Section 2 in M.P. Vibhagiya Janch (Sakshiyon Ka Hazir Karaya Jana Tatha Dastavejon Ka Pesh Karaya Jana) Adhiniyam, 1979
2. Departmental inquires to which Act shall apply.
- The provisions of this Act shall apply to every departmental inquiry made in relation to,-(a)persons appointed to public services or posts in connection with the affairs of the State;(b)persons who, having been appointed to any public service or post in connection with the affairs of the State, are in service or pay of-(i)any local authority;(ii)any corporation established by or under any law made by the State Legislature and owned or controlled by the State Government;(iii)any Government company within the meaning of Section 617 of the Companies Act, 1956 (No. 1 of 1956) in which not less than fifty one per cent of the paid up share capital is held by the State Government or any company which is a subsidiary of such Government company;(iv)any society registered under the Madhya Pradesh Societies Registrikaran Adhiniyam, 1973 (No. 44 of 1973), which is subject to the control of the State Government.
