Section 14 in Armourer, Class III, Home Guards Organisation (Competitive Examination) Rules, 2012
14. No Right to Appointment.
- The successful candidates shall ordinarily be considered for appointment to the post in order of merit determined by the Board. To qualify in the main examination shall not itself confer a candidate any right to appointment and no candidate shall be appointed to the post unless the appointing authority is satisfied after such inquiry as may be considered necessary that the candidate is suitable in all respect for appointment to the public service.
