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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(2) in M.P. Contractual Appointment to Civil Post Rules, 2017

(2)on the posts mentioned in Rule 4(2) by way of contract appointment of non-Government persons retired Government servant, on exceptional specific cases, on the basis of specialization, experience, special qualification and his suitability for the post after approval of the finance Department;