Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(3) in The M.P. Municipal Service (Executive) Rules, 1973

(3)A probationer shall undergo such training and pass such departmental examinations during the period of his probation as the State Government may from time to time, specify by general or special order.