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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Madhya Pradesh - Subsection

Section 45(iii) in The M.P. Gram Panchayats (Accounts) Rules, 1999

(iii)When an employee has furnished security in the form of a fidelity bond, the Sarpanch receiving the bond should see that the employee pays the premium necessary to keep it alive on the due dates and continues to do so until a period of six months has elapsed since he vacated his office.