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] [Entire Act]

State of Madhya Pradesh - Section

Section 7 in The M.P. Ashaskiya Shikshan Sanstha (Schoolon Main Karyarat Adhyapakon Tatha Anya Karmachariyon Ki Padonnati) Rules, 1988

7.

If any dispute arises relating to the promotion list an officer nominated by the Commissioner, Public Instruction shall inquire into the correctness of the promotion list and shall forward his report along with his recommendation and conclusion to the Commissioner, Public Instruction who shall review the report and communicate his decision to the enquiry officer and the institution concerned. The decision of the Commissioner shall be final.