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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(5) in The M.P. Vidyut Sudhar Adhiniyam, 2000

(5)If a person to be appointed as a Member of the Commission holds any office under the State Government or Central Government or Government of any other State or any public sector undertaking or any Government body or is gainfully employed or engaged in service of any other person, Government authority, public or private sector or otherwise, the person shall resign or take voluntary retirement from that service before joining the Commission.