Section 17 in Information Assistant, Class III, Competitive Examination Rules, 2015
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. Mere success in passing of the examination shall not itself confer upon a candidate any right to appointment and no candidates shall be appointed to the post unless the appointing authority is satisfied, after such inquirers as may he considered necessary, that the candidate is suitable in all respects for appointment to public services.
