Section 4 in The M.P. State Road Transport Corporation Rules, 1962
4. [ Remuneration, fees or allowance to be paid to the members. [Substituted by Notification No. 5001-5014-II-A(2)-66, daicd 9-11-1967.]
- The members of the Corporation including the Chairman thereof shall be entitled to such salaries and allowances, as may be determined by the State Government or Central Government as the case may be.](2)An official member appointed as a whole-time member shall be entitled to such salary and other allowances as may be specified by the State Government or the Central Government, as the case may be. Official members who are part-time members shall not be entitled to any allowances except as provided in Rule 5.
