Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(2) in The M.P. State Road Transport Corporation Rules, 1962

(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.