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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(1) in M.P. Rights of Persons with Disabilities Rules, 2017

(1)Every Government establishment shall appoint an officer not below the rank of Gazetted Officer as grievance Redressal Officer :Provided that where it is not possible to appoint any Gazetted Officer, the Government establishment may appoint the senior most officer as Grievance Redressal Officer.