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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(6) in The M.P. Municipal Corporation Contract Service (Condition of Appointment and Service) Rules, 2007

(6)Advertisement. - The posts of contract officers/employees shall be advertised by the Appointing Authority in at least two state level newspapers. A copy of the advertisement shall also be exhibited on the notice board of the Municipal Corporation.