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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(2) in M.P. Contractual Appointment to Civil Post Rules, 2017

(2)Where there any doubt or charge has been raised at any time during his service period regarding the integrity of concerned officer/employee and his reputation regarding his honesty and efficiency has not been good in general;