Section 8 in The M.P. Municipal Corporations (Appointment and Conditions of Service of Officers and Servants) Rules, 2000
8. Procedure for direct recruitment.
(1)When a post meant for direct recruitment falls vacant and the appointing authority is of the opinion that the vacant post is to be filled in the interest of the Corporation, then the Commissioner shall intimate the local Employment Exchange the pay scale, qualifications, eligibility and other conditions prescribed for the post and call a list of eligible candidates. An advertisement in at least two local newspapers shall also be published inviting applications in the prescribed form within a prescribed time limit.(2)On receiving the applications the Commissioner shall scrutinise the applications and prepare a list of eligible candidates including the list of candidates received from the Employment Exchange.(3)The appointing authority shall decide whether the selection of candidates shall be made by competitive examination or by oral interview or by both.(4)The selection of candidates shall be made by the Committee as specified in Schedule IV.(5)The Selection Committee shall prepare a select list of candidates on the basis of the marks obtained in the competitive examination or oral interview or both, is the case may be, and such list shall contain twice the number of vacant posts. This select list shall be submitted to the appointing authority.(6)Alter approval of the select list by the appointing authority, it shall be published and such list shall be valid for a period of one year from the date of its publication for appointment in the Corporation.(7)The appointing authority shall appoint candidates in the order in which their names appear in the select list.(8)The inclusion of a candidate's name in the list, confers no right to appointment unless the appointing authority is satisfied after such inquiry, as it may consider necessary, that the candidate is suitable in all respect for appointment to the service.
