Section 7(2)(b) in The M.P. Electricity Reforms First Transfer Scheme Rules, 2003

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State of Madhya Pradesh - Subsection

Section 7(2)(b) in The M.P. Electricity Reforms First Transfer Scheme Rules, 2003

(b)The State Government may issue orders from time to time directing the personnel rendering services in the Board relating to Undertakings classified in two or more of the Schedules, to be assigned to the Undertakings classified under a specified schedule and thereupon such personnel shall be deemed to have assigned to the services of such Undertakings for all intent and purposes.

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State of Madhya Pradesh - Subsection

Section 7(2)(b) in The M.P. Electricity Reforms First Transfer Scheme Rules, 2003