Section 4 in The M.P. Water (Prevention and Control of Pollution) Rules, 1975
4. [ Appointment Salaries, Allowances and other conditions of Member Secretary. [Substituted by Notification No. F-12-145-32-94, dated 19-5-1995.]
(1)The terms and conditions of service of the Member Secretary, including the scales of pay and allowances payable to him shall be such as may be specified in his order of appointment and in the absence of being so specified, such terms and conditions shall be as far as may be, the same as are applicable to a grade I officer of corresponding status of the State Government.(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.(3)The Member Secretary of the Board shall be entitled to the actual lodging charges in addition to daily allowances subject to such actual lodging expenditure limited to Rupees 50/- per day.]
