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State of Madhya Pradesh - Section

Section 1 in Madhya Pradesh District Court Technical Manpower (Appointment & Conditions of Service) Rules, 2019

1. Short title, commencement and extent of application.

(1)These Rules shall be called "The Madhya Pradesh District Court Technical Manpower (Appointment & Conditions of Service)Rules, 2019".
(2)They shall come into force from the date of publication in the Madhya Pradesh Gazette.
(3)These Rules shall apply as one time measure of appointment.
(4)These Rules shall apply to, -
(a)all persons appointed in Technical Manpower Posts in the Establishment of District Courts in the State of Madhya Pradesh.
(b)person appointed in Technical Manpower posts includes System Officer and System Assistant.