Section 5 in M.P. Contractual Appointment to Civil Post Rules, 2017
5. Methods of Appointment.
- Contractual appointments in the concerned department of State Government may be made in the following manners, namely :-(1)on the posts mentioned under Rule 4(1) by way of public advertisement;(2)on the posts mentioned in Rule 4(2) by way of contract appointment of non-Government persons retired Government servant, on exceptional specific cases, on the basis of specialization, experience, special qualification and his suitability for the post after approval of the finance Department;(3)on the posts mentioned under Rule 4(3) by the person recommended by the Chief Minister/Ministers on the basis of prescribed qualification/ eligibility and suitability for the post.
