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State of Madhya Pradesh - Section

Section 9 in The M.P. Housing Board Regulations, 1977

9.

(1)Subject to the provisions of sub-rule (2), in respect of leave, the officers and servants of the Board shall be governed by the rules applicable to the Government servants holding corresponding posts under the State Government.
(2)The power to grant leave in respect of the officers and servants mentioned in column (2) of the schedule below shall vest in the authorities specified in the corresponding entries in column (3) thereof.