Section 9(4) in The M.P. Civil Services (General Conditions of Services) Rules, 1961
(4)If at the end of the period of the trial the officiating Government servant is considered suitable for the service or post to which he has been appointed he shall, if there is a permanent post available, be confirmed in the service or post to which he has been appointed otherwise a certificate shall be issued in his favour by the appointing authority to the effect that the officiating Government servant would have been confirmed but for the non-availability of the permanent post and that as soon as a permanent post becomes available he will be confirmed.
