Section 5 in The M.P. Municipal Corporation Contract Service (Condition of Appointment and Service) Rules, 2007
5. Mode of Selection and appointment to the posts.
(1)The number of contract posts in the Municipal Corporation shall be determined by the Appointing Authority and after the commencement of these rules the appointments in the cadre of Contract Officers/Employees shall be made by direct recruitment through the selection.(2)Selection and appointment. - All the appointment to the posts specified in Schedule shall be made by the Appointing Authority on the basis of the recommendation of the Selection Committee as specified in column (6) of the said Schedule.(3)Age Limit. - The minimum and maximum age limit for contractual appointment shall be 21 years and 65 years respectively, on the first day of January of that year in which the appointment is to be made.(4)Minimum Educational Qualification. - Minimum Educational Qualification for the appointment on contract basis of candidates shall be such as specified in the Schedule.(5)Provision for Reservation. - There shall be reserved posts for the candidates belonging to Scheduled Castes. Scheduled Tribes and other Backward Classes at the stage of direct recruitment on contract basis in accordance with the provisions contained in Madhya Pradesh Lok Seva (Anusuchit Jatiyon, Anusuchit Jan Jatiyon Aur Anya Pichhada Vargo ke liye Arakshan) Adhiniyam, 1994 (No. 21 of 1994) and orders/instructions issued by the Government from time to time.(6)Advertisement. - The posts of contract officers/employees shall be advertised by the Appointing Authority in at least two state level newspapers. A copy of the advertisement shall also be exhibited on the notice board of the Municipal Corporation.(7)On receiving the application, the Commissioner shall scrutinize the applications received and shall prepare a list of the eligible candidates.(8)The Appointing Authority shall ensure that the selection of the candidates shall be made by competitive examination or by interview or by both.(9)The selection of the candidates shall be made by the committee as specified in the Schedule.(10)The selection committee shall prepare a list of the candidates on the basis of the marks obtained in competitive examination or interview or both as the case may be and such selection list shall contain the number in double to the number of the posts to be filled. This selection list shall be submitted to the Appointing Authority.(11)The appointing authority shall make the appointment in such serial number as their appeared in the selection list.
