Section 17 in Inspector Class III, Prohibition and Excise, Competitive Examination Rules, 2012
17. No right to appointment.
- The successful candidates shall ordinarily be considered for appointment to the post in order of merit determined by the Board up to the number of posts to be filled in. The mere success in the main examination shall not itself confer any right to appointment and it shall be open to appointing authority to drop a candidate, if, after such inquiries, it is satisfied that the candidate is not suitable for public service.
