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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Madhya Pradesh - Subsection

Section 28(1) in The M.P. Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavasayi Rules, 1973

(1)The appointment of the Registrar shall be made on two years probation and thereafter the Board shall either confirm him if satisfied with his work or extend the period of probation for a further period of one year at a time provided the Board is not satisfied with his work it may terminate his services during the period of probation after giving a notice of one month or in lieu of the notice one month salary.