Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(11) in The M.P. Panchayat Contract Service (Indian System of Medicine Unani and Homeopathy) Rules, 1999

(11)During the course of his employment the employee shall be allowed leave in accordance with the leave Rules prescribed in this behalf.In witness whereof the employee hath hereunto set his hand and Shri the Chief Executive Officer of the....................Zila Panchayat hath set his hand and the seal of the...........Zila Panchayat has been affixed hereto the day and year first above written.Signed by above named employeeShri..............In the presence of-