Section 3 in The M.P. Madhyamik Shiksha Niyam, 1966
3. Term and conditions of service of Chairman.
(1)The Chairman shall hold office for a term of three years from the date on which he enters upon his service and shall be eligible for re-appointment.(2)The Chairman other than an ex officio Chairman shall be a wholetime salaried officer of the Board and shall be appointed on such salary as may be fixed by the State Government in the scale of Rs. 1500-75-1800.(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.
