Section 15 in The M.P. State University Service Rules, 1983
15. Preparation of list of suitable officers.
(1)The Committee shall prepare a list of such persons as satisfy the conditions prescribed in Rule 14 and as are held by the Committee to be suitable for promotion/ transfer to the Service. The list shall be sufficient to cover the anticipated vacancies on account of retirement and promotion during the course of one year from the date of preparation of the select list. A reserve list consisting of twenty five percent of the number of persons included in the select list. A reserve list consisting of twenty five percent of the number of persons included in the said list shall also be prepared to meet the unforeseen vacancies occurring during the course of the aforesaid period.(2)[ For preparing the select list of persons for promotion from the post of Class III to Class II, Class II to Class II and from Class II to Class I, the criterion shall be seniority subject to fitness for promotion from Class I to Class I posts, the criterion shall be merit-cum-seniority.] [Substituted by Notification No. F-73-5-97-C-3-XXXVIII, dated 13-7-1998.](3)The names of the officers included in the list shall be arranged in order of seniority in the Service or posts, as specified in column (3) of Schedule III at the time of preparation of such select list :Provided that any junior officer, who in the opinion of the Committee, is of exceptional merit and suitability, may be assigned in the list a higher place than that of officers senior to him, after recording reasons.Explanation. - A person whose name is included in a select list but who is not promoted during the validity of the list, shall have no claim to seniority over those considered in a subsequent selection merely by the fact of his earlier inclusion in a select list.(4)A list so prepared shall be reviewed and revised every year.(5)If in the process of selection, review or revision, it is proposed to supersede any member of lower cader from which promotion is being made, the Committee shall record its reasons for the proposed supersession.
