Section 4 in M.P. Contractual Appointment to Civil Post Rules, 2017
4. Posts of contract appointment.
- The following posts shall be called the contract appointment post, namely :-(1)Such posts which are sanctioned as contract appointment post in the departmental setup.(2)Notwithstanding anything contained in the Departmental recruitment rules, such post, which requires speciality, experience and specific qualification etc., may be declared contract appointment post by general or special order by concerning departments of the State Government, in exceptional cases, for the purpose of maintaining efficiency in the public administration, excluding the post which requires in the field of judicial service under any law or rule, for the time being in force.(3)Such sanctioned posts of class III and IV in the personal establishment of Chief Minister/ Ministers on which appointments are to be made till the tenure of Chief Minister /Ministers (co-terminus).
