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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Madhya Pradesh - Subsection

Section 48(2) in The M.P. Municipal Service (Executive) Rules, 1973

(2)The personal files to be maintained in the State Government Secretariat shall contain original orders of appointment, promotion, punishment, suspension and record of official life of a member of the service which may throw light on his working character, conduct, etc., while personal files to be maintained in the office of the Council concerned shall contain copies of the documents referred to in this rule.