Section 6(1)(ii) in The M.P. Government Servants (Temporary and Quasi-Permanent Service) Rules, 1960

[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(1)(ii) in The M.P. Government Servants (Temporary and Quasi-Permanent Service) Rules, 1960

(ii)when the appointing authority concerned has certified that a reduction has occurred in the number of posts available for Government servants not in permanent service :

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State of Madhya Pradesh - Subsection

Section 6(1)(ii) in The M.P. Government Servants (Temporary and Quasi-Permanent Service) Rules, 1960