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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(5) in The M.P. Civil Services (Medical Examination) Rules, 1972

(5)For the purpose of these rules "competent authority" in relation to a Government servant means the authority competent to dismiss him and includes such other authority as the Governor may, by order specify in this behalf.