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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(1) in The M.P. Griha Nirman Mandal Adhiniyam, 1972

(1)The Chairman shall exercise supervision and control over the acts and proceedings, of the Housing Commissioner and all officers and servants of the Board, and subject to the foregoing sections and subject also to such control and supervision as may be prescribed, shall decide all questions relating to the service of the said officers and servants, and their salaries, allowances, benefits and privileges.