Section 10(3) in The M.P. Municipal Corporations (Appointment and Conditions of Service of Officers and Servants) Rules, 2000
(3)Subject to the provisions of sub-rule (4), the Committee shall consider the cases of all persons, who on the 1st January of that year has completed such number of years of service (whether officiating or substantive) as specified in column (4) of Schedule III on the posts specified in column (3) of Schedule III from which promotion is to be made and are within the zone of consideration in accordance with the provisions of sub-rule (4) :Provided that no junior person shall be given preference over his senior merely on the ground of having completed the prescribed number of years of service.
