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 13] [Entire Act] State of Madhya Pradesh - Subsection Section 13(6) in The M.P. Municipal Service (Executive) Rules, 1973 (6)An officer's name may be removed by the State Government from the select list at any time if the Government is satisfied with regard to his unsuitability for promotion.
