Section 3 in The M.P. Lok Seva (Anusuchit Jatiyon, Anusuchit Jan Jatiyon Aur Anya Pichhade Vargon Ke Liye Arakshan) Adhiniyam, 1994
3. Application of the Act.
- This Act shall apply to the establishment as defined in this Act but shall not apply to the following employments :-(1)any employments under the Government of India;(2)[x x x] [[Items (2) and (4), Omitted by M.P. Act No. 10 of 2002 (w.e.f. 13-5-2002). Prior to amendment they were as under:'(2) Compassionate appointment made on account of the death of Government servants or otherwise in accordance with general orders of the Government.(4)Casual appointment.']](3)Posts to be filled by transfer or by deputation;(4)[x x x] [[Items (2) and (4), Omitted by M.P. Act No. 10 of 2002 (w.e.f. 13-5-2002). Prior to amendment they were as under:'(2) Compassionate appointment made on account of the death of Government servants or otherwise in accordance with general orders of the Government.(4)Casual appointment.']](5)Appointments made to the Madhya Pradesh High Judicial Service.
