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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(7) in The M.P. Public Services (Promotion) Rules, 2002

(7)For filling up the posts by this method, the Departmental Promotion Committee shall consider the case of each public servant separately on the basis of his own merit, that is to say, that there shall be no need to make a comparative assessment of the merits of public servant separately and shall categorise them as 'fit' or 'not fit'.