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

State of Madhya Pradesh - Subsection

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

(i)The annual work performance appraisal of a person who is appointed or merged under this rules shall be as may be notified by the state Government in this behalf.]