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State of Madhya Pradesh - Section

Section 3 in The M.P. Public Services (Promotion) Rules, 2002

3. Scope and application.

- Without prejudice to the generality of the provisions contained in the Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961 and notwithstanding anything contained in any Service Rules, these rules shall apply to the establishment as defined in these rules, but shall not apply to the employments specified in clauses (1), (3) and (5) of Section 3 of the Madhya Pradesh Lok Seva (Anusuchit Jatiyon, Anusuchil Jan Jatiyon Aur Anya Pichhadc Vargon Ke Liye Arakshan) Adhiniyam, 1994 (No. 21 of 1994).