Section 26 in The Rajasthan Subordinate Accounts Service Rules, 1963
26. [ Selection by Appointing Authority. [Inserted by No. F. 2(11)DOP/A-II/79, 2-11-1982.]
- Subject to the provisions of Rule 7 [and 7A], the Appointing Authority shall select the candidates who stand highest in order of merit in the list prepared by the Commission under rule 23 strictly in accordance with the order of preference given by the candidate in their application forms for different Services/posts: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 the candidate is suitable in all other respects for appointment to the Service.(2)In case a person, selected under sub-rule (1) above and appointed to a post/Service concerned in accordance with the relevant Service Rules against the vacancy of a particular year for which the Combined Competitive Examination was conducted by the Commission in accordance with these Rules, has resigned or expired in any subsequent year, in that event the said vacancy shall be treated as a fresh vacancy.]
