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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(1) in The M.P. Panchayat Contract Service (Indian System of Medicine Unani and Homeopathy) Rules, 1999

(1)The character of a candidate for recruitment to the Panchayat Contract Service shall be such as to render him suitable in all respects for employment in Panchayat Contract Service. The character verification of the candidates shall be made through District Police. The candidate shall have to suggest the names of two persons (not in relation to him who may have been known to him during the three years immediately preceding the date of application for such recruitment to act as reference. If it is brought to the notice of appointing authority about the character of the candidate is such as to render him unsuitable for appointment to Panchayat® Contract Service, the appointing authority shall be competent to remove the name of such candidate from the select list.