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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Madhya Pradesh - Subsection

Section 76(i) in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965

(i)All permanent vacancies and temporary vacancies for a period exceeding six months shall advertised in one month or more local newspapers and in such other newspapers as have circulation in the area concerned. Such advertisement shall contain full particulars of the post advertised together with conditions of service attached thereto, or the names may be called from Employment Exchange;