Section 12(7) in The M.P. Employees' State Insurance (Medical Benefit Services System) Rules, 1959
(7)Notwithstanding anything contained in sub-rules (2) to (5), the pay, allowances, and other conditions of service of an Insurance Medical Officer shall, if he is a person already in the service of the Government, be such as may be determined with the consent of the Corporation by the State Government by a General or Special Order.
