Section 11 in The M.P. State University Service Rules, 1983
11. Direct recruitment.
(1)Selection for recruitment to the Service may be held at such intervals as the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.] may, in consultation with the Commission, determine from time to time.(2)The selection of suitable candidates for the Service shall be made by the Commission after interviewing them, if necessary, after prior screening of cases of eligible candidates by applying such criteria and/or through such tests or examinations as the Commission may deem fit.(3)[ There shall be reserved posts for the persons belonging to the Scheduled Castes. Scheduled Tribes and Other Backward Classes at the Stage of direct recruitment in accordance with the provisions contained in the Madhya Pradesh Lok Seva (Anusuchit Jatiyon, Anusuchit Jan Jatiyon or Anya Pichheda Vargon Ke Liye Arakshan) Adhiniyam, 1994 (No. 21 of 1994)] [Substituted by Notification No F-73-5-95-C-38, dated 7-10-1997.].(3)15 percent and 18 percent of the available vacancies for direct recruitment shall be reserved for candidates who are members of the Scheduled Tribes respectively.(4)In filling the vacancies so reserved, candidates w ho are members of the Scheduled Castes and the Scheduled Tribes shall be considered for appointment in the order in which their names appear in the list referred to in Rule 12 irrespective of their relative rank as compared with other candidates.(5)Candidates belonging to the Scheduled Castes or the Scheduled Tribes considered by the Commission to be suitable for appointment to the Service with due regard to the maintenance of efficiency of administration, may be appointed to the vacancies reserved for the candidates of the Scheduled Castes or the Scheduled Tribes, as the case may be under sub-rule (3).(6)If a sufficient number of candidates belonging to the Scheduled Castes and the Scheduled Tribes is not available for filling all the vacancies reserved for them, the remaining vacancies shall be re-advertised exclusively for these candidates, if even after re-advertisement, any vacancies remain unfilled, they shall be filled from among the general candidates and an equivalent number of additional vacancies shall be reserved for candidates belonging lo the Scheduled Castes or the Scheduled Tribes, as the case may be during the subsequent selection :Provided that the total number of vacancies reserved for candidates belonging to the Scheduled Castes and Scheduled Tribes (included the vacancies carried forward) shall not at any time exceed forty five percent of the total vacancies advertised.(7)[ 30 percent posts shall be reserved for women candidates, in accordance with the provision of the Madhya Pradesh Civil Services (Special Provision for Appointment of Women) Rules, 1997.] [Inserted by Notification No. F-73-5-97-C-3-XXXVIII, dated 13-7-1998.]
