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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(iv) in The M.P. Municipal Services (Scale of Pay and Allowances) Rules, 1967

(iv)The order of absorption will be communicated by the Chief Municipal Officer to each employee by his Municipal Council in the form appended to these rules in Schedule V separately in respect of his officiating and substantive posts. The acknowledgement of the employee in the prescribed form with date of receipt of order as absorption by him will be kept in the personal custody of the Chief Municipal Officer.