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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(3) in M.P. Contractual Appointment to Civil Post Rules, 2017

(3)Confidential Report/PAR (Performance Appraisal Report) of the employees appointed on contract shall be recorded so that his work may be assessed in case he is to be given appointment on contract for the next year.