Section 5(3) in The M.P. Municipal Service (Executive) Rules, 1973
(3)Reservation of vacancies to the extent of 15 per cent and 18 per cent of the number of vacancies to be filled shall be made in favour of candidates belonging to the Scheduled Castes and the Scheduled Tribes respectively. Candidates belonging to the Scheduled Castes and Scheduled Tribes, declared by the Committee to be suitable for appointment to the service with due regard to the maintenance of efficiency of Municipal administration and to the academic qualification may be appointed against the vacancies reserved for the candidates of the Scheduled Castes or the Scheduled Tribes, as the case may be. If sufficient number of candidates belonging to the Scheduled Castes and the Scheduled Tribes are not available for filling up all the vacancies reserved for them, the remaining vacancies shall be filled from amongst other candidates.
