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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(3) in The M.P. State University Service Rules, 1983

(3)In all disputes regarding the seniority of an officer, the decision of the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.] shall be final.Note. - A candidate appointed directly may lose seniority if he fails to join the post to which he is appointed within such period as may be specified in the order of appointment or within such extended period as may be allowed by the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.].