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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(a) in The M.P. State University Service Rules, 1983

(a)The [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.] shall appoint a Committee consisting of Senior Kulpati as Chairman and the Chairman of the Public Service Commission or a member thereof nominated by him and the [Commissioner Higher Education or a member not below the rank of Additional Director nominated by him] [Substituted by Notification No. F-52-29-94-C-3-XXXVIII, dated 3-9-1994.] as its members to consider the cases of all persons serving on any of the posts comprising the service immediately prior to the constitution of the service and not liable to be permanently absorbed by virtue of not having been conferred in such post before 1st September, 1980 as laid down in sub-section (4) of Section 15-A.