Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

State of Madhya Pradesh - Subsection

Section 50(2)(e) in M.P. Rights of Persons with Disabilities Rules, 2017

(e)If the State Government do not found suitable person for the post of Commissioner, disability then the selection procedure shall be again repeated.