Section 59A(2)(iii) in The M.P. Co-Operative Societies Rules, 1962

[Cites 0, Cited by 0] [Section 59A(2)] [Section 59A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 59A(2)(iii) in The M.P. Co-Operative Societies Rules, 1962

(iii)A Departmental Member at the time of his appointment is an officer of Co-operative Department he shall be entitled to the same pay and allowances admissible to him as an officer of Co-operative Department.

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State of Madhya Pradesh - Subsection

Section 59A(2)(iii) in The M.P. Co-Operative Societies Rules, 1962