Section 15 in M.P. Contractual Appointment to Civil Post Rules, 2017
15. Other conditions.
(1)Persons appointed on contract shall be governor by the Madhya Pradesh Civil Services (Conduct) Rules, 1965.(2)Persons appointed on contract shall not be eligible for any kind of pension gratuity or death benefit or the period of contract and the annual increment shall no be payable as well.(3)Confidential Report/PAR (Performance Appraisal Report) of the employees appointed on contract shall be recorded so that his work may be assessed in case he is to be given appointment on contract for the next year.(4)During the contract appointment of retired Government servants, he/they may be transferred to equivalent post in other offices and he/they may also be given additional responsibility in addition to the work of contract post which shall be mandatory for him/them to accept.(5)Person appointed on contract shall have to deposit minimum of 10 percent of his contract pay in life insurance pension scheme or PPF for social security of his family and he shall intimate this fact to the appointing authority as to which of the scheme he has opted :Provided that this provision shall not be applicable to retired Government servants.(6)Retired Government servant appointed on contract, shall be eligible to retain the Government Accommodation if he is occupying the Government Accommodation at the time of retirement and license fee shall be recovered from him as per Rule 45-A of Madhya Pradesh Fundamental Rules.
