Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 10 in The M.P. Vyavsayik Parkisha Mandal Adihniyam, 2007

10. Objectives of the Board.

- The following shall be the objectives of the Board, namely,-
(a)to conduct entrance examination for admission to various professional and other educational institutions, on the request of the State Government, other State Governments, Central Government, Universities and national or state level institutions;
(b)to develop the selection systems and/or conduct selection process in respect of the appointments being mode by the state Government, other State Governments, Central Government, public sector undertakings, Semi-Government Institutions and to conduct such selection on their request.