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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(3) in M.P. Contractual Appointment to Civil Post Rules, 2017

(3)on the posts mentioned under Rule 4(3) by the person recommended by the Chief Minister/Ministers on the basis of prescribed qualification/ eligibility and suitability for the post.