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State of Madhya Pradesh - Section

Section 8 in The M.P. Rajya Vitta Ayog Adhiniyam, 1994

8. Conditions of service and salaries and allowances of members.

- The member of the Commission shall render whole-time or part-time service to the Commission as the Governor may in each case specify, and there shall be paid to the member of the Commission such fees or salaries and such allowances as the State Government may, by rules made in this behalf, determine.