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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(4)(ii) in The M.P. Madhyamik Shiksha Niyam, 1966

(ii)A person shall not be qualified for appointment as a Deputy Secretary of the Board unless he is or has been or is qualified to be a Divisional Superintendent of Education or Deputy Director of Public Instruction or Professor of the Post-Graduate Basic Training College in Madhya Pradesh.