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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(3) in The M.P. Panchayat Contract Service (Indian System of Medicine Unani and Homeopathy) Rules, 1999

(3)The employee will devote his whole time to the duties of the service and will not engage directly or indirectly in any trade, business or occupation on his own account and will not (Except in the case of accident or sickness certificate by the competent medical authority) absent himself from his duties without having first obtained permission from the Chief Executive Officer of the Zila Panchayat.