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State of Madhya Pradesh - Section

Section 14 in M.P. Rights of Persons with Disabilities Rules, 2017

14. Interchange of vacancies.

- The Government establishment shall interchange vacancies in accordance with the provisions of section 34 of the Act only if due to recruitment by publishing the advertisement to fill up the vacancies reserved for persons with benchmark disabilities has been complied with and after following the recruitment process no proper applicant is available.