Section 6 in Ministry of Electronics and Information Technology, Junior Secretariat Assistant, Limited Departmental Competitive Examination Rules, 2018
6. Appointment.
- The inclusion of the name of any candidate in the merit list shall not confer a right to appointment and he shall be appointed by the appointing authority only after satisfying itself that no vigilance or disciplinary case is either pending or contemplated against the candidate and after taking into account his placement in the merit list, the reservation of posts or such other requirements as may be laid down by statutory orders or rules issued by the Central Government, from time to time, in this regard.
