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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(2) in The M.P. Panchayat Contract Service (Indian System of Medicine Unani and Homeopathy) Rules, 1999

(2)In respect of any matters for which special provision is not made by or under these rules, the condition of service of an employee under contract shall be governed by such rules and orders as may be specified by a Zila Panchayat with the approval of the State Government.