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State of Madhya Pradesh - Section

Section 25 in The M.P. Civil Services (Conduct) Rules, 1965

25. Delegation of powers.

- The Government may, by general or special order, direct that any power exercisable by it or any head of department under these rules (except the power under Rule 24 and this rule; shall, subject to such conditions, if any, as may be specified in the order, be exercisable also by such officer or authority as may be specified in the order.