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[Cites 0, Cited by 0] [Section 100(1)] [Section 100] [Entire Act]

State of Madhya Pradesh - Subsection

Section 100(1)(iii) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(iii)where permanent servant is reduced to a lower service, grade or category of posts, he shall rank in the gradation list of the latter service, grade or category of posts above all the others in that gradation list unless the authority ordering such reduction by a special order indicates a different position in the gradation list for such reduced servant;