Section 5 in The M.P. Municipal Service (Executive) Rules, 1973
5. Method of recruitment.
(1)Recruitment to the service shall be made :-(a)by direct recruitment;(b)by promotion :Provided that the State Government may make temporary appointment for a total period not exceeding six months by direct recruitment to a permanent post in the service if it is necessary in the public interest that appointment should be made immediately and the recruitment on the result of the selection by the [Commission] [Substituted by Notification No. 35-XVIII I-88, dated 9-12-1988.] would take time.(c)The filling up of vacancies in all classes of Municipal Councils by direct recruitment and by promotion shall be as shown in the Second Schedule.(2)Subject to the provisions of these rules, the method or methods of recruitment to be adopted for the purpose of filling any particular vacancy or vacancies in the service, or such vacancies therein as may be required to be filled during any particular period of recruitment and the number of persons to be recruited by each method shall be determined on each occasion by the State Government.(3)Reservation of vacancies to the extent of 15 per cent and 18 per cent of the number of vacancies to be filled shall be made in favour of candidates belonging to the Scheduled Castes and the Scheduled Tribes respectively. Candidates belonging to the Scheduled Castes and Scheduled Tribes, declared by the Committee to be suitable for appointment to the service with due regard to the maintenance of efficiency of Municipal administration and to the academic qualification may be appointed against the vacancies reserved for the candidates of the Scheduled Castes or the Scheduled Tribes, as the case may be. If sufficient number of candidates belonging to the Scheduled Castes and the Scheduled Tribes are not available for filling up all the vacancies reserved for them, the remaining vacancies shall be filled from amongst other candidates.
