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

State of Madhya Pradesh - Subsection

Section 5(1) in The M.P. Municipal Corporation Contract Service (Condition of Appointment and Service) Rules, 2007

(1)The number of contract posts in the Municipal Corporation shall be determined by the Appointing Authority and after the commencement of these rules the appointments in the cadre of Contract Officers/Employees shall be made by direct recruitment through the selection.