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Bhopal, the 25th November 1995
No. F. 1-12-95-XLV.--In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India, the Governor of Madhya Pradesh hereby makes the following amendments in the Class-IV Employees Aviation Services Recruitment Rules, 1987, namely :—
AMENDMENT
In the said rules,— In rule 4 for the words "Scheduled Castes and Scheduled Tribes" the wards "Scheduled Caste, Scheduled Tribes and Other Backward Classes" shall be substituted.
(2) For the Schedule, the following Schedule shall be substituted, namely :--
"SCHEDULE-. (See Rule 2)
S.
Sl. Name Number Classi- Scale of Method of For Direct recruitment only Whether In case of No. of ' of ' face- pay . recruitment Minimum Educational Period age and . cmitment post Posts tion 4 whether by age Qualifi. of educational • by promo- direct recruit- limit cations probation qualifica. tionsflrans-. mcnt or by required or trial, Lion pres- fers grades .
;
promotion or if any cribed for from which
transfer and direct month- promotion/
percentage of mem will transfer to
vacancies to apply in the be made
be filled by case of
various prornotees
methods
(6) CO (8) (9) (10) (fl) 100% by iS years (A) Passed direct Matric/Iligher redruitment. Secondary fr itn any
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