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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(8) in The M.P. Municipal Corporations (Appointment and Conditions of Service of Officers and Servants) Rules, 2000

(8)The inclusion of a candidate's name in the list, confers no right to appointment unless the appointing authority is satisfied after such inquiry, as it may consider necessary, that the candidate is suitable in all respect for appointment to the service.