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State of Madhya Pradesh - Section

Section 24 in The M.P. State Road Transport Corporation Rules, 1962

24. Government servants on deputation.

- Notwithstanding anything contained in these rules, the State Government may by rules prescribe any conditions of appointment, service or scales of pay for [the Managing Director] [Substituted by Notification No. 8-4-82-VIII, dated 26-12-1983.] or the Chief Accounts Officer, who is a Government servant deputed on foreign service conditions.