Section 11 in M.P. Contractual Appointment to Civil Post Rules, 2017
11. Period of Appointment.
(1)On the contract appointment posts mentioned under Rule 4(1), the contract appointment for the first time shall be made for the period of not more than one year however, the State Government may, take decision of renewal of contract appointment by extending the period of contract appointment for a period of maximum one year at one time depending on the necessity and assessing suitability of person appointed on contract.(2)Except the post specified in Rule 4(1), the total period of contract appointment shall not be more than five years.(3)Either of parties may terminate the contact appointment during the period of contract appointment by giving one month's notice in advance or paying one month's salary in lieu thereof.(4)Contract appointment shall be deemed terminated automatically on expiry of the period of the contract appointment and no separate order shall be needed for terminating the services.
