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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(5) in The M.P. Municipal Corporations (Appointment and Conditions of Service of Officers and Servants) Rules, 2000

(5)The Selection Committee shall prepare a select list of candidates on the basis of the marks obtained in the competitive examination or oral interview or both, is the case may be, and such list shall contain twice the number of vacant posts. This select list shall be submitted to the appointing authority.