Section 7(1) in The M.P. Government Servants (Temporary and Quasi-Permanent Service) Rules, 1960
(1)Subject to the provisions of this rule a Government servant in respect of whom a declaration has been issued under Rule 3, shall be eligible for a permanent appointment on the occurrence of a vacancy in the specified posts which may be reserved for being filled from among persons in quasi-permanent service in accordance with such instructions as may be issued by the Governor in this behalf from time to time.Explanation. - No such declaration shall confer upon any person a right to claim permanent appointment to any post.
