Section 82(2)(b) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

[Cites 0, Cited by 0] [Section 82(2)] [Section 82] [Entire Act]

State of Madhya Pradesh - Subsection

Section 82(2)(b) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(b)In filling vacancies so reserved, candidates who are members of the Scheduled Castes and Scheduled Tribes declared by the appointment committee to be suitable for appointment to the service, with due regard to the maintenance of efficiency of the administration of the Market Committee, may be appointed to the vacancies reserved for the candidates of the Scheduled Tribes, as the case may be under clause (a).

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 82(2)(b) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980