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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(2) in The M.P. Municipal Corporations (Appointment and Conditions of Service of Officers and Servants) Rules, 2000

(2)Educational Qualifications. - The minimum educational qualifications required for direct recruitment shall be as specified in column (3) of Schedule II. Other qualifications shall be such as may be made applicable Ur the Government service by the State Government from time to time.