Section 9(3) in The M.P. Employees' Insurance Courts Rules, 1963
(3)The ministerial officers and the subordinate staff of a Court shall be subject to such conditions of service and draw such salaries and other after consultation with the Central Government, [and the Employees' State Insurance Corporation] [Inserted by Notification No. 2632-1242-XVI, dated 6-5-1971.].Administrative Control and Court Seal.
