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State of Madhya Pradesh - Section

Section 11 in The M.P. Family Court Rules, 2002

11. Conditions or service of employees of a Family Court.

- The qualification, procedure for recruitment, pay and other conditions of service of the employees of a Family Court shall be the same as of the employees of similar category in the Courts under the control of District Judge and the rules relating thereto shall, mutatis mutandis, apply.