Section 12(4) in The M.P. Civil Services (General Conditions of Services) Rules, 1961
(4)Seniority of Adhoc employees. - (a) A person appointed on adhoc basis shall not get any seniority till the regularisation of his services.(b)If a person is appointed on adhoc basis by substantially following the procedure laid down by the Recruitment Rules and the appointee continues in the post uninterruptedly till the regularisation of his service in accordance with the rules, the period of officiating service shall be counted for seniority.]
