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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(2) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(2)The Board shall make regulations in respect of recruitment, qualifications, appointment, promotion, scale of pay, leave, leave salary, acting allowance, loan, pension, gratuity, annuity, compassionate fund, provident fund, dismissal, removal, conduct, departmental enquiry, punishment, appeal and other service conditions of the members of the State Mandi Board Service.