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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(1)(d) in The M.P. Panchayat Contract Service (Indian System of Medicine Unani and Homeopathy) Rules, 1999

(d)The upper age limit shall be relaxable in respect of candidates, who are or have been employees of the Madhya Pradesh Government to the extent and subject lo the conditions specified below :-
(i)A candidate, who is a permanent Government Servant ' should not be more than 38 yeas of age;
(ii)A candidate, holding a post temporarily and applying for another post should not be more than 38 years of age. This concession shall also be admissible to the contingency paid employees, work charge employees and employees working in the project implementing committees;