service for appointment of the candidate.