Section 26(2) in The M.P. State University Service Rules, 1983
(2)Grant of pay, including officiating and additional pay, special pay, honorarium, compensatory allowances, subsistence allowance to a member of the Service and the acceptance of fees, if any, shall be regulated as far as may be, on the same terms and conditions as are applicable to the Government servants of the same status under the Fundamental Rules, to the State of Madhya Pradesh and in cases not expressly covered by said provisions, matter shall be referred to [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.] whose orders thereon shall be final.
