Section 2(1)(d) in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009

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State of Madhya Pradesh - Subsection

Section 2(1)(d) in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009

(d)"Form" means a form appended to these rules;

(da)[ 'Government employee' means:- [Inserted by Notification dated 1.1.2018, published in M.P. Government Gazette dated 1.1.2018, Extraordinary, pages 4 (1) and 4(2).]

(i)The Government Officer or employee working under the Government of Madhya Pradesh working under the Government of Madhya Pradesh and who is appointed on regular pay scale on contract basis; or

(ii)Any Officer or employee under the Central Government who is receiving Salary from the State Government; or

(iii)Any Officer or employee working under the Semi-Government undertaking and Corporation or Board of the State Government; or

(iv)Any Officer or employee of local bodies such as Municipal Corporation, Municipality, Zila Panchayat, Janpad Panchayat or Gram Panchayat under the control of the State Government; or

(v)Any Officer or employee of all Institution who are receiving grant from the State Government;]

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State of Madhya Pradesh - Subsection

Section 2(1)(d) in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009