Section 21(2) in The M.P. Vinirdishta Bhrashta Acharan Nivaran (Registration and Development of Colonies) Rules, 1982
(2)No officer of the State Government shall process a case relating to grant of any sanction or authenticate any sanction in a case under Section 197 of the Code of Criminal Procedure, 1973 (No. 2 of 1974), in the result whereof he may be directly or indirectly interested. Such case shall be reported by him to the State Government for such orders as it deem fit to pass for compliance.Form-I[See Rule 3]Form of Application for A Licence Under Section 24 of the Madhya Pradesh Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982Dated ............ day of ......... 19....ToThe Collector,District......
