Section 8(8) in The M.P. State University Service Rules, 1983
(8)ex-servicemen who are medically boarded out on account of gun-shot wounds and the like.N.B. - Candidates who are considered eligible for the selection under the age concessions specified in items (i) and (ii) of sub-clause (c) shall not be eligible for appointment if after submitting the application they resign from service either before or after taking the examination. They will however, continue to be eligible if they are retrenched from the service or post after submitting the applications. In no other case shall these age limits be relaxed.Departmental candidates must obtain previous permission of the appointing authority to appear for the examination.(ii)Qualifications. - He must possess the qualifications prescribed for the service in Schedule II :Provided that-(a)in exceptional cases the Commission may, with the approval of the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.], treat as qualified a candidate who, though not possessing any of the qualifications prescribed in this clause, has passed examination conducted by other institutions by a standard which, in the opinion of the Commission, justifies the consideration of the candidate for selection, and(b)a candidate who is otherwise qualified but has taken a degree from a University not specifically recognized by Government may also be considered for selection at the discretion of the Commission.(iii)Fees. - He must pay the fees prescribed by the Commission.
