The Hiring of Helicopter/Aeroplane by Govt. of Madhya Pradesh rules, 1999

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No'. F.-9-26-98-XLV.In .  exercise or the powers conferred by the proviso to Article 309 of the Constitution 
of India, the Governor of Madhya Pradesh, hereby, makes the following further amendment in the 1:1fring of . 
••"— HEIfdbpter/Aeroplane Rules, 1999, nainely:— 
AMENDMENT 
In the said rules, rule (2), for existing entries, the following entries'shalk.be .substitined, namely:— 
The State Government may keeping in view, its needs and the circumstande thereof hire helicopter/ 
aerciPlane for such period of time, as it deems appropriate. The State Government shall authorise 
Director, Aviation to take necessary administrative action for this purpose. 
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