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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(3) in The M.P. Maa Sharda Devi Mandir Adhiniyam, 2002

(3)In case a vacancy on account of a Pujari, Panda, Sevak or any other person relinquishing his work or on account of death, removal or any other reason whatsoever, the Collector shall, subject to such rules as may be made in this behalf, appoint a Pujari, Panda, Sevak or such other persons to fill the vacancy, unless it considers that the filling of the vacancy is not necessary.