Section 27(1)(e) in The M.P. Civil Services (Pension) Rules, 1976

[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Madhya Pradesh - Subsection

Section 27(1)(e) in The M.P. Civil Services (Pension) Rules, 1976

(e)[ abolition of office or loss of appointment owing to reduction of establishment or due to transfer to non-qualifying service in an establishment under Government control under the orders of the competent authority;] [Substituted by Notification No. FB-6-10-91-R-II-IV, dated 18-6-1981 (w.e.f. 1-6-1976).]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 27(1)(e) in The M.P. Civil Services (Pension) Rules, 1976