(1)Except as provided in the Act and these Rules :(a)the Fundamental Rules applicable to the Government servant of Madhya Pradesh shall be applicable to the members of the service in respect of regulation of pay and joining time;(b)the pay and other emoluments including travelling and other allowances, medical reimbursement of the members of the service shall be a charge on the Market Committee Fund in the Market Committee in which he may happen to be an employee from time to time;(c)grant of loans and advances to the members of the service shall be governed by the rules relating to the grant of loans and advances to the officers/servant of the corresponding grade in the service of the State Government.
