Section 30 in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999
30. Selection by Appointing Authority.
- Subject to the provisions of rule 7, 8, 9 and 10 the appointing Authority shall select candidate in the order of merit in the list prepared under rule 27.Provided that the 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 candidate is suitable in all other respect for appointment the post concerned.
