Section 12(1) in The M.P. State University Service Rules, 1983
(1)The Commission shall forward to the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.] a list arranged in order of merit of the suitable candidates who have qualified by such standards as the Commission may determine and of the candidates belonging to the Scheduled Castes and Scheduled Tribes who, though not qualified by that standard, are declared by the Commission to be suitable for appointment lo the Service with due regard lo the maintenance of efficiency of administration. The list shall also be published for general information.
