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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36(2)(a) in The M.P. Civil Services (Pension) Rules, 1976

(a)
(i)Notice of at least three months shall be given to a Government servant in permanent employment before his services are dispensed with on the abolition of his permanent post.
(ii)Notice of at least one month shall be given to a Government servant in temporary employment before his service are dispensed with on abolition of his temporary post or permanent post in which he was officiating without having been against any permanent post.