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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(2) in The M.P. Municipal Corporation Contract Service (Condition of Appointment and Service) Rules, 2007

(2)Extension of Contract period.-After completion of the two years service and on the basis of the appraisal report and recommendation of the Appointing Authority, the State Government shall take final decision in respect of the extension of the contract period alter assessment of the duty conduct and performance of the contract officer or employee.