Section 42(2)(i) in The M.P. Civil Services (Leave) Rules, 1977

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State of Madhya Pradesh - Subsection

Section 42(2)(i) in The M.P. Civil Services (Leave) Rules, 1977

(i)for a course of training or study tour in which a Government servant may not attend a regular academic or semi-academic course if the course of training or the study tour is certified to be of definite advantage to Government from the point of view of public interest and is relate to the sphere of duties of Government servant; and

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State of Madhya Pradesh - Subsection

Section 42(2)(i) in The M.P. Civil Services (Leave) Rules, 1977