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State of Odisha - Section

Section 9 in Orissa Subordinate Finance Service (Local Fund Audit) Rules, 1995

9. Right to appointment.

- Inclusion of the name of a candidate in the merit list confers no right to appointment unless the appointing authority is satisfied, after such inquiry as may be considered necessary that the candidate having regard to his character and antecedent is suitable in all respect for appointment to the Service.