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State of Madhya Pradesh - Section

Section 5 in The M.P. State University Service Rules, 1983

5. Method of recruitment.

(1)Without prejudice to the provisions of Rule 7, recruitment to the Service after the commencement of these rules, shall be by the following methods, namely :-
(a)by direct recruitment,
(b)by promotion of persons, holding a lower post which may or may not comprise the Service, to a higher post comprising the Service, and
(c)by deputation from the State Government or any organization other than the Universities as the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.] may deem fit.
(2)The number of persons recruited by various methods under sub-rule (1) shall be in accordance with the percentage shown in Schedule I.
(3)Notwithstanding anything to the contrary contained in sub-rules (1) and (2), if in the opinion of the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.], the exigencies of Service so require, he may, in consultation with the Commission, adopt such methods of recruitment to the service, other than those prescribed in sub-rule (1) as he may, by an order issued in this behalf, specify.