Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Madhya Pradesh - Subsection

Section 30(3) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977

(3)An inmate who shows satisfactory progress in the training provided to him or whose conduct is good may be paid a gratuity at following rates:
(a)in certified institution 50 per cent of his total earning or Rupees two per week whichever is less;
(b)in receiving centre-Rupees five per month.