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[Cites 0, Cited by 0] [Section 16(5)] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(5)(a) in M.P. Panchayat Services (Conduct) Rules, 1998

(a)Secretary or Chief Executive Officer, as the case may be, relax any provision of this rule in relation to Class IV servant belonging to Panchayat Service;