Section 7 in The M.P. State University Service Rules, 1983
7. Absorption.
- The absorption or termination of services of the persons, serving on any of the posts in the cadres comprising the Service immediately before its constitution shall be governed by the following provisions, namely :-(a)The [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.] shall appoint a Committee consisting of Senior Kulpati as Chairman and the Chairman of the Public Service Commission or a member thereof nominated by him and the [Commissioner Higher Education or a member not below the rank of Additional Director nominated by him] [Substituted by Notification No. F-52-29-94-C-3-XXXVIII, dated 3-9-1994.] as its members to consider the cases of all persons serving on any of the posts comprising the service immediately prior to the constitution of the service and not liable to be permanently absorbed by virtue of not having been conferred in such post before 1st September, 1980 as laid down in sub-section (4) of Section 15-A.(b)The Committee shall screen the cases of all such persons and make recommendations to the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.] as to whether such persons should at all be absorbed and if so, whether permanently or provisionally.(c)The [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.] may pass such orders on the recommendation of the Committee under clauses (b) and (d) as he deems fit :Provided that there it is proposed to terminate the services of a person under sub-section (4) of Section 15-A, he shall be given an opportunity of being heard, before such an order is passed.(d)A case of every person absorbed provisionally shall be reviewed annually by the Committee constituted under clause (a), which shall, alter such review, recommend to the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.] whether the person is fit for permanent absorption or otherwise, or his work and conduct need to be further observed before taking a decision in this regard.(e)One month's salary' payable under sub-section (4) of Section 15-A shall be paid by the University in which the person concerned was employed immediately before the commencement of these rules.
