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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(b) in The M.P. State University Service Rules, 1983

(b)The Committee shall screen the cases of all such persons and make recommendations to the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.] as to whether such persons should at all be absorbed and if so, whether permanently or provisionally.