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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(g) in The M.P. Panchayat Adhyapak Samvarg (Employment and Conditions of Services) Rules, 2008

(g)[ The instruction issued by the State Government from time to time regarding recording of attendance in schools and dress code shall be binding for the person who is appointed or merged these rules. [Added by Notification dated 14.12.2017, published in M.P. Government Gazette dated 14.12.2017, Extraordinary, pages 1352 (2) to 1352(4).]