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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(4)(b) in The M.P. Municipal Corporations (Appointment and Conditions of Service of Officers and Servants) Rules, 2000

(b)The reservation for the posts of Scheduled Castes, Scheduled Tribes and Other Backward Classes and zone of consideration shall be in accordance with the provisions of rules made or instructions issued in this behalf by the State Government from time to time for the Government Servants.