Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 13 in M.P. Contractual Appointment to Civil Post Rules, 2017 13. Applicability of Leave. - Under these rules, the employee appointed on contract shall be entitled for leave in the same manner as a temporary Government Servant.
