Section 12(2)(b) in The M.P. Civil Services (General Conditions of Services) Rules, 1961

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State of Madhya Pradesh - Subsection

Section 12(2)(b) in The M.P. Civil Services (General Conditions of Services) Rules, 1961

(b)Where a person is appointed by transfer in accordance with the provisions in the Recruitment Rules, providing for such transfer in the event of non availability of suitable candidates by direct recruitment or promotion, such transferee shall be grouped with direct recruits or promotees, as the case may be, and he shall be ranked below all direct recruits or promotees, as the case may be, selected on the same occasion.

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State of Madhya Pradesh - Subsection

Section 12(2)(b) in The M.P. Civil Services (General Conditions of Services) Rules, 1961