Section 10 in The M.P. Municipal Corporations (Appointment and Conditions of Service of Officers and Servants) Rules, 2000
10. Promotion.
(1)Subject to the provisions of Rule 4, the Committee specified in Schedule IV shall select candidates for departmental promotion on the posts as shown in column (2) of Schedule III.(2)When a post to be filled by promotion falls vacant and in the opinion of the appointing authority the filling up the vacant post is necessary in the interest of the Corporation, then the Commissioner, shall prepare the seniority list of officers/employees shown in column (3) of Schedule III, their character rolls, the details of award/punishment given to such officers/employees and submit before the Committee specified in Schedule IV.(3)Subject to the provisions of sub-rule (4), the Committee shall consider the cases of all persons, who on the 1st January of that year has completed such number of years of service (whether officiating or substantive) as specified in column (4) of Schedule III on the posts specified in column (3) of Schedule III from which promotion is to be made and are within the zone of consideration in accordance with the provisions of sub-rule (4) :Provided that no junior person shall be given preference over his senior merely on the ground of having completed the prescribed number of years of service.(4)(a)The selection of candidates eligible for promotion shall be made on the basis of merit-cum-seniority in respect of class I officers and seniority subject to fitness in respect of class II, III and IV officers/employees.(b)The reservation for the posts of Scheduled Castes, Scheduled Tribes and Other Backward Classes and zone of consideration shall be in accordance with the provisions of rules made or instructions issued in this behalf by the State Government from time to time for the Government Servants.(5)The Committee shall prepare a list of such persons who fulfil the conditions prescribed in sub-rule (3) and to whom the Committee considers to be suitable for promotion to the service. The list shall be sufficient to cover the anticipated vacancies on account of retirement and promotion during the course of one year from the date of preparation of select list.(6)The names of persons included in the list shall be arranged in order of seniority on the post as specified in column (3) of the Schedule III.(7)The Committee shall submit the select list to the appointing authority within one week from the date of meeting of the Committee.(8)Appointment by promotion shall be made by the appointing authority in the order in which the names appear in the select list :Provided that if the appointing authority is not agreed with any name in the list then such name may be removed from the list alter giving sufficient and clear reasons in writing.
