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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36(2)(b) in The M.P. Civil Services (Pension) Rules, 1976

(b)Where notice as provided in clause (a) is not given and the Government servant has not been provided with other employment on the date on which his services are dispensed with, the authority competent to dispense with his services may sanction the payment of a sum not exceeding the pay and allowances for the period by which the notice actually given to him falls short of the required period.