Section 8 in M.P. Contractual Appointment to Civil Post Rules, 2017
8. Qualifications and eligibility criteria for appointment.
- In cases of contract appointment the qualifications and eligibility criteria shall be the same as prescribed in Rule 5 and 6 of the Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961. For contract appointment minimum educational and other qualification shall be the same as prescribed in departmental recruitment rules per the said post
