Section 25 in Rajasthan Police Subordinate Service Rules, 1989
25. Selection by the Appointing Authority.
- [***] [Deleted '(1) Subject to the provisions of rule 7,' by Notification No. G.S.R. 106, dated 22.2.2011 (w.e.f. 14.8.1989).] The Appointing Authority shall select and appoint candidates who stand highest in order of merit, in the list prepared by the Authority/Recruitment Board/Commission under rule [17-23-A] [Substituted '17-23' by Notification No. G.S.R. 106, dated 22.2.2011 (w.e.f. 14.8.1989).]:Provided that the inclusion of a candidate's name in the list confers no right to appointment unless the Appointing Authority is satisfied, after Medical Test by a Medical Board, to be constituted by the Director General-cum-Inspector General of Police in consultation with the Medical Department, in case of a Sub-Inspector and Government Medical Officer for lower cadres and such other enquiry as may be considered necessary that the candidate is suitable in all other respects for appointment to the post concerned.(2)[ ***] [Deleted 'Sub-rule(2) ' by Notification No. G.S.R. 106, dated 22.2.2011 (w.e.f. 14.8.1989).]
