Section 16 in The M.P. Panchayat Contract Service (Indian System of Medicine Unani and Homeopathy) Rules, 1999
16. Appointment to Contract Service.
- All appointments under a contract for any special purpose or purposes (for a total period irrespective of breaks, not exceeding three years) after the commencement of these rules, shall be made by the appointing authority as shown in Schedule-V and no such appointment shall be made except after selection by one of the methods of recruitment specified in Rule 7.
