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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(4) in M.P. Contractual Appointment to Civil Post Rules, 2017

(4)During the contract appointment of retired Government servants, he/they may be transferred to equivalent post in other offices and he/they may also be given additional responsibility in addition to the work of contract post which shall be mandatory for him/them to accept.