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[Cites 0, Cited by 0] [Section 6(13)] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(13)(b) in The M.P. Panchayat Samvida Shala Shikshak (Employment and Conditions of Contract) Rules, 2005

(b)A contract shall be made by the Employing Authority with the selected candidate a school in the form as prescribed in the Appendix to these rules. The candidates shall the given the choice, following the order given in Schedule-IV to select schools, in descending order of merit in the final select list. The selection of school by the candidates be, through counselling.