Section 19 in Surveyor, Class III, Forest Department (Competitive Examination) Rules, 2013
19. No right to Appointment.
- The successful candidates shall ordinarily be considered for appointment to the post in order of merit determined by the Board /authority up to the number of posts to be filled in. The mere success in the examination shall not itself confer any right to the appointment and no candidate shall be appointed to the post unless the appointing authority is satisfied, after such inquires as may be considered necessary, and that the candidate is suitable in all respect for appointment to the public service.
