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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(11) in The M.P. Municipal Corporation Contract Service (Condition of Appointment and Service) Rules, 2007

(11)If the member of service on contract basis is absent from his duly for more than a month without any specific reason and without intimation, then his contract appointment shall be deemed to be terminated automatically from the date of such absence.