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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] State of Madhya Pradesh - Subsection Section 12(f) in The M.P. Panchayat Samvida Shala Shikshak (Employment and Conditions of Contract) Rules, 2005 (f)No dearness allowance, house rent or any other allowance shall be payable to a person employed under these rules.
