Section 11(1) in M.P. Contractual Appointment to Civil Post Rules, 2017
(1)On the contract appointment posts mentioned under Rule 4(1), the contract appointment for the first time shall be made for the period of not more than one year however, the State Government may, take decision of renewal of contract appointment by extending the period of contract appointment for a period of maximum one year at one time depending on the necessity and assessing suitability of person appointed on contract.
