The Government has decided that the issue of appointment letters need not be withheld pending the verification of character and antecedents of the successful candidates. The appointing authorities will issue provisional appointment letters after obtaining the attestation form and self declaration from the candidate.
In the appointment letter, it will be clearly mentioned that in case character and antecedents of the candidate is found not verified or any false information is given by the candidate in his/her self-declaration, the provisional appointment will be cancelled forthwith and other criminal/legal action will also be taken, as a consequence. This decision aims to achieve the Government’s vision of ‘Minimum Government and Maximum Governance’ and deliver citizen-centric good governance.
As per existing provisions, the appointing authorities undertake an exercise of verification of character and antecedents of the successful candidates before issuing the formal appointment order. The Government has decided that now the verification of character and antecedents will be carried out, but the issue of appointment letters need not be withheld pending such verification.
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