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State of Madhya Pradesh - Section

Section 14 in The M.P. Municipal Corporations (Appointment and Conditions of Service of Officers and Servants) Rules, 2000

14. Transfer.

- Subject to the provisions of Section 58 of the Act, the State Government may transfer any officer or employee of the Corporation from one Corporation to another provided that such officer or employee who is in any Corporation for more than 3 years shall necessarily be transferred by the State Government.