Section 3 in The M.P. Water (Prevention and Control of Pollution) Rules, 1975
3. Salaries, allowance and other conditions of service of the Chairman.
(1)The terms and conditions of service of the Chairman including the scales of pay and allowances payable to him shall he such as may be specified in his order of appointment and in the absence of bring so specified, such terms and conditions shall be as such as may be, the same as are applicable to the Head of Department of the State Government of corresponding status.(2)Notwithstanding anything contained in sub-rule (1), where a Government servant is appointed as Chairman, the terms and conditions of his service shall be such as may be specified by the State Government from time to time.(3)The Chairman of the Board shall be entitled to travel by Air or Air-conditioned First Class compartment of railway and he shall be entitled to the actual lodging charges in addition to daily allowances subject to such actual lodging expenditure limited to Rupees 75 per day.
