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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(ii) in Right of children to Free and compulsory Education Rules, 2011

(ii)In case of teacher of the local authority, their salary and allowances and terms and conditions shall be as decided by the State Government from time to time under the provisions of the Madhya Pradesh Municipalities Act, 1956.