Section 17 in The M.P. State University Service Rules, 1983
17. Select list.
- The [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.] shall approve the list prepared by the Committee with such modifications, if any, as he may deem necessary, made for reasons to be recorded by him.(2)The list as finally approved by the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.] shall form the select list for promotion from the post(s) as in Column (3) of Schedule III to the corresponding post(s) as in column (2) of the said Schedule.(3)The select list shall ordinarily be in force until it is reviewed or revised in accordance with sub-rule (4) of Rule 15, but its validity shall not be extended beyond a total period of 18 months from the date of its preparation : Provided that, in the event of misconduct or a grave lapse in the conduct of performance of duties on the part of any person included in the select list a special review of the select list may be made at the instance of the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.] who may if he thinks fit, remove the name of such person from the select list.
