Section 8(8)(a) in The M.P. State University Service Rules, 1983

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State of Madhya Pradesh - Subsection

Section 8(8)(a) in The M.P. State University Service Rules, 1983

(a)in exceptional cases the Commission may, with the approval of the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.], treat as qualified a candidate who, though not possessing any of the qualifications prescribed in this clause, has passed examination conducted by other institutions by a standard which, in the opinion of the Commission, justifies the consideration of the candidate for selection, and

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State of Madhya Pradesh - Subsection

Section 8(8)(a) in The M.P. State University Service Rules, 1983