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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(3) in M.P. Contractual Appointment to Civil Post Rules, 2017

(3)Such sanctioned posts of class III and IV in the personal establishment of Chief Minister/ Ministers on which appointments are to be made till the tenure of Chief Minister /Ministers (co-terminus).