Section 23 in The Bihar Forest Service Rules, 1953
23.
The Commission shall, while submitting its recommendations under Rule 22, consider the claims of qualified candidates belonging to the Scheduled Castes and Scheduled Tribes. If the list of nominees submitted under Rule 22 does not contain an adequate number of candidates belonging to the Scheduled Castes and Scheduled Tribes who may be appointed to the vacancies reserved for them in the Service, the Commission shall submit a supplementary list nominating a sufficient number of such candidates as in their opinion attain the required standard of qualifications and are in all respects suitable for appointment.Success at the examination confers no right for appointment unless the State Government are satisfied on enquiry as may be considered necessary, that the candidate is suitable in all respects for appointment to the public service.
