Section 9 in The M.P. Municipal Corporation Contract Service (Condition of Appointment and Service) Rules, 2007
9. Other Conditions.
(1)The selected candidate shall execute an agreement with the Appointing Authority/Commissioner on Non Judicial Stamp of Rs. 50 (Rupees fifty only) just after the receipt of the appointment order. Expenses on execution of the agreement shall be borne by the selected candidate.(2)It is compulsory for the person to join duties within 15 days of the issue the appointment order at the place of contract appointment. In the event of not joining the duties within the said period, the contract appointment shall stand cancelled automatically.(3)Any person appointed under these rules shall work under the administrative control of the Commissioner the Municipal Corporation.(4)Any person appointed under these rules shall be entitled to receive travelling allowance as applicable to the officers/employees of the Municipal Corporation.(5)The members of service on contract basis shall not be entitled for any pensionary benefits and shall not be entitled for any bonus etc.(6)The officers/employees appointed on contract basis shall not be entitled for transfer nor shall their post be transferable.(7)The contract officer or employee shall be entitled for maximum 13 days casual leave in a calendar and at once may avail only three days casual leave. Women officers/employees shall be entitled for ninety days maternity leave. The power to sanction above mentioned leave shall vest in the Commissioner of the Municipal Corporation.(8)The officers/employees appointed on contract basis shall not be entitled for regularization.(9)The contract service can be terminated after one month notice or on payment of one month contract amount by either party at any time.(10)Am person appointed under these rules shall not be entitled for dearness allowance, house rent allowance or any other allowance.(11)If the member of service on contract basis is absent from his duly for more than a month without any specific reason and without intimation, then his contract appointment shall be deemed to be terminated automatically from the date of such absence.(12)Other service conditions shall be such as may be specified in the appointment order.
