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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(2) in The M.P. Government Servants (Temporary and Quasi-Permanent Service) Rules, 1960

(2)Nothing in this rule shall affect any special instructions issued by Government regarding the manner and the order in which a temporary Government servant belonging to any Schedule Caste or Scheduled Tribe may be discharged.