Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 29 in Rajasthan Sanskrit Education State and Subordinate Service (School Branch) Rules, 2015

29. Selection by the Appointing Authority.

- Subject to the provisions of Rules 8, 9, 10 and 11 the Appointing Authority shall select candidates in the order of merit in the list prepared under Rule 26: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 respects for appointment to the post concerned.