Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(2) in The M.P. Municipal Corporations (Appointment and Conditions of Service of Officers and Servants) Rules, 2000

(2)On receiving the applications the Commissioner shall scrutinise the applications and prepare a list of eligible candidates including the list of candidates received from the Employment Exchange.