Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 1(2)] [Section 1] [Entire Act] State of Madhya Pradesh - Subsection Section 1(2)(e) in The M.P. Civil Services (Medical Attendance) Rules, 1958 (e)Members of the work charged establishment employed continuously on monthly wages in all the Departments or in the project undertaken by the State.