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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Madhya Pradesh - Subsection

Section 98(1) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(1)Persons declared permanent in the State Marketing Service when appointed to another service or post by promotion shall ordinarily be appointed in an officiating capacity for a period of two years to ascertain his suitability for the service or post :Provided that the State Government (Appointing Authority) may declare that any previous officiation in such services or post may be counted towards the period of trial to such extent as may be specified in the particular case.