Section 176 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
176.
In this Chapter, unless the context otherwise requires,-(a)'permanent' means confirmed in a post on which no other employee of the Board has a lien and which is borne permanently on the Board's Establishment:Provided that in the case of a contract appointment, a person appointed to a post shall be considered as permanent for which the appointment is sanctioned, if the competent authority has confirmed the holder of the post in such contract post.(b)[ 'Salary' includes payment pay, special payment, purchase payment also officiating pay in case of confirmed Board servant holding higher post but does not include other allowances] [Substituted by Notification No. Mt-1-52-76. dated 3-4-1976.].
