Section 12 in The Chhattisgarh Municipal Service (Executive) Rules, 1973
12. Direct recruitment.
(1)The selection of candidates for direct recruitment to the service shall be made by the Commission through competitive examination.(2)The list drawn by the Commission shall be submitted to the State Government and also be published for general information. The State Government shall consider the list prepared by the Commission for appointment in accordance with the provisions of the Act and these rules, in the order in which their names appear in the list.(3)The inclusion of a candidate's name in the list shall confer no right to appointment unless the Government is satisfied after such enquiry as may be considered necessary that the candidate is suitable in all respect for appointment to the service.
