Section 8(6) in The M.P. Employees' Insurance Courts Rules, 1963
(6)Notwithstanding, anything contained in sub-rules (2) to (5) the pay, allowances and other conditions of service of a Judge, if he is a person already in the service of the Government, shall be such as the Government may, with the approval of the Central Government [and the Employees' State Insurance Corporation] [Inserted by Notification No. 2632-1242-XVI, dated 6-5-1971.] by a general or special order, from time to time, determine.
