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[Cites 0, Cited by 0] [Section 6(13)] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(13)(b) in M.P. Nagreeya Nikay Samvida Shala Shikshak (Employment and Conditions of Contract) Rules, 2005

(b)A contract shall be made by the Employing Authority with the selected candidate for a school in the form as prescribed in the Appendix to these rules. The candidates shall be given the choice, following the order given in Schedule-IV, to select schools, in descending order of merit in the final select list. The selection of school by the candidates be through counselling.