Section 13 in The Indian Forest Service (Appointment by Competitive Examination) Regulations, 1967
13. Inclusion in the list confers no right of appointment.
- The inclusion of a candidate's name in the list confers no right to appointment unless the Central government is satisfied, after such inquiry as may be considered necessary, that [candidate having regard to his character and antecedents] [Substituted by DP & AR Notification No. 32/1/74-AIS (II), dated 25th March, 1975.] is suitable in all respects for appointment to the Service.[Inserted by F. 11028/1/81-AIS (1), dated 25th January, 1982.]
