Section 13 in The M.P. Municipal Service (Executive) Rules, 1973
13. Promotions.
(1)Subject to the provisions of Rule 5 of these rules, the post of Chief Municipal Officer in select Grade, Class I, Class II and Class III shall be filled by promotion as laid down in the Second Schedule.(2)[ The selection of candidates for departmental promotion to select Grade, Class I, Class II and Class III, Chief Municipal Officers shall be made by a Committee consisting of the following :-(i)Chairman, State Public Service Commission or his nominee-Chairman.(ii)Secretary to Government Local Government Department-Member.(iii)Director, Directorate of Urban Administration-Member-Secretary.The Committee shall meet atleast once in every year to consider all cases for promotion and submit its recommendations to the State Government. After the consideration, the Committee shall draw up a list of persons recommended for promotion and send the same to the State Government within a month from the date of meeting. In selecting the candidates for promotion, in addition to the minimum qualification prescribed in the rule, regard shall be had to-(i)integrity;(ii)tact and energy;(iii)intelligence and aptitude; and(iv)experience and record of service.](3)On receipt of recommendations of the Committee, the State Government shall pass such orders, as they deem fit. The persons so selected shall be placed on a select list in order of their seniority and shall be appointed by the State Government when a vacancy occurs in the respective cadres.(4)The select list shall be reviewed and revised every year by the State Government and shall be deemed to be a confidential document.(5)The select list of candidates selected for appointment by promotion shall be maintained by the State Government for each grade separately.(6)An officer's name may be removed by the State Government from the select list at any time if the Government is satisfied with regard to his unsuitability for promotion.
