Section 7(d) in The M.P. State University Service Rules, 1983
(d)A case of every person absorbed provisionally shall be reviewed annually by the Committee constituted under clause (a), which shall, alter such review, recommend to the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.] whether the person is fit for permanent absorption or otherwise, or his work and conduct need to be further observed before taking a decision in this regard.
