Section 12 in The M.P. State University Service Rules, 1983
12. List of candidates recommended by the Commission.
(1)The Commission shall forward to the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.] a list arranged in order of merit of the suitable candidates who have qualified by such standards as the Commission may determine and of the candidates belonging to the Scheduled Castes and Scheduled Tribes who, though not qualified by that standard, are declared by the Commission to be suitable for appointment lo the Service with due regard lo the maintenance of efficiency of administration. The list shall also be published for general information.(2)Subject to the provisions of these rules, candidates will be considered for appointment to the available vacancies in the order in which their name appear in the list.(3)The inclusion of a candidate's name in the list shall confer no right lo appointment unless the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.] is satisfied, after such enquiry as may be considered necessary that the candidate is suitable in all respects for appointment to the Service.
