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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(a) in The M.P. Civil Services (General Conditions of Services) Rules, 1961

(a)"Appointing authority" in respect of service or post means the Government or such authority to whom the power of appointment to that service or post has been, or may hereafter be, delegated by Government;