Section 3 in The M.P. Lok Seva (Anusuchit Jatiyon, Anusuchit Jan Jatiyon Aur Anya Pichhade Vargon Ke Liye Arakshan) Rules, 1998
3. Maintenance of Roster.
- There shall he maintained a Roster as required by clause (iii) of sub-section (2) of Section 4 of the Act in the manner specified below :-(1)Separate 100 point roster for each categories of post at the stage of direct recruitment shall be maintained for State, Division and District level. These rosters shall be maintained by each appointing authority according to Schedules I, II and III as may be relevant for each level of appointment.(2)Separate roster shall also be maintained in the form as specified in Schedules I, II and III, as the case may be, for those temporary posts likely to be continued for more than two months. Each appointing authority shall keep a register in his office in which categorywise details of the appointments made for each year shall be shown.(3)The name of the person appointed shall be entered in the column against the point specified for that class and unfilled point of roster shall be kept vacant and such vacancy shall be filled by appointing a person of that category only.(4)[ The roster maintained under sub-rules (1), (2) and (3), shall be kept in custody of the incharge establishment officer and in the event of his transfer or change in work distribution, the charge of the maintained roster/rosters shall be handed over and taken over accordingly by the concerned officers.] [Inserted by Notification No. F. 6-1-2002-R.C.-1, dated 28-8-2002.]
