Section 2(c) in The M.P. Government Servants (Temporary and Quasi-Permanent Service) Rules, 1960
(c)[ "Specified post" means a particular post, or the particular grade or posts within a cadre, in respect of which a Government servant is declared to be in quasi-permanent service under Rule 3 or deemed to be in quasi-permanent service under Rule 3-A.] [Substituted by M.P. Rajpatra (Asadharan), dated 22-12-1975.]
