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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(3)(c) in The M.P. Civil Services (General Conditions of Services) Rules, 1961

(c)The surplus employees shall not be entitled for the benefit of the past service rendered in the previous office for the purpose of their seniority in the new office and such employees shall be treated as fresh entrants in the matter of their seniority.