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State of Madhya Pradesh - Section

Section 6 in M.P. Contractual Appointment to Civil Post Rules, 2017

6. Selection Committee.

(1)Selection committee for contract appointment to the posts prescribed under Rule 4(1) shall be same as prescribed in the departmental recruitment rules.
(2)The provisions of section 8 of the Madhya Pradesh Lok Sewa (Anusuchit Jatiyon, Anusuchit Janjatiyon Aur Anya Pichhade Vergon Ke Live Arakshan) Adhiniyam, 1994 (No. 21 of 1994) shall also be applicable for the constitution of the selection committee.