Section 8(1) in The M.P. Municipal Corporations (Appointment and Conditions of Service of Officers and Servants) Rules, 2000
(1)When a post meant for direct recruitment falls vacant and the appointing authority is of the opinion that the vacant post is to be filled in the interest of the Corporation, then the Commissioner shall intimate the local Employment Exchange the pay scale, qualifications, eligibility and other conditions prescribed for the post and call a list of eligible candidates. An advertisement in at least two local newspapers shall also be published inviting applications in the prescribed form within a prescribed time limit.
