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State of Madhya Pradesh - Section
Section 21 in The M.P. Lok Seva (Anusuchit Jatiyon, Anusuchit Jan Jatiyon Aur Anya Pichhade Vargon Ke Liye Arakshan) Adhiniyam, 1994
21. Saving.
- The provisions of this Act shall be in addition to and not, save as expressly provided in this Act, in derogation of the provisions contained in any other Act for the time being in force.Notifications[Notification No. F. 1-3-93-I.R.C., dated 5-8-1995.] [Published in M.P. Rajpatra (Asadharan), dated 5-8-1995.] - In exercise of the powers conferred by sub-section (1) of Section 5 of the Madhya Pradesh Lok Seva (Anusuchit Jatiyon, Anusuchit Jan Jatiyon Aur Anya Pichhade Vargon Ke Liye Arakshan) Adhiniyam, 1994 (No. 21 of 1994), the State Government hereby entrust the authorities specified in column (4) of the Table below with the responsibilities of ensuring due compliance of the provisions of sections of the said Act as specified in column (2) of the Table for the responsibilities specified in column (3) of the said Table, namely :-Table| No. | Section of the Act | Brief description of the responsibility entrusted | Authority responsible for ensuring the compliance |
| (1) | (2) | (3) | (4) |
| 1. | Section 4(1) | Recruitment to vacant posts | 1. In the cases wherein orders are to be issued on the basisof the select list of Public Service Commission or by way ofspecial appointment- Secretary of the concerned Department. |
| 2. Where appointing authority is Head of the Department-Headof the Department. | |||
| 3. In the case wherein powers of Head of the Department havebeen delegated, such authority in which powers have been vested. | |||
| 2. | Section 4(2) | Maintenance of roster of appointment/ promotion | |
| 3. | Section 15(1) | Half-yearly report regarding appointments | Every appointing authority and Secretary of the AdministrationDepartment. |