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State of Madhya Pradesh - Section

Section 16 in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976

16. [ Officers and servants of Board. [Substituted by M P. Act No. 8 of 1990.]

- The Board may, with the previous approval of the State Government, create as many posts of officers and servants as may be necessary, and may appoint such number of officers and servants as it considers necessary for the efficient discharge of its functions under this Act or the Rules made thereunder.