Section 5(3) in The M.P. Panchayat Adhyapak Samvarg (Employment and Conditions of Services) Rules, 2008
(3)At the time of appointment/merger, the provisions of' Madhya Pradesh Lok Seva (Reservation for Scheduled Caste, Scheduled Tribe and Other Backward Classes) Act, 1994 (No. 21 of 1994) and the instructions issued by General Administration Department vide its Notification No. F-6-l-2002-A.P.-One, dated 19-9-2002 shall be complied with and action shall be taken in pursuance of the orders issued from time to time.
