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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(3) in The M.P. Madhyamik Shiksha Niyam, 1966

(3)If a Government servant serving in the State as member of any of the All India Services or of the State Service is appointed as an ex officio Chairman, he shall not be entitled to any deputation allowance but shall be entitled to a special pay of Rs. 200 per month, in case he is not already in receipt of any special pay for the post he is holding under the State Government.