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State of Madhya Pradesh - Section

Section 18 in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982

18. Deputation of Government servants.

- The State Government may, [in consultation with the Board, depute to the service of the Board any Government servant] [Substituted by M.P. Act No. 11 of 1996.] and the terms and conditions of deputation of such servants shall be determined by the State Government in consultation with the Board and the terms and conditions so determined shall be binding on the Board.