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State of Madhya Pradesh - Section

Section 124 in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

124. Service books.

(1)A service book in Form XXV shall be maintained for every member of the service. This book shall contain the history of the service of the member and each entry shall be attested by the Chairman.
(2)The service book shall be supplied at his own cost to every member of the service on his first appointment. It shall be kept in the custody of the accountant or the person dealing with account of the Market Committee in which he is serving and transferred from one Market Committee to another on his transfer. The Chairman shall see that all entries in the service book are duly made and attested. There shall be no erasure or over-writing all corrections being neatly made and properly attested.
(3)The Chairman shall see that the service book of every member of the service is properly kept.
(4)When the member of the service is transferred to another Market Committee his service book shall be sent to the Chairman of that Market Committee and not made over to him nor shall it be given to him when proceeding on leave.
(5)A fresh service book shall be used when there is no more space for entries in the old service book, and the entries shall not be continued by the addition to extra pages or slips of papers pasted into complete service books.