Section 6(10) in M.P. Nagreeya Nikay Samvida Shala Shikshak (Employment and Conditions of Contract) Rules, 2005
(10)Preparation of Provisional Select List. - After scrutiny of the applications received under sub-rule (8)(a), provisional select lists as per sub-rule (9) for each category of candidate in order of their merit shall be prepared and in such list the names of the candidates mentioned in clause (b) of sub-rule (7) shall be shown separately and it shall include a waiting list containing such number of candidates as may be required by the Employing Authority. A unified selection list shall also be prepared in which the name of the candidates having secured highest marks is shown at the; top and other names are shown in descending order limited to the number of vacancies for unreserved category. If there appears to be any candidate from reserved category in the list of unreserved category on the basis of merit, his/her employment shall not be treated against the vacancy of reserved category. Thereafter the names of candidates of reserved category shall be shown in order of their merit limited to the number of vacancies reserved for each such category.
