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State of Madhya Pradesh - Section

Section 6 in The M.P. Lok Seva (Anusuchit Jatiyon, Anusuchit Jan Jatiyon Aur Anya Pichhade Vargon Ke Liye Arakshan) Rules, 1998

6. Submission of half yearly reports.

- For the purpose of sub-section (1) of Section 15, the half yearly report on the appointments made by every appointing authority shall be furnished in the following manner and in the forms indicated hereunder :
(a)A half yearly report of the appointments made by every appointing authority shall be submitted for the period from January to June in the month of August and from July to December in the month of February to the concerning Head of the Department in the form of statement in Schedule IV-A. Such half yearly report of appointments shall also be sent to the Divisional Commissioner in respect of Divisional level recruitment and to the Collector in respect of district level recruitment by every appointing authority.
(b)A half yearly report of the promotion made by every authority shall be submitted for the period from January to June in the month of August and from July to December in the month of February to the concerning Head of the Department in the form of statement in Schedule IV-B. Such half yearly report of promotion shall also be sent to the Divisional Commissioner in respect of Divisional Level Promotion and to the Collector in respect to District Level Promotion by every authority.
(c)The Secretary of the department in Government shall send to the State Government in the General Administration Department in the month of March and September of every year consolidated statement in Schedules IV-'A' and IV-'B' in respect of all offices under his control. Similarly Divisional Commissioners and Collectors shall also send to the State Government in the General Administration Department in the month of February and August of every year a consolidated statement in Schedules IV-A and IV-B in respect of all recruitment and promotion made at the divisional level and district level respectively.