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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(4) in The Maharashi Patanjali Sanskrit Sansthan Adhiniyam, 2007

(4)Subject to such regulations as may be made by the Institute in this behalf, the Institute with the prior approval of State Government may appoint such number of other officers and employees as may be necessary for the exercise of its powers and may determine their designations, grades and qualifications, and all stall of the Institute shall hold such essential qualification particularly in Sanskrit as prescribed by regulation and shall be able to participate in discussion or debate in Sanskrit.