Legal Document View

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
[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(2)(b) in The M.P. Civil Services (Classification, Control and Appeal) Rules, 1966

(b)a person appointed to a State Civil post by the authority specified in this behalf by a general or special order of the Governor, or [xxx] [Omitted by Notification No. 503-CR-437-I-(iii) 72, dated 25-2-1972.] by the appointing authority or the authority specified in the Schedule in this behalf.