Section 15 in Jamadar, Class-III, Prohibition and Excise (Competitive Examination) Rules, 2013
15. No right to appointment.
- The candidates shall ordinarily be considered for appointment to the post in order of merit as 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 the appointing authority to drop a candidate, if, after such inquiry, it is satisfied that the candidate is not suitable for public service.
