Section 7(2) in The M.P. Government Servants (Temporary and Quasi-Permanent Service) Rules, 1960
(2)Every appointing authority shall, from time to time, prepare a list, order or precedence, of persons in quasi-permanent service who are eligible for a permanent appointment. In preparing such a list, the appointing authority shall consider primarily the merit and secondarily the seniority of the Governor servants concerned. All permanent appointments which are reserved under sub-rule (1) under the control of any appointing authority shall be made in accordance with such list.
