Section 13(4) in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981
(4)[ The services of officers and employees, other than those appointed by the Lokayukt under sub-section (1) shall not be taken back before the expiry of the period of deputation by the concerned department without prior concurrence of the Lokayukt.] [Inserted by M.P. Act No. 25 of 1998 (w.e.f. 31-8-1998).]
