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State of Madhya Pradesh - Section

Section 8 in The M.P. Ashaskiya Shikshan Sanstha (Adhyapakon Tatha Anya Karmachariyon Ki Bharti) Niyam, 1979

8.

(1)Where an Institution desires to fill up any vacancy of a post of a teacher or other employees, it shall make a reference to that effect to the Education Officer, the Divisional Superintendent of Education or the Ayog as the case may be, alongwith a requisition in Form III.
(2)On receipt of a reference under sub-rule (1), the Education Officer, the Divisional Superintendent of Education or the Ayog, as the case may be, shall furnish information to the Institution concerned in Form IV and such information shall relate to,-
(a)Person having more length of continuous service in educational institution shall be given priority over the person having lesser service at his credit;
(b)Person who was permanent in service shall have priority over a person who was temporary in service; or
(c)Person whose services were terminated earlier shall have priority over a person whose services were terminated later.
(3)If no suitable and otherwise qualified teacher or other employee is available, the Education Officer, the Divisional Superintendent of Education or Ayog, as the case may be, shall furnish a non-availability certificate to the Institution concerned.