Section 16 in The Assam Drugs Control Organisation Service Rules, 1994
16. Appointment.
(1)Subject to the provisions of Rules 6, 11 and 12 of these rules, all appointments in the service by direct recruitment and promotion shall be made by the Appointing Authority in accordance with the order of preference determined in the select list as referred to in sub-rule (h) of Rule 2 of these rules.(2)The inclusion of a candidate's name in the list mentioned in Clause (d) of sub-rule (1) of Rule6 shall confer no right to be appointed 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.
