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State of Madhya Pradesh - Section

Section 8 in The M.P. Government Servants (Temporary and Quasi-Permanent Service) Rules, 1960

8.

A Government servant in quasi-permanent service and holding a specified post, shall, as from the date on which his service is declared to be quasi-permanent, be entitled to the same conditions of service in respect of leave, allowances and disciplinary matters as a Government service in permanent service holding the specified post.