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State of Madhya Pradesh - Section

Section 7 in The M.P. Civil Services (General Conditions of Services) Rules, 1961

7. Methods of recruitment.

- Candidates shall be selected for appointment to a service or post by one or more of the following methods as may be prescribed, namely :-
(i)direct recruitment;
(ii)promotion;
(iii)transfer of person or persons already employed in another service or post :
Provided that Commission shall be consulted before a person is appointed to service or post if such consultation is necessary under Article 320 of the Constitution read with the Madhya Pradesh Public Service Commission (Limitation of Function) Regulations, 1957.