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State of Madhya Pradesh - Section

Section 37 in The M.P. Boiler Attendants' Rules, 1958

37. Service not in strict conformity with rules.

- Notwithstanding anything to the contrary contained in Rules 35 and 36, the State Government may empower the Chairman, Board of Examiners, to admit in his discretion any candidate to an examination under these Rules, if he so thinks fit.