Section 4 in Chhattisgarh Civil Sewa (Samvida Niyukti) Niyam, 2004
4. Posts for Contract Appointment.
- Subject to anything in the Departmental Recruitment Rules, the government may declare any post for direct recruitment as posts on contract appointment by general or specific order, in the said order for the specified period not exceeding 5 (five) years.But such posts cannot be declared as posts on contract appointment, which are to be filled by promotion i.e. promotion quota.But due to non-availability of government servants for the posts to be filled up by promotion with minimum qualification or due to unavoidable reasons fulfilment of the posts, may not be possible, by promotion, then for that period only, till promotion may not be possible, such posts may be filled by contract.
