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State of Madhya Pradesh - Section

Section 9 in The M.P. Ashaskiya Shikshan Sanstha (Adhyapakon Tatha Anya Karmachariyon Ki Bharti) Niyam, 1979

9.

(1)Whenever an Institution other than a Non-Government Educational Institution for higher education, desires to fill up any vacancy of a post of teacher or other employee, by direct recruitment, it shall cause a notice prepared for inviting applications therefore prepared stating therein the date by which an application for the post should be submitted to the Institution.
(2)A copy of the notice prepared under sub-rule (1) shall be exhibited on the notice board of the Institution and a copy shall be sent to each of the offices of the Education Officer, District Education Officer and the Divisional Superintendent of Education for exhibiting it on the notice board of their respective offices.
(3)An Institution may, if it so desires, get the notice prepared under sub-rule (1) published in newspaper or published in any other manner deemed proper.
(4)The Institution shall also notify the vacancy to the local Employment Exchange.