Section 7(15) in The M.P. Public Services (Promotion) Rules, 2002
(15)[ The reserved post which remains unfilled due to non-availability of suitable public servants of the category for which the post is reserved despite consideration of the names of all public servants eligible for consideration as per the Recruitment Rules, shall be carried forward, that is to say, shall be kept vacant until the suitable public servant belonging to that reserved category is available. In no circumstances any vacancy of reserved category shall be filled-up by promotion from the public servant belonging to any other category.] [Substituted by Notification No. C-3-18-2001-3-EK, dated 11-9-2003.]
