Section 6 in The M.P. Municipal Corporation Contract Service (Condition of Appointment and Service) Rules, 2007
6. Period of Contract Service and Posting.
(1)The period of service of contract officer/employees on the contract basis shall be for two years.(2)Extension of Contract period.-After completion of the two years service and on the basis of the appraisal report and recommendation of the Appointing Authority, the State Government shall take final decision in respect of the extension of the contract period alter assessment of the duty conduct and performance of the contract officer or employee.
