Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Chattisgarh - Subsection

Section 8(8) in Chhattisgarh Municipal Corporation (Appointment and Conditions of Service of Officers and Servants) Rules, 2007

(8)The inclusion of a candidate's name in the list, confers no right of appointment unless the appointing authority is satisfied after such in quiry, as it may consider necessary that the candidate is suitable in all respects for appointment to the service.