(1)Subject to the provisions of sub- Rule. (2) of this rule appointment under Rule 6 shall be made by the appointing authority in accordance with the order or preference determined in the list referred to in Clause (d) of sub-Rule (1) of Rule 6.(2)The inclusion of a candidate's name in the list mentioned in Clause (d) of sub-Rule (1) of Rule 6 shall confer no right to appointment unless the Appointing Authority is satisfied after such enquiry as prescribed by the Government from time to time and also as may be considered necessary that a candidate is suitable in all respects for appointment to the service.
