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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(2) in The M.P. Municipal Service (Executive) Rules, 1973

(2)[ The selection of candidates for departmental promotion to select Grade, Class I, Class II and Class III, Chief Municipal Officers shall be made by a Committee consisting of the following :-
(i)Chairman, State Public Service Commission or his nominee-Chairman.
(ii)Secretary to Government Local Government Department-Member.
(iii)Director, Directorate of Urban Administration-Member-Secretary.
The Committee shall meet atleast once in every year to consider all cases for promotion and submit its recommendations to the State Government. After the consideration, the Committee shall draw up a list of persons recommended for promotion and send the same to the State Government within a month from the date of meeting. In selecting the candidates for promotion, in addition to the minimum qualification prescribed in the rule, regard shall be had to-
(i)integrity;
(ii)tact and energy;
(iii)intelligence and aptitude; and
(iv)experience and record of service.]