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State of Madhya Pradesh - Section

Section 14 in The M.P. Municipal Service (Executive) Rules, 1973

14. Appointments.

(1)Subject to the provisions of the Act and these rules, the State Government may make appointments for all categories of Chief Municipal Officers.
(2)A candidate who without sufficient cause fails to join his appointment, when one is offered to him within one month from the date of receipt of such order, shall forfeit his claim to appointment.