Section 15(2) in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976
(2)Subject to the provisions of sub-section (1), the conditions of service of a person appointed as Secretary, who holds a lien on a post under the Government shall be such as may be laid down by the Government and in other case they shall be such as may be proved by regulations.
