Section 3 in The M.P. English Stenographers and Typists (Training) Rules, 1967
3.
In these rules, the "allocated Government servant" means a person in the service of a former State allotted or deem to have been allotted to serve the State of Madhya Pradesh under the provisions of Section 115 of the State Reorganization Act, 1956 and continued in the service of the new State.
