Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(3) in The M.P. Municipal Service (Executive) Rules, 1973

(3)On receipt of recommendations of the Committee, the State Government shall pass such orders, as they deem fit. The persons so selected shall be placed on a select list in order of their seniority and shall be appointed by the State Government when a vacancy occurs in the respective cadres.