Section 6(13) in The M.P. Panchayat Samvida Shala Shikshak (Employment and Conditions of Contract) Rules, 2005
(13)Employment from Final Select List. - (a) The employment from the final select list shall be made in accordance with the roster prescribed by the Government and duly maintained by the Zila Panchayat or Janpad Panchayat, as the case may be, under Madhya Pradesh Lok Seva (Anusuchit Jatiyon, Anusuchit Janjatiyon Aur Anya Pichhade Vargon Ke Liye Arakshan) Adhiniyam, 1994.(b)A contract shall be made by the Employing Authority with the selected candidate a school in the form as prescribed in the Appendix to these rules. The candidates shall the given the choice, following the order given in Schedule-IV to select schools, in descending order of merit in the final select list. The selection of school by the candidates be, through counselling.
