Section 10(8) in The M.P. Municipal Corporations (Appointment and Conditions of Service of Officers and Servants) Rules, 2000
(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.
