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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(2) in The M.P. Madhyamik Shiksha Niyam, 1966

(2)The Vice-Chairman shall be a whole-time salaried officer of the Board and shall be appointed on such salary as may he fixed by the State Government in the scale of Rs. 1100-1100-30-1160-40-1200 plus a special pay of Rs. 150 per month. If an officer belonging to any of the All India Services of the State Service is appointed a Vice-Chairman, he shall not be entitled to any deputation allowance but shall, in addition to his grade pay, he entitled to a special pay of Rs. 150 per month.