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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(b) in The M.P. Panchayat Samvida Shala Shikshak (Employment and Conditions of Contract) Rules, 2005

(b)"Appeal Committee" means a Committee specified in Column (6) of Schcdule-II to hear and examine the objections received with respect to provisional selection list prepared by the Employing Authority;