Section 6(11) in The M.P. Panchayat Samvida Shala Shikshak (Employment and Conditions of Contract) Rules, 2005
(11)Publication of Provisional & Final Select List. - (i) Provisional select lists prepared under sub-rule (10) shall be published in local newspapers and shall also be displayed on the Notice Board of the office of the concerned Panchayat.(ii)A list of candidates, who have not been provisionally selected, shall also be prepared containing their names with details of marks obtained by them and it shall be displayed on the Notice Board of the office of the concerned Panchayat.(iii)If any candidate has any objection in respect of provisional select list published in his behalf, he/she may file his/her objections to the concerned Collector of the District within ten days of the publication of the said list and the Collector shall forward the objections to the concerned Appeal Committee, as specified in Column (6) of Schedule II within two working days of last date of receipt of objections.(iv)The objections filed by the candidate shall be decided by the Appeal Committee within 15 days of the receipt of objections from the Collector after giving all opportunity of due hearing to the candidate, who has filed the objection :Provided that period of 15 days may be extended up to 5 days mentioning the reason therefor. If the objections are not decided by the Appeal Committee within the said period of 15 days and, an extended period of 5 days, then the said objections, on reference from the Government, shall be decided by the Collector.(v)The decision on objections shall be intimated in writing to the person concerned mentioning the reasons therefor.(vi)After disposal of the objections, the final select list shall be published as prescribed and the final select list shall remain valid for a period of one year from the date of final publication.
