Section 2(d) in The M.P. Public Services (Promotion) Rules, 2002
(d)"Cadre" means a strength of service or part of the service consisting of both temporary and permanent posts and does not include employees engaged as a casual labour, work-charged, contingency paid and daily wager group of posts for which a combined gradation list is separately required to be prepared as per Recruitment Rules will constitute a part cadre for this service;
