Section 8 in Karnataka Civil Services (Water Resources Services) (Special Recruitment of Assistant Engineers and Junior Engineers) Act, 2013
8. Appointment of candidates.
(1)The candidates whose names are included in the selection list made available by the selection Authority shall be appointed by the appointing Authority in the order in which their names appear in the final select list. Before such appointment, the Appointing Authority shall satisfy itself regarding the suitability of candidate for appointment with reference to their antecedents character and physical fitness in accordance with the provisions of the Karnataka Civil Services (General Recruitment) Rules, 1977.(2)Inclusion of name of a candidate in the select list shall not confer any right on the candidate for appointment.(3)The entire process of selection of eligible candidates and notifying such names shall as far as may be completed within one year from the date of commencement of this Act.
