Section 21 in The M.P. Panchayat Contract Service (Indian System of Medicine Unani and Homeopathy) Rules, 1999
21. Agreement of contract.
- Every' person to be appointed on contract under these rules, not being a part time employee shall be required to enter into an agreement with the Chief Executive Officer, Zila Panchayat in the form contained in Appendix-I to these Rules. The Terms & Condition of such contract shall not be altered by the Zila Panchayat unless the concurrence of the State Government thereto is first obtained.
