Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(f) in The M.P. Panchayat Adhyapak Samvarg (Employment and Conditions of Services) Rules, 2008 (f)"Adhyapak Samvarg" means the person employed or merged by Zila Panchayat or Janpad Panchayat for teaching in the schools under their control;
