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State of Madhya Pradesh - Section

Section 518 in M.P. Civil Court Rules, 1961

518.

In all applications for an increase of staff, it must be shown that the net income from copying fees is likely to continue to be sufficient to meet the cost of the proposed staff including their pension and leave-charges together with the probable expenditure on section writing. The pension and leave charges are one-fourth of tire annual cost of ministerial establishment and one-ninth of that of menials.