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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(3) in The M.P. State University Service Rules, 1983

(3)The inclusion of a candidate's name in the list shall confer no right lo appointment unless the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.] is satisfied, after such enquiry as may be considered necessary that the candidate is suitable in all respects for appointment to the Service.