Section 9 in M.P. Contractual Appointment to Civil Post Rules, 2017
9. Inegligibilities for contract appointment of retired Government servants.
(1)If confidential service record of the concerned officer/employee is not "very good" or above category in total;(2)Where there any doubt or charge has been raised at any time during his service period regarding the integrity of concerned officer/employee and his reputation regarding his honesty and efficiency has not been good in general;(3)On being dismissed or removed from the service or pending departmental enquiry/prosecution against him;(4)If concerned officer/employee has been punished during the last 10 years;(5)If his health is not sound;
