Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(2) in The M.P. Lok Seva (Anusuchit Jatiyon, Anusuchit Jan Jatiyon Aur Anya Pichhade Vargon Ke Liye Arakshan) Rules, 1998

(2)Separate roster shall also be maintained in the form as specified in Schedules I, II and III, as the case may be, for those temporary posts likely to be continued for more than two months. Each appointing authority shall keep a register in his office in which categorywise details of the appointments made for each year shall be shown.