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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(10) in The M.P. Municipal Corporation Contract Service (Condition of Appointment and Service) Rules, 2007

(10)The selection committee shall prepare a list of the candidates on the basis of the marks obtained in competitive examination or interview or both as the case may be and such selection list shall contain the number in double to the number of the posts to be filled. This selection list shall be submitted to the Appointing Authority.