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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(1) in M.P. Contractual Appointment to Civil Post Rules, 2017

(1)In the case of contract appointment on the posts prescribed under Rule 4(1), payable monthly lump-sum honorarium shall be such as may be fixed by the Finance Department by a general or special order issued from time to time.