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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(2)(b) in The M.P. Civil Services (Leave) Rules, 1977

(b)The option under sub-rule (a) shall be exercised by an allocated Government servant within three months from the date of publication of these rules. The option once exercised shall be final and if it is not exercised within the prescribed period the Government servant shall automatically be governed by these rules from the date of coming into force of these rules.