Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Madhya Pradesh - Subsection Section 8(3) in The M.P. Municipal Corporations (Appointment and Conditions of Service of Officers and Servants) Rules, 2000 (3)The appointing authority shall decide whether the selection of candidates shall be made by competitive examination or by oral interview or by both.
