Section 7 in Ministry of Electronics and Information Technology, Section Officer, Limited Departmental Competitive Examination Rules, 2018
7. Removal of name from merit list on resignation, etc.
(1)In case a candidate after appearing at the examination resigns from the service or whose services are terminated or who is appointed to an ex-cadre post or to any other service and does not have a lien on any post mentioned in rule 3, his name shall not be included in the merit list, or if included in the said merit list shall be struck off therefrom.(2)Where a candidate, whose name is included in the said merit list, is appointed to an ex-cadre post or is transferred to another Department of the Central Government with the permission of the appointing authority and continue to have a lien on any post mentioned in rules 3, shall not be appointed as Section Officer till he resumes the duties in the Ministry of Electronics and Information Technology on his initial post during the period the merit list remains in force:Provided that his claim for proforma promotion may be considered by the appointing authority in accordance with the orders and rules of the Central Government, issued in this behalf from time to time.
