Section 14 in The M.P. Civil Services (General Conditions of Services) Rules, 1961
14. Reversion and reappointment.
- Permanent Government servants officiating in a higher grade or service may be reverted to the lower grade or service s from which they were promoted if there are no vacancies in the former grade or service, and such reversion shall not be construed to be a reduction in rank :Provided that the order in which such reversion shall be made will be reverse of the order in which officiating promotion was made, except when administrative convenience renders it necessary to revert an officiating Government servant otherwise than in accordance with this proviso :Provided further that on the occurrence of a fresh vacancy the reappointment to the higher grade or service shall ordinarily be in order of relative seniority of the reverted Government servants.
