Section 4(2) in The M.P. Government Servants (Temporary and Quasi-Permanent Service) Rules, 1960
(2)Where recruitment to a specified post is required to be made in consultation with the Public Service Commission, Madhya Pradesh, no such declaration shall be issued, except after consultation with the Commission :[Provided that where according to any rules the appointments or promotions were required to be made in consultation with the Commission and where such consultation has been made, no further consultation with the Commission shall be necessary at the time of declaring the Government servant as quasi-permanent:] [Inserted by M.P. Rajpatra, Part IV (Ga), dated 25-1-1974.][Provided further that where an appointment requiring consultation with the Public Service Commission was made without such consultation in such case before a Government servant is declared to be in quasi-permanent service consultation with the Public Service Commission shall be necessary.] [Substituted by M.P. Rajpatra (Asadharan), dated 22-12-1975.]
