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] [Entire Act] State of Madhya Pradesh - Section Section 5 in Madhya Pradesh District Court Technical Manpower (Appointment & Conditions of Service) Rules, 2019 5. Qualification and Mode of Appointment to the posts. - The qualification and mode of appointment to the posts shall be as prescribed in Schedule-I and Schedule-II of these rules.
