Section 4(2) in The M.P. Water (Prevention and Control of Pollution) Rules, 1975
(2)The State Government may also appoint [an officer not below the rank of Superintending Engineer] on deputation from Public Health Engineering Department or any other Technical Department or Institution, who possess the qualifications prescribed in clause (1) of sub-section (2) of Section 4 of the Water (Prevention and Control of Pollution) Act, 1974 (No. 6 of 1974). The terms and conditions of services including the scale of pay and allowances payable to the Member Secretary will be the same as in his Parent Department or Institution; and he will be entitled to get deputation allowance as per Government Rules.
