Section 4(2) in The M.P. Civil Services (General Conditions of Services) Rules, 1961
(2)The classification of an existing service or post and of a new service or post shall be as determined by the Government :Provided that the classification of an existing service or post under the orders that may have been issued before the coming into force of these rules shall be deemed to be its classification under these rules unless modified by special or general orders issued in this behalf :Provided further that a change in classification of a service or post from Class I to Class II or from Class II to Class HI or from Class HI to Class IV shall not be deemed to be a reduction in rank of the person affected.
