Section 11 in The M.P. Municipal Services (Scale of Pay and Allowances) Rules, 1967
11. [ Constitution of the District Selection Committee. - (1) The District Selection Committee referred to in clause (iii) of Rule 8 shall consist of:-
(i)the Deputy Director of Local Bodies within whose jurisdiction the Municipality concerned is situated-Chairman.(ii)the Chief Municipal Officer of the Municipal Council concerned or where the Chief Municipal Officer of the Municipal Council concerned is the senior most Chief Municipal Officer amongst the Chief Municipal Officers of the Municipal Councils in the district in which the Municipality concerned is situated, the Chief Municipal Officer next in seniority to the said senior most Chief Municipal Officer amongst the Chief Municipal Officers of the Municipal Councils in the district is which the Municipality concerned in situate-Member-Secretary.(iii)the senior most Chief Municipal Officer amongst the Chief Municipal Officers of the Municipal Councils in the district in which the Municipality concerned is situate-Member.(iv)where absorption pertains to the teachers of Higher Secondary Schools, the District Education Officer of the District concerned-Member.(v)where absorption pertains to college teachers, two specialists in the subject concerned nominated by the Kulpati of the University to which the college concerned is affiliated-Member.(vi)where absorption pertains to a Principal of College an officer nominated by the Director of Collegiate Education, Madhya Pradesh-Member.(2)The Chairman of the District Selection Committee shall, as he deems necessary, have the power :-(a)to call for such relevant service record of the individual concerned; and(b)to consult specialists in case of technical posts].
