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State of Madhya Pradesh - Section

Section 22 in The M.P. Panchayat Contract Service (Indian System of Medicine Unani and Homeopathy) Rules, 1999

22. Miscellaneous.

(1)Except as otherwise decided by a Zila Panchayat in any case every employee under contract shall as respect conduct, he governed by the rules applicable to regular employee of the Panchayat in such matters.
(2)In respect of any matters for which special provision is not made by or under these rules, the condition of service of an employee under contract shall be governed by such rules and orders as may be specified by a Zila Panchayat with the approval of the State Government.