Section 6(7) in The M.P. Panchayat Samvida Shala Shikshak (Employment and Conditions of Contract) Rules, 2005
(7)(a)Posts shall be reserved for candidates belonging to Scheduled Castes, Scheduled Tribes and Other Backward Classes in accordance with the provisions of the Madhya Pradesh Lok Seva (Anusuchit Jatiyon, Anusuchit Janjatiyon Aur Anya Pichhade Vargon Ke Liye Arakshan) Adhiniyam, 1994 (No. 21 of 1994), instruction issued by the General Administration Department vide its Notification No. F-6-l-2002/Reservation Cell/1, dated 19-9-2002 and orders issued by the State Government from time to time in pursuance of Madhya Pradesh Lok Seva (Anusuchit Jatiyon, Anusuchit Janjatiyon Aur Anya Pichhade Vargon ke Liye Arakshan) Rules, 1998.(b)For each category of vacant posts, the reservations shall be :-(i)50% for women;(ii)Subject to the proviso of Section 33 of Persons with Disabilities (Equal Opportunities, Proection of Rights and hull Participation) Act, 1985 (1 of 1986) 6% for disabled persons (2% for visually impaired, 2% for hearing impaired, 2% for orthopaedically disabled);(iii)10% for ex-army personnel;(iv)To any other category' which may be notified by the Government from time to time.
