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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Assam - Subsection

Section 16(2) in Assam Health Service Rules, 1995

(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.