Section 4 in The M.P. Civil Services (General Conditions of Services) Rules, 1961
4. Classification.
(1)The public services of the State shall be classified as follows :-(i)The Madhya Pradesh Civil Service Class I;(ii)The Madhya Pradesh Civil Service Class II;(iii)(a)The Madhya Pradesh Civil Services Class HI (Non-Ministerial);(b)The Madhya Pradesh Civil Services Class III (Ministerial); and(iv)The Madhya Pradesh Civil Services Class IV.(2)The classification of an existing service or post and of a new service or post shall be as determined by the Government :Provided that the classification of an existing service or post under the orders that may have been issued before the coming into force of these rules shall be deemed to be its classification under these rules unless modified by special or general orders issued in this behalf :Provided further that a change in classification of a service or post from Class I to Class II or from Class II to Class HI or from Class HI to Class IV shall not be deemed to be a reduction in rank of the person affected.
