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[Cites 0, Cited by 0] [Section 6(11)] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(11)(iii) in The M.P. Panchayat Samvida Shala Shikshak (Employment and Conditions of Contract) Rules, 2005

(iii)If any candidate has any objection in respect of provisional select list published in his behalf, he/she may file his/her objections to the concerned Collector of the District within ten days of the publication of the said list and the Collector shall forward the objections to the concerned Appeal Committee, as specified in Column (6) of Schedule II within two working days of last date of receipt of objections.