Section 11 in The M.P. Municipal Service (Executive) Rules, 1973
11. Initial constitution of the service.
- Subject to Rule 10 but notwithstanding anything contained in the following rules, those Municipal Officers who are continuously working as Chief Municipal Officers at the time of the commencement of these Rules shall be deemed to have been appointed to the service.[12. Direct recruitment. - (1) The selection of candidates for direct recruitment to the service shall be made by the Commission through competitive examination.(2)The list drawn by the Commission shall be submitted to the State Government and also be published for general information. The State Government shall consider the list prepared by the Commission for appointment in accordance with the provisions of the Act and these rules, in the order in which their names appear in the list.(3)The inclusion of a candidate's name in the list shall confer no right to appointment unless the Government is satisfied after such enquiry as may be considered necessary that the candidate is suitable in all respect for appointment to the service.] [Substituted by Notification No. 35-XVIII-1-88, dated 9-12-1988.]
