Section 5 in The Chhattisgarh Municipal Service (Executive) Rules, 1973
5. Method of recruitment.
(1)Recruitment to the service shall be made :-(a)by direct recruitment;(b)by promotion :Provided that the State Government may make temporary appointment for a total period not exceeding six months by direct recruitment to a permanent post in the service if it is necessary in the public interest that appointment should be made immediately and the recruitment on the result of the selection by the Commission would take time.(c)The filling up of vacancies in all classes of Municipal Councils by direct recruitment and by promotion shall be as shown in the Second Schedule.(2)Subject to the provisions of these rules, the method or methods of recruitment to be adopted for the purpose of filling any particular vacancy or vacancies in the service, or such vacancies therein as may be required to be filled during any particular period of recruitment and the number of persons to be recruited by each method shall be determined on each occasion by the State Government.(3)[ Reservation for filling up vacancies by direct recruitment from the categories of Scheduled Caste, Scheduled Tribe and Other Backward Classes, the Chhattisgarh Lok Seva Ayog (Anusuchit Jatiyon, Anusuchit Janjatiyon Aur Anya Pichhade Vargon Kc Liye Arakshan) Adhiniyam, 1994 (No.. 21 of 1994) and Chhattisgarh Lok Seva Ayog (Anusuchit Jatiyon, Anusuchit Janjatiyon Aur Anya Pichhade Vargon Ke Liye Arakshan) Niyam, 1998 shall be applicable.] [Substituted by Notification No. F-5-40/18/2005, dated 1-3-2005.](4)[ Reservation for filling up vacancies by direct recruitment for Women category the Chhattisgarh Civil Seva (Mahilaon Ki Niyukti Hetu Vishesh Upabandh) Niyam, 1997 shall be applicable.(5)Reservation for filling up the vacancies by direct recruitment from the categories of Physically handicapped, the Goverment of Chhattisgarh, General Administration's Order No. F-8-2/96/(i), Bhopal, dated 30 May, 1997 shall be applicable.] [Added by Notification No. F-5-40/18/2005, dated 1-3-2005.]
